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12,32,170 judgments in All Courts · page 1,499 of 61,609

High Courts05 May 2026Dismissed

Faruk Sheikh Vs State (Govt. Of Nct Delhi)

Delhi High Court · (2026) 05 DEL CK 0067

Code of Criminal Procedure, 1973- Section 227, 228, 397, 397(2), 401Indian Penal Code, 1860- Section 120B, 489B, 489CUnlawful Activities Prevention Act, 1967- Section 16, 43
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High Courts05 May 2026Allowed

Satish Chander Vs Govt Of Nct Of Delhi

Delhi High Court · (2026) 05 DEL CK 0066

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Delhi Prevention of Defacement of Property Act, 2007- Section 3West Bengal Prevention of Defacement of Property Act, 1976- Section 3(1)
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High Courts05 May 2026Dismissed

Gourv @ Goldy Vs State (Nct Of Delhi) & Anr

Delhi High Court · (2026) 05 DEL CK 0064

Code of Criminal Procedure, 1973- Section 161, 164, 397Indian Penal Code, 1860- Section 376(2)(f), 506Protection of Children from Sexual Offences Act, 2012- Section 6
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High Courts05 May 2026Dismissed

Gurvinder Singh Toor Vs Rohit Malhotra

Delhi High Court · (2026) 05 DEL CK 0062

Code of Civil Procedure, 1908- Section 115, Order 7 Rule 11, Order 13ACode of Criminal Procedure, 1973- Section 200Negotiable Instrument Act, 1881- Section 138
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High Courts05 May 2026Dismissed

Matsya Fincap Pvt Ltd Vs Govind Lal

Delhi High Court · (2026) 05 DEL CK 0061

Code of Civil Procedure, 1908- Section 47Code of Criminal Procedure, 1973- Section 340Arbitration and Conciliation Act, 1996- Section 7, 7(1), 7(2), 7(3), 7(4), 7(4)(a), 7(4)(b), 12(5), 34
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High Courts05 May 2026Disposed Of

Ranjit Mehto Vs State (Nct Of Delhi) & Anr.

Delhi High Court · (2026) 05 DEL CK 0053

Constitution of India, 1950- Article 21Code of Criminal Procedure, 1973- Section 161, 439Indian Penal Code, 1860- Section 34, 174A, 201, 302, 364A, 365, 379, 407, 411
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High Courts05 May 2026Dismissed

Sube Singh Vs C.B.I.

Delhi High Court · (2026) 05 DEL CK 0050

Code of Criminal Procedure, 1973- Section 197, 207, 313(1)(b), 374(2)Indian Penal Code, 1860- Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988- Section 13(1)(d), 13(1)(d)(ii), 13(2), 19
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Tribunals and Commissions04 May 2026

Ashok and Sons, (HUF) Vs DCIT

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3793

Income Tax Act, 1961-Section 153C, 153D, 69A, 69C, 271AAC, 132, 133(6), 132(4A), 153AIndian Evidence Act, 1872-Section 65B
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