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Delhi High Court judgments, 2024

11,287 judgments · page 180 of 565

High Courts05 Sept 2024Allowed

Ar Bela Agrawal Vs Council Of Architecture & Ors

Delhi High Court · (2024) 09 DEL CK 1433

Architects Act, 1972-Section 30Constitution of India, 1950-Article 226Architects (Professional Conduct) Regulations, 1989-Regulation 2(1)(x), 2(1)(v), 2(1)(viii), 2(1)(xiii), 2(1)(xv)
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High Courts05 Sept 2024Disposed Of

Lal Mohammad Vs State

Delhi High Court · (2024) 09 DEL CK 0003

Code of Criminal Procedure, 1973 — Section 313, 428Indian Penal Code, 1860 — Section 34, 307Arms Act, 1959 — Section 25, 27
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High Courts05 Sept 2024Disposed Of

Smt Bhateri & Ors Vs Union Of India

Delhi High Court · (2024) 09 DEL CK 0002

Railways Act, 1989 — Section 2(29), 123(c), 124ARailway Claims Tribunal Act, 1987 — Section 16Motor Vehicles Act, 1988 — Section 163A
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High Courts04 Sept 2024Disposed Of

EMCO Limited Vs Delhi Transco Limited

Delhi High Court · (2024) 09 DEL CK 1541

Arbitration and Conciliation Act, 1996-Section 11(6), 23, 23(4), 29A, 29A(1), 29A(4), 38(2)Insolvency and Bankruptcy Code, 2016-Section 14CPC-Order VI Rule 1
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High Courts04 Sept 2024Dismissed

‘X’ Vs State & Ors.

Delhi High Court · (2024) 09 DEL CK 1671

Code of Criminal Procedure, 1973-Section 397, 399, 216, 164, 217, Chapter XVII, Chapter XVIII, Chapter XIXIndian Penal Code, 1860-Section 354, 354A, 354B, 344, 376, 376(2)(n), 377, 370, 406, 420, 417, 498-A, 323, 302, 304-BProtection of Children from Sexual Offences Act, 2012-Section 6, 12, 21
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