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Delhi High Court judgments

1,14,955 judgments · page 256 of 5,748

High Courts13 Mar 2026

Faizaan Tak Vs The State N.C.T. Of Delhi & Anr

Delhi High Court · (2026) 03 DEL CK 1786

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 430(1), 530, 430Indian Penal Code, 1860-Section 450, 376, 509, 302, 342, 149, 147, 148, 504, 354, 354kha, 323, 392, 397Arms Act, 1959-Section 27
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High Courts13 Mar 2026

Mithlesh Sharma Vs Uoi & Ors.

Delhi High Court · (2026) 03 DEL CK 1792

Prevention of Corruption Act, 1947-Section 5(2), 5(1)(d)Indian Penal Code, 1860-Section 157, 161Code of Criminal Procedure-Section 313
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High Courts13 Mar 2026

The State Vs Vijay Tyagi & Ors

Delhi High Court · (2026) 03 DEL CK 1903

Code of Criminal Procedure, 1973-Section 378, 313, 161, 437AIndian Penal Code, 1860-Sections 498A/304B/34, 302/34, 323/34Indian Evidence Act, 1872-Sections 113A and 113B
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High Courts13 Mar 2026

SARR Freights Corporation & Anr. Vs Argo Coral Maritime Ltd.

Delhi High Court · (2026) 03 DEL CK 1947

Code of Civil Procedure, 1908-Section 9, 20, 20(c), 151, Order XXXIX Rules 1 and 2, VII Rule 10Arbitration and Conciliation Act, 1996-Section 7, 7(3), 7(4), 7(4)(b), 7(4)(c), 7(5), 9, 11, 28(3), 34, 44, 45, 48Specific Relief Act, 1963-Section 41(b)
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High Courts13 Mar 2026

M/S. BPTP Limited Vs Vijyant Agarwal & Anr.

Delhi High Court · (2026) 03 DEL CK 1759

Arbitration and Conciliation Act, 1996-Section 37, 34, 11(6), 12, 12(1)(b), 12(5), Proviso to Section 12(5)Arbitration and Conciliation (Amendment) Act, 2015 (3 of 2016)Settlement Act, 1958-Section 33
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