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Search 11,97,647 Indian judgments.

11,97,647 judgments in All Courts · page 349 of 59,883

High Courts04 Aug 2026Dismissed

Purushotam Rawat & Anr. Vs Director, Directorate Of Enforcement & Anr.

Delhi High Court · (2026) 08 DEL CK 4397

Constitution of India-Article 226, 14, 19(1)(g), 21, 300APrevention of Money Laundering Act, 2002-Section 2(1)(u), 3, 5, 5(1), 5(3), 5(5), 26, 26(1), 42, 50, 66(2)Information Technology Act, 2000-Sections 66, 43, 66(D)

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High Courts04 Aug 2026Disposed Of

Hurba Petro & Ors. Vs Union Of India & Ors.

Delhi High Court · (2026) 08 DEL CK 4403

National Investigation Agency Act, 2008-Section 21, 21(1), 21(2), 21(3), 21(4), 21(5)Unlawful Activities (Prevention) Act, 1967-Section 18, 43D, 43D(2), 43D(2)(b)Code of Criminal Procedure, 1973-Section 167, 378(3), 482

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High Courts04 Aug 2026

Rajeshwar Singh Vs Delhi Cantonment Board & Ors.

Delhi High Court · (2026) 08 DEL CK 4404

Constitution of India-Article 226

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High Courts04 Aug 2026

Madan Lal Vs Delhi Cantonment Board & Ors.

Delhi High Court · (2026) 08 DEL CK 4429

Constitution of India-Article 226

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High Courts04 Aug 2026

Mohammad Naseem Vs Commissioner Of Police & Ors.

Delhi High Court · (2026) 08 DEL CK 4430

Constitution of India-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014Cantonment Act, 2006

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High Courts04 Aug 2026

Akhilesh Kumar Vs Delhi Cantonment Board & Ors.

Delhi High Court · (2026) 08 DEL CK 4431

Constitution of India-Article 226

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High Courts04 Aug 2026

Hakim Prasad Mehto Vs Delhi Cantonment Board & Ors.

Delhi High Court · (2026) 08 DEL CK 4318

Constitution of India-Article 226

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High Courts04 Aug 2026

Rajveer Singh Vs Delhi Cantonment Board & Ors.

Delhi High Court · (2026) 08 DEL CK 4432

Constitution of India-Article 226

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High Courts04 Aug 2026

Arun Birla Vs Nirmal Singh & Anr.

Delhi High Court · (2026) 08 DEL CK 4409

Code of Civil Procedure, 1908-Section 100, Order XLII, XXIII Rule 1, 2 Rule 2, XXXIVSpecific Relief Act-Section 38Arbitration and Conciliation Act, 1996-Section 8, 34

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High Courts04 Aug 2026

Brij Raj & Anr. Vs Chand Babu

Delhi High Court · (2026) 08 DEL CK 4410

CPC-Section 100, 96 read with Section 41

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High Courts04 Aug 2026

Kailash Chand & Anr. Vs Prem Chand & Ors.

Delhi High Court · (2026) 08 DEL CK 4411

Code of Civil Procedure, 1908-Section 96Indian Succession Act, 1925-Section 276, 63Indian Evidence Act, 1872-Section 68

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High Courts04 Aug 2026

Bijender Singh Vs Govt. Of N.C.T. Of Delhi & Anr.

Delhi High Court · (2026) 08 DEL CK 4413

Constitution of India-Article 226CCS(Pension) RulesF.R.S.R

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High Courts04 Aug 2026

Dilshad Bano & Ors. Vs Union Of India

Delhi High Court · (2026) 08 DEL CK 4435

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

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High Courts04 Aug 2026

Amrit Singh Mehta Trading As Mehta Cosmetics Vs Controller General Of Patents, Designs And Trade Marks

Delhi High Court · (2026) 08 DEL CK 4464

Constitution of India-Article 226Trade Marks Act, 1999-Section 25(3), 25Right to Information Act, 2005

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High Courts04 Aug 2026

Dr. Bela Shah Vs Indian Council Of Medical Research & Ors.

Delhi High Court · (2026) 08 DEL CK 4479

Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 145, 2(a), 11, 12, 12(2)(b), 13, 13(2), 14, 14(3), 14(4), 15Central Civil Services (Temporary Service) Rules, 1985-Rule 2(a), 5(1)(a)Public Servants (Inquiries) Act, 1850

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High Courts04 Aug 2026

Federal Bank Ltd. Vs Vikas Gupta

Delhi High Court · (2026) 08 DEL CK 4505

Constitution of India-Article 226, 227Industrial Disputes Act, 1947Indian Evidence Act

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High Courts04 Aug 2026Allowed

Vikash Vs The State Govt Of NCT Delhi & Anr.

Delhi High Court · (2026) 08 DEL CK 4519

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2), 528Indian Penal Code, 1860-Sections 366, 376(2)(n), 506(II), 363Protection of Children from Sexual Offences Act, 2012-Section 5(l), 6, 29, 30

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High Courts04 Aug 2026Dismissed

I F Hussain Vs Jitender Kharbanda & Anr.

Delhi High Court · (2026) 08 DEL CK 4521

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 156(3), 200Right to Information Act, 2005

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High Courts04 Aug 2026

Oyo Hotels And Homes Pvt Ltd Vs Manas Ranjan Jena

Delhi High Court · (2026) 08 DEL CK 4514

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High Courts04 Aug 2026

Hemant Kumar Gautam Vs Subhash Chandra Arora & Ors.

Delhi High Court · (2026) 08 DEL CK 4515

Arbitration and Conciliation Act, 1996-Section 9, 11(6), 11, 12(2), 17

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