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Search 12,29,635 Indian judgments.

12,29,635 judgments in All Courts · page 314 of 61,482

High Courts01 Oct 2026Allowed

Sanjeev Mathur Vs State

Delhi High Court · (2026) 10 DEL CK 0594

Prevention of Corruption Act, 1988-Section 7, 13, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20Indian Penal Code, 1860-Section 506Code of Criminal Procedure, 1973-Section 313

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High Courts01 Oct 2026Dismissed

Ms. Ashi Agarwal Vs Union Of India & Ors.

Delhi High Court · (2026) 10 DEL CK 0587

Constitution of India-Article 226

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High Courts01 Oct 2026Disposed Of

Satish Duggal Through Lrs & Ors. Vs Chanchal Chopra Through Lrs & Ors.

Delhi High Court · (2026) 10 DEL CK 2345

Code of Civil Procedure, 1908-Order XXIII Rule 3, Section 151, XII Rule 6, 107(2)

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High Courts01 Oct 2026Dismissed

British Marine Plc Vs Steel Authority Of India Ltd

Delhi High Court · (2026) 10 DEL CK 2337

CPC-Section 151Arbitration and Conciliation Act, 1996-Section 34, 37Indian Stamp Act, 1899

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High Courts01 Oct 2026Disposed Of

Union Of India & Ors. Vs Sachin Kumar & Ors.

Delhi High Court · (2026) 10 DEL CK 2336

CCS (Pension) Rules

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High Courts01 Oct 2026Disposed Of

Mohd Shahzad Kamal Vs National Investigation Agency

Delhi High Court · (2026) 10 DEL CK 2330

National Investigation Agency, 2008-Section 21(4), 21(2)Indian Evidence Act-Section 27IPC-Section 121

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High Courts01 Oct 2026Allowed

Hari Govind Vs The State NCT Of Delhi & Anr.

Delhi High Court · (2026) 10 DEL CK 2326

Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498, 498A, 406, 354, 34

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High Courts01 Oct 2026Dismissed

Pradeep Kumar Gupta Vs Delhi Development Authority

Delhi High Court · (2026) 10 DEL CK 2313

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High Courts01 Oct 2026Dismissed

Rampal Vs State Through SHO Bhalswa Dairy

Delhi High Court · (2026) 10 DEL CK 2312

NDPS Act-Section 21/25/29

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High Courts01 Oct 2026Dismissed

Poonam Tanwar Vs State & Ors.

Delhi High Court · (2026) 10 DEL CK 2309

Constitution of India-Article 227Indian Penal Code, 1860-Section 406, 498-A, 34

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High Courts01 Oct 2026Allowed

M/S Rise Projects Private Limited Vs Reena Sharma

Delhi High Court · (2026) 10 DEL CK 2308

Arbitration and Conciliation Act, 1996-Section 37(1)(a), 8, 5, 34(2)(a), 34(2)(b), 11, 16, 37

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High Courts01 Oct 2026Allowed

Lt. Col. Sh. I.S. Dhingra (Deceased) & Ors. Vs Sh. Jai Chand Dhingra (Deceased) & Ors.

Delhi High Court · (2026) 10 DEL CK 3257

Code of Civil Procedure, 1908-Section 100, 151, 16, Order XXII Rule 4, XLI Rule 4Indian Evidence Act, 1872-Section 17, 18, 31, 21, 145Specific Relief Act-Section 38

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High Courts01 Oct 2026Dismissed

Devendra Vs New Delhi Municipal Council (NDMC) & Anr.

Delhi High Court · (2026) 10 DEL CK 3254

Constitution of India-Article 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971

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High Courts01 Oct 2026Allowed

Madhu Devi Vs Union Of India

Delhi High Court · (2026) 10 DEL CK 3252

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c)(2)

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High Courts01 Oct 2026Disposed Of

Mr. Rajeev Chabra Vs Municipal Corporation Of Delhi & Anr.

Delhi High Court · (2026) 10 DEL CK 3251

Constitution of India-Article 226

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High Courts01 Oct 2026Dismissed

Tara Devi & Ors. Vs Union Of India

Delhi High Court · (2026) 10 DEL CK 3250

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c), 123(c)(2)

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High Courts01 Oct 2026Disposed Of

Nanni Bai Ahirwar Vs New Delhi Municipal Council & Anr.

Delhi High Court · (2026) 10 DEL CK 3249

Constitution of India-Article 226

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High Courts01 Oct 2026Dismissed

Sh. Ramakant & Anr. Vs Union Of India

Delhi High Court · (2026) 10 DEL CK 3248

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 124-A

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High Courts01 Oct 2026Dismissed

M/s Metal Cans Company Vs Bhuvan Mohan & Anr.

Delhi High Court · (2026) 10 DEL CK 4757

Code of Civil Procedure, 1973-Section 96, 151, Order XLIII Rule 1, XII Rule 6, XXXIX Rule 10, VII Rule 11Transfer of Property Act-Section 106Delhi Rent Control Act, 1958-Section 8, 14(1)(a), 15, 26, 27, 50

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High Courts01 Oct 2026Dismissed

Raj Pal Katyal Vs The Commissioner Of Income Tax

Delhi High Court · (2026) 10 DEL CK 0885

Income Tax Act, 1961-Section 143(1), 143(2), 143(3), 68, 10(23FB)Finance Act, 2012

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