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12,29,635 judgments in All Courts · page 308 of 61,482

High Courts05 Oct 2026Dismissed

Manoj Dhiryan Vs Union Of India & Ors.

Delhi High Court · (2026) 10 DEL CK 0197

Indian Penal Code, 1860-Sections 143, 147, 148, 149, 186, 353, 332, 308, 427, 435, 323, 341, 120B and 34Prevention of Damage to Public Property Act, 1984-Sections 3 and 4Constitution of India-Article 19, 19(1)(a), 19(1)(b), 19(2), 19(3), 21, 32, 136, 226
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High Courts05 Oct 2026Dismissed

Shaikh Mujtaba Farooq & Ors. Vs Union Of India & Ors.

Delhi High Court · (2026) 10 DEL CK 0196

Indian Penal Code, 1860-Section 147, 148, 149, 153A, 153B, 120B, 295A, 320, 302, 307, 298, 504, 505, 506Damage of Public Property Act-Sections 3 & 4Cr.P.C.-Section 41-C, 174(1), 156(3), 197, 482, 154(3), 36, 200, 41B, 41D, 174
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High Courts05 Oct 2026

M/s Aparna Collection Vs Union Of India & Ors.

Delhi High Court · (2026) 10 DEL CK 0163

Central Goods and Services Tax Act, 2017-Section 74, 74(1), 74(2), 74(3), 74(9), 74(10), 74A, 73, 73(3), 50, 52, 62, 63, 64, 75, 76, 107, 122, 122(1)(vii), 122(1)(xvii), 122(2)(b), 122(3)(a), 122(3)(d), 123, 124, 125, 127, 129, 130, 169, 169(2)Central Goods and Services Tax Rules, 2017-Rule 142, 142(1)(a), 142(1)(b), 142(5)IGST Act, 2017
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High Courts05 Oct 2026Allowed

Shri Krishan Baldev Bansal Vs Balbir Singh Tyagi & Ors.

Delhi High Court · (2026) 10 DEL CK 0160

Arbitration and Conciliation Act, 1996-Section 34Code of Civil Procedure, 1908-Order XIV Rule 2Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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High Courts05 Oct 2026Allowed

Anita Vs State NCT Of Delhi

Delhi High Court · (2026) 10 DEL CK 0192

Code of Criminal Procedure, 1973-Section 439, 41ABharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Sections 406, 420, 467, 468, 471, 120B
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