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Delhi High Court judgments

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High Courts28 Feb 2026

Achal Kumar Jindal Vs State NCT Of Delhi & Ors.

Delhi High Court · (2026) 02 DEL CK 2166

IPC-Sections 420, 409, 120B, 415, 408, 463, 466, 474, 471, 406, 120-BCr.P.C.-Section 173(8), 482, 438, 41-ABharatiya Nagarik Suraksha Sanhita (BNSS), 2023-Section 75, 528, 35(3)
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High Courts28 Feb 2026Dismissed

Achal Kumar Jindal Vs State Nct Of Delhi & Ors

Delhi High Court · (2026) 02 DEL CK 1832

Constitution of India, 1950- Article 14, 20, 21Bharatiya Nagarik Suraksha Sanhita, 2023- Section 35(3), 75, 528Code of Criminal Procedure, 1973- Section 41A, 173(8), 438, 482
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High Courts28 Feb 2026Disposed Of

Britannia Industries Ltd Vs Desi Bites Snacks P Ltd & Ors

Delhi High Court · (2026) 02 DEL CK 1827

Code of Civil Procedure, 1908- Section 151, Order 1 Rule 10, Order 6 Rule 17, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 4Bharatiya Nagarik Suraksha Sanhita, 2023- Section 215, 379Code of Criminal Procedure, 1973- Section 340
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High Courts27 Feb 2026

Jyoti Subba & Anr. Vs Mahesh Aggarwal & Anr.

Delhi High Court · (2026) 02 DEL CK 2568

Code of Civil Procedure, 1908-Order VIII Rule 1, Section 151, I Rule 10, XXXIX Rule 2A, VI Rule 1, VIIIDelhi High Court (Original Side) Rules, 2018-Chapter VII Rule 2, Chapter VII Rule 4, Chapter VII Rule 5, Rule 15, Chapter I Rule 4, 5, Chapter II Rule 3, Chapter II Rule 5, Chapter IV Rule 3Arbitration and Conciliation Act, 1996-Section 34, 34(1), 34(3), 36
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High Courts27 Feb 2026

Amar Pal Vs State (NCT Of Delhi)

Delhi High Court · (2026) 02 DEL CK 2593

Indian Penal Code, 1860-Sections 376, 506, 186, 353, 332, 333, 307, 34Delhi Prison Rules, 2018-Rule 1223, 1224, 1224(iii)
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