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Delhi High Court judgments, 2016

2,648 judgments · page 116 of 133

High Courts28 Jan 2016Dismissed

Neety Gupta Vs Usha Gupta and Others

Delhi High Court · (2016) 01 DEL CK 0119

Civil Procedure Code, 1908 (CPC) - Order 20 Rule 12, Order 39 Rule 3, Order 41 Rule 31, Order 9 Rule 13Evidence Act, 1872 - Section 101, Section 103, Section 114General Clauses Act, 1897 - Section 27
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High Courts28 Jan 2016Allowed

Krishan Kumar Vs State and Others

Delhi High Court · (2016) 01 DEL CK 0110

Criminal Procedure Code, 1973 (CrPC) - Section 320, Section 482Penal Code, 1860 (IPC) - Section 120B, Section 174A, Section 307, Section 420, Section 468, Section 471
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High Courts27 Jan 2016Disposed off

Chandrakant Jha Vs State (Govt. of NCT) of Delhi

Delhi High Court · (2016) 228 DLT 81 : (2016) 5 RCRCriminal 615

Arms Act, 1959 - Section 25Constitution of India, 1950 - Article 161, Article 22, Article 72Criminal Procedure Code, 1973 (CrPC) - Section 162, Section 219, Section 313, Section 391, Section 52, Section 57
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High Courts27 Jan 2016Dismissed

Delhi Transport Corporation Vs Dev Raj Singh

Delhi High Court · (2016) 3 ADDelhi 519 : (2016) 227 DLT 450 : (2016) 149 FLR 252 : (2016) LabLR 593 : (2016) LIC 1570 : (2016) 2 LLJ 62

Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 33(2) (b)
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High Courts27 Jan 2016Dismissed

Jia Lal Kapur Vs UOI and Others

Delhi High Court · (2016) 3 ADDelhi 163 : (2016) 154 DRJ 698 : (2016) LIC 1574

Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1, Order 47 Rule 2, Order 47 Rule 47, Section 114Constitution of India, 1950 - Article 226
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High Courts27 Jan 2016Dismissed

Aravali Infrapower Ltd. Vs Michigan Engineers Pvt. Ltd. and Others

Delhi High Court · (2016) 227 DLT 606 : (2016) 4 RAJ 371

Arbitration and Conciliation Act, 1996 - Section 16, Section 17, Section 2(1)(c), Section 31(6), Section 34, Section 37, Section 37(2)Sick Industrial Companies (Special Provisions) Act, 1985 - Section 15(1), Section 22, Section 22(1)
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High Courts27 Jan 2016Disposed off

Rajeev Saumitra Vs Neetu Singh and Others

Delhi High Court · (2016) 198 CompCas 359 : (2016) 1 MIPR 193 : (2016) 65 PTC 560

Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, Order 23 Rule 1, Order 23 Rule 1(3), Order 23 Rule 1(3) (a), Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 7 Rule 11(d), Section 11, Section 9Constitution of India, 1950 - Article
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High Courts27 Jan 2016Disposed off

Pawan Chaddha and Others Vs State and Others

Delhi High Court · (2016) 3 ADDelhi 420 : (2016) 2 JCC 1189 : (2016) 5 RCRCriminal 653

Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 313, Section 321, Section 360Evidence Act, 1872 - Section 134Penal Code, 1860 (IPC) - Section 147, Section 149, Section 308, Section 308, Section 309, Section 310, Section 3
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