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Delhi High Court judgments, 2024

11,287 judgments · page 150 of 565

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High Courts24 Sept 2024Allowed

Director General, Project Varsha Ministry Of Defence (Navy), Union Of India, New Delhi Vs M/s Navayuga Van Oord JV

Delhi High Court · (2024) 09 DEL CK 0125

Constitution of India, 1950 — Article 227Arbitration and Conciliation Act, 1996 — Section 37, 37(2)(b)Evidence Act, 1872 — Section 123
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High Courts24 Sept 2024Disposed Of

Mritunjay Kumar Vs Union Of India And Ors

Delhi High Court · (2024) 09 DEL CK 0124

Constitution of India, 1950 — Article 226
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High Courts23 Sept 2024Dismissed

Gateway Investment Management Services Ltd Vs Reserve Bank Of India & Ors.

Delhi High Court · (2024) 09 DEL CK 2203

Constitution of India-Article 226Banking Regulation Act, 1949Insolvency and Bankruptcy Code, 2016-Sections 14, 19, 30(2), 30(4), 31, 33, 34, 53, 60, 60(5)(c), 60(6), 238
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High Courts23 Sept 2024Disposed Of

Sudarshan Facilities Pvt Ltd Vs The Regional Labour Commissioner Central New Delhi & Ors.

Delhi High Court · (2024) 09 DEL CK 1596

Minimum Wages Act, 1948
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High Courts23 Sept 2024Disposed Of

Sudarshan Facilities Pvt Ltd Vs The Regional Labour Commissioner Central New Delhi & Ors.

Delhi High Court · (2024) 09 DEL CK 1597

Minimum Wages Act, 1948
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High Courts23 Sept 2024Disposed Of

Tilak Raj & Anr. Vs Sunil Agarwal & Ors.

Delhi High Court · (2024) 09 DEL CK 1622

Societies Registration Act-Section 12
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High Courts23 Sept 2024Dismissed

Ms Ratan Chandra Spices And Food Products Pvt Ltd Vs Kamini Bhatia Proprietor. Of Ms Mahima Herbs And Anr & Anr.

Delhi High Court · (2024) 09 DEL CK 1758

Code of Civil Procedure, 1908-Order XI Rule 5, XI Rule 6, Section 151, 11 Rule 5, 11 Rule 6
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High Courts23 Sept 2024Disposed Of

Dinesh Vs Birla Sun Life Insurance Company Limited

Delhi High Court · (2024) 09 DEL CK 1763

Constitution of India-Article 227
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High Courts23 Sept 2024Dismissed

Anil Shah Vs Union Of India & Anr.

Delhi High Court · (2024) 09 DEL CK 1766

Railway Claims Tribunal Act, 1987-Section 16, 23Railways Act-Section 123 (c), 124-A
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High Courts23 Sept 2024Disposed Of

Hapreet Singh Chadha Alias Shampy Vs Dwarka Nath Chandok And Sons Through Karta

Delhi High Court · (2024) 09 DEL CK 1767

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High Courts23 Sept 2024Disposed Of

Anamika Vs Sudhanshu Kaushik

Delhi High Court · (2024) 09 DEL CK 1770

Hindu Marriage Act, 1955
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High Courts23 Sept 2024Disposed Of

Samakshi Bhatia & Anr. Vs Sanjay Bhatia

Delhi High Court · (2024) 09 DEL CK 1771

Hindu Adoption and Maintenance Act, 1956-Section 19, 18CPC-Order VII Rule 11
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High Courts23 Sept 2024Allowed

Rajesh Kumar Saini Vs Smt. Neetu Saini

Delhi High Court · (2024) 09 DEL CK 1772

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High Courts23 Sept 2024Disposed Of

Rakesh & Anr. Vs Tarandeep Singh

Delhi High Court · (2024) 09 DEL CK 1773

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High Courts23 Sept 2024Dismissed

Shahi Idgah Managing Committee Vs Delhi Development Authority & Ors.

Delhi High Court · (2024) 09 DEL CK 1834

Constitution of India, 1950-Article 226Waqf Act, 1995-Section 3(k)
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High Courts23 Sept 2024Disposed Of

Lucky Vs State NCT Of Delhi & Anr.

Delhi High Court · (2024) 09 DEL CK 1902

Code of Criminal Procedure, 1973-Section 482, 164IPC-Section 376, 380
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High Courts23 Sept 2024Disposed Of

Pankaj Kumar & Anr. Vs Govt. Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 09 DEL CK 1906

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406, 34
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High Courts23 Sept 2024Disposed Of

Charanjeet Singh & Ors. Vs State Of NCT Delhi & Anr.

Delhi High Court · (2024) 09 DEL CK 1908

Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
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High Courts23 Sept 2024Disposed Of

Vivek Narula & Anr. Vs The State NCT Of Delhi & Ors.

Delhi High Court · (2024) 09 DEL CK 1945

Code of Criminal Procedure, 1973-Section 482IPC-Sections 323, 354, 509, 34
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High Courts23 Sept 2024Disposed Of

Vishal Nehra & Ors. Vs The State, Govt. Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 09 DEL CK 1942

Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406, 34
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