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Search 12,29,635 Indian judgments.

12,29,635 judgments in All Courts · page 282 of 61,482

High Courts06 Oct 2026Allowed

Sujeet Verma & Ors. Vs State Nct Of Delhi & Anr.

Delhi High Court · (2026) 10 DEL CK 4788

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Sections 85, 316, 351, 3(5)Code of Criminal Procedure Code, 1973-Section 482, 320

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High Courts06 Oct 2026Allowed

Arun Pundir & Anr. Vs The State (Govt Of NCT Of Delhi) & Ors.

Delhi High Court · (2026) 10 DEL CK 4786

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 323, 342, 34Code of Criminal Procedure, 1973-Sections 482, 320

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High Courts06 Oct 2026Allowed

Dinesh Kumar Sharma & Anr. Vs The State Govt Of Nct Of Delhi & Anr.

Delhi High Court · (2026) 10 DEL CK 4785

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, 320Indian Penal Code, 1860-Sections 509, 506, 34, 354(D)

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High Courts06 Oct 2026Disposed Of

Shakeel Qureshi & Ors. Vs Rashid Qureshi & Ors.

Delhi High Court · (2026) 10 DEL CK 4784

Code of Civil Procedure-Order XXXIX Rules 1 & 2, Section 151, 20, 20(a), 20(c), VII Rule 10Indian Contract Act, 1872-Section 18Companies Act, 2013-Sections 241, 242

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High Courts06 Oct 2026Allowed

Newton Engineering And Chemicals Limited Vs Indian Oil Corporation Ltd.

Delhi High Court · 2026 INSC 6

Arbitration and Conciliation Act, 1996-Section 37, 34, 12(5), 11(6), 18, Seventh ScheduleCommercial Courts Act, 2015-Section 13(1A)

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High Courts06 Oct 2026Dismissed

M/s Kuku Overseas Vs Commissioner Of Customs & Anr.

Delhi High Court · (2026) 10 DEL CK 0566

Constitution of India-Articles 226, 227Customs Act, 1962-Section 18, 18(1), 46, 111(d), 111(m), 112(b)(i), 114AA, 128(1)Right to Information Act, 2005

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High Courts06 Oct 2026Dismissed

Smt Nisha Sharma Vs M/s Intec Capital Limited & Ors

Delhi High Court · 2025 INSC 1434

Code of Civil Procedure, 1908-Order XXI Rule 54, XXI Rule 58, XXI Rule 58(4), XXI Rule 92, XXI Rule 102, Section 60(1)(ccc), 64Arbitration and Conciliation Act, 1996-Section 12(5), Seventh Schedule, 31(5), 34, 34(3)Transfer of Property Act, 1882-Section 52, 53, 53(1)

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High Courts06 Oct 2026Allowed