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Delhi High Court judgments, 2024

11,287 judgments · page 159 of 565

High Courts18 Sept 2024Disposed Of

Bank Of India Vs Anju Bhatia & Anr.

Delhi High Court · (2024) 09 DEL CK 1898

Code of Criminal Procedure, 1973-Section 482, 200IPC-Sections 409, 120B, 34, 201, 202, 203, 204, 406, 418, 468, 470, 471
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High Courts18 Sept 2024Dismissed

Ved Prakash Vs Neeraj Saxena

Delhi High Court · (2024) 09 DEL CK 1927

Code of Civil Procedure, 1908-Section 115, Order XII Rule 6, XXXIX Rule 10Evidence Act-Section 18
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High Courts18 Sept 2024Dismissed

Aseem Khanna Vs Akanksha Dua

Delhi High Court · (2024) 09 DEL CK 2034

Code of Criminal Procedure, 1973-Section 407, 125, Chapter IX, Chapter XXIHindu Marriage Act-Section 13(1)(ia)Protection of Women from Domestic Violence Act, 2005-Section 2, 3, 12, 12(1), 17, 18, 19, 20, 21, 22, 23, 26, 26(1), 26(2), 26(3), 27, 29, 31
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High Courts18 Sept 2024Disposed Of

Dinesh Chand Sharma Vs Rukmani Devi Jaipuria Public School & Anr.

Delhi High Court · (2024) 09 DEL CK 2048

Constitution of India-Article 226, 30, 30(1), 12Delhi School Education Act, 1973-Section 10(1), 10, 4, 8(1), 8(2), 8(3), 8(4), 8(5), 9, 11, 12, 14, 17(3), 24(3), 18, 18(3), 18(4), 18(5), 20, Chapter IVDelhi School Education Rules, 1973-Rule 50, 59, 111, 121, 177, 180
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High Courts18 Sept 2024Dismissed

K.P.Singh Vs U.O.I & Ors.

Delhi High Court · (2024) 09 DEL CK 2054

Constitution of India-Article 226, 14, 16, 21, 12Industrial Disputes Act, 1947-Section 25F, 25F(b), 25FFF(2), 10, 2(s), Chapter V-A, Chapter V-B, 25-N, 25-L, 25-O, 25-O(1), 17BFactories Act, 1948-Section 2(m)
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