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Delhi High Court judgments, 2026

7,336 judgments · page 270 of 367

High Courts10 Mar 2026Disposed Of

Murari Kumar Singh Vs Union Of India & Anr.

Delhi High Court · (2026) 03 DEL CK 0454

Constitution of India, 1950- Article 226, 227Border Security Force Act, 1968- Section 19(a), 19(b), 19(d), 22(e), 26, 40, 53, 70Border Security Force Rules, 1969- Rule 38(1), 45, 48, 51, 60, 63(1), 63(4), 63(5), 63(6), 134, 142, 142(2), 143, 143(4)(a), 157, 163(1)
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High Courts10 Mar 2026Allowed

Anish Kumar Vs State

Delhi High Court · (2026) 03 DEL CK 0446

Constitution of India, 1950- Article 141Code of Criminal Procedure, 1973- Section 161, 162(1), 164, 207, 232, 235(1), 235(2), 313(1)(b), 374Indian Penal Code, 1860- Section 34, 363, 366, 375, 376D, 376(2)(g)
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High Courts10 Mar 2026Allowed

Sandeep Vs State

Delhi High Court · (2026) 03 DEL CK 0445

Constitution of India, 1950- Article 141Code of Criminal Procedure, 1973- Section 161, 162(1), 164, 207, 232, 235(1), 235(2), 313(1)(b), 374Indian Penal Code, 1860- Section 34, 363, 366, 375, 376D, 376(2)(g)
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High Courts10 Mar 2026Allowed

Anwar Vs State Govt Of Nct Of Delhi

Delhi High Court · (2026) 03 DEL CK 0444

Constitution of India, 1950- Article 141Code of Criminal Procedure, 1973- Section 161, 162(1), 164, 207, 232, 235(1), 235(2), 313(1)(b), 374Indian Penal Code, 1860- Section 34, 363, 366, 375, 376D, 376(2)(g)
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High Courts10 Mar 2026Disposed Of

Kali Charan & Anr. Vs UOI & Anr.

Delhi High Court · (2026) 03 DEL CK 0443

Constitution of India, 1950- Article 226Code of Criminal Procedure, 1973- Section 207, 235(1), 308, 308(1), 313, 313(1)(b), 374, 386(b)(i), 482Indian Penal Code, 1860- Section 120B, 201, 306, 307, 409, 467, 471
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High Courts09 Mar 2026Dismissed

Shri Balaji Vs Election Commission Of India

Delhi High Court · (2026) 03 DEL CK 1843

Indian Penal Code, 1860-Section 326 read with Section 149Representation of the People Act, 1951-Section 8, 8(3), 8A, 11Kerala Prisons and Correctional Services (Management) Rules, 2014-Rule 462
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