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Delhi High Court judgments, 2024

11,287 judgments · page 221 of 565

High Courts12 Aug 2024Disposed Of

Dr. Subramanian Swamy Vs Union Of India & Ors.

Delhi High Court · (2024) 08 DEL CK 2035

Constitution of India-Article 226Delhi High Court (Public Interest Litigation) Rules, 2010-paragraph 9(d)Insurance Regulatory and Development Authority of India (IRDAI) Regulations, 2015
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High Courts12 Aug 2024Allowed

Yeshpal Singh & Ors. Vs Union Of India & Ors.

Delhi High Court · (2024) 08 DEL CK 2237

Constitution of India-Article 226Border Security Force, Air Wing Officers (Group ‘A’ and Group ‘B’ posts) Recruitment Rules, 1999Border Security Force, Air Wing Officers (Group ‘A’ Combatised posts) Recruitment Rules, 2011
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High Courts12 Aug 2024Disposed Of

Mohan Kumar Vs State Of Nct Of Delhi

Delhi High Court · (2024) 08 DEL CK 0092

Bharatiya Nagarik Suraksha Sanhita 2023 — Section 483, 528Code of Criminal Procedure, 1973 — Section 156(3)Indian Penal Code, 1860 — Section 90, 375, 328, 376(2)(n), 508
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High Courts09 Aug 2024Dismissed

Sundari Gautam Vs State Of Nct Of Delhi

Delhi High Court · (2024) 08 DEL CK 1479

Code of Criminal Procedure, 1973-Section 397, 482Protection of Children from Sexual Offences Act, 2012-Section 2(2), 3, 3(a), 3(b), 3(c), 3(d), 5, 6, 7, 9, 29Indian Penal Code, 1860-Section 8, 375, 376
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