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Delhi High Court judgments, 2024

11,287 judgments · page 132 of 565

High Courts04 Oct 2024Dismissed

Kalawati Vs The State Govt. Of NCT Of Delhi

Delhi High Court · (2024) 10 DEL CK 2215

Code of Criminal Procedure, 1973-Sections 397, 401, 482, 156(3), 200Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) SC/ST (POA) Act, 1989-Section 3, 3(2)(v)Indian Penal Code, 1860-Sections 279, 337, 338, 307, 304A, 427
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High Courts04 Oct 2024Dismissed

Lava International Limited Vs Mintellectuals LLP

Delhi High Court · (2024) 10 DEL CK 1593

Arbitration and Conciliation Act, 1996-Section 37(2)(b), 17, 9, 5, 34, 17(1)(ii), 31(3)Code of Civil Procedure, 1908-Order XXXVIII Rule 5, 38 Rules 1 and 2, 39 Rules 1 and 2
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High Courts04 Oct 2024Disposed Of

Pooja Mehta & Ors. Vs Government Of NCT Of Delhi & Ors.

Delhi High Court · (2024) 10 DEL CK 1517

Delhi Maintenance and Welfare of Parents and Senior Citizens Rules, (Amendment) Rules, 2016-Rule 22(3)(4)Delhi Maintenance and Welfare of Parents and Senior Citizens Act, 2007Indian Penal Code, 1860-Sections 323, 354, 506, 509
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High Courts04 Oct 2024Dismissed

Ramandeep Singh Vs State Of Nct Of Delhi

Delhi High Court · (2024) 10 DEL CK 0014

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 161Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21, 25, 29, 37, 37(1)(b), 52A, 67
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