IPC-Sections 120-A, 120-B, 302, 34, 307, 379, 416, 419, 420, 467, 468, 471Unlawful Activities (Prevention) Act, 1967-Sections 16, 17, 18, 18A, 18B, 19, 20, 21, 23, 43D(5), 45(2), Chapters IV and VINarcotic Drugs and Psychotropic Substances Act, 1985-Section 37

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High Courts18 Sept 2026Allowed

Inam Singh @ Bhura Vs The State (NCT Of Delhi)

Delhi High Court · (2026) 09 DEL CK 2678

Indian Penal Code, 1860-Section 302, 308, 201Code of Criminal Procedure, 1973-Section 313, 437AIndian Evidence Act, 1872-Section 106, 101

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High Courts18 Sept 2026

Union Of India Vs Afcons Infrastructure Limited

Delhi High Court · 2025 INSC 1457

Arbitration and Conciliation Act, 1996-Section 5, 24, 28(2), 28(3), 33(3), 34, 34(2), 34(2A), 34(2)(b)(ii), 34(3), 37, 38(2)Arbitration and Conciliation (Amendment) Act

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High Courts18 Sept 2026

Hindustan Shipyard Limited Vs M/s Anadolu Deniz Insaat Kizaklari Sanayi Ve Ticaret A.S. & Anr.

Delhi High Court · (2026) 09 DEL CK 2565

Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, Section 151, 20, 20(c), VII Rule 11Specific Relief Act, 1963-Section 37Arbitration and Conciliation Act, 1996-Section 2(a) to (e), 2(3), 5, 7, 7(2), 7(3), 9, 11, 14, 15, 16, 20, 21, 34, 36, 37, 48

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High Courts18 Sept 2026

Sarr Freights Corporation & Anr. Vs Argo Coral Maritime Ltd.

Delhi High Court · (2026) 09 DEL CK 2566

Indian Evidence Act, 1872-Sections 91 to 100, Proviso (6) to Section 92, Illustration (f) to Section 92Arbitration and Conciliation Act, 1996

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High Courts18 Sept 2026Allowed

Rishi Raj Sharma Vs Ramesh Lata

Delhi High Court · (2026) 09 DEL CK 2569

Code of Civil Procedure, 1908-Order XXXVII Rule 3(7), Section 151, XXXVII Rule 2(3), XXXVII Rule 3, XXXVII Rule 3(3), XXXVII Rule 3(1), XXXII Rule 3 Sub-rule (7), XXXVIILimitation Act, 1963-Section 5Constitution of India-Article 227

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High Courts18 Sept 2026Allowed

Kamaljeet Kaur & Anr. Vs State Of Nct Delhi & Anr.

Delhi High Court · (2026) 09 DEL CK 2570

IPC-Section 498A, 406, 34

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High Courts18 Sept 2026Allowed

Mitaighar Elias & Ors. Vs State NCT Of Delhi & Anr.

Delhi High Court · (2026) 09 DEL CK 2571

BNS-Section 333, 115(2), 351(2), 3(5)

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High Courts18 Sept 2026

Shri Krishna Industries Through It Proprietor Prop Mohan Lal Vs Commissioner Of Central Goods And Services Tax & Ors.

Delhi High Court · (2026) 09 DEL CK 2572

Central Goods and Services Tax Act, 2017-Section 74, 73, 6(2)(b), 75(3), 107, 16Delhi Goods and Services Tax Act, 2017Constitution of India-Article 226

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High Courts18 Sept 2026

Syed Farhan Ali Vs M/s ABB India Limited

Delhi High Court · (2026) 09 DEL CK 2573

Code of Civil Procedure, 1908-Order XXI Rule 30, XXI Rule 41(2), XXI Rule 41(3), Section 47Arbitration and Conciliation Act, 1996-Section 34, 37Constitution of India-Article 227

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High Courts18 Sept 2026Allowed