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Search 11,86,772 Indian judgments.

11,86,772 judgments in All Courts · page 221 of 59,339

High Courts21 Apr 2026Disposed Of

Krishan Kumar Singh Alias Krishan Lal And Ors Vs State Through Sho P S Saket And Anr

Delhi High Court · (2026) 04 DEL CK 0807

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498A

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High Courts21 Apr 2026Disposed Of

Harsh Chander Alias Chanda And Anr. Vs State Govt. Of Nct Of Delhi And Anr

Delhi High Court · (2026) 04 DEL CK 0806

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 308

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High Courts21 Apr 2026Disposed Of

Manpreet Singh & Ors. Vs State (Nct Of Delhi) Through Sho Of Ps Rajouri Garden Delhi & Anr

Delhi High Court · (2026) 04 DEL CK 0805

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Bharatiya Nyaya Sanhita, 2023- Section 3(5), 115(2), 126(2)Indian Penal Code, 1860- Section 34, 323, 341

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High Courts21 Apr 2026Disposed Of

Sunil Kumar Gandhi Vs Municipal Corporation Of Delhi And Ors

Delhi High Court · (2026) 04 DEL CK 0804

Constitution of India, 1950- Article 226

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High Courts21 Apr 2026Dismissed

National Highways Authority Of India Vs Patel Knr Heavy Infrastructure Pvt Ltd

Delhi High Court · (2026) 04 DEL CK 0803

Arbitration and Conciliation Act, 1996- Section 34, 34(2), 34(2A), 34(2)(b)(ii), 34(3), 48(2)(b), 75, 81Contract Act, 1872- Section 23, 74

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High Courts21 Apr 2026Dismissed

UPM Kymmene Corporation Vs State Trading Corporation Of India Ltd

Delhi High Court · (2026) 04 DEL CK 0802

Code of Civil Procedure, 1908- Section 151, Order 21 Rule 1, Order 21 Rule 1(1)(a), Order 21 Rule 1(5)Contract Act, 1872- Section 60

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High Courts21 Apr 2026Allowed

Raj Kumar Vs State (Govt. Of Nct Of Delhi

Delhi High Court · (2026) 04 DEL CK 0765

Bharatiya Nyaya Sanhita, 2023- Section 61(2), 112, 317(2)

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High Courts21 Apr 2026Allowed

Anwar Khan @ Chacha Vs State Nct Of Delhi

Delhi High Court · (2026) 04 DEL CK 0764

Bharatiya Nyaya Sanhita, 2023- Section 3(5), 61(2), 103(1)Arms Act, 1959- Section 25, 27

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High Courts21 Apr 2026Allowed

Prashant Vs State( Nct Of Delhi)

Delhi High Court · (2026) 04 DEL CK 0763

Indian Penal Code, 1860- Section 34, 120B, 148, 149, 302Arms Act, 1959- Section 25, 27

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High Courts21 Apr 2026Allowed

Sunil @ Sonu Vs State (Nct Of Delhi)

Delhi High Court · (2026) 04 DEL CK 0762

Indian Penal Code, 1860- Section 34, 302

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High Courts21 Apr 2026Allowed

Ajay Mahto Vs State

Delhi High Court · (2026) 04 DEL CK 0761

Code of Criminal Procedure, 1973- Section 313Indian Penal Code, 1860- Section 34, 120B, 201, 202, 302, 365, 392, 412

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High Courts21 Apr 2026Dismissed

Sanjay Kumar (Proprietor M/S Sanjay International) Vs Principal Commissioner Of Customs(Import)

Delhi High Court · (2026) 04 DEL CK 0760

Constitution of India, 1950- Article 226Customs Act, 1962- Section 28BB, 28(1), 28(4), 28(9), 108, 110, 110(2), 112(a)(i), 114AA, 124, 154

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High Courts21 Apr 2026Dismissed

Sandeep Kumar (Proprietor M/S N. Brothers Overseas) Vs Principal Commissioner Of Customs (Import)

Delhi High Court · (2026) 04 DEL CK 0759

Constitution of India, 1950- Article 226Customs Act, 1962- Section 28BB, 28(1), 28(4), 28(9), 108, 110, 110(2), 112(a)(i), 114AA, 124, 154

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High Courts21 Apr 2026Allowed

Om Prakash Vs Union Of India

Delhi High Court · (2026) 04 DEL CK 0758

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

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High Courts21 Apr 2026Disposed Of

Ganesh Jee Pathak Vs Resident Commissioner Govt. Of Jharkhand And Ors

Delhi High Court · (2026) 04 DEL CK 0757

Constitution of India, 1950- Article 14, 21, 65(1), 65(5)(a), 226Bihar Re organisation Act, 2000- Section 72

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High Courts21 Apr 2026Allowed

Management Of Lloyd Insulations (India) Ltd Vs Sunil Kumar And Anr

Delhi High Court · (2026) 04 DEL CK 0756

Constitution of India, 1950- Article 226, 227Industrial Disputes Act, 1947- Section 25F

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High Courts21 Apr 2026Dismissed

Yadav Vivek Kumar Parasnath Vs Union Of India

Delhi High Court · (2026) 04 DEL CK 0755

Constitution of India, 1950- Article 14, 16, 16(4), 19(1)(g), 21, 226

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High Courts21 Apr 2026Dismissed

Vishwajeet Souryan Vs Union Of India And Anr

Delhi High Court · (2026) 04 DEL CK 0754

Constitution of India, 1950- Article 226, 227Income Tax Act, 1961- Section 89, 89(1)Contempt of Courts Act, 1971- Section 2(b)

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High Courts21 Apr 2026Dismissed

M/s Grownbury Pharmaceuticals Pvt. Ltd Vs Union Of India & Ors.

Delhi High Court · (2026) 04 DEL CK 0748

Constitution of India, 1950- Article 14, 19(1)(g), 226

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High Courts21 Apr 2026Dismissed

M/s Kaushik Medical Store Vs Union Of India & Ors

Delhi High Court · (2026) 04 DEL CK 0747

Constitution of India, 1950- Article 14, 19(1)(g), 226

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