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Delhi High Court judgments, 2026

7,178 judgments · page 92 of 359

High Courts09 Jul 2026

Rattan Singh Vs Akhtar Islam

Delhi High Court · (2026) 07 DEL CK 0999

Code of Civil Procedure, 1908-Section 100, Forms 47/48 of Appendix A to CSpecific Relief Act, 1963-Sections 16, 16(c), 20, 21, 22, 23Indian Contract Act, 1872-Sections 31, 32
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High Courts09 Jul 2026

Manish Gupta Alias Manish Kumar Vs Shiv Ratan Gupta & Anr.

Delhi High Court · (2026) 07 DEL CK 1024

Code of Civil Procedure, 1908-Section 151, 96, 80, Order II Rule 2, VII Rule 11, XXII Rule 1(3) and (4), XXIII, XXIII Rule 1, XXIII Rule 1(3), XXIII Rule 1(4)Specific Relief Act-Sections 38 and 41Limitation Act-Article 65, 48
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High Courts09 Jul 2026

Chitra Ramkrishna Vs Union Of India & Anr.

Delhi High Court · 2025 INSC 618

Constitution of India-Articles 226, 227, 14, 21, 12, 19(1)(g)Code of Criminal Procedure, 1973-Section 482Prevention of Corruption Act, 1988-Sections 2(c)(viii), 2(b), 2(c), 13(2), 13(1)(d), 7, 12, 19
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High Courts09 Jul 2026Partly Allowed

Kanhaiya Lal Vs State (NCT Of Delhi)

Delhi High Court · (2026) 07 DEL CK 1126

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2), 528Protection of Children from Sexual Offences Act, 2012-Section 6, 7, 9(m), 10, 42Indian Penal Code-Sections 34, 71, 307, 354, 354A, 354B, 376, 506
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High Courts09 Jul 2026Allowed

Anarhul Haque Vs State

Delhi High Court · (2026) 07 DEL CK 1152

Code of Criminal Procedure, 1970-Section 374(1), 207, 313(1)(b), 232, 164, 154, 235(1)Indian Penal Code, 1860-Section 376(1), 363, 366, 376, 376(2)(l)(n), 375Protection of Children from Sexual Offences, 2012-Section 6, 4
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