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Delhi High Court judgments, 2021

3,070 judgments · page 85 of 154

High Courts17 May 2021

Central Warehousing Corporation Vs Govt. Of India And Ors

Delhi High Court · (2021) 05 DEL CK 0081

Constitution Of India, 1950 — Article 12, 14, 16, 21, 226, 298, 309Contract Labour (Regulation And Abolition) Act, 1970 — Section 7, 7(2), 10, 10(1), 12, 15, 16, 22(1), 25Industrial Disputes Act, 1947 — Section 33, 33(1), 33(1)(a), 33A, 33(2)(b)
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High Courts13 May 2021Disposed Of

Jyoti Vs State Nct Of Delhi

Delhi High Court · (2021) 05 DEL CK 0091

Code Of Criminal Procedure, 1973 — Section 161, 313, 439Indian Penal Code, 1860 — Section 34, 302
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High Courts13 May 2021Disposed Of

Gupta And Co. Vs DDA

Delhi High Court · (2021) 05 DEL CK 0070

Arbitration And Conciliation Act, 1996 — Section 9, 30, 31(3), 34, 34(4), 42
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High Courts13 May 2021Dismissed

Upendra Rai Vs Central Bureau Of Investigation & Anr.

Delhi High Court · (2021) 05 DEL CK 0066

Indian Penal Code, 1860 — Section120B, 348, 420Prevention Of Corruption Act, 1988 — Section 3, 3(1), 3(2), 4, 4(1), 4(2), 8, 13(1)(d), 13(2), 22, 28Code of Criminal Procedure, 1973 — Section 173, 220, 220(1)
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High Courts13 May 2021Disposed Of

Mst. X (Through Mother And Natural Guardian) Vs State & Ors.

Delhi High Court · (2021) 05 DEL CK 0060

Protection Of Children From Sexual Offences Rules, 2012 — Rule 7, 7(2)(3)Protection Of Children From Sexual Offences Rules, 2020 — Rule 9, 9(1), 9(2), 9(3)Code Of Criminal Procedure, 1973 — Section 2(wa), 164, 357, 357A, 357A(2), 357A(3), 357A(4)
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High Courts13 May 2021

Girish Mittal Vs Prateek Madhan And Ors

Delhi High Court · (2021) 05 DEL CK 0059

Code Of Civil Procedure, 1908 — Section 151, Order 37, Order 37 Rule 2(3), Order 37 Rule 3(7), Order 9 Rule 7, Order 9 Rule 13Limitation Act, 1963 — Section 5
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