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Delhi High Court judgments

1,16,474 judgments · page 173 of 5,824

High Courts04 May 2026

P.P. Singh Vs Mr. Akhil Taneja & Ors.

Delhi High Court · (2026) 05 DEL CK 1877

Code of Civil Procedure, 1908-Section 151, 149, Order VI Rule 17, III Rule 4, 6 Rule 17, 1 Rule 10, 7 Rule 11, 7 Rule 13, I Rule 10, VII Rule 11(a), 7 Rule 11 CPC, VII Rule 11, Rule 5 clause (d), Clause (a) of Order VII Rule 11, (a) to (f) of Order 7 Rule 11, XXXIX Rules 1 and 2, XXXIX Rules 1 & 2Delhi High Court (Original Side) Rules, 2018Specific Relief Act, 1963-Section 15(b), 14(d)
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High Courts04 May 2026Allowed

Raj Kumar Jain Vs M/S Shree Balaji Enterprisies & Anr.

Delhi High Court · (2026) 05 DEL CK 1878

Code of Criminal Procedure, 1973-Section 482, Chapter XXNegotiable Instruments Act, 1881-Section 138, 138/141/142, 141Companies Act, 1956-Section 433(e), 434, 439, Rule 130, sub-section (1A), sub-section (1B), 450, 457, 457(2)(iii), 536
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High Courts04 May 2026Allowed

Shiv Balak Goswami Vs Pankaj Puri

Delhi High Court · (2026) 05 DEL CK 1902

Commercial Courts Act, 2015-Section 13, 2(1)(i)Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(b), VII Rule 11(c), Section 21(2), 21, 578, 99, VII Rule 10Suits Valuation Act-Section 11
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High Courts04 May 2026Dismissed

Sheela Devi Vs Ravi Kumar Singh

Delhi High Court · (2026) 05 DEL CK 1746

Code of Criminal Procedure, 1973-Section 154, 156(3), 190Contempt of Courts Act, 1971-Sections 10 and 11, 10, 2(b), 2(c)Indian Penal Code, 1860
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High Courts04 May 2026Dismissed

M/s Rajbir Timber Traders Vs Anik Walia

Delhi High Court · (2026) 05 DEL CK 0098

Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151, Order 16 Rule 1, Order 16 Rule 1(A), Order 18 Rule 17Evidence Act, 1872- Section 65B
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High Courts04 May 2026Disposed Of

Mohd. Wahid & Ors Vs State Of Nct Delhi & Anr.

Delhi High Court · (2026) 05 DEL CK 0097

Bhartiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498AProtection of Women from Domestic Violence Act, 2005- Section 12
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High Courts04 May 2026Disposed Of

Vipin And Anr Vs State Nct Of Delhi And Anr

Delhi High Court · (2026) 05 DEL CK 0093

Bhartiya Nagarik Suraksha Sanhita, 2023- Section 528Bharatiya Nyaya Sanhita (BNS), 2023- Section 3(5), 115(2), 126(2)Indian Penal Code, 1860- Section 34, 323, 341
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