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Delhi High Court judgments, 2026

7,245 judgments · page 175 of 363

High Courts04 May 2026Allowed

Pravez Khan Vs Directorate Of Enforcement

Delhi High Court · (2026) 05 DEL CK 1762

Prevention of Money Laundering Act, 2002-Sections 3, 4, 17, 19, 23/24, 24, 24(a), 44, 45, 50Indian Penal Code-Sections 274, 275, 276, 420, 468, 471, 120B, 34Code of Criminal Procedure
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High Courts04 May 2026Dismissed

Ram Babu Vs Union Of India & Ors.

Delhi High Court · (2026) 05 DEL CK 1856

Constitution of India, 1950-Article 136, 226, 227Registration of Trade Union Act XVI of 1926Central Civil Services (Conduct) Rules, 1964-Rule 3 (1) (i) (iii)
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High Courts04 May 2026

P.P. Singh Vs Mr. Akhil Taneja & Ors.

Delhi High Court · (2026) 05 DEL CK 1877

Code of Civil Procedure, 1908-Section 151, 149, Order VI Rule 17, III Rule 4, 6 Rule 17, 1 Rule 10, 7 Rule 11, 7 Rule 13, I Rule 10, VII Rule 11(a), 7 Rule 11 CPC, VII Rule 11, Rule 5 clause (d), Clause (a) of Order VII Rule 11, (a) to (f) of Order 7 Rule 11, XXXIX Rules 1 and 2, XXXIX Rules 1 & 2Delhi High Court (Original Side) Rules, 2018Specific Relief Act, 1963-Section 15(b), 14(d)
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High Courts04 May 2026Allowed

Raj Kumar Jain Vs M/S Shree Balaji Enterprisies & Anr.

Delhi High Court · (2026) 05 DEL CK 1878

Code of Criminal Procedure, 1973-Section 482, Chapter XXNegotiable Instruments Act, 1881-Section 138, 138/141/142, 141Companies Act, 1956-Section 433(e), 434, 439, Rule 130, sub-section (1A), sub-section (1B), 450, 457, 457(2)(iii), 536
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High Courts04 May 2026Allowed

Shiv Balak Goswami Vs Pankaj Puri

Delhi High Court · (2026) 05 DEL CK 1902

Commercial Courts Act, 2015-Section 13, 2(1)(i)Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(b), VII Rule 11(c), Section 21(2), 21, 578, 99, VII Rule 10Suits Valuation Act-Section 11
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