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Delhi High Court judgments, 2026

7,247 judgments · page 203 of 363

High Courts18 Apr 2026

M/s Kanika Exports Vs Union Of India & Ors.

Delhi High Court · (2026) 04 DEL CK 2348

Central Goods and Services Tax Act, 2017-Section 54(1), 54(3), 54(14), 54(8), 107(12), 39, 2(62), 2(63), 16, 16(5), 17, Explanation (1) to Section 54, Explanation 2(a) to Section 54, Explanation 2(e) to Section 54, clause (ii) of the first proviso to Section 54(3)Integrated Goods and Services Tax Act, 2017-Section 16, 16(3)(a)Central Goods and Services Tax (Amendment) Act, 2018-Section 23
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High Courts17 Apr 2026

Anil Kumar & Anr. Vs Smt. Prema Devi

Delhi High Court · (2026) 04 DEL CK 2369

Code of Civil Procedure, 1908-Section 96, Order XLI Rule 1, VII Rule 11, XX Rule 12Hindu Succession Act, 1956-Section 8Protection of Women from Domestic Violence Act, 2005-Section 17, 17(2)
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High Courts17 Apr 2026

Suresh Singhal Vs Raj Kumar

Delhi High Court · (2026) 04 DEL CK 2374

Code of Civil Procedure, 1908-Section 96, Order XX Rule 12Delhi Land Reforms ActIndian Evidence Act, 1872-Section 116, 101 and 103, 8, 114(g)
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High Courts17 Apr 2026Dismissed

MSA Global LLC (Oman) Vs Engineering Projects (India) Limited

Delhi High Court · (2026) 04 DEL CK 2416

Arbitration and Conciliation Act, 1996-Sections 2(2), 12, 12(1), 12(1)(a), 12(2), 12(5), 34, 44, 46, 47, 48, 48(1)(b), 48(1)(d), 48(2), 48(2)(b), 49, 75, 81; Explanation 1 to Section 12; Explanation 1 to Section 48(2); Fifth Schedule, Entry 22; Sixth Schedule; Seventh Schedule; Part I; Part II; Chapter ICPC-Order XXI Rule 11(2), Section 151International Arbitration Act of Singapore-Sections 3, 8
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High Courts17 Apr 2026

Ajay Kumar Vs State (NCT Of Delhi)

Delhi High Court · (2026) 04 DEL CK 2492

Code of Criminal Procedure, 1973-Section 374, 207, 313(1)(b), 232, 164, 161, 162(1)Indian Penal Code, 1860-Section 354, 354A, 351Protection of Children from Sexual Offences Act, 2012-Section 12, 11
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High Courts17 Apr 2026

Dolly Raghav Vs Uday Singh

Delhi High Court · (2026) 04 DEL CK 2210

Family Courts Act, 1984-Section 19, 10(1), 10(3), 20Hindu Marriage Act, 1955-Section 13(1)(ia)Code of Civil Procedure, 1908-Order VIII Rule 1
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