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Delhi High Court judgments

1,14,955 judgments · page 272 of 5,748

High Courts27 Feb 2026Partly Allowed

Vikas Vs State & Anr.

Delhi High Court · 2025 INSC 331

Indian Penal Code, 1860-Section 376AB, 342Protection of Children from Sexual Offences Act, 2012-Section 3, 5, 5(m), 6, 7, 8, 9, 9(m), 10, 18, 29, 30, 33, 33(6), 42Code of Criminal Procedure, 1973-Section 164, 212, 215, 294, 311, 313
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High Courts27 Feb 2026

Punjab & Sind Bank Vs Ramesh Chandra Semwal

Delhi High Court · (2026) 02 DEL CK 2610

Constitution of India-Article 226, 227Banking Companies (Acquisition & Transfer of Undertaking) Act, 1980Industrial Disputes Act, 1947-Section 2(j), 2(k), 2(s), 2A, 10, 10(1), 10(1)(d), 10(2A), 10(4), 12, 12(5), 17B, 25B, 25-B(2), 25F, 33-C, Rule 10B
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High Courts27 Feb 2026

Delhi Transport Corporation Vs Sh. Bahadur Singh

Delhi High Court · (2026) 02 DEL CK 2519

Essential Services Maintenance Act, 1981Delhi Road Transport Authority (Conditions of Appointment & Service) Regulations, 1952-Regulation 15(2)(c), Rule 15(2)Industrial Disputes Act, 1947-Section 33, 33A
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High Courts27 Feb 2026Partly Allowed

Jitender @ Babu Vs State Nct Of Delhi

Delhi High Court · (2026) 02 DEL CK 2543

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2)Indian Penal Code, 1860-Section 302, 34, 304, 304 Part I, 304 Part II, 300Code of Criminal Procedure, 1973-Section 216, 161, 313, 428
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High Courts27 Feb 2026

Dharambir Thakur & Anr. Vs The State (Govt. Of NCT Of Delhi)

Delhi High Court · (2026) 02 DEL CK 2696

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20, 20(b)(ii)(c), 25, 29, 35, 42, 43, 50, 54, 55, 57, Chapter VCode of Criminal Procedure, 1973-Section 374(2), 207, 232, 313, 313(1)(b)Indian Evidence Act, 1872-Section 145
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