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12,33,556 judgments in All Courts · page 1,506 of 61,678

High Courts08 May 2026Disposed Of

Smt Ritu Taneja & Anr. Vs Govt Of Nct Of Delhi & Ors.

Delhi High Court · (2026) 05 DEL CK 0122

Constitution of India, 1950- Article 226, 227Protection of Women from Domestic Violence Act, 2005- Section 2(s), 17, 19, 19(1)(f)Delhi Maintenance and Welfare of Parents and Senior Citizens Rules, 2009- Rule 22(3)(1)
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High Courts08 May 2026Dismissed

Pawan Chopra Vs Aria Muni

Delhi High Court · (2026) 05 DEL CK 0120

Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151, Order 7 Rule 11
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High Courts08 May 2026Allowed

Nirmal Kumar Vs State Of Nct Of Delhi And Anr.

Delhi High Court · (2026) 05 DEL CK 0117

Code of Criminal Procedure, 1973- Section 164, 207, 232, 235(1), 294, 313(1)(b), 374(2) 482Indian Penal Code, 1860- Section 361, 363, 366, 376, 376(2)(n)Protection of Children from Sexual Offences Act, 2012- Section 3, 5(l), 6, 29, 42
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High Courts08 May 2026Dismissed

Vemula Subbaramaiah & Ors Vs P Venkateswarlu & Ors

Andhra Pradesh High Court · (2026) 05 AP CK 0044

Contempt Of Courts Act, 1971 - Section 10, 11, 12Andhra Pradesh (Andhra Area) Estates (Abolition And Conversion Into Ryotwari) Act, 1948 - Section 54(1)Constitution Of India, 1950 - Article 226
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