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Delhi High Court judgments, 2014

3,895 judgments · page 66 of 195

High Courts11 Sept 2014Dismissed

Chiraguddin Vs Urmila Rani

Delhi High Court · (2015) 213 DLT 699 : (2014) 2 RCR(Rent) 555

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 7 Rule 11(a), 80Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14, 14(1)(a), 14(2), 15(1), 21(1)
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High Courts10 Sept 2014

Anil Kumar Panchal Vs Govt. of NCT of Delhi

Delhi High Court · (2015) 214 DLT 410 : (2015) 144 FLR 321

Constitution of India, 1950 — Article 226, 32Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Industrial Disputes Act, 1947 — Section 10, 9A
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High Courts10 Sept 2014Allowed

Navneet Arora Vs Surender Kaur

Delhi High Court · (2015) 3 AD 337 : (2015) 213 DLT 611 : (2014) 3 DMC 82 : (2014) 145 DRJ 199 : (2015) 3 JCC 2009 : (2015) 3 RCR(Criminal) 811

Constitution of India, 1950 — Article 14, 15, 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 498A
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High Courts10 Sept 2014Dismissed

Vinod Vashisht Vs Suresh Chanchal

Delhi High Court · (2014) 09 DEL CK 0233

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15(4), Order 6 Rule 6, 151, 26(2)Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 115
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High Courts10 Sept 2014Allowed

Manjit Singh Vs State

Delhi High Court · (2015) 2 AD 594 : (2015) 214 DLT 646

Constitution of India, 1950 — Article 141, 16, 215, 226, 227Contempt of Courts Act, 1971 — Section 2(b)Criminal Procedure Code, 1973 (CrPC) — Section 170, 451, 451, 452, 452
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