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Delhi High Court judgments, 2020

3,448 judgments · page 168 of 173

High Courts09 Jan 2020Disposed Of

Rajiv Kumar Vs Meena Sharma

Delhi High Court · (2020) 01 DEL CK 0099

Limitation Act, 1963 — Article 52Delhi Rent Control Act, 1958 — Section 14(1)(a), 14(2), 15, 15(1), 15(7), 25, 26, 26(1)Code Of Civil Procedure, 1908 — Section 151
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High Courts09 Jan 2020Disposed Of

Anna Wankhede Vs State & Anr

Delhi High Court · (2020) 2 RCR(Criminal) 831

Constitution of india, 1950 — Article 226, 227Prevention of Corruption Act, 1988 — Section 3, 13(1)(d), 13(2)Indian Penal Code, 1860 — Section 120B, 419, 420, 468, 471
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High Courts09 Jan 2020Disposed Of

M. Omkaram Vs Government Of Nct Of Delhi & Ors

Delhi High Court · (2020) 01 DEL CK 0054

Constitution of india, 1950 — Article 226, 227Prevention of Corruption Act, 1988 — Section 3, 13(1)(d), 13(2)Indian Penal Code, 1860 — Section 120B, 420, 468, 471
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High Courts09 Jan 2020Dismissed

Naresh Vs State

Delhi High Court · (2020) 01 DEL CK 0050

Protection of Children from Sexual Offences (POCSO) Act, 2012 — Section 4, 7, 8Code Of Criminal Procedure, 1973 — Section 91, 161, 164, 313Indian Penal Code, 1860 — Section 377
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High Courts09 Jan 2020Dismissed

Rohit @ Golu Vs State

Delhi High Court · (2020) 01 DEL CK 0045

Indian Penal Code, 1860 — Section 34, 307, 324Evidence Act, 1872 — Section 65BCode Of Criminal Procedure, 1973 — Section 161, 313
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High Courts09 Jan 2020

Larsen & Toubro Ltd Vs Public Works Department

Delhi High Court · (2020) 266 DLT 403

Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(6), 12, 12(1), 12(1)(b), 12(3), 12(3)(a), 12(3)(b), 12(4), 12(5), 13, 13(1), 13(2), 13(3), 13(4), 14, 14(1)(a), 14(2), 15(2), 21, 34Arbitration and Conciliation (Amendment) Act, 2015 — Section 26
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High Courts09 Jan 2020Dismissed

Hans Raj Vs Raghuvir Singh & Ors

Delhi High Court · (2020) 01 DEL CK 0039

Code Of Civil Procedure, 1908 — Order 12 Rule 6, Order 22 Rule 6Transfer Of Property Act, 1882 — Section 106, 111(g), 111(g)(2), 114ADelhi Rent Control Act, 1958 — Section 14, 14(1),
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High Courts09 Jan 2020Dismissed

Deepak Hooda Vs Excise Commissioner And Anr

Delhi High Court · (2020) 01 DEL CK 0038

Delhi Excise Rules, 2010 — Rule 132, 132(3), 134Delhi Excise Act, 2009 — Section 20, 29, 33, 33(1)(a), 44, 44(2), 44(2A), 45, 58, 58A, 58(a), 58(d), 59, 59(1), 59(2), 60, 61, 67, 69, 73(2)Indian Penal Code, 1860 — S
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