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Delhi High Court judgments, 2026

7,336 judgments · page 280 of 367

High Courts26 Feb 2026Dismissed

Munna Vs State & Anr.

Delhi High Court · (2026) 02 DEL CK 1804

Code of Criminal Procedure, 1973- Section 207, 313(1)(b), 374Indian Penal Code, 1860- Section 307, 379Electricity Act, 2003- Section 135, 135(1)(a)
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High Courts25 Feb 2026

Surya Pal Singh & Ors. Vs Union Of India & Ors.

Delhi High Court · (2026) 02 DEL CK 2442

Constitution of India-Article 226, 136, 32, proviso to Article 309, clause (5) of Article 148, 14 and 16Central Civil Services (Revised Pay) Rules, 2008-Rule 1(2), Section 1, Part A of the First Schedule
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High Courts25 Feb 2026

Lal Bahadur Vs Devender Gandhi

Delhi High Court · (2026) 02 DEL CK 2469

Employee's Compensation Act, 1963-Section 30, 4AIndian Penal Code-Sections 302, 392, 397, 387, 34Arms Act, 1959-Sections 25, 27
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High Courts25 Feb 2026

Sajha Manch Vs Delhi Development Authority & Anr.

Delhi High Court · (2026) 02 DEL CK 2492

Delhi Development Act, 1957-Sections 7, 8, 9, 10, 11, 12, 14, 44, 56(1), 7(2)(b), 9(2), 10(2), 10(3)Delhi Development (Master Plan and Zonal Development Plan) Rules, 1959-Rules 5, 6, 7, 8, 9, 10, 11, 13
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High Courts25 Feb 2026

Union Of India Vs M/S Rama Constructions Company

Delhi High Court · (2026) 02 DEL CK 2774

Arbitration and Conciliation Act, 1996-Section 34, 34(2)(a)(iv), 34(2)(b)(ii), 48(2)(b), 28(3), 31(7)(a), 31(7)(b), 37Indian Contract Act, 1872-Section 55, 73, 74Interest Act, 1978-Section 2
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