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Delhi High Court judgments, 2026

7,336 judgments · page 278 of 367

High Courts26 Feb 2026

Munna Vs The State & Anr.

Delhi High Court · (2026) 02 DEL CK 2698

Code of Criminal Procedure, 1973-Section 374, 207, 313(1)(b)Electricity Act, 2003-Section 135, 135(1)(a), third proviso to Section 135Indian Penal Code, 1860-Section 379, 307
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High Courts26 Feb 2026

UOI Vs Brijendra Kumar Sharma & Anr

Delhi High Court · (2026) 02 DEL CK 2381

Industrial Disputes (Central) Rules, 1957-Rule 10B, Sub-Rules (2) and (3) of Rule 10BCode of Civil Procedure, 1908-Section 151, Order V Rule 2, XXI, 100Limitation Act, 1963-Section 5
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High Courts26 Feb 2026Partly Allowed

Khurana Educational Society (Regd.) Vs Smt. Shashi Bala

Delhi High Court · (2026) 02 DEL CK 2892

Arbitration and Conciliation Act, 1996-Section 5, 8, 9, 9(1), 16(2), 16(3), 17, 17(1), 34, 37, 37(1), 37(2), 37(2)(b)Code of Civil Procedure, 1908-Section 151, Order VII Rule 11, XXXIX, XXXIX Rule 10, XXXVIII Rule 5, 38 Rule 5Transfer of Property Act, 1882-Sections 91 and 92
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High Courts26 Feb 2026

Anjali Vs Union Of India & Ors.

Delhi High Court · (2026) 02 DEL CK 2817

Constitution of India-Article 14, 16Regional Rural Banks (Appointment of Officers & Employees) Rules, 2017-IIIrd Schedule
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High Courts26 Feb 2026

Jyoti Vs State NCT Of Delhi & Ors.

Delhi High Court · (2026) 02 DEL CK 2154

Protection of Women from Domestic Violence Act, 2005-Section 12, 17Maintenance and Welfare of Parents and Senior Citizens Act 2007Delhi Maintenance and Welfare of Parents and Senior Citizens Rules 2009-Rule 22 (3) (4)
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