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Delhi High Court judgments

1,14,955 judgments · page 277 of 5,748

High Courts26 Feb 2026Disposed Of

Jyoti Vs State Nct Of Delhi & Ors

Delhi High Court · (2026) 02 DEL CK 1824

Protection of Women from Domestic Violence Act, 2005- Section 12, 17Delhi Maintenance and Welfare of Parents and Senior Citizens Rules 2009- Rule 22(3), 22(4)
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High Courts26 Feb 2026Partly Allowed

Khurana Educational Society (Regd.) Vs Smt. Shashi Bala

Delhi High Court · (2026) 02 DEL CK 1823

Code of Civil Procedure, 1908- Section 151, Order 7 Rule 11, Order 38 Rule 5, Order 39 Rule 10Transfer of Property Act, 1882- Section 91, 92Arbitration and Conciliation Act, 1996-Section 8, 9, 17, 17(1), 37, 37(2), 37(2)(b)
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High Courts26 Feb 2026Dismissed

Munna Vs State & Anr.

Delhi High Court · (2026) 02 DEL CK 1804

Code of Criminal Procedure, 1973- Section 207, 313(1)(b), 374Indian Penal Code, 1860- Section 307, 379Electricity Act, 2003- Section 135, 135(1)(a)
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High Courts25 Feb 2026

Surya Pal Singh & Ors. Vs Union Of India & Ors.

Delhi High Court · (2026) 02 DEL CK 2442

Constitution of India-Article 226, 136, 32, proviso to Article 309, clause (5) of Article 148, 14 and 16Central Civil Services (Revised Pay) Rules, 2008-Rule 1(2), Section 1, Part A of the First Schedule
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High Courts25 Feb 2026

Lal Bahadur Vs Devender Gandhi

Delhi High Court · (2026) 02 DEL CK 2469

Employee's Compensation Act, 1963-Section 30, 4AIndian Penal Code-Sections 302, 392, 397, 387, 34Arms Act, 1959-Sections 25, 27
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