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High Courts21 Jul 2026Allowed

Christine Swaroop Raj & Ors. Vs State & Ors.

Delhi High Court · (2026) 07 DEL CK 1227

Code of Criminal Procedure, 1973-Section 156(3), 200, 202, 216, 221, 482Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3, 3(1)(r), 3(1)(s), 3(1)(x)Indian Penal Code, 1860-Section 34, 153A, 295A, 298, 323, 341, 342, 504, 506
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High Courts21 Jul 2026Allowed

Anupam Shahu Vs The State

Delhi High Court · (2026) 07 DEL CK 1230

Code of Criminal Procedure, 1973-Section 482, 195, 195(1)(a)(i), 161, 41AIndian Penal Code, 1860-Sections 188, 269, 270, 336Constitution of India-Article 226
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High Courts21 Jul 2026

Samshad Vs Kewal Ram Daswani

Delhi High Court · (2026) 07 DEL CK 1285

Code of Civil Procedure, 1908-Section 51, 58, Order XXI Rule 11A, XXI Rule 37, XXI Rule 40Constitution of India-Article 21, 51 (c), 142
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High Courts21 Jul 2026Disposed Of

Phool Chand & Ors. Vs Municipal Corporation Of Delhi & Anr.

Delhi High Court · (2026) 07 DEL CK 0439

Constitution of India-Articles 226 and 227Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Scheme, 2019Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21
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