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Delhi High Court judgments

1,14,140 judgments · page 176 of 5,707

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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High Courts04 May 2026Disposed Of

Vikram Sharma Vs Govt Of Nct Of Delhi & Ors

Delhi High Court · (2026) 05 DEL CK 0090

Constitution of India, 1950- Article 226Bharatiya Nagarik Suraksha Sanhita, 2023- Section 100, 175(3), 223, 528Bharatiya Nyaya Sanhita, 2023- Section 3(5), 80
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High Courts04 May 2026Dismissed

Jalaj Batra Vs Central Bureau Of Investigation

Delhi High Court · (2026) 05 DEL CK 0089

Indian Penal Code, 1860- Section 120B, 206, 409, 411, 420, 424, 465, 468, 477APrevention of Corruption Act, 1988- Section 11, 13(1)(d), 13(2)Insolvency and Bankruptcy Code, 2016- Section 32
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High Courts04 May 2026Allowed

BH Vs State Nct Of Delhi

Delhi High Court · (2026) 05 DEL CK 0087

Bhartiya Nagarik Suraksha Sanhita, 2023- Section 415(2), 528Code of Criminal Procedure, 1973- Section 164, 207, 232, 235(1), 313(1)(b)Indian Penal Code, 1860- Section 323, 366, 376, 506
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High Courts04 May 2026Dismissed

State Vs Ganga Sharan

Delhi High Court · (2026) 05 DEL CK 0085

Code of Criminal Procedure, 1973- Section 161, 162, 207, 251, 255(1), 313(1)(b), 378Indian Penal Code, 1860- Section 279, 299, 300, 304AMotor Vehicles Act, 1988- Section 133, 134
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High Courts04 May 2026Partly Allowed

Suhail Vs State

Delhi High Court · (2026) 05 DEL CK 0084

Code of Criminal Procedure, 1973- Section 164, 207, 232, 313, 313(1)(b), 374, 383Indian Penal Code, 1860- Section 361, 363, 366, 375, 376, 376(2)(n)Protection of Children from Sexual Offences Act, 2012- Section 6, 42
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High Courts04 May 2026Partly Allowed

Govt Of Nct Of Delhi & Ors Vs Dr. H.C Gupta

Delhi High Court · (2026) 05 DEL CK 0083

Constitution of India, 1950- Article 226, 309Delhi Health Service – Teaching Cadre of Indian System of Medicine (Ayurveda and Unani) Rules, 2013- Rule 6, 6(iii), 9
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High Courts04 May 2026Allowed

State Of Nct Of Delhi Vs Deepak

Delhi High Court · (2026) 05 DEL CK 0072

Code of Criminal Procedure, 1973- Section 161, 164, 313Indian Penal Code, 1860- Section 342, 363, 365, 366A, 376Protection of Children from Sexual Offences Act, 2012- Section 4, 6
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