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Delhi High Court judgments, 2014

3,895 judgments · page 157 of 195

High Courts05 Mar 2014Disposed Off

Anila Jain Vs Nikunj Singhania

Delhi High Court · (2014) 03 DEL CK 0211

Civil Procedure Code, 1908 (CPC) - Order 37 Rule 37, Order 37 Rule 4 151Constitution of India, 1950 - Article 14 227 31-CDelhi Rent Control Act, 1958 - Section 14(1)(2) 14(1)(a) 14(1)(e) 14-A 15(1)
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High Courts05 Mar 2014Disposed Off

Manish Kumar Vs Hemlata

Delhi High Court · (2014) 1 RCR(Rent) 513

Civil Procedure Code, 1908 (CPC) - Order 37 Rule 37, Order 37 Rule 4, Order 5 Rule 20, Order 8 Rule 8 115Constitution of India, 1950 - Article 14 31-CDelhi Rent Control Act, 1958 - Section 14(1)(2) 14(1)(a) 14(1)(e) 14-A 15(1)
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High Courts05 Mar 2014Disposed Off

Ashok Kumar Vs State

Delhi High Court · (2014) 3 AD 615

Criminal Procedure Code, 1973 (CrPC) - Section 311 313 428Penal Code, 1860 (IPC) - Section 307 326 34
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High Courts05 Mar 2014Allowed

Ram Swarup Vs State

Delhi High Court · (2014) 3 AD 549 : (2014) 2 Crimes 246 : (2014) 142 DRJ 156

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 120-B 161 7Prevention of Corruption Act, 1988 - Section 13(1)(d) 13(1)(d) 13(2) 20 20(1)
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High Courts05 Mar 2014Disposed Off

Ravinder Kumar Vs NCT of Delhi (State)

Delhi High Court · (2014) 4 AD 249 : (2014) 142 DRJ 165

Criminal Procedure Code, 1973 (CrPC) - Section 232 233(1) 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 18 2(xv) 2(xv)(b) 2(xvi) 2(xvi)(c)
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High Courts04 Mar 2014

K.C. Sethi Vs Bishambar Nath Batra

Delhi High Court · (2014) 03 DEL CK 0366

Arbitration and Conciliation Act, 1996 — Section 17Civil Procedure Code, 1908 (CPC) — Order 10 Rule 10, Order 12 Rule 6(i), Order 7 Rule 11, 151
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High Courts04 Mar 2014

Kancho Devi Vs Saurabh Srivastava

Delhi High Court · (2015) 1 RCR(Rent) 79

Constitution of India, 1950 — Article 14, 31-CDelhi Rent Control Act, 1958 — Section 14(1)(2), 14(1)(a), 14(1)(e), 14-A, 15(1)Evidence Act, 1872 — Section 4
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High Courts04 Mar 2014

Sri Balaji Financer Vs Suraj Prakash

Delhi High Court · (2014) 6 AD 675 : (2014) 209 DLT 182

Civil Procedure Code, 1908 (CPC) - Order 37 Rule 3(4), Order 37 Rule 3(6)(a), Order 37 Rule 37, Order 37 Rule 4Negotiable Instruments Act, 1881 (NI) - Section 138
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