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Delhi High Court judgments

1,16,474 judgments · page 164 of 5,824

High Courts07 May 2026Dismissed

Sonu@ Panchu@ Langda Vs State

Delhi High Court · (2026) 05 DEL CK 0109

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 415(2), 528Code of Criminal Procedure, 1973- Section 207, 232, 313(1)(b)Indian Penal Code, 1860- Section 34, 307, 308, 506
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High Courts07 May 2026Dismissed

State Vs Pawan

Delhi High Court · (2026) 05 DEL CK 0108

Code of Criminal Procedure, 1973- Section 161, 164Indian Penal Code, 1860- Section 376Protection of Children from Sexual Offences Act, 2012- Section 6, 10, 29, 30
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High Courts07 May 2026Allowed

Reena Vs Union Of India & Anr.

Delhi High Court · (2026) 05 DEL CK 0107

Constitution of India, 1950- Article 226Narcotic Drugs And Psychotropic Substances Act, 1985- Section 21, 25, 29, 37, 50Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988- Section 3(1), 9(f)
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High Courts07 May 2026Dismissed

Sonu Vs State Of Nct Of Delhi And Ors

Delhi High Court · (2026) 05 DEL CK 0101

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 2(1)(y), 528Code of Criminal Procedure, 1973- Section 164Indian Penal Code, 1860- Section 363, 376, 506
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High Courts06 May 2026

Brij Lal & Ors. Vs Union Of India & Ors.

Delhi High Court · (2026) 05 DEL CK 2378

Land Acquisition Act, 1894-Section 4, 5, 5A, 6, 11, 17(1), 17(4), 48The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24, 24(1)(a), 24(2)Civil Procedure Code, 1908-Order VI Rule 17
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