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Delhi High Court judgments

1,15,416 judgments · page 133 of 5,771

High Courts20 May 2026

Union Of India Vs Hemant Kumar Ishwar Das Singhvi

Delhi High Court · (2026) 05 DEL CK 2361

Code of Criminal Procedure, 1973-Section 378 (v), 378(1), 378(4), 313, 82, 83Customs Act, 1962-Section 132, 135(1)(a), 108, 137, 110(1)(B), 110(1A), 110(1B), 110(1C), 77, 138A, 111, 113, 135
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High Courts20 May 2026

State Vs Pradeep @ Sonu & Ors.

Delhi High Court · (2026) 05 DEL CK 2532

Code of Criminal Procedure, 1973-Section 378, 207, 209, 313(1)(b), 232, 235(1)Indian Penal Code, 1860-Section 397 read with Section 34, 411, 399, 402Arms Act-Sections 25, 27
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High Courts20 May 2026

Rajinder Kumar Vs The State

Delhi High Court · (2026) 05 DEL CK 2491

Indian Penal Code-Section 382/411/34, 392/397, 394, 397, 411Arms Act, 1959-Section 25Cr.P.C.-Section 218, 219, 223, 233
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High Courts20 May 2026Partly Allowed

Sanjay Singh Vs State (NCT Of Delhi)

Delhi High Court · (2026) 05 DEL CK 2573

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415 (2), 528Indian Penal Code, 1860-Section 302, 300, 304 Part IIIndian Evidence Act, 1872-Section 106
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High Courts20 May 2026

Satish Kumar Aggarwal Vs Union Of India & Ors.

Delhi High Court · (2026) 05 DEL CK 2007

Constitution of India-Article 226, 84(c)Representation of the People Act, 1951-Section 29-A, 29-A(5), 29-A(9), 7(b), 8, 9, 9A, 10, 10A, Part IVARepresentation of People (Amendment) Act, 1988
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High Courts20 May 2026

State Of NCT Of Delhi Vs Deepak

Delhi High Court · 2024 INSC 448

Indian Penal Code 1860-Section 363, 366, 342, 326 read with Section 149Protection of Children from Sexual Offences Act, 2012-Section 6, 8, 33(8)Probation of Offenders Act, 1958-Section 4, 6
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