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Delhi High Court judgments

1,15,525 judgments · page 342 of 5,777

High Courts21 Jan 2026Allowed

Shakeel & Ors Vs State NCT Of Delhi

Delhi High Court · (2026) 01 DEL CK 2536

Code of Criminal Procedure, 1908-Section 374, 482, 207, 313, 232Indian Penal Code, 1860-Section 342, 364A, 365, 365A, 376 (f), 376 (g), 506, 506 (ii), Part II of 506, 120B
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High Courts21 Jan 2026Disposed Of

Manmohan Kumar Vs Neelam Khurana & Ors.

Delhi High Court · (2026) 01 DEL CK 2190

Code of Civil Procedure, 1908-Order XXXIX Rule 1 & 2, XXXIX Rule 4Code of Criminal Procedure, 1973-Section 156(3), 200Indian Succession Act, 1925-Section 63
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High Courts21 Jan 2026Allowed

Pahalman Budha Magar Vs State NCT of Delhi

Delhi High Court · (2026) 01 DEL CK 2108

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 528, 47, 105, 103(4), 104(8)Narcotic Drugs and Psychotropic Substances, Act, 1985-Section 20, 25, 29, 20(c), 52, 37, 50, 37(1)(b)(ii)Constitution of India-Article 22(1), 21
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High Courts21 Jan 2026Disposed Of

Manmohan Kumar Vs Neelam Khurana & Ors

Delhi High Court · (2026) 01 DEL CK 1451

Code of Civil Procedure, 1908-Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Code of Criminal Procedure, 1973- Section 156(3)Indian Succession Act, 1925- Section 63
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High Courts21 Jan 2026Allowed

Lokesh Alias Manish Vs State Of Nct Of Delhi

Delhi High Court · (2026) 01 DEL CK 1447

Constitution of India, 1950- Article 20, 21, 22, 22(1)Bharatiya Nagarik Suraksha Sanhita, 2023- Section 47, 48, 483, 528Indian Penal Code, 1860- Section 34, 120B, 392, 394, 397, 411, 451, 411
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High Courts21 Jan 2026Allowed

Pahalman Budha Magar Vs State Nct Ofdelhi

Delhi High Court · (2026) 01 DEL CK 1446

Constitution of India, 1950- Article 21, 22(1)Bharatiya Nagarik Suraksha Sanhita, 2023- Section 47, 103(4), 104(8), 105, 483, 528Narcotic Drugs and Psychotropic Substances, Act, 1985- Section 20, 20(c), 25, 29, 37, 37(1)(b)(ii), 50, 52
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