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12,29,655 judgments in All Courts · page 511 of 61,483

High Courts15 Sept 2026

State Bank Of India Vs K R Anand

Delhi High Court · 2026 INSC 76

Arbitration and Conciliation Act, 1996-Section 34, 31(7), 31(3), 34(2)(a)(iv), 16Indian Contract Act, 1872-Sections 55, 73, 74Interest Act, 1978
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High Courts15 Sept 2026

Sunil Kapoor Vs State Of Punjab & Ors.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2165

Constitution of India-Article 226, 227Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 23(1), 23, 6, 6(6), 5Punjab Maintenance and Welfare of Parents and Senior Citizens Rules, 2012
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High Courts15 Sept 2026Dismissed

Naveen Kumar Verma & Anr. Vs State

Delhi High Court · (2026) 09 DEL CK 2158

Indian Penal Code, 1860-Section 498-A, 304-B, 34, 498A, 304BCode of Criminal Procedure, 1973-Section 428, 313, 161, 482Indian Evidence Act-Section 113-B, 114, Illustration (a)
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High Courts15 Sept 2026

Manju Gaind Vs Kamla Rani & Ors.

Delhi High Court · (2026) 09 DEL CK 2156

Delhi High Court Act, 1966-Section 10Code of Civil Procedure, 1908-Section 104, Order XLIII Rule 1(w), VI Rule 17, XII Rule 6Hindu Succession Act, 1956-Section 14
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High Courts15 Sept 2026

Deep Chand Vs Union Of India

Delhi High Court · (2026) 09 DEL CK 2153

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123, 124-ATerrorist and Disruptive Activities (Prevention) Act, 1987-Section 3(1)
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High Courts15 Sept 2026Allowed

Rajinder Kumar Vs Rajender Kumar Kaushik & Anr.

Delhi High Court · (2026) 09 DEL CK 2151

Code of Civil Procedure, 1908-Order XXI Rule 58, Section 151, XXI Rules 97 and 101, XIV Rule 5, XIX Rules 4 and 5, VIII Rule 1A(3), VIII Rule 1A, VI Rule 2Delhi High Court (Original Side) Rules, 2018-Rule 2 of Chapter XIX
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