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Delhi High Court judgments, 2024

1,837 judgments · page 11 of 92

High Courts05 Nov 2024Dismissed

Amarendra Dhari Singh Vs Rajshree Singh

Delhi High Court · (2024) 11 DEL CK 0057

Code of Civil Procedure, 1908 — Order 37 Rule 3(5), Order 37 Rule 3(6), Order 37 Rule 3(7)Limitation Act, 1963 — Article 19, 21Negotiable Instruments Act, 1881 — Section 87, 138, 142
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High Courts04 Nov 2024Allowed

Manish Saini Vs Government Of Nct Of Delhi And Anr. & Anr

Delhi High Court · (2024) 11 DEL CK 0055

Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 148, 149, 302, 307, 323, 325, 341, 354(D), 392, 398, 401, 411, 498AProtection of Children from Sexual Offences Act, 2012 — Section 11D, 12
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High Courts04 Nov 2024Disposed Of

Mohd. Wasim @ Bablu Vs State Nct Of Delhi & Anr

Delhi High Court · (2024) 11 DEL CK 0053

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 109, 120B, 144, 147, 148, 149, 153A, 186, 188, 201, 302, 307, 308, 323, 332, 333, 336, 353, 397, 412, 427
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High Courts04 Nov 2024Disposed Of

Mohd. Jalaluddin Vs State (Nct Of Delhi)

Delhi High Court · (2024) 11 DEL CK 0052

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 109, 120B, 144, 147, 148, 149, 153A, 186, 188, 201, 302, 307, 308, 323, 332, 333, 336, 353, 427
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High Courts04 Nov 2024Disposed Of

State (Nct Of Delhi) Vs Harpreet Singh Khalsa & Ors

Delhi High Court · (2024) 11 DEL CK 0051

Constitution of India, 1950 — Article 22(2), 136, 142Code of Criminal Procedure, 1973 — Section 227, 390, 401(1), 401(2), 427, 437A, 482Indian Penal Code, 1860 — Section 120B, 174A, 201, 302, 378
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High Courts29 Oct 2024Partly Allowed

Rahul State Vs Govt Of Nct Delhi

Delhi High Court ·

Code of Criminal Procedure, 1973 — Section 164, 313, 374(2), 428Indian Penal Code, 1860 — Section 34, 299, 300, 301, 302, 304II, 307, 308, 392, 397, 411Arms Act, 1959 — Section 25, 27
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High Courts29 Oct 2024Disposed Of

International Air Transport Association Through Its Head Iata India Branch Mr Rodney Augustine D Cruz Vs Spring Travels Pvt Ltd Through Its Managing Director Mr Mandeep Singh Anand

Delhi High Court · (2024) 10 DEL CK 0062

Code of Civil Procedure, 1908 — Order 7 Rule 11Arbitration and Conciliation Act, 1996 — Section 4, 8, 11, 16(2), 34, 34(2)(a)(iv), 46, 47, 47(1)(b), 48, 48(1)(a), 48(1)(b), 48(1)(c), 48(2), 48(2)(b), 49Evidence Act, 1872 — Section 65B
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