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Delhi High Court judgments

1,14,533 judgments · page 36 of 5,727

High Courts24 Aug 2026Bail application dismissed

Achal Kumar Jindal Vs State (NCT of Delhi) & Ors.

Delhi High Court · 2026:DHC:7158

Indian Penal Code, 1860-Section 120B, Section 405, Section 406, Section 409, Section 420, Section 468, Section 471, Section 477ACode of Criminal Procedure, 1973-Section 41A, Section 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3)
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High Courts24 Aug 2026Appeal allowed; impugned judgment set aside and matter remanded to Tribunal for assessment of compensation

Jawahar Lal & Anr. Vs Union of India

Delhi High Court · 2026:DHC:7151

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c), 124-A
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High Courts24 Aug 2026Appeal allowed; impugned judgment set aside and matter remanded to Tribunal for assessment of compensation

Rohan Lal & Anr. Vs Union of India

Delhi High Court · 2026:DHC:7152

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 124-A
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High Courts24 Aug 2026Appeals allowed; delay in filing condoned; impugned judgment set aside and matters remanded to Tribunal for assessment of compensation

Deepa Devi & Ors. Vs Union of India

Delhi High Court · 2026:DHC:7148

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c), 124-A
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High Courts24 Aug 2026Appeal allowed; matter remanded to Tribunal for assessment of compensation

Pushpa Devi & Ors. Vs Union Of India

Delhi High Court · 2026:DHC:7150

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c), 124-A
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High Courts24 Aug 2026Petition dismissed

Raj Kumar Sharma Vs Om Prakash Singh & Ors.

Delhi High Court · 2026:DHC:7065

Code of Criminal Procedure, 1973-Section 156(3), Section 204, Section 397(3), Section 482Indian Penal Code, 1860-Section 34, Section 120B, Section 420Negotiable Instruments Act, 1881-Section 138
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High Courts24 Aug 2026Petitions dismissed

Amit Gupta Vs Sandeep Gupta

Delhi High Court · 2026:DHC:7052

Constitution of India-Article 227Code of Civil Procedure, 1908-Order VII Rule 11, Section 151, Section 115Limitation Act, 1963-Article 19, Section 18, Section 19
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High Courts24 Aug 2026Petition disposed of; impugned orders set aside subject to conditions

Kabir Sardar Vs Madan Lal

Delhi High Court · 2026:DHC:7058

Code of Civil Procedure, 1908-Order XLVII Rule 1, Section 151, Section 35A, Section 35BLimitation Act, 1963-Section 5
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High Courts24 Aug 2026Revision petition allowed; order on charge set aside

Chandra Shekhar Sharma Vs State (N.C.T. of Delhi)

Delhi High Court · (2026) 08 DEL CK 0412

Indian Penal Code, 1860-Section 120B, 302, 115Code of Criminal Procedure, 1973-Section 397, 401, 227, 228Indian Evidence Act, 1872-Section 27
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High Courts24 Aug 2026FIR and all proceedings quashed

Arvind Malik Vs State NCT of Delhi

Delhi High Court · (2026) 08 DEL CK 0411

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 188Code of Criminal Procedure, 1973-Section 144, 195, 155, 156, 482
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High Courts24 Aug 2026Appeals allowed; Appellants acquitted

Tulsi Vs State (NCT of Delhi)

Delhi High Court · (2026) 08 DEL CK 0410

Indian Penal Code, 1860-Section 391, 399, 402Arms Act, 1959-Section 25Code of Criminal Procedure, 1973-Section 428
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High Courts24 Aug 2026Appeals dismissed

Punjabi Academy and Anr Vs Avtar Singh and Anr

Delhi High Court · (2026) 08 DEL CK 0406

Delhi School Education Rules, 1973-Rule 101Right of Children to Free and Compulsory Education Act, 2009-Section 23(1)Constitution of India-Article 14, Article 23, Article 39, Article 41, Article 42
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High Courts24 Aug 2026Allowed

Nafe Singh Vs State

Delhi High Court · (2026) 08 DEL CK 0274

Indian Penal Code-Section 498-A, 307, 34Cr.P.C.-Section 313, 294
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