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Delhi High Court judgments, 2024

11,287 judgments · page 224 of 565

High Courts09 Aug 2024Dismissed

Sundari Gautam Vs State Of Nct Of Delhi

Delhi High Court · (2024) 08 DEL CK 0059

Constitution of India, 1950 — Article 15Code of Criminal Procedure 1973 — Section 397, 482Indian Penal Code, 1860 — Section 8, 375, 376
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High Courts08 Aug 2024Allowed

HDFC Bank Ltd Vs The State & Anr

Delhi High Court · (2024) 08 DEL CK 1574

Code of Criminal Procedure, 1973-Section 482, 91, 154, 155(2), 156(1)Delhi Prevention of Defacement of Property Act, 2007-Section 3, 3(1), 2(a)Delhi Municipal Corporation Act, 1957-Sections 142 and 143
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High Courts08 Aug 2024Disposed Of

Jamal Ranjha Vs State Govt Of NCT Of Delhi

Delhi High Court · (2024) 08 DEL CK 1787

Constitution of India-Article 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Maharashtra Control of Organised Crime Act, 1999-Section 2(1)(d), 2(1)(e), 2(1)(f), 3, 3(2), 3(5)
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High Courts08 Aug 2024Disposed Of

Manoj Rana @ Tinku Vs The State

Delhi High Court · (2024) 08 DEL CK 1788

Code of Criminal Procedure, 1973-Section 482, 397Indian Penal Code-Section 376, 328, 363, 366, 342, 368, 34POCSO Act-Section 8, 12
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High Courts08 Aug 2024Allowed

Transport Corporation Of India Ltd Vs Reserve Bank Of India & Anr.

Delhi High Court · (2024) 08 DEL CK 1840

Code of Civil Procedure, 1908-Section 114, Order XLVII Rule 1, XI Rule 1(3), XI Rule 1(4), XI Rule 1(5), XI Rule 1(12), XI Rule 12, XI Rule 13, 39 Rule 1Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015-Section 4, 15Banking Regulations Act, 1949-Section 35, 35 A, 46 and 47 A
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