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Delhi High Court judgments

1,16,474 judgments · page 170 of 5,824

High Courts04 May 2026

Ujjawal Bhardwaj & Anr. Vs State (NCT Of Delhi)

Delhi High Court · (2026) 05 DEL CK 2277

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Sections 3(1)(r), 3(1)(s), 3(1)(v)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 348Code of Criminal Procedure, 1973-Section 311
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High Courts04 May 2026

Radha Aggarwal Vs Rakesh Dutta

Delhi High Court · (2026) 05 DEL CK 2306

Code of Civil Procedure, 1908-Section 96 read with Order XLI Rule 1, Order VI Rule 17Delhi Rent Control Act, 1958-Section 50, 14(1)(a)Limitation Act-Section 65
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High Courts04 May 2026

Vikram Sharma Vs Govt Of NCT Of Delhi & Ors.

Delhi High Court · (2026) 05 DEL CK 2311

Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 223 read with Section 175(3), 100Bharatiya Nyaya Sanhita, 2023-Section 80/3(5)
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High Courts04 May 2026

Amar Ugarsen Bharadwaj Vs State NCT Of Delhi

Delhi High Court · (2026) 05 DEL CK 2547

Bhartiya Nagarik Suraksha Sanhita, 2023-Section 415(2), 528IPC-Section 452, 392 read with Section 34, 397, 411, 390, 319, 378Cr.P.C.-Section 207, 209, 313(1)(b), 232, 41, 41(1), 102
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High Courts04 May 2026

X Vs State (GNCT Of Delhi) & Anr

Delhi High Court · (2026) 05 DEL CK 2552

Code of Criminal Procedure, 1973-Section 374(2), 383, 207, 313(1)(b), 232, 164Protection of Children from Sexual Offences Act, 2012-Section 6, 5, 4Indian Penal Code, 1860-Section 376(2), 376, 506
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High Courts04 May 2026

Raju Vs State

Delhi High Court · (2026) 05 DEL CK 2583

Indian Penal Code-Section 307, 34, 498A, 342, 325, 323CrPC-Section 320
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