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Delhi High Court judgments, 2024

11,287 judgments · page 189 of 565

High Courts30 Aug 2024Disposed Of

Gurupada Maji Vs Enforcement Directorate

Delhi High Court · (2024) 08 DEL CK 2013

Prevention of Money Laundering Act, 2002-Section 45, 46, 3, 4, 5(1), 2(1)(u), 50, 22, 24, 19Criminal Procedure Code, 1973-Section 439, 436A, 309IPC-Section 120-B, 409, 384
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High Courts30 Aug 2024Dismissed

Varre Sai Pranav Sudhanshu Vs Union Of India & Anr.

Delhi High Court · (2024) 08 DEL CK 2016

Constitution of India-Article 14, 15, 16, 32, 136, 226, 227, 323-A, 323-B, 323-A(1), 323-A(2)(d), 323-B(2), 323-B(3)(d)Administrative Tribunals Act, 1985-Section 3(q), 5(6), 14, 14(1), 14(1)(a), 28Constitution of the United States-Article III, Section 1
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High Courts30 Aug 2024Dismissed

Raj Kumar Vs Sushil Kumar

Delhi High Court · (2024) 08 DEL CK 2017

Negotiable Instruments Act, 1881-Sections 118, 118(a), 138-142Criminal Procedure Code, 1973-Sections 251, 313, 374, 378, 386Indian Evidence Act, 1872-Sections 3, 4, 101, 102, 114
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High Courts30 Aug 2024Dismissed

Vandna Rani Vs Indiamart Intermesh Ltd

Delhi High Court · (2024) 08 DEL CK 2023

Arbitration and Conciliation Act, 1996-Section 34, 11(6), 34(2)(b)(ii), 34(2)(b)Delhi Shops and Establishment Act, 1954-Section 2(5), 30, 30(1), 30(3), 40, 45Indian Contract Act, 1872-Section 23
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High Courts30 Aug 2024Allowed

Kavi Ghei Vs Rohit Vaid & Ors.

Delhi High Court · (2024) 08 DEL CK 2127

Specific Relief Act, 1963-Section 20; Explanation I to Section 20; Section 20(2); Section 20(2)(b); Section 16(c); Section 16, Explanation (i); Sections 27 and 31; Section 14; Section 19; Sections 21, 22 and 23Specific Relief Act, 1877-Section 3 illustration (g)Evidence Act-Section 120
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High Courts30 Aug 2024

Amit Singh Bakshi Vs Harvinder Singh & Ors.

Delhi High Court · (2024) 08 DEL CK 2135

Code of Civil Procedure, 1908-Order XII Rule 6, Section 151Indian Succession Act, 1925-Sections 51, 52, 63Hindu Succession Act, 1925-Section 15(1)(b), 15(2)(b), 15(l)(b)
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High Courts30 Aug 2024Dismissed

Anjali & Anr. Vs Union Of India & Ors.

Delhi High Court · (2024) 08 DEL CK 2136

Constitution of India-Article 226, 21Cr.P.C.-Section 482, 200, 156(3), 82, 83IPC-Section 307, 186, 353, 332, 341, 506, 34, 354, 504, 509
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High Courts30 Aug 2024Dismissed

Meena Devi Vs Vijay Kumar

Delhi High Court · (2024) 08 DEL CK 2137

Constitution of India-Article 227Cr.P.C-Section 482, 125, 200IPC-Section 498A, 406, 494, 506, 34
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High Courts30 Aug 2024Dismissed

O.M.A. Salam Vs National Investigation Agency

Delhi High Court · 2024 INSC 604

National Investigation Agency Act, 2008-Section 21(4)Indian Penal Code, 1860-Section 120B, 153A, 188, 294(b), 506, 333, 307Unlawful Activities (Prevention) Act, 1967-Section 3, 4, 17, 18, 18B, 20, 22, 38, 39, 43-D(5)
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