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Delhi High Court judgments

1,14,955 judgments · page 250 of 5,748

High Courts17 Mar 2026

Pawan Kumar Goel Vs Jyoti Sikka

Delhi High Court · (2026) 03 DEL CK 2299

Civil Procedure Code, 1908-Section 96, Order XLI Rule 1, XII Rule 6, XV Rule 1, 151, IX Rule 9, II Rule 2, VII Rule 10 and 11, V Rule 1Delhi Rent Control Act-Section 14(1)(a), (d) and (h), 15(1), 2, 2(L), Explanation II to Section 2(L), 50Indian Evidence Act-Section 17, 23
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High Courts17 Mar 2026Partly Allowed

Suraj @ Satish Vs The State GNCT Of Delhi

Delhi High Court · (2026) 03 DEL CK 2348

Code of Criminal Procedure, 1973-Section 374, 207, 313(1)(b), 232, 428, 222(2)Indian Penal Code, 1860-Section 324, 34, 392, 394, 397, 174A, 323, 319, 334Evidence Act, 1872-Section 32(2), 32, 32(1), 157, 145, 159, 67, 47
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High Courts17 Mar 2026

Mahender Prasad Vs State (C.B.I)

Delhi High Court · (2026) 03 DEL CK 2405

Code of Criminal Procedure, 1973-Section 374, 207, 313(1)(b)Prevention of Corruption Act, 1988-Section 7, 11, 13(1)(d), 13(2), 20, clause (a) or clause (b) of sub-Section 1 of Section 13
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High Courts17 Mar 2026

Union Of India Vs M/S G.D. Tewari & Co

Delhi High Court · (2026) 03 DEL CK 2445

Arbitration and Conciliation Act, 1996-Section 11, 18, 28(1)(a), 28(3), 33, 33(1), 33(1)(a), 34, 34(2)(a)(iii), 34(2)(b)(ii), 34(2-A), 48, 48(2)(b), 75, 81Contract Act, 1872-Section 23
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High Courts17 Mar 2026

Maria Nuemia Albertina Vs Customs

Delhi High Court · 2025 INSC 141

Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8, 21, 23, 28, 50, 67, 57, 37Customs Act, 1962-Section 102, 103, 103(8)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 58, 187
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