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Delhi High Court judgments, 2026

7,339 judgments · page 328 of 367

High Courts02 Feb 2026

Sunil Vs State

Delhi High Court · (2026) 02 DEL CK 2829

IPC-Sections 366, 376, 323, 174-A, 375Cr.P.C.-Section 428, 164Criminal Law (Amendment) Act, 2013
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High Courts02 Feb 2026Dismissed

Kamlesh Prasad Vs Sahadeo Ram

Delhi High Court · (2026) 02 DEL CK 2438

Code of Civil Procedure, 1973-Section 96(2), Order IX Rule 13, V Rule 15, V Rule 17, V Rule 19, 5Limitation Act, 1963-Section 27, Article 65 of the Schedule (First Division)
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High Courts02 Feb 2026

The Union Of India Vs Reliance Industries Limited & Anr.

Delhi High Court · (2026) 02 DEL CK 2460

Arbitration and Conciliation Act, 1996-Section 8, 16, 16(2), 16(3), 16(5), 16(6), 34, 34(1), 34(2), 34(2)(b)(ii), 34(2-A), 34(3), 37, 37(1)(a), 37(1)(c), 37(2)(a), 44, 45, 46, 47, 48, 48(1), 48(1)(a) to (e), 48(2), 48(2)(a) and (b), 48(2)(b), 48(2)(b)(ii), Explanation 1 to Section 48(2), Explanation 1(ii), 49, 50, 50(1)(b)Code of Civil Procedure, 1908-Order 21Commercial Courts Act, 2015-Section 13(1), proviso to Section 13(1)
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High Courts02 Feb 2026

Hitesh Sood & Anr. Vs Union Of India Through Secretary & Ors.

Delhi High Court · (2026) 02 DEL CK 2461

Constitution of India-Article 226, 14, 19Land Acquisition Act, 1894-Section 4, 4(1), 6, 9, 10, 11, 11A, 12(2), 17, 17(3A), 18, 23, 28-A, 31(1), 31(2), 32, 33, 34, 48Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24, 24(1)(a), 24(1)(b), 24(2), 80
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High Courts02 Feb 2026

Ajay Vs Union Of India & Ors.

Delhi High Court · (2026) 02 DEL CK 2513

Railway Protection Force Act, 1987-Rule 57.3Railway Protection Force Act, 1957Railway Protection Force Rules, 1987
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High Courts02 Feb 2026

Pawan Kumar Vs Sandeep Goel

Delhi High Court · (2026) 02 DEL CK 2533

Limitation Act, 1963-Section 5Code of Civil Procedure, 1908-Section 151, Order VIII Rule 1AConstitution of India-Article 227
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