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Delhi High Court judgments, 2026

7,336 judgments · page 259 of 367

High Courts13 Mar 2026

The State Vs Vijay Tyagi & Ors

Delhi High Court · (2026) 03 DEL CK 1903

Code of Criminal Procedure, 1973-Section 378, 313, 161, 437AIndian Penal Code, 1860-Sections 498A/304B/34, 302/34, 323/34Indian Evidence Act, 1872-Sections 113A and 113B
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High Courts13 Mar 2026

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

Delhi High Court · (2026) 03 DEL CK 1947

Code of Civil Procedure, 1908-Section 9, 20, 20(c), 151, Order XXXIX Rules 1 and 2, VII Rule 10Arbitration and Conciliation Act, 1996-Section 7, 7(3), 7(4), 7(4)(b), 7(4)(c), 7(5), 9, 11, 28(3), 34, 44, 45, 48Specific Relief Act, 1963-Section 41(b)
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High Courts13 Mar 2026

M/S. BPTP Limited Vs Vijyant Agarwal & Anr.

Delhi High Court · (2026) 03 DEL CK 1759

Arbitration and Conciliation Act, 1996-Section 37, 34, 11(6), 12, 12(1)(b), 12(5), Proviso to Section 12(5)Arbitration and Conciliation (Amendment) Act, 2015 (3 of 2016)Settlement Act, 1958-Section 33
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High Courts13 Mar 2026

XX Vs Union Of India & Ors.

Delhi High Court · (2026) 03 DEL CK 1769

Surrogacy (Regulation) Act, 2021-Section 4(iii)(c)(I)General Clauses Act, 1897-Section 9Indian Majority Act, 1875-Section 3(2), 3, 4
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