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Delhi High Court judgments, 2014

3,895 judgments · page 73 of 195

High Courts01 Sept 2014Disposed Off

Ramesh Chander Vs UOI

Delhi High Court · (2014) 09 DEL CK 0115

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33
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High Courts01 Sept 2014Allowed

Maha Rani Vs Kayum Khan

Delhi High Court · (2014) 09 DEL CK 0113

Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1)(a), 14(2), 15(1), 38
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High Courts29 Aug 2014Dismissed

J.B. Kohli Vs Ramesh Kohli

Delhi High Court · (2015) 214 DLT 348

Arbitration and Conciliation Act, 1996 — Section 11, 15, 16, 16(3), 34Civil Procedure Code, 1908 (CPC) — Order 10 Rule 10, Order 10 Rule 1A, 151, 2(2), 89Hindu Succession Act, 1956 — Section 6(5)
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High Courts29 Aug 2014

VLS Finance Ltd. Vs State

Delhi High Court · (2014) 4 JCC 2453

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 102, 250, 309, 451, 457
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High Courts29 Aug 2014Dismissed

Uma Kapoor Vs Kapil Aggarwal

Delhi High Court · (2014) 4 ARBLR 173 : (2014) 145 DRJ 119 : (2014) 176 PLR 25

Arbitration and Conciliation Act, 1996 — Section 34Specific Relief Act, 1963 — Section 21, 22
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High Courts28 Aug 2014Dismissed

Shafiq Vs Bilquis Begum

Delhi High Court · (2015) 1 RCR(Rent) 625

Civil Procedure Code, 1908 (CPC) - Order 9 Rule 13 — Constitution of India, 1950 - Article 227 — Delhi Rent Control Act, 1958 - Section 14(1)(e), 14(7), 25-B, 25B(4), 25B(8)
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