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Delhi High Court judgments, 2026

7,245 judgments · page 170 of 363

High Courts05 May 2026

Lt. Col. Pandappa Kotagi Vs Union Of India & Ors.

Delhi High Court · (2026) 05 DEL CK 2507

Armed Forces Tribunal Act, 2007-Sections 2(o), 3(o), 14, 14(1), 14(2), 19, 21, 30, 30(1), 30(2), 30(3), 31, 33Constitution of India-Articles 14, 16, 16(1), 30, 226, 227Army Act, 1950-Section 18
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High Courts05 May 2026

Sube Singh Vs C.B.I.

Delhi High Court · (2026) 05 DEL CK 2541

Code of Criminal Procedure, 1973-Section 374(2), 207, 313(1)(b), 197Indian Penal Code-Section 120-B, 420, 467, 468, 471Prevention of Corruption Act, 1988-Section 13(1)(d), 13(2), 13(1)(d)(ii), 19
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High Courts05 May 2026

Rajender Sharma Vs The State (Govt Of NCT) Delhi

Delhi High Court · (2026) 05 DEL CK 2548

Code of Criminal Procedure, 1973-Section 374(2), 383, 207, 313(1)(b), 232, 164Protection of Children from Sexual Offences Act, 2012-Section 6, 4, 5(m), 3(a)Indian Penal Code, 1860-Section 376, 376(2), 376(2)(f)
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High Courts05 May 2026

Satish Kumar & Anr. Vs Govt Of Nct Of Delhi & Ors.

Delhi High Court · (2026) 05 DEL CK 2618

Constitution of India-Article 226Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24, 24 (2)Land Acquisition Act, 1894-Section 4, 6
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