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Delhi High Court judgments, 2026

7,178 judgments · page 86 of 359

High Courts15 Jul 2026

Om Prakash Vs The State

Delhi High Court · (2026) 07 DEL CK 1269

Indian Penal Code, 1860-Sections 279, 337, 304-ACode of Criminal Procedure, 1973-Section 313, 428, 389, 374Probation of Offenders Act, 1958-Sections 3 and 4
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High Courts15 Jul 2026Dismissed

Amrit Environmental Technologies Private Limited Vs Union Of India

Delhi High Court · (2026) 07 DEL CK 0481

Code of Civil Procedure, 1908-Order VII Rule 11, Section 151, VII Rule 11(a), VII Rule 11(d), II Rule 2, 7 Rule 11, 7 Rule 11(a), Rule 11(d), 7 Rule 11 CPC, clauses (a) to (e), 5 clause (d), 11 of Order 7, (d) of Rule 11 of Order 7, VII Rule 1(d), VII Rule 13, (a) to (f), II Rules 1 and 2, II Rule 2(1), sub-rules (2) and (3) of Order II Rule 2, 80Right to Information Act, 2005Interest Act, 1978-Section 3(1)(b)
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High Courts15 Jul 2026Dismissed

Krishan Gopal Aggarwal Vs Dalip Singh

Delhi High Court · (2026) 07 DEL CK 0482

Code of Civil Procedure, 1908-Section 96, Order XXIII Rule 3, VII Rule 3, I Rule 9, VII Rule 11(d), Appendices A to C Forms 47/48Specific Relief Act, 1963-Section 38, 41, 16, 16(b), 16(c), 10, 11(2), 14, 42, 11, 20, 21, 22, 23Indian Penal Code, 1860-Section 420, 477
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High Courts15 Jul 2026Disposed Of

State Vs Kriti Sahni

Delhi High Court · (2026) 07 DEL CK 0503

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 183Bharatiya Nyaya Sanhita, 2023-Sections 64(2)/ 3(5)Protection of Children from Sexual Offences, 2012-Sections 6/17/21
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High Courts15 Jul 2026Dismissed

Navdeep Khatri Vs CBI

Delhi High Court · (2026) 07 DEL CK 0504

Bhartiya Nagrik Suraksha Sanhita, 2023-Section 482Bhartiya Nyaya Sanhita, 2023-Section 61(2)Prevention of Corruption Act, 1988-Section 7
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