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Delhi High Court judgments

1,14,574 judgments · page 55 of 5,729

High Courts06 Aug 2026Partially allowed

A.I.I.M.S. Vs Mohd. Rafiq & Ors.

Delhi High Court · (2026) 08 DEL CK 0700

Industrial Disputes Act, 1947-Section 10Constitution of India-Article 226Central Civil Services (Classification, Control and Appeal) Rules, 1965
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High Courts06 Aug 2026Dismissed

Padam Chand Jain & Anr Vs Arun Jain

Delhi High Court · 2026:DHC:6361

Code of Civil Procedure, 1908-Section 96Code of Civil Procedure, 1908-Order XII Rule 6Transfer of Property Act, 1882-Section 123
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High Courts05 Aug 2026

Priyanka Kalra Vs Bhavna Jain

Delhi High Court · (2026) 08 DEL CK 4389

Code of Civil Procedure, 1908-Order VI Rule 17Hindu Marriage Act-Section 13B(1)Code of Civil Procedure (Amendment) Act, 1976
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High Courts05 Aug 2026

Amarjeet Kaur Vs Usha Garg

Delhi High Court · (2026) 08 DEL CK 4414

Code of Civil Procedure, 1908-Section 96, Order 8 Rule 1, 9 Rule 7Cr.PC-Section 156(3)Transfer of the Property Act, 1882-Section 54
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High Courts05 Aug 2026Disposed Of

All India Council For Technical Education Vs Association Of Gazetted Officers (Technical Education), Delhi & Ors.

Delhi High Court · (2026) 08 DEL CK 4466

All India Council for Technical Education [Career Advancement Scheme (CAS) for the Teachers and other Academic Staff in Technical Institutions] (Diploma), Regulations, 2012-Clauses 1.3, 3.1 to 3.9AICTE (Pay Scales, Service Conditions and Qualifications for the Teachers and Other Academic Staff in Technical Institutions (Dip…
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High Courts05 Aug 2026Allowed

M Narshima @ Rohan Vs State (NCT Of Delhi) & Anr.

Delhi High Court · (2026) 08 DEL CK 4471

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2), 528Protection of Children from Sexual Offences Act, 2012-Section 5(h), 5(l), 6, 42Indian Penal Code, 1872-Section 376, 376(2), 376(2)(n), 506
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High Courts05 Aug 2026

Mahender Rathore Vs State Govt Of NCT Of Delhi

Delhi High Court · (2026) 08 DEL CK 4478

Code of Criminal Procedure, 1973-Section 2(d), 154, 156(1), 156(3), 157, 162, 162(1), 164, 200, 202, 202(1), 202(2), 203, 204(1), 207, 209, 232, 313(1)(b), 374(2), 391, 465, Chapter XII, Chapter XIV, Chapter XVIndian Penal Code, 1860-Section 341, 342, 376, 376(1), 384, 506Indian Evidence Act-Section 11, 60, 103, 145, 155(3), 157, 159
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High Courts05 Aug 2026Partly Allowed

Vikram @ Tannu Vs State

Delhi High Court · (2026) 08 DEL CK 4482

Criminal Procedure Code, 1973-Section 374(2), 207, 209, 313(1)(b), 232, 235(1)Indian Penal Code, 1860-Sections 394, 397, 411, 457, 319Arms Act, 1959-Sections 25, 27, 54, 59, 25(1B)(b), 4, 5, 7
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