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Delhi High Court judgments, 2026

7,245 judgments · page 172 of 363

High Courts05 May 2026Disposed Of

Ranjit Mehto Vs State (Nct Of Delhi) & Anr.

Delhi High Court · (2026) 05 DEL CK 0053

Constitution of India, 1950- Article 21Code of Criminal Procedure, 1973- Section 161, 439Indian Penal Code, 1860- Section 34, 174A, 201, 302, 364A, 365, 379, 407, 411
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High Courts05 May 2026Dismissed

Sube Singh Vs C.B.I.

Delhi High Court · (2026) 05 DEL CK 0050

Code of Criminal Procedure, 1973- Section 197, 207, 313(1)(b), 374(2)Indian Penal Code, 1860- Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988- Section 13(1)(d), 13(1)(d)(ii), 13(2), 19
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High Courts04 May 2026Dismissed

Delhi Metro Rail Corporation Ltd Vs GYT TPL Joint Venture

Delhi High Court · (2026) 05 DEL CK 2260

Arbitration and Conciliation Act, 1996-Section 34, 34(2), 34(2-A), 34(2)(b), Explanation 1 to sub-clause (iii) of Section 34(2)(b), 28(3), 28(1)(a), 31(3), 37, 75, 81Arbitration and Conciliation (Amendment) Act, 2015Indian Contract Act-Section 54, 55, 73, 23
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High Courts04 May 2026

Ujjawal Bhardwaj & Anr. Vs State (NCT Of Delhi)

Delhi High Court · (2026) 05 DEL CK 2277

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Sections 3(1)(r), 3(1)(s), 3(1)(v)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 348Code of Criminal Procedure, 1973-Section 311
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High Courts04 May 2026

Radha Aggarwal Vs Rakesh Dutta

Delhi High Court · (2026) 05 DEL CK 2306

Code of Civil Procedure, 1908-Section 96 read with Order XLI Rule 1, Order VI Rule 17Delhi Rent Control Act, 1958-Section 50, 14(1)(a)Limitation Act-Section 65
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High Courts04 May 2026

Vikram Sharma Vs Govt Of NCT Of Delhi & Ors.

Delhi High Court · (2026) 05 DEL CK 2311

Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 223 read with Section 175(3), 100Bharatiya Nyaya Sanhita, 2023-Section 80/3(5)
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