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Delhi High Court judgments

1,14,690 judgments · page 85 of 5,735

High Courts15 Jul 2026Dismissed

Amrit Environmental Technologies Private Limited Vs Union Of India

Delhi High Court · (2026) 07 DEL CK 0481

Code of Civil Procedure, 1908-Order VII Rule 11, Section 151, VII Rule 11(a), VII Rule 11(d), II Rule 2, 7 Rule 11, 7 Rule 11(a), Rule 11(d), 7 Rule 11 CPC, clauses (a) to (e), 5 clause (d), 11 of Order 7, (d) of Rule 11 of Order 7, VII Rule 1(d), VII Rule 13, (a) to (f), II Rules 1 and 2, II Rule 2(1), sub-rules (2) and (3) of Order II Rule 2, 80Right to Information Act, 2005Interest Act, 1978-Section 3(1)(b)
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High Courts15 Jul 2026Dismissed

Krishan Gopal Aggarwal Vs Dalip Singh

Delhi High Court · (2026) 07 DEL CK 0482

Code of Civil Procedure, 1908-Section 96, Order XXIII Rule 3, VII Rule 3, I Rule 9, VII Rule 11(d), Appendices A to C Forms 47/48Specific Relief Act, 1963-Section 38, 41, 16, 16(b), 16(c), 10, 11(2), 14, 42, 11, 20, 21, 22, 23Indian Penal Code, 1860-Section 420, 477
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High Courts15 Jul 2026Disposed Of

State Vs Kriti Sahni

Delhi High Court · (2026) 07 DEL CK 0503

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 183Bharatiya Nyaya Sanhita, 2023-Sections 64(2)/ 3(5)Protection of Children from Sexual Offences, 2012-Sections 6/17/21
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High Courts15 Jul 2026Dismissed

Navdeep Khatri Vs CBI

Delhi High Court · (2026) 07 DEL CK 0504

Bhartiya Nagrik Suraksha Sanhita, 2023-Section 482Bhartiya Nyaya Sanhita, 2023-Section 61(2)Prevention of Corruption Act, 1988-Section 7
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High Courts14 Jul 2026

Gulfam @ Imran Vs NCT Delhi

Delhi High Court · (2026) 07 DEL CK 1199

Code of Criminal Procedure, 1973-Section 374, 482, 207, 313(1)(b), 232, 161, 162(1)Protection of Children from Sexual Offences Act, 2012-Section 12, 8, 11, Clause (iv) of Section 11, 42, 29, 30Indian Penal Code, 1872-Section 354D, 354D(1), 506, 506 (Part I)
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High Courts14 Jul 2026

Sidharth Jain Vs State Of Delhi

Delhi High Court · (2026) 07 DEL CK 1196

Prevention of Corruption Act, 1988-Section 7, Explanation 1, Explanation 2, Explanation 2(i), 13, 13(1)(d), 13(1)(d)(i) and (ii), 13(2), 20, 20(1)Cr.P.C.-Section 313, 428Indian Penal Code
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High Courts14 Jul 2026Partly Allowed

Sudhir @ Lukka Vs State (NCT of Delhi)

Delhi High Court · (2026) 07 DEL CK 1203

Bhartiya Nagarik Suraksha Sanhita, 2023-Section 415(2), 528Indian Penal Code, 1860-Section 376(2)(i)Protection of Children from Sexual Offences Act, 2012-Section 2(d), 3, 4, 5, 6, 29, 30, Rule 33(8)
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High Courts14 Jul 2026

Union Of India Vs Sh. S.S. Aggarwal & Ors.

Delhi High Court · (2026) 07 DEL CK 1247

Land Acquisition Act, 1894-Sections 4, 4(1), 6, 17, 18, 19, 23, 23(1A), 23(2), 28, 51-A, 54Indian Contract Act, 1872-Sections 23, 28, Explanation 2 to Section 25Delhi Lands (Restrictions on Transfer) Act, 1972-Sections 3, 4, 6
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