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Delhi High Court judgments, 2023

4,620 judgments · page 226 of 231

High Courts09 Jan 2023

Subhash Arora Vs Kishan Sharma

Delhi High Court · (2023) 01 DEL CK 0020

Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 4, Order 1 Rule 10, Order 1 Rule 10(2)Specific Relief Act, 1963 — Section 19, 19(a), 19(b), 19(c), 19(d), 19(e)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(4), 13(13), 34
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High Courts06 Jan 2023Dismissed

Anita Jain Vs Parveen Kumar Jain

Delhi High Court · (2023) 01 DEL CK 0868

Delhi Rent Control Act, 1958-Section 25(B)(8), 25(B)(4), 25B, 14(1)(e), 14(1), 13-B, 25-B(5)Indian Evidence Act-Section 116
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High Courts06 Jan 2023Disposed Of

Machine Tools Aids India Vs M/s. GNC Infra LLP & Anr.

Delhi High Court · (2023) 01 DEL CK 0923

Code of Civil Procedure, 1908-Order V Rule 1, V Rule 1(1), V Rule 5, VI, VII Rule 10, VII Rule 11, VIII Rule 1, VIII Rule 4, VIII Rule 10, XXXVIII Rule 4, XXXVIII Rule 5, XXXIX Rule 1, XXXIX Rule 2, XXXIX Rule 4, Section 27, 151Commercial Courts Act, 2015-Section 12ANegotiable Instruments Act, 1881-Section 138
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High Courts06 Jan 2023Dismissed

Ritu Sethi Vs State & Anr.

Delhi High Court · (2023) 01 DEL CK 1020

Criminal Procedure Code, 1973-Section 397, 401, 378, 384, 417Indian Penal Code-Section 498A, 406, 34, 302, 149Constitution of India-Article 21
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High Courts06 Jan 2023Disposed Of

Pintu Ram Vs The State

Delhi High Court · (2023) 01 DEL CK 1103

Indian Penal Code-Sections 376, 354, 354B, 506, 509, 323, 34Code of Criminal Procedure, 1973-Section 438Constitution of India-Article 21
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