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Delhi High Court judgments

1,14,140 judgments · page 206 of 5,707

High Courts16 Apr 2026

Union Of India & Anr. Vs Dr. Sahadeva Singh

Delhi High Court · (2026) 04 DEL CK 2427

Central Civil Services (Classification, Control & Appeal) Rules, 1965-Rule 14(2), 14(3), 14Central Civil Services (Conduct) Rules-Rule 3(1)(i), 3(1)(iii), 3State Emblem of India (Prohibition of Improper Use) Act, 2005-Section 3
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High Courts16 Apr 2026

Govt Of Nct Of Delhi & Ors. Vs Kailash Chand Verma

Delhi High Court · (2026) 04 DEL CK 2429

Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 6, 10(1), 10(7), Schedule IIConstitution of India-Article 309, 148(5)Central Civil Services (Revised Pay) Rules, 2008-Rule 4
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High Courts16 Apr 2026

Krishna Gupta Vs The State

Delhi High Court · (2026) 04 DEL CK 2441

Code of Criminal Procedure, 1973-Section 374, 482, 207, 313(1)(b)Electricity Act, 2003-Section 135, 135(1)(a), third proviso to Section 135
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High Courts16 Apr 2026

Ved Prakash Vs State

Delhi High Court · (2026) 04 DEL CK 2442

Code of Criminal Procedure, 1973-Section 374, 207, 313(1)(b), 313(5)Prevention of Corruption Act, 1988-Section 7, 13, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20
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High Courts16 Apr 2026

Sonu Lakra Vs State

Delhi High Court · (2026) 04 DEL CK 2443

Code of Criminal Procedure, 1973-Section 374, 209, 313(1)(b), 232Indian Penal Code, 1860-Section 307, 34, 320Indian Evidence Act, 1872-Section 114
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High Courts16 Apr 2026Partly Allowed

Rohit Vs State

Delhi High Court · (2026) 04 DEL CK 2505

Code of Criminal Procedure, 1973-Section 161, 164, 207, 232, 235(1), 313(1)(b), 374, 386Indian Penal Code, 1860-Section 341, 354, 354A, 323Protection of Children from Sexual Offences Act, 2012-Section 7, 8, 42
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