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Delhi High Court judgments, 2026

6,980 judgments · page 8 of 349

High Courts25 Sept 2026Disposed Of

Jaiwanti Vs Union Of India & Ors.

Delhi High Court · (2026) 09 DEL CK 4662

Central Goods and Services Tax Act, 2017-Section 93, 93(1), 93(1)(b), 122, 122(1), 122(3)(a), 126, 126(3), 169, 107, 107(1), 107(4), Explanation 1(ii) to Section 74Integrated Goods and Services Tax Act, 2017-Section 20State GST Acts, 2017
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High Courts25 Sept 2026Allowed

Seema Vs State NCT Of Delhi

Delhi High Court · (2026) 09 DEL CK 4630

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 302, 120B, 34
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High Courts25 Sept 2026Dismissed

Hasmat Ali Vs State NCT Of Delhi

Delhi High Court · (2026) 09 DEL CK 4595

Indian Penal Code, 1860-Section 302, 34, 364, 498-ACode of Criminal Procedure, 1973-Section 313, 161Indian Evidence Act, 1872-Section 106, 27
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High Courts24 Sept 2026Dismissed

Ajeet Bharti Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 09 DEL CK 4670

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3, 3(1), 3(2)(va), 3(1)(r), 3(1)(s), 3(1)(u), 3(1)(v), 3(1)(w), 18, 18A(1), 18A(2)Code of Criminal Procedure, 1973-Section 438, 41
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High Courts24 Sept 2026Allowed

Bhola Shankar Vs State Of GNCT Delhi

Delhi High Court · (2026) 09 DEL CK 4666

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 35(1)(c)Bharatiya Nyaya Sanhita, 2023-Sections 311, 317(2), 3(5), 309(4), 111Arms Act, 1959-Section 25, 25(1-B), 27(2)
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