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Delhi High Court judgments

1,14,140 judgments · page 203 of 5,707

High Courts17 Apr 2026

Anil Kumar & Anr. Vs Smt. Prema Devi

Delhi High Court · (2026) 04 DEL CK 2369

Code of Civil Procedure, 1908-Section 96, Order XLI Rule 1, VII Rule 11, XX Rule 12Hindu Succession Act, 1956-Section 8Protection of Women from Domestic Violence Act, 2005-Section 17, 17(2)
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High Courts17 Apr 2026

Suresh Singhal Vs Raj Kumar

Delhi High Court · (2026) 04 DEL CK 2374

Code of Civil Procedure, 1908-Section 96, Order XX Rule 12Delhi Land Reforms ActIndian Evidence Act, 1872-Section 116, 101 and 103, 8, 114(g)
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High Courts17 Apr 2026Dismissed

MSA Global LLC (Oman) Vs Engineering Projects (India) Limited

Delhi High Court · (2026) 04 DEL CK 2416

Arbitration and Conciliation Act, 1996-Sections 2(2), 12, 12(1), 12(1)(a), 12(2), 12(5), 34, 44, 46, 47, 48, 48(1)(b), 48(1)(d), 48(2), 48(2)(b), 49, 75, 81; Explanation 1 to Section 12; Explanation 1 to Section 48(2); Fifth Schedule, Entry 22; Sixth Schedule; Seventh Schedule; Part I; Part II; Chapter ICPC-Order XXI Rule 11(2), Section 151International Arbitration Act of Singapore-Sections 3, 8
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High Courts17 Apr 2026

Ajay Kumar Vs State (NCT Of Delhi)

Delhi High Court · (2026) 04 DEL CK 2492

Code of Criminal Procedure, 1973-Section 374, 207, 313(1)(b), 232, 164, 161, 162(1)Indian Penal Code, 1860-Section 354, 354A, 351Protection of Children from Sexual Offences Act, 2012-Section 12, 11
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High Courts17 Apr 2026

Dolly Raghav Vs Uday Singh

Delhi High Court · (2026) 04 DEL CK 2210

Family Courts Act, 1984-Section 19, 10(1), 10(3), 20Hindu Marriage Act, 1955-Section 13(1)(ia)Code of Civil Procedure, 1908-Order VIII Rule 1
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