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Delhi High Court judgments, 2026

7,245 judgments · page 173 of 363

High Courts04 May 2026

Amar Ugarsen Bharadwaj Vs State NCT Of Delhi

Delhi High Court · (2026) 05 DEL CK 2547

Bhartiya Nagarik Suraksha Sanhita, 2023-Section 415(2), 528IPC-Section 452, 392 read with Section 34, 397, 411, 390, 319, 378Cr.P.C.-Section 207, 209, 313(1)(b), 232, 41, 41(1), 102
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High Courts04 May 2026

X Vs State (GNCT Of Delhi) & Anr

Delhi High Court · (2026) 05 DEL CK 2552

Code of Criminal Procedure, 1973-Section 374(2), 383, 207, 313(1)(b), 232, 164Protection of Children from Sexual Offences Act, 2012-Section 6, 5, 4Indian Penal Code, 1860-Section 376(2), 376, 506
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High Courts04 May 2026

Raju Vs State

Delhi High Court · (2026) 05 DEL CK 2583

Indian Penal Code-Section 307, 34, 498A, 342, 325, 323CrPC-Section 320
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High Courts04 May 2026

M/S. Rajbir Timber Traders Vs Anik Walia

Delhi High Court · (2026) 05 DEL CK 2147

Constitution of India-Article 227Code of Civil Procedure, 1908-Order XVIII Rule 17, XVI Rule 1, Section 151, XVI Rule 1(A), XIIndian Evidence Act, 1872-Section 65 B
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High Courts04 May 2026

M/s MBL Infrastructure Ltd Vs M/s Pradeep Colonisers and Suppliers Pvt Ltd

Delhi High Court · (2026) 05 DEL CK 2176

A&C Act-Section 34, 34(2), 34(2)(a)(iv), 34(2-A), 34(2)(b)(ii), 34(3), 36, 48, 48(2)(b), 28(1)(a), 28(3), 75, 81Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29, 29A, 29-A(h), 30, 30(2), 30(2)(b), 30(2)(e), 30(4), 31, 31(1), 53, 53(1), 60(6), 238Code of Civil Procedure-Section 47, Order XXI Rule 41
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High Courts04 May 2026

M/S MBL Infrastructure Ltd Vs M/S Pradeep Colonisers And Suppliers Pvt Ltd

Delhi High Court · (2026) 05 DEL CK 2111

Arbitration and Conciliation Act, 1996-Section 34, 34(2)(a)(iv), 34(2)(b)(ii), 34(2-A), 36, 48(2)(b), 28(1)(a), 28(3), 75, 81Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29, 29A, 29-A(h), 30, 30(2), 30(4), 31, 31(1), 53, 60, 60(6), 61, 238, Regulation 36Contract Act, 1872-Section 23
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