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Delhi High Court judgments, 2021

3,070 judgments · page 39 of 154

High Courts28 Sept 2021Dismissed

Parmod Kumar Vs Lalit Mohan

Delhi High Court · (2021) 09 DEL CK 0186

Constitution Of India, 1950 — Article 21Delhi Rent Control Act, 1958 — Section 14(1)(e)
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High Courts28 Sept 2021Disposed Of

Mamta Vs State Of Delhi

Delhi High Court · (2021) 09 DEL CK 0133

Code Of Criminal Procedure, 1973 — Section 51(2), 100, 165, 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21, 37, 41, 41(2), 42, 42(1), 43, 49, 50, 50(4), 50(5), 50(6), 51, 61, 85Punjab Excise Act, 1914 — Section 1, 14, 61
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High Courts28 Sept 2021Dismissed

Alok Ranjan Vs National Medical Commission & Ors

Delhi High Court · (2021) 09 DEL CK 0128

Constitution Of India, 1950 — Article 19(1)(g), 141, 226Indian Medical Council Act, 1956 — Section 33Rights Of Persons With Disabilities Act, 2016 — Section 2(r), 2(zc), 3, 3(3), 32
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High Courts27 Sept 2021

Neeta Bhardwaj & Ors. Vs Kamlesh Sharma

Delhi High Court · (2021) 09 DEL CK 0235

Constitution Of India, 1950 — Article 136Income Tax Act, 1961 — Section 80GCode Of Civil Procedure, 1908 — Section 24, 24(1)(b), 24(1)(b)(i), 24(2)
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High Courts27 Sept 2021Disposed Of

Augmont Gold Pvt. Ltd Vs One97 Communication Limited

Delhi High Court · (2021) 09 DEL CK 0206

Code Of Civil Procedure, 1908 — Order 38, Order 39, Order 38 Rule 5, Order 38 Rule 5(1)(a), Order 38 Rule 5(1)(b), Order Order 12 Rule 6, 38 Rule 6, Order 39 Rule 10Arbitration And Conciliation Act, 1996 — Section 5, 9, 9(1)(ii)(b), 11(6), 17, 17(1)(ii), 17(1)(ii)(b), 17(1)(ii)(b)(e), 34, 37, 37(2)Arbitration and Conciliation (Amendment) Act, 2015 — Section 10, 17
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