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Delhi High Court judgments

1,16,474 judgments · page 152 of 5,824

High Courts13 May 2026Disposed Of

Prahlad Kumar Vs State Nct Of Delhi

Delhi High Court · (2026) 05 DEL CK 0643

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 35(3), 483Narcotic Drugs and Psychotropic Substances Act, 1985- Section 2(iii)(b), 20(b)(ii)(C), 37, 50, 52A
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High Courts13 May 2026Allowed

Surender Vs State

Delhi High Court · (2026) 05 DEL CK 0642

Code of Criminal Procedure, 1973- Section 164Indian Penal Code, 1860- Section 34, 120B, 302, 363, 366, 368, 376, 397, 450Evidence Act, 1872- Section 24, 26, 27
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High Courts13 May 2026Allowed

Heera Lal Vs State (Nct Of Delhi)

Delhi High Court · (2026) 05 DEL CK 0641

Code of Criminal Procedure, 1973- Section 164Indian Penal Code, 1860- Section 34, 120B, 302, 363, 366, 368, 376, 397, 450Evidence Act, 1872- Section 24, 26, 27
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High Courts13 May 2026Disposed Of

Naresh Singh Vs State Of Nct Of Delhi

Delhi High Court · (2026) 05 DEL CK 0640

Indian Penal Code, 1860- Section 34, 120B, 380, 419, 420, 468, 471Juvenile Justice (Care and Protection of Children) Act, 2015- Section 24
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High Courts13 May 2026Dismissed

Paramjit Singh Khurana Vs Davinder Singh & Ors

Delhi High Court · (2026) 05 DEL CK 0634

Code of Civil Procedure, 1908- Section 96, Order 7 Rule 11, Order 12 Rule 6, Order 39 Rule 1, Order 39 Rule 2Code of Criminal Procedure, 1973- Section 107, 145, 146, 150Indian Penal Code, 1860- Section 120B, 420, 467, 468, 471
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High Courts13 May 2026Disposed Of

Brijesh Kothia Vs State Nct Of Delhi

Delhi High Court · (2026) 05 DEL CK 0630

Constitution of India, 1950- Article 21, 22, 22(1)Bharatiya Nagarik Suraksha Sanhita 2023- Section 483Bharatiya Nyaya Sanhita, 2023- Section 209, 238B
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High Courts12 May 2026

R. K. Bansal Vs Bank Of Baroda & Ors.

Delhi High Court · 2025 INSC 848

Dena Bank (Employees') Pension Regulations, 1995-Regulation 33, 33(2), 48Dena Bank (Officers') Service Regulations, 1979-Regulation 20(3)(iii)Dena Bank Officer Employees' Discipline and Appeal Regulations, 1976-Regulation 7(3)
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High Courts12 May 2026

BDR Buildtech Pvt. Ltd. Vs Mahamaya Exports Pvt. Ltd.

Delhi High Court · (2026) 05 DEL CK 2243

Arbitration and Conciliation Act, 1996-Section 12, 12(5), 12(a), 12(b), 13, 14, 14(1)(a), 14(2), 15, 18, 34, 34(2)(b), 34(3), 36, 37, 75, 81, Seventh ScheduleConstitution of India-Article 14Code of Civil Procedure-Section 21
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High Courts12 May 2026

Shanker Raju Vs Union Of India

Delhi High Court · (2026) 05 DEL CK 2263

High Court Judges (Salaries and Conditions of Service) Act, 1954-Part III of the First ScheduleCentral Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairmen and Members) Rules, 1985-Rule 8, 15A, 16Administrative Tribunals Act, 1985-Section 8(3), 10A
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