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Delhi High Court judgments

1,14,140 judgments · page 189 of 5,707

High Courts24 Apr 2026

Chhavi Khattar Vs State Of Nct Of Delhi

Delhi High Court · (2026) 04 DEL CK 2307

IPC-Sections 323, 342, 506, 509Protection of Women from Domestic Violence Act, 2005-Section 12Maintenance and Welfare of Praents and Secior Citizens Act, 2007
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High Courts24 Apr 2026

Aditya Sharma Vs Commissioner Of Income-Tax (Central) -II

Delhi High Court · (2026) 04 DEL CK 2264

Constitution of India-Article 226, 227Income Tax Act, 1961-Section 245C, 245C(1), 245D, 245D(1), 245D(1A), 245D(2), 245D(2A), 245D(2B), 245D(2C), 245D(2D), 245D(3), 245D(4), 245D(4A), 245D(6), 245D(6A), 245D(6B)Income Tax Settlement Commission (Procedure) Rules, 1997-Rule 9, 9A
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High Courts24 Apr 2026Disposed Of

Prof. Rasal Singh Vs University Of Delhi & Ors.

Delhi High Court · (2026) 04 DEL CK 1981

Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013-Section 6, 9(1), 10, 11, 11(1), 12, 13, 16, 17, 28, 29General Clauses Act, 10 of 1897-Section 16Constitution of India-Article 14, 15, 21, 314
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High Courts24 Apr 2026Disposed Of

Chhavi Khattar Vs State Of Nct Of Delhi

Delhi High Court · (2026) 04 DEL CK 0846

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 323, 342, 506, 509Protection of Women from Domestic Violence Act, 2005- Section 12
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