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Delhi High Court judgments, 2026

7,339 judgments · page 315 of 367

High Courts09 Feb 2026

BSES Rajdhani Power Ltd. Vs Deepak Thakur

Delhi High Court · (2026) 02 DEL CK 2535

Code of Criminal Procedure, 1973-Section 378, 251, 82 and 83, 313Electricity Act, 2003-Section 135, 157Delhi Electricity Regulatory Commission (Performance Standards-Metering and Billing) Regulations, 2002-Regulation 25(i)
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High Courts09 Feb 2026Allowed

Indian Bank Vs Mohan Murti Shandilya

Delhi High Court · (2026) 02 DEL CK 2541

Code of Criminal Procedure, 1973-Section 482, 340, 91, 195(1)(b), 156(1), 155(2)Indian Penal Code, 1860-Sections 405/409/219/420/467/471/477-A/34/120BSecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 29, 13(2), 13(4), 14, 14(2), 17, 2(1)(zd)
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High Courts09 Feb 2026Partly Allowed

Mohd. Shadab Vs The State Of NCT Of Delhi

Delhi High Court · (2026) 02 DEL CK 2682

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415 (2)Indian Penal Code, 1860-Section 34, 149, 299, 300, 302, 304, 320, 320(8), 325, 326Cr.P.C.-Section 2(wa), 207, 209, 313, 357A, 428
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High Courts09 Feb 2026Partly Allowed

Ajay Vs State & Anr.

Delhi High Court · (2026) 02 DEL CK 2778

Bhartiya Nagrik Suraksha Sanhita, 2023-Section 415(2)Indian Penal Code, 1860-Section 302, 393, 397, 300 (Clause Thirdly, clause (2), Exception IV), 299, 304 Part I, 304 Part IIThe Code of Criminal Procedure, 1973-Section 428, 294, 207, 313, 161
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