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Delhi High Court judgments

1,14,311 judgments · page 11 of 5,716

High Courts24 Sept 2026

Rajla Vs Union Of India

Delhi High Court · (2026) 09 DEL CK 4483

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 2(29), 123(c)(2), 124-A
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High Courts24 Sept 2026

Bharat Singh Vs State Govt Of Nct Of Delhi

Delhi High Court · (2026) 09 DEL CK 4484

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 528Code of Criminal Procedure, 1973-Section 439, 482Bharatiya Nyaya Sanhita, 2023-Section 118(1), 118(2), 190(1)
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High Courts24 Sept 2026Allowed

Bhola Shankar Vs State Of GNCT Delhi

Delhi High Court · (2026) 09 DEL CK 4485

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, 27(2), 25(1-B), 27
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High Courts23 Sept 2026

Anil Ahluwalia Vs State Nct Of Delhi & Ors

Delhi High Court · (2026) 09 DEL CK 3972

Bharatiya Nagarik Suraksha Sanhita (BNSS)-Section 528, 175(3), 438, 438(2), 438(3), 225CrPC-Section 156(3), 200, 202, 397, 397(1), 397(2), 397(3), 482, 401, 483Constitution of India-Article 126
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High Courts23 Sept 2026

Vikrant @ Ashu Vs State Govt. Of NCT Of Delhi

Delhi High Court · (2026) 09 DEL CK 3975

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415Code of Criminal Procedure, 1973-Section 374(2), 207, 209, 313(1)(b), 232, 235(1)Indian Penal Code, 1872-Section 307, 174A, 324, 300
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High Courts23 Sept 2026

M/S Ronuk Industries Ltd Vs Manju Khanna

Delhi High Court · (2026) 09 DEL CK 3980

Code of Civil Procedure, 1908-Section 100, 115, 151, Order XII Rule 6, 39 Rule 10, XLII, XI Rule 12Benami Transactions (Prohibition) Act, 1988Indian Evidence Act, 1872-Section 116
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