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Delhi High Court judgments, 2024

11,287 judgments · page 233 of 565

High Courts05 Aug 2024

Mr. Vikas Vij & Anr. Vs Mr. Vikram Vij & Ors.

Delhi High Court · (2024) 08 DEL CK 1982

Code of Civil Procedure-Order XXIII, XXIII Rule 1, XXIII Rule 1(1), XXIII Rule 1(2), XXIII Rule 1(2) Clause (a), XXIII Rule 1(2) Clause (b), XXIII Rule 1(3), XXIII Rule 4, XXIII Rule 4(b), Section 9Delhi High Court Act, 1966-Section 5
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High Courts05 Aug 2024

Smt. Seema Kohli Vs Sh. Sunil Dua & Ors.

Delhi High Court · (2024) 08 DEL CK 2057

Code of Civil Procedure, 1908-Order XII Rule 6, XX Rule 18, XXII Rule 3(4), Section 2(2)Maintenance and Welfare of Parents and Senior Citizens Act, 2007Specific Relief Act, 1963-Section 16(c)
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High Courts05 Aug 2024Dismissed

Arvind Kejriwal Vs Central Bureau Of Investigation

Delhi High Court · (2024) 08 DEL CK 2075

Constitution of India-Article 226, 21, 22(1) & (2), 239AA(4), 20(3), 14Code of Criminal Procedure, 1973-Section 482, 160, 161, 439(2), 41, 41(1), 41(1)(b), 41(1)(b)(ii), 41(1)(b)(ii)(a) to (e), 41(2), 41A, 41A(1), 41A(3), 42, 60A, 164Indian Penal Code, 1860-Section 120B, 477A
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High Courts05 Aug 2024Dismissed

State Of NCT Of Delhi Vs Puran Singh

Delhi High Court · (2024) 08 DEL CK 2077

Cr.P.C, 1973-Sections 154(3), 156(3), 157, 158, 161, 174, 175, 176, 179, 197, 197(1), 200, 482IPC-Sections 34, 186, 302, 307, 353Arms Act-Sections 25, 27, 54, 59
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High Courts05 Aug 2024Allowed

Fashion Design Council Of India Vs Govt. Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 08 DEL CK 2166

Delhi Entertainment and Betting Tax Act, 1966-Sections 2(a), 2(aa), 2(c), 2(fa), 2(fb), 2(ha), 2(i), 2(ka), 2(m), 2(m)(i), 2(m)(ii), 2(m)(iii), 2(m)(iv), 2(m)(v), 2(m)(vi), 2(o), 2(o)(i), 2(o)(iv), 2(pa), 2(pb), 2(s), 2(u), 6, 6(1), 6(4), 6(5), 6(6), 6(7), 7, 8, 9, 10, 14, 14(3), 15; Explanation 1 and Explanation 2 to Section 2(m)Societies Registration Act of 1860The Delhi Entertainments and Betting Tax Rules, 1997-Rules 6, 7, 8, 11 and 36; Forms 3, 5, 6 and 14
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High Courts05 Aug 2024Disposed Of

Kanika Jain Vs Mohit Mittal

Delhi High Court · (2024) 08 DEL CK 2178

Code of Civil Procedure, 1908-Order VI Rule 17, Section 151Hindu Marriage Act, 1955-Section 12(1)(c), 13(1)(ia)Protection of Women from Domestic Violence Act, 2005
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