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Delhi High Court judgments, 2026

7,097 judgments · page 24 of 355

High Courts15 Sept 2026Dismissed

Naveen Kumar Verma & Anr. Vs State

Delhi High Court · (2026) 09 DEL CK 2158

Indian Penal Code, 1860-Section 498-A, 304-B, 34, 498A, 304BCode of Criminal Procedure, 1973-Section 428, 313, 161, 482Indian Evidence Act-Section 113-B, 114, Illustration (a)
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High Courts15 Sept 2026

Manju Gaind Vs Kamla Rani & Ors.

Delhi High Court · (2026) 09 DEL CK 2156

Delhi High Court Act, 1966-Section 10Code of Civil Procedure, 1908-Section 104, Order XLIII Rule 1(w), VI Rule 17, XII Rule 6Hindu Succession Act, 1956-Section 14
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High Courts15 Sept 2026

Deep Chand Vs Union Of India

Delhi High Court · (2026) 09 DEL CK 2153

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123, 124-ATerrorist and Disruptive Activities (Prevention) Act, 1987-Section 3(1)
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High Courts15 Sept 2026Allowed

Rajinder Kumar Vs Rajender Kumar Kaushik & Anr.

Delhi High Court · (2026) 09 DEL CK 2151

Code of Civil Procedure, 1908-Order XXI Rule 58, Section 151, XXI Rules 97 and 101, XIV Rule 5, XIX Rules 4 and 5, VIII Rule 1A(3), VIII Rule 1A, VI Rule 2Delhi High Court (Original Side) Rules, 2018-Rule 2 of Chapter XIX
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High Courts15 Sept 2026

Madhur Kaushal Vs CBI

Delhi High Court · (2026) 09 DEL CK 2149

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438, 442, 250, 262Code of Criminal Procedure, 1973-Section 397, 401, 227, 239Prevention of Corruption Act, 1988-Section 7, 8, 9, 10, 17A, 19
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High Courts15 Sept 2026Allowed

Rajinder Kumar Vs Rajender Kumar Kaushik & Anr.

Delhi High Court · (2026) 09 DEL CK 2144

Code of Civil Procedure, 1908-Order XXI Rule 58, Section 151, XXI Rules 97 and 101, XIV Rule 5, XIX Rules 4 and 5, VIII Rule 1A (3), VI Rule 2, VIII Rule 1ADelhi High Court (Original Side) Rules, 2018-Rule 2 of Chapter XIX
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High Courts15 Sept 2026Allowed

Rajinder Kumar Vs Rajender Kumar Kaushik & Anr.

Delhi High Court · (2026) 09 DEL CK 2143

Code of Civil Procedure, 1908-Order XXI Rule 58, Section 151, XXI Rules 97 and 101, XIV Rule 5, XIX Rules 4 and 5, VIII Rule 1A(3), VI Rule 2, VIII Rule 1ADelhi High Court (Original Side) Rules, 2018-Rule 2 of Chapter XIX
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High Courts15 Sept 2026

Deep Chand Vs Union Of India

Delhi High Court · (2026) 09 DEL CK 2142

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123, 124-ATerrorist and Disruptive Activities (Prevention) Act, 1987-Sub-section (1) of Section 3
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High Courts14 Sept 2026

P B Agro LLP Vs Union Of India & Ors.

Delhi High Court · 2026 INSC 630

Food Safety and Standards Act, 2006-Section 4, 16(5), 24, 30, 30(2)(a)Constitution of India-Article 226, 226(1), 226(2)Consumer Protection Act, 2019-Section 18
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