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Delhi High Court judgments, 2021

3,070 judgments · page 119 of 154

High Courts02 Mar 2021Allowed

Union Of India Vs Dr. Shailja Saxena

Delhi High Court · (2021) 03 DEL CK 0172

Constitution Of India, 1950 — Article 309Central Health Service Rules 1996 — Rule 3, 4, 5, 6, 7, 8, 8(3)Central Health Service (Amendment) Rules, 2001 — Rule 8
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High Courts02 Mar 2021Disposed Of

Sneha Ahuja Vs Satish Chander Ahuja & Anr

Delhi High Court · (2021) 03 DEL CK 0071

Code Of Civil Procedure, 1908 — Order 12 Rule 6, Order 1 Rule 10Protection Of Women From Domestic Violence Act, 2005 — Section 2(s), 12, 12(1), 12(2), 17, 18, 19, 19(1), 19(1)(b), 19(1)(f), 20, 21, 22, 23, 25, 26, 28Code Of Criminal Procedure, 1973 — Section 125
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High Courts02 Mar 2021Dismissed

Surjeet Munda Vs State

Delhi High Court · (2021) 03 DEL CK 0010

Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 34, 120B, 302, 307, 392, 397, 411
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High Courts02 Mar 2021Allowed

Narender Singh Vs V.V. Pankajakshan & Ors

Delhi High Court · (2021) 03 DEL CK 0009

Arbitration And Conciliation Act, 1996 — Section 34, 37Multi-State Cooperative Society Act, 2002 — Section 19, 38, 38(3), 43, 43(1), 43(1)(m), 43(1)(n), 84, 85
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