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Delhi High Court judgments, 2021

3,070 judgments · page 79 of 154

High Courts31 May 2021Dismissed

Mohammad Akbar Vs State

Delhi High Court · (2021) 05 DEL CK 0207

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 25, 29, 37, 42, 50Code Of Criminal Procedure, 1973 — Section 100
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High Courts31 May 2021Dismissed

Dharam Dev & Anr Vs Ashok Kumar

Delhi High Court · (2021) 05 DEL CK 0203

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 10, 151, Order 2 Rule 2, Order 7 Rule 11
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High Courts31 May 2021Disposed Of

Action Committee Unaided Recognized Private Schools Vs Directorate Of Education

Delhi High Court · (2021) 05 DEL CK 0200

Constitution Of India, 1950 — Article 14, 19, 19(1)(g), 19(6), 26, 26(a), 30(1), 162Delhi School Education Rules, 1973 — Rule 43, 172, 172(1), 172(2), 173, 173(4), 174, 175, 176, 177, 178, 179, 180Delhi School Education Act, 1973 — Section 3, 4, 10, 17, 17(3), 18, 18(3), 18(4), 18(4)(a), 24, 24(3)
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High Courts28 May 2021Dismissed

Steel Authority Of India Limited Vs M/S Jaldhi Overseas Pte Ltd

Delhi High Court · (2021) 05 DEL CK 0185

Arbitration And Conciliation Act, 1996 — Section 2(1)(f), 18, 34, 34(2), 34(2A), 34(2)(a)(iii), 48, 48(2)(b)(ii)Micro, Small And Medium Enterprises Development Act, 2006 — Section 16Foreign Awards (Recognition And Enforcement) Act, 1961 — Section 7(1)(b)(ii)
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High Courts28 May 2021Disposed Of

Gaurav Sachdeva Vs Nct Of Delhi &Anr.

Delhi High Court · (2021) 05 DEL CK 0182

Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 482Arms Act, 1959 — Section 25, 30, 45(d)
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High Courts28 May 2021

Bharati Rathore Vs Union Of India And Anr

Delhi High Court · (2021) 05 DEL CK 0181

Constitution Of India, 1950 — Article 14, 309, 320U.P. Basic Education (Teachers) Service Rules, 1981 — Rule 8Kerala State And Subordinate Services Rules, 1958 — Rule 10(a)(ii)
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