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Delhi High Court judgments, 2026

6,980 judgments · page 2 of 349

High Courts05 Oct 2026

M/s Aparna Collection Vs Union Of India & Ors.

Delhi High Court · (2026) 10 DEL CK 0163

Central Goods and Services Tax Act, 2017-Section 74, 74(1), 74(2), 74(3), 74(9), 74(10), 74A, 73, 73(3), 50, 52, 62, 63, 64, 75, 76, 107, 122, 122(1)(vii), 122(1)(xvii), 122(2)(b), 122(3)(a), 122(3)(d), 123, 124, 125, 127, 129, 130, 169, 169(2)Central Goods and Services Tax Rules, 2017-Rule 142, 142(1)(a), 142(1)(b), 142(5)IGST Act, 2017
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High Courts05 Oct 2026Allowed

Shri Krishan Baldev Bansal Vs Balbir Singh Tyagi & Ors.

Delhi High Court · (2026) 10 DEL CK 0160

Arbitration and Conciliation Act, 1996-Section 34Code of Civil Procedure, 1908-Order XIV Rule 2Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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High Courts05 Oct 2026Allowed

Anita Vs State NCT Of Delhi

Delhi High Court · (2026) 10 DEL CK 0192

Code of Criminal Procedure, 1973-Section 439, 41ABharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Sections 406, 420, 467, 468, 471, 120B
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High Courts05 Oct 2026Allowed

Sahil Vs State Of NCT Delhi

Delhi High Court · (2026) 10 DEL CK 0182

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Sections 302, 308, 34, 147, 148, 149, 201CrPC-Section 160
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High Courts05 Oct 2026Allowed

Amit Vs State (NCT Of Delhi)

Delhi High Court · (2026) 10 DEL CK 0181

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 528, 180, 183Bharatiya Nyaya Sanhita, 2023-Section 137(2), 64(1), 115(2), 126(2), 351(2), 3(5)Prevention of Children from Sexual Offences Act, 2012-Section 6
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