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Delhi High Court judgments

1,15,218 judgments · page 129 of 5,761

High Courts25 May 2026Partly Allowed

Raj Kumar @ Pradeep Vs State

Delhi High Court · (2026) 05 DEL CK 0737

Code of Criminal Procedure, 1973- Section 207, 209, 222, 222(1), 222(2), 232, 313(1)(b), 374(2)Indian Penal Code, 1860- Section 34, 307, 320, 324, 326
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High Courts25 May 2026Allowed

Manjit Singh Vs State Of Delhi

Delhi High Court · (2026) 05 DEL CK 0736

Code of Criminal Procedure, 1973- Section 207, 248(1), 313(1)(b), 374Prevention of Corruption Act, 1988- Section 7, 13, 13(1)(d), 13(2)
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High Courts23 May 2026

Ms. Yasmeen Vs Mohd Anis

Delhi High Court · (2026) 05 DEL CK 2366

Code of Civil Procedure, 1908-Section 96, Order XLIIPC-Sections 193, 196, 211Indian Evidence Act, 1872-Section 116
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High Courts23 May 2026

Vijay Kumar Diwakar Vs South Delhi Municipal Corporation & Ors.

Delhi High Court · (2026) 05 DEL CK 2371

National Capital Territory of Delhi Laws (Special Provisions) Second (Amendment) Act, 2011-Section 3(2)(ii)National Capital Territory of Delhi (Recognition of Property Rights of Residents in Unauthorised Colonies) Regulations, 2019-Regulation 7National Capital Territory of Delhi (Recognition of Property Rights of Residents in Unauthorised Colonies) (Amendment) Regulations, 2026
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High Courts23 May 2026

Super Agencies Vs Ravindra Brothers

Delhi High Court · (2026) 05 DEL CK 2159

Constitution of India-Article 227Code of Civil Procedure-Order 37, Section 114 read with Order XLVII Rule 1Commercial Courts Act, 2015-Section 12A
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High Courts22 May 2026

Delhi Public School Vasant Kunj & Anr. Vs Govt Of Nct Of Delhi & Anr.

Delhi High Court · (2026) 05 DEL CK 2477

Delhi School Education Act, 1973-Section 2(m), 4, 10(1), 17, 17(3), 18, 18(3), 18(4), 18(4)(b), 18(5)Delhi School Education Rules, 1973-Rule 50, 50(xviii), 59(2)(n), 91(1), 107, 172, 173, 174, 175, 176, 177, 177(1), 177(2), 177(2)(e), 178, 180, 180(3), 190Income Tax Act, 1961-Section 2(15), 11, 12, 12A(1)(b)
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