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Delhi High Court judgments

1,15,203 judgments · page 110 of 5,761

High Courts30 Jun 2026Dismissed

Smt Yogeshwari Devi Vs Yogesh Raju

Delhi High Court · (2026) 06 DEL CK 0808

Delhi Rent Control Act, 1958-Section 25B (8), 14(1)(e), 25B(5), Chapter IIIA, Clause (e) of the proviso to Sub-section (1) of Section 14, 25-B(8), 25B, sub-section (5)
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High Courts30 Jun 2026Disposed Of

Dhruv Films & Ors. Vs D D Urdu

Delhi High Court · (2026) 06 DEL CK 0811

Code of Civil Procedure, 1908-Section 151, Order XXII Rule 3West Bengal Cinemas (Regulation) Act 1954Cinematograph Act 1952
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High Courts29 Jun 2026

Parvez Vs Mohd. TehsIn & Ors.

Delhi High Court · (2026) 06 DEL CK 0915

C.P.C.-Section 96IPC-Sections 452, 323 and 34; Sections 452, 308, 324 and 34Specific Relief Act-Section 41; Section 41(h)
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High Courts29 Jun 2026Allowed

State Vs Lalit Kumar

Delhi High Court · (2026) 06 DEL CK 0957

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 183Bharatiya Nyaya Sanhita, 2023-Section 64(1)POCSO Act-Section 6
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High Courts29 Jun 2026Dismissed

Major Jayati Chandra Vs Union Of India & Ors.

Delhi High Court · (2026) 06 DEL CK 0822

Constitution of India-Article 226Training Rules for Medical/Non-Technical Officers of the Armed Forces Medical Services-Rule 14(a)(ii)Training and Professional Progression Rules for Medical/Non-Technical Officers of Armed Forces Medical Services, 2025-Rule 7.2
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High Courts24 Jun 2026Disposed Of

Mr P.C. Duraisamy Vs Kewal Krishan Kumar & Anr

Delhi High Court · (2026) 06 DEL CK 0812

Trade Marks Act, 1999-Section 47(1)(a), 47(1)(b), 57(2), 9, 11, 18, 47, 57, 9(1)(a), 9(2)(a), 11(1), 11(2), 11(3), 11(10), 2(1)(b), 12, 33, 15(1), 16, 17, 55, 15, 17(2), 55(2), 15(2), 18(4)Copyright ActTrade Marks Rules-Rule 51
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