Protection of Children from Sexual Offences Act, 2012-Section 6, 10, 29 and 30Indian Penal Code, 1860-Section 376Code of Criminal Procedure, 1973-Section 161, 164

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High Courts07 May 2026

Narcotics Control Bureau Vs Pramod Kumar Bansal

Delhi High Court · (2026) 05 DEL CK 2201

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High Courts07 May 2026Allowed

Pankaj Narwal & Ors. Vs State NCT Of Delhi & Anr.

Delhi High Court · (2026) 05 DEL CK 2072

IPC-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts07 May 2026Allowed

Raman & Ors. Vs State GNCTD & Anr.

Delhi High Court · (2026) 05 DEL CK 2073

IPC-Sections 498A/406/34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts07 May 2026

Upender Prasad & Anr. Vs State NCT Of Delhi & Anr.

Delhi High Court · (2026) 05 DEL CK 2188

BNSS-Section 528IPC-Sections 288/337/34

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High Courts07 May 2026

Nisaar Ahmed & Ors. Vs State Govt. Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 05 DEL CK 2187

IPC-Sections 498A, 406, 34Dowry Prohibition Act, 1961-Section 4Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts07 May 2026

Sajid Ali & Ors. Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 05 DEL CK 2186

Bharatiya Nyaya Sanhita (BNS), 2023-Sections 290/125IPC-Sections 288/336Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts07 May 2026

Dolly Khurana & Ors. Vs State NCT Of Delhi & Ors.

Delhi High Court · (2026) 05 DEL CK 2185

IPC-Sections 406, 420, 120B, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts07 May 2026Allowed

Ankit Kumar Yadav Vs The State Of NCT Of Delhi & Ors.

Delhi High Court · (2026) 05 DEL CK 2184

IPC-Section 376POCSO Act-Section 6Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts07 May 2026

Ganga Sahay Vs State NCT Of Delhi Through Chief Secretary

Delhi High Court · (2026) 05 DEL CK 2195

Delhi Prison Rules, 2018-Rule 1268, 1269 & 1271

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High Courts07 May 2026Dismissed

M/S Jasvit Constructions Pvt Ltd Vs Engineering Projects (India) Limited (EPIL) & Anr.

Delhi High Court · (2026) 05 DEL CK 1835

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High Courts07 May 2026Disposed Of

The Commandant 510 ABW & Anr. Vs Shri Prem Kumar Mutreja

Delhi High Court · (2026) 05 DEL CK 1836

Right to Information Act, 2005-Sections 8(1), 11, 8, 8(1)(a), 8(1)(d), 8(2), 4(1)(b), (c), clauses (a), (b), (c), (f), (g), (h), (d), (e), (j), (i), (e) of Section 8(1), 8(1)(e), 8(1)(g), 8(1)(j)

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High Courts07 May 2026Dismissed

M/S Bloom Jindal JV In Association With Kapil Muni Infra Project Pvt Ltd Vs National Highways And Infrastructure Development Corporation Limited

Delhi High Court · (2026) 05 DEL CK 1838

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High Courts07 May 2026Disposed Of

M/S Vserv Insurance Services Pvt Ltd Vs M/S DLF Limited & Ors.

Delhi High Court · (2026) 05 DEL CK 1880

Arbitration and Conciliation Act, 1996-Section 34, 11

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High Courts07 May 2026Disposed Of

Swastik Pipe Ltd Vs Tata Projects Limited

Delhi High Court · 2024 INSC 155

Arbitration and Conciliation Act, 1996-Section 11(6), 11, 21, 11(6-A), Schedule IV, 12Limitation Act, 1963Stamp Act, 1899

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High Courts07 May 2026Disposed Of

Orix Corporation India Ltd. Vs Peters Surgical India Pvt Ltd.

Delhi High Court · (2026) 05 DEL CK 1882

Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12Companies Act, 1956-Section 23(3), 21, 23, Sub-section (1) of Section 23, Sub-section (3) of Section 23DIAC (Administrative Cost and Arbitrators’ Fees) Rules, 2018

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