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Delhi High Court judgments, 2026

7,153 judgments · page 50 of 358

High Courts10 Aug 2026Dismissed

Rohit Vij Vs Directorate Of Enforcement

Delhi High Court · (2026) 08 DEL CK 4064

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Prevention of Money Laundering Act, 2002-Section 45, 2(1)(u), 3, explanation (ii) to Section 3, 50Indian Penal Code, 1860-Section 419, 420, 120(B)
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High Courts10 Aug 2026Partly Allowed

Mukesh Vs State (NCT Of Delhi)

Delhi High Court · (2026) 08 DEL CK 4078

BNSS, 2023-Section 415(2)Indian Penal Code-Section 302, 307, 300(3), 304 Part II, 300, Clause (3) of Section 300, 299, Part I or Part II of Section 304, Exception 4 to Section 300, 304, 304 Part ICode of Criminal Procedure, 1973-Section 173, 313
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High Courts10 Aug 2026Appeal allowed

Emami Limited Vs Dabur India Limited

Delhi High Court

Code of Civil Procedure, 1908-Order XLIII Rule 1(r), Section 104, Order XXXIX Rule 1 and 2, Section 151Commercial Courts Act, 2015-Section 13(1)Delhi High Court Act, 1966-Section 10
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High Courts07 Aug 2026

Wahid Khan Vs State

Delhi High Court · (2026) 08 DEL CK 4461

Criminal Procedure Code, 1973-Section 374(2), 207, 313(1)(b), 232, 161Protection of Children from Sexual Offences Act, 2012-Section 4, 5(l), 6Indian Penal Code, 1860-Section 376, 342, 354C, 506
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High Courts07 Aug 2026Partly Allowed

Ajay @ Hanuman Vs State

Delhi High Court · (2026) 08 DEL CK 4492

Indian Penal Code, 1860-Section 307/34, 307, 320, 324, 334Code of Criminal Procedure-Section 313, 428
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