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Delhi High Court judgments

1,16,474 judgments · page 169 of 5,824

High Courts05 May 2026Dismissed

Gourv @ Goldy Vs State (Nct Of Delhi) & Anr

Delhi High Court · (2026) 05 DEL CK 0064

Code of Criminal Procedure, 1973- Section 161, 164, 397Indian Penal Code, 1860- Section 376(2)(f), 506Protection of Children from Sexual Offences Act, 2012- Section 6
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High Courts05 May 2026Dismissed

Gurvinder Singh Toor Vs Rohit Malhotra

Delhi High Court · (2026) 05 DEL CK 0062

Code of Civil Procedure, 1908- Section 115, Order 7 Rule 11, Order 13ACode of Criminal Procedure, 1973- Section 200Negotiable Instrument Act, 1881- Section 138
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High Courts05 May 2026Dismissed

Matsya Fincap Pvt Ltd Vs Govind Lal

Delhi High Court · (2026) 05 DEL CK 0061

Code of Civil Procedure, 1908- Section 47Code of Criminal Procedure, 1973- Section 340Arbitration and Conciliation Act, 1996- Section 7, 7(1), 7(2), 7(3), 7(4), 7(4)(a), 7(4)(b), 12(5), 34
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High Courts05 May 2026Disposed Of

Ranjit Mehto Vs State (Nct Of Delhi) & Anr.

Delhi High Court · (2026) 05 DEL CK 0053

Constitution of India, 1950- Article 21Code of Criminal Procedure, 1973- Section 161, 439Indian Penal Code, 1860- Section 34, 174A, 201, 302, 364A, 365, 379, 407, 411
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High Courts05 May 2026Partly Allowed

Rajender Sharma Vs State (Govt Of Nct) Delhi

Delhi High Court · (2026) 05 DEL CK 0051

Code of Criminal Procedure, 1973- Section 164, 232, 313(1)(b), 374(2), 383Indian Penal Code, 1860- Section 376, 376(2), 376(2)(f)Protection of Children from Sexual Offences Act, 2012- Section 3(a), 4, 5(m), 6
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High Courts05 May 2026Dismissed

Sube Singh Vs C.B.I.

Delhi High Court · (2026) 05 DEL CK 0050

Code of Criminal Procedure, 1973- Section 197, 207, 313(1)(b), 374(2)Indian Penal Code, 1860- Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988- Section 13(1)(d), 13(1)(d)(ii), 13(2), 19
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High Courts04 May 2026Dismissed

Delhi Metro Rail Corporation Ltd Vs GYT TPL Joint Venture

Delhi High Court · (2026) 05 DEL CK 2260

Arbitration and Conciliation Act, 1996-Section 34, 34(2), 34(2-A), 34(2)(b), Explanation 1 to sub-clause (iii) of Section 34(2)(b), 28(3), 28(1)(a), 31(3), 37, 75, 81Arbitration and Conciliation (Amendment) Act, 2015Indian Contract Act-Section 54, 55, 73, 23
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