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Delhi High Court judgments

1,15,203 judgments · page 112 of 5,761

High Courts18 Jun 2026

Sanjay Vs State

Delhi High Court · (2026) 06 DEL CK 0865

Indian Penal Code, 1860-Section 302/201, 302/201/34, 302/34, 201/34, 302Code of Criminal Procedure, 1973-Section 174, 313, 161, 437-A
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High Courts18 Jun 2026Partly Allowed

Sirajuddin Vs State Delhi Admn. Delhi

Delhi High Court · (2026) 06 DEL CK 0859

Indian Penal Code, 1860-Sections 302, 304-B, 498-A, 307Code of Criminal Procedure-Section 176, 313Indian Evidence Act-Section 8
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High Courts18 Jun 2026

Yogesh Tanwar Vs State

Delhi High Court · (2026) 06 DEL CK 0860

Code of Criminal Procedure, 1973-Section 31, 164, 216, 313, 374(2), 377Indian Penal Code-Section 71, 354, 376(2), 376(2)(f) and (i)Protection of Children from Sexual Offences Act, 2012-Section 3, 4, 5/3, 6, 6/10, 9/7, 10, 29
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High Courts16 Jun 2026

Smt. Khatiza Begam Vs Ms. Salma Khan

Delhi High Court · 2023 INSC 1016

Code of Civil Procedure, 1908-Section 100, Order VII Rule 11Delhi Rent Control Act-Section 14(1)(a), 14(1)(e)Slum Areas (Improvement and Clearance) Act, 1956-Section 19, 3
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High Courts16 Jun 2026

M/S Shyam Lal & Sons Vs Smt. Mithlesh Devi

Delhi High Court · (2026) 06 DEL CK 0933

Civil Procedure Code, 1908-Section 100, Order 7 Rule 11, 12 Rule 6, VI Rules XIV and XV, VI Rule 17Delhi Rent Control Act, 1958-Section 50, 2Indian Evidence Act-Section 116
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High Courts16 Jun 2026

Smt. Upinder Kaur Malhotra Vs Smt. Gurmeet Malhotra

Delhi High Court · (2026) 06 DEL CK 0935

Code of Civil Procedure, 1908-Section 96, Order XXII Rule 2Protection of Women from Domestic Violence Act, 2005-Section 2(f), 2(s), 17, 17(1), 17(2)Maintenance and Welfare of Parents and Senior Citizens Act, 2007
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