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12,30,331 judgments in All Courts · page 773 of 61,517

High Courts24 Aug 2026Petitions dismissed

Amit Gupta Vs Sandeep Gupta

Delhi High Court · 2026:DHC:7052

Constitution of India-Article 227Code of Civil Procedure, 1908-Order VII Rule 11, Section 151, Section 115Limitation Act, 1963-Article 19, Section 18, Section 19
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High Courts24 Aug 2026Petition disposed of; impugned orders set aside subject to conditions

Kabir Sardar Vs Madan Lal

Delhi High Court · 2026:DHC:7058

Code of Civil Procedure, 1908-Order XLVII Rule 1, Section 151, Section 35A, Section 35BLimitation Act, 1963-Section 5
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High Courts24 Aug 2026Revision petition allowed; order on charge set aside

Chandra Shekhar Sharma Vs State (N.C.T. of Delhi)

Delhi High Court · (2026) 08 DEL CK 0412

Indian Penal Code, 1860-Section 120B, 302, 115Code of Criminal Procedure, 1973-Section 397, 401, 227, 228Indian Evidence Act, 1872-Section 27
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High Courts24 Aug 2026FIR and all proceedings quashed

Arvind Malik Vs State NCT of Delhi

Delhi High Court · (2026) 08 DEL CK 0411

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 188Code of Criminal Procedure, 1973-Section 144, 195, 155, 156, 482
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High Courts24 Aug 2026Appeals allowed; Appellants acquitted

Tulsi Vs State (NCT of Delhi)

Delhi High Court · (2026) 08 DEL CK 0410

Indian Penal Code, 1860-Section 391, 399, 402Arms Act, 1959-Section 25Code of Criminal Procedure, 1973-Section 428
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High Courts24 Aug 2026Appeals dismissed

Punjabi Academy and Anr Vs Avtar Singh and Anr

Delhi High Court · (2026) 08 DEL CK 0406

Delhi School Education Rules, 1973-Rule 101Right of Children to Free and Compulsory Education Act, 2009-Section 23(1)Constitution of India-Article 14, Article 23, Article 39, Article 41, Article 42
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Supreme Court24 Aug 2026Allowed

Reji Baby Vs Subi Mary & Ors.

Supreme Court Of India · 2026 INSC 918

Protection of Women from Domestic Violence Act, 2005Divorce Act, 1869-Section 10ANI Act-Section 138
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High Courts24 Aug 2026Allowed

Nafe Singh Vs State

Delhi High Court · (2026) 08 DEL CK 0274

Indian Penal Code-Section 498-A, 307, 34Cr.P.C.-Section 313, 294
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High Courts24 Aug 2026Allowed

Tulsi Vs State (NCT Of Delhi)

Delhi High Court · (2026) 08 DEL CK 0273

Indian Penal Code, 1860-Section 399/402, 391, 399, 402, 391/399/402, 396Arms Act, 1959-Section 25Cr.P.C.-Section 428
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High Courts24 Aug 2026Allowed

Arvind Malik Vs State NCT Of Delhi

Delhi High Court · (2026) 08 DEL CK 0267

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 188Code of Criminal Procedure, 1973-Section 144, 195, 195(1)(a)(i), 482, Chapter XIV, 156(1), 155(2)
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High Courts24 Aug 2026Dismissed

Chandra Madhav Singh Vs The State Of Bihar

Patna High Court · (2026) 08 PAT CK 0234

Bihar Civil Court Staff (Class-III and Class-IV) Rules, 2009-Rules 7(12), 7(13) and 7(14)Constitution of India-Article 226, 14 and 16, 13 and 141, 311
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High Courts24 Aug 2026Disposed Of

Poonam Kumari Vs Ramesh Prasad

Patna High Court · (2026) 08 PAT CK 0228

Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 28, 13(1)(ia), 25, 25(2)Indian Penal Code-Sections 498-A, 323 and 379
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