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Delhi High Court judgments

1,15,525 judgments · page 380 of 5,777

High Courts22 Dec 2025Dismissed

Deepak Nagar Vs State (Govt Of Nct Of Delhi)

Delhi High Court · (2025) 12 DEL CK 1861

Constitution of India, 1950- Article 226Code of Criminal Procedure, 1973- Section 161, 164, 166A, 173(8), 174, 173(8), 482Indian Penal Code, 1860- Section 34, 302, 306, 323, 498A
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High Courts22 Dec 2025Dismissed

Ajay Vs State (Govt. Of Nct Delhi)

Delhi High Court · (2025) 12 DEL CK 1858

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 482Bharatiya Nyaya Sanhita, 2023- Section 3(5), 61(2), 308(4), 351(3)Indaian Penal Code, 1860- Section 34, 120B, 149, 354, 354B, 387, 506
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High Courts22 Dec 2025Allowed

Rohit @ Aman Vs State Of Nct Of Delhi

Delhi High Court · (2025) 12 DEL CK 1854

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 442Bharatiya Nyaya Sanhita, 2023- Section 3(5), 109, 110, 115(2), 125, 126(2), 351(2)Arms Act, 1959- Section 25, 27
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High Courts22 Dec 2025Allowed

Surendra Ram Vs State (Govt Of N.C.T Delhi)

Delhi High Court · (2025) 12 DEL CK 1844

Code of Criminal Procedure, 1973- Section 164, 313, 374Indian Penal Code, 1860- Section 376, 506Protection of Children from Sexual Offences Act, 2012- Section 4, 29
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High Courts22 Dec 2025Disposed Of

Sawan Dabas Vs State Nct Of Delhi

Delhi High Court · (2025) 12 DEL CK 1843

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483Indian Penal Code, 1860- Section 302, 365Evidence Act, 1872- Section 25
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