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Delhi High Court judgments, 2016

2,648 judgments · page 109 of 133

High Courts04 Feb 2016Dismissed

Ram Dulari and Others Vs Brij Mohan

Delhi High Court · (2016) 2 RCRRent 88 : (2016) 1 RentLR 277

Delhi Rent Control Act, 1958 - Section 14 (1) (b), Section 14 (1) (e), Section 25-B(8)Evidence Act, 1872 - Section 114(g), Section 116
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High Courts04 Feb 2016Dismissed

Allaudin and Others Vs State (N.C.T. of Delhi)

Delhi High Court · (2016) 3 CriCC 385 : (2016) CriLJ 1617 : (2016) 1 JCC 674 : (2016) 2 RCRCriminal 734

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 120-A, Section 120-B, Section 141, Section 149, Section 34, Section 378, Section 378, Section 379, Section 379, Section 380, Section 380, Section 381, Section
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High Courts04 Feb 2016Dismissed

State Vs Ravi Kumar Verma

Delhi High Court · (2016) 02 DEL CK 0194

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302, Section 304- B, Section 34, Section 498-A
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High Courts04 Feb 2016Dismissed

Mish Jain and Others Vs ICICI Bank Ltd.

Delhi High Court · (2016) 155 DRJ 366

Constitution of India, 1950 - Article 226, Article 32Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(2), Section 13(4), Section 14, Section 17
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High Courts04 Feb 2016Dismissed

Amish Jain and another Vs ICICI Bank Ltd.

Delhi High Court · (2016) 161 AIC 580 : (2016) 2 BC 246 : (2016) 2 DCR 320 : (2016) 228 DLT 23 : (2016) 155 DRJ 366 : (2016) 1 DRTC 777 : (2016) 2 NIJ 551

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 14
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