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Delhi High Court judgments, 2023

3,163 judgments · page 8 of 159

High Courts15 Dec 2023Disposed Of

Manish Kumar Goel Vs Shyam Lal Garg

Delhi High Court · (2023) 12 DEL CK 0278

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 37, Order 7 Rule 10Commercial Courts Act, 2015 — Section 2(c)(xviii)
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High Courts15 Dec 2023

State Vs Nikhil Kumar

Delhi High Court · (2023) 12 DEL CK 0276

Code of Criminal Procedure, 1973 — Section 161, 164, 313, 378(1)(b)Indian Penal Code, 1860 — Section 354AProtection of Children from Sexual Offences Act, 2012 — Section 3, 5, 7, 9, 10, 12, 29, 30
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High Courts15 Dec 2023Dismissed

Ashish Abrol & Anr. Vs Indiabulls Housing Finance Limited & Anr.

Delhi High Court · (2023) 12 DEL CK 0275

Arbitration And Conciliation Act, 1996 — Section 9, 9(2), 36Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 17, 34Negotiable Instruments Act, 1881 — Section 138
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High Courts15 Dec 2023Allowed

Mamata Kathuria Vs State

Delhi High Court · (2023) 12 DEL CK 0274

Indian Succession Act, 1923 &mdash Section 63(c), 276Evidence Act, 1872 — Section 68
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High Courts15 Dec 2023Dismissed

Swaran Marwah & Anr. Vs Renu Kumari

Delhi High Court · (2023) 12 DEL CK 0272

Code of Civil Procedure, 1908 — Section 11, 12, 115, Order 2 Rule 2, Order 14 Rule 2, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)Delhi Municipal Corporation Act, 1957 — Section 347E
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High Courts15 Dec 2023Dismissed

Ram Milan Vs Govt. Of National Capital & Anr

Delhi High Court · (2023) 12 DEL CK 0270

Constitution of India, 1950 — Article 41, 43, 226, 227Industrial Disputes Act, 1947 — Section 25F, 25NEvidence Act, 1872 — Section 101, 102, 103, 106, 114A
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High Courts15 Dec 2023Disposed Of

Reshma Mittal Vs Union Of India & Anr.

Delhi High Court · (2023) 12 DEL CK 0267

Constitution of India, 1950 — Article 14, 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4)
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