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Delhi High Court judgments, 2026

7,336 judgments · page 252 of 367

High Courts17 Mar 2026

Union Of India & Ors. Vs Ex Nk Pramod S

Delhi High Court · (2026) 03 DEL CK 2386

Constitution of India-Article 226, 227Entitlement Rules for Casualty Pensionary Awards, 1982Entitlement Rules for Casualty Pensionary Awards to Armed Forces Personnel, 2008
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High Courts17 Mar 2026

Birinder Kaur Vs Baltej Sra

Delhi High Court · (2026) 03 DEL CK 2385

Code of Civil Procedure, 1908-Order VI Rule 17, VI Rule 4, VII Rule 11, X, II Rule 2Sarfaesi Act-Section 34IBC
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High Courts17 Mar 2026

Padmaja Kumari Parmar Vs Lakshyaraj Singh Mewar & Ors.

Delhi High Court · (2026) 03 DEL CK 2360

Indian Succession Act, 1925-Sections 213, 217, 218, 222, 223, 224, 227, 232, 237, 238, 239, 240, 247, 248, 263, 273, 276, 278, 280, 284, 295, 299; Part V, Part VI, Part IXHindu Succession Act, 1956-Section 3(g)Code of Civil Procedure, 1908-Section 9
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High Courts17 Mar 2026

State Vs Mohd Shamsher

Delhi High Court · (2026) 03 DEL CK 2326

Indian Penal Code, 1860-Section 376, 511, 376/511Code of Criminal Procedure, 1973-Section 164, 313
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High Courts17 Mar 2026

Pawan Kumar Goel Vs Jyoti Sikka

Delhi High Court · (2026) 03 DEL CK 2299

Civil Procedure Code, 1908-Section 96, Order XLI Rule 1, XII Rule 6, XV Rule 1, 151, IX Rule 9, II Rule 2, VII Rule 10 and 11, V Rule 1Delhi Rent Control Act-Section 14(1)(a), (d) and (h), 15(1), 2, 2(L), Explanation II to Section 2(L), 50Indian Evidence Act-Section 17, 23
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High Courts17 Mar 2026Partly Allowed

Suraj @ Satish Vs The State GNCT Of Delhi

Delhi High Court · (2026) 03 DEL CK 2348

Code of Criminal Procedure, 1973-Section 374, 207, 313(1)(b), 232, 428, 222(2)Indian Penal Code, 1860-Section 324, 34, 392, 394, 397, 174A, 323, 319, 334Evidence Act, 1872-Section 32(2), 32, 32(1), 157, 145, 159, 67, 47
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