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Delhi High Court judgments, 2026

7,124 judgments · page 34 of 357

High Courts01 Sept 2026Dismissed

Shri Manav Tandon Vs Sidhi Luthra & Anr.

Delhi High Court · (2026) 09 DEL CK 0012

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438, 442Code of Criminal Procedure, 1973-Section 125, 397Constitution of India-Article 136
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High Courts01 Sept 2026Dismissed

M/s Axis Finance Ltd Vs Rishab Mago & Ors.

Delhi High Court · (2026) 09 DEL CK 0011

Arbitration and Conciliation Act, 1996-Section 9, 37(1)(b)Commercial Courts Act, 2015-Section 13Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)
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High Courts01 Sept 2026Disposed of

Chhote Lal Vs State of NCT of Delhi and Anr

Delhi High Court · (2026) 09 DEL CK 0004

Indian Penal Code, 1860-Section 354A, 354DProtection of Children from Sexual Offences Act, 2012-Section 12Code of Criminal Procedure, 1973-Section 482
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High Courts31 Aug 2026Allowed

Daiichi Sankyo Company, Limited Vs Malvinder Mohan Singh & Ors.

Delhi High Court · 2026:DHC:7301

Arbitration and Conciliation Act, 1996-Sections 47, 49Code of Civil Procedure, 1908-Order XIII Rule 1, Section 64, 64(2), XXXIX Rule 2A, 51(e), 144, 151, 145, 21, Rule 46SEBI (Listing Obligations and Disclosure Requirements) Regulations, 2015-Regulation 30, 31(1)(b), 31, 10 (1), Schedule-III, 51(2), 68(2), 83(2)
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High Courts25 Aug 2026Petitions dismissed

Ritu Jaju Vs Sarla Sarda

Delhi High Court · 2026:DHC:7155

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 223Constitution of India-Article 227Negotiable Instruments Act, 1881-Section 138, 139, 142, 118
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