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Delhi High Court judgments, 2026

7,336 judgments · page 274 of 367

High Courts28 Feb 2026Dismissed

Achal Kumar Jindal Vs State Nct Of Delhi & Ors

Delhi High Court · (2026) 02 DEL CK 1832

Constitution of India, 1950- Article 14, 20, 21Bharatiya Nagarik Suraksha Sanhita, 2023- Section 35(3), 75, 528Code of Criminal Procedure, 1973- Section 41A, 173(8), 438, 482
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High Courts28 Feb 2026Disposed Of

Britannia Industries Ltd Vs Desi Bites Snacks P Ltd & Ors

Delhi High Court · (2026) 02 DEL CK 1827

Code of Civil Procedure, 1908- Section 151, Order 1 Rule 10, Order 6 Rule 17, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 4Bharatiya Nagarik Suraksha Sanhita, 2023- Section 215, 379Code of Criminal Procedure, 1973- Section 340
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High Courts27 Feb 2026

Jyoti Subba & Anr. Vs Mahesh Aggarwal & Anr.

Delhi High Court · (2026) 02 DEL CK 2568

Code of Civil Procedure, 1908-Order VIII Rule 1, Section 151, I Rule 10, XXXIX Rule 2A, VI Rule 1, VIIIDelhi High Court (Original Side) Rules, 2018-Chapter VII Rule 2, Chapter VII Rule 4, Chapter VII Rule 5, Rule 15, Chapter I Rule 4, 5, Chapter II Rule 3, Chapter II Rule 5, Chapter IV Rule 3Arbitration and Conciliation Act, 1996-Section 34, 34(1), 34(3), 36
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High Courts27 Feb 2026

Amar Pal Vs State (NCT Of Delhi)

Delhi High Court · (2026) 02 DEL CK 2593

Indian Penal Code, 1860-Sections 376, 506, 186, 353, 332, 333, 307, 34Delhi Prison Rules, 2018-Rule 1223, 1224, 1224(iii)
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High Courts27 Feb 2026Partly Allowed

Vikas Vs State & Anr.

Delhi High Court · 2025 INSC 331

Indian Penal Code, 1860-Section 376AB, 342Protection of Children from Sexual Offences Act, 2012-Section 3, 5, 5(m), 6, 7, 8, 9, 9(m), 10, 18, 29, 30, 33, 33(6), 42Code of Criminal Procedure, 1973-Section 164, 212, 215, 294, 311, 313
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High Courts27 Feb 2026

Punjab & Sind Bank Vs Ramesh Chandra Semwal

Delhi High Court · (2026) 02 DEL CK 2610

Constitution of India-Article 226, 227Banking Companies (Acquisition & Transfer of Undertaking) Act, 1980Industrial Disputes Act, 1947-Section 2(j), 2(k), 2(s), 2A, 10, 10(1), 10(1)(d), 10(2A), 10(4), 12, 12(5), 17B, 25B, 25-B(2), 25F, 33-C, Rule 10B
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High Courts27 Feb 2026

Delhi Transport Corporation Vs Sh. Bahadur Singh

Delhi High Court · (2026) 02 DEL CK 2519

Essential Services Maintenance Act, 1981Delhi Road Transport Authority (Conditions of Appointment & Service) Regulations, 1952-Regulation 15(2)(c), Rule 15(2)Industrial Disputes Act, 1947-Section 33, 33A
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High Courts27 Feb 2026Partly Allowed

Jitender @ Babu Vs State Nct Of Delhi

Delhi High Court · (2026) 02 DEL CK 2543

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2)Indian Penal Code, 1860-Section 302, 34, 304, 304 Part I, 304 Part II, 300Code of Criminal Procedure, 1973-Section 216, 161, 313, 428
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