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Delhi High Court judgments, 2018

5,462 judgments · page 269 of 274

High Courts05 Jan 2018Allowed

Sudhir Vohra Vs Union Of India & Ors

Delhi High Court · (2018) 01 DEL CK 0212

School of Planning & Architecture Act, 2014 — Section 3, 3(1), 3(2), 3(3)(a), 3(3)(b), 3(3)(c), 3(3)(d), 3(3)(e), 3(3)(f), 3(3)(g), 3(3)(h), 12, 13(i), 13(2), 13(2)(d)
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High Courts05 Jan 2018Disposed Of

Gyan Chand & Ors Vs Union Of India & Ors

Delhi High Court · (2018) 01 DEL CK 0211

Constitution Of India, 1950 — Article 226Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)Land Acquisition Act, 1894 — Section 4, 6, 11, 18, 31, 31(1), 31(2), 32, 33, 34
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High Courts05 Jan 2018Allowed

Kush Kalra Vs Union Of India & Anr

Delhi High Court · (2018) 01 DEL CK 0208

Constitution Of India, 1950 — Article 14, 15, 15(1), 15(2), 15(3), 16, 16(2), 19(1)(g), 21, 39(a), 226Indian Foreign Service (Conduct and Discipline) Rules, 1961 — Rule 8Territorial Army Act, 1948 — Section 6, 6A
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High Courts05 Jan 2018Dismissed

Vipin Kumar Saluja Vs State

Delhi High Court · (2018) 01 DEL CK 0207

Indian Penal Code, 1860 — Section 120B, 201, 301, 302, 364, 392, 411Code of Criminal Procedure, 1973 — Section 102, 160, 293, 294(4), 293(4)(e), 313Evidence Act,1872 — Section 65B
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High Courts05 Jan 2018Allowed

Mohd. Mohsin Vs State

Delhi High Court · (2018) 01 DEL CK 0205

Indian Penal Code, 1860 — Section 302Code of Criminal Procedure, 1973 — Section 313, 437AEvidence Act,1872 — Section 24
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