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High Courts24 Apr 2026

Mohd.Saquib Ansari & Anr. Vs State NCT Of Delhi

Delhi High Court · 2024 INSC 534

National Investigation Act, 2008-Section 21Unlawful Activities (Prevention) Act, 1967-Sections 16, 17, 18, 18A, 18B, 19, 20, 23, 38, 43D(5)Explosive Substances Act, 1908-Sections 3, 4, 5, 6
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High Courts24 Apr 2026

Ashish Tewari Vs G.P. Tewari & Anr.

Delhi High Court · (2026) 04 DEL CK 2464

Civil Procedure Code, 1908-Order 32 Rule 10, VII Rule 10, Section 24, VI Rule 17, VI Rule 4, XIV Rule 2Court Fees ActHindu Succession Act, 1956
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High Courts24 Apr 2026

Yogender Chandolia Vs Vishesh Ravi & Ors.

Delhi High Court · (2026) 04 DEL CK 2459

Representation of People Act, 1951-Section 80, 100(1)(b), 100(1)(d), 123(4), 123, 123(2), 125A, 8A, 83, 36(2), 100(1)(d)(i), 100(1)(d)(iv)Conduct of Elections Rules, 1961Indian Penal Code, 1860
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High Courts24 Apr 2026

Rajnish Gupta Vs LIC Housing Finance Ltd

Delhi High Court · (2026) 04 DEL CK 2294

Constitution of India-Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 14, 31, 13(2)
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High Courts24 Apr 2026

Chhavi Khattar Vs State Of Nct Of Delhi

Delhi High Court · (2026) 04 DEL CK 2307

IPC-Sections 323, 342, 506, 509Protection of Women from Domestic Violence Act, 2005-Section 12Maintenance and Welfare of Praents and Secior Citizens Act, 2007
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