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Delhi High Court judgments, 2026

7,336 judgments · page 266 of 367

High Courts10 Mar 2026Allowed

Subhash C. Sahni Vs State & Anr.

Delhi High Court · (2026) 03 DEL CK 1730

Cr.P.C-Section 482, 245, 245(2), 251, 202NI Act-Section 138, 139, 142, 145Companies Act-Section 196, 196(4), 197, 209, Schedule V
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High Courts10 Mar 2026

Samuel Akujuobi Vs Union Of India & Ors.

Delhi High Court · (2026) 03 DEL CK 1729

Constitution of India-Article 226, 21Code of Criminal Procedure, 1973-Section 482, 313, 439Foreigners Act, 1946-Section 3, 3(2), 3(2)(c), 3(2)(e), 3(2)(f), 3(2)(g), 9, 14, 31
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High Courts10 Mar 2026

Dimpy Nangia Vs The State & Anr.

Delhi High Court · (2026) 03 DEL CK 1761

Code of Criminal Procedure, 1973-Section 482, 251, 258, 397, 173, 340Negotiable Instruments Act, 1881-Section 138IPC-Sections 420/467/468/471/120B, 182, 420/120B, 421/120B
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High Courts10 Mar 2026Allowed

Sh. Sandeep Pathak & Ors. Vs Lalita Tiwari

Delhi High Court · 2025 INSC 1168

Code of Criminal Procedure, 1973-Section 482Constitution of India, 1950-Article 227Protection of Women from Domestic Violence Act, 2005-Section 12, 2(f), 17, 18, 19, 20, 21, 22, 28
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High Courts10 Mar 2026

Anwar & Ors. Vs State Govt Of Nct Of Delhi & Ors.

Delhi High Court · 2024 INSC 823

Code of Criminal Procedure, 1973-Section 374, 207, 313(1)(b), 232, 235(1), 235(2), 161, 162(1), 164Indian Penal Code, 1860-Section 376D, 363, 376(2)(g), 366, 34, 375Evidence Act-S.137, S.139, S.145, Section 138, 157
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High Courts10 Mar 2026

Ritu Butalia Vs State & Anr.

Delhi High Court · (2026) 03 DEL CK 1811

Code of Criminal Procedure, 1973-Section 482Income Tax Act, 1961-Section 276C(1), 277, 132(4), 279(1)Indian Penal Code, 1860-Section 191
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High Courts10 Mar 2026Allowed

Paras Jain & Anr. Vs Nemo

Delhi High Court · (2026) 03 DEL CK 1906

Hindu Marriage Act, 1955-Section 14, 14(1), 13B(1), 13B(2)Marriage Laws (Amendment) Act, 1976
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High Courts10 Mar 2026

Sh. Mohd Rahees Vs Union Of India

Delhi High Court · (2026) 03 DEL CK 1908

Code of Civil Procedure, 1908-Order XXII Rule 9, Section 151Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c), 124-A, 123(c)(2)
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