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Delhi High Court judgments, 2024

11,287 judgments · page 263 of 565

High Courts16 Jul 2024Dismissed

Mangal & Ors. Vs Union Of India & Ors.

Delhi High Court · (2024) 07 DEL CK 2593

Constitution of India-Article 226, 300 A, 243 W, 243X and 243Y, Entry 6 of the 12th SchedulePublic Premises (Eviction of the Unauthorised Occupant) Act, 1971-Section 2(e), 2(g), 4, 4(1), 9Land Acquisition Act
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High Courts16 Jul 2024Dismissed

Vinod Yadav & Ors. Vs Mamta Yadav

Delhi High Court · (2024) 07 DEL CK 2594

Code of Civil Procedure, 1908-Section 115, Order XXXVII Rule 2, XXXVII Rule 2(3), XXXVII Rule 4, 37 Rule 4, 151Negotiable Instruments Act, 1881-Section 138
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High Courts16 Jul 2024Dismissed

Shivi Bansal Vs Gaurav Bansal

Delhi High Court · (2024) 07 DEL CK 2330

Code of Civil Procedure, 1908-Order VII Rule 11, 7 Rule 11(d), Rule 11 of Order 7 clauses (a) to (f)Hindu Marriage Act, 1955-Section 13(1)(ib)
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High Courts16 Jul 2024Disposed Of

M/s Ramacivil India Constructions Pvt. Ltd. Vs Union Of India

Delhi High Court · (2024) 07 DEL CK 2231

Arbitration and Conciliation Act, 1996-Section 34, 36(1), 36(2), 36(3), 37(1)(b)Code of Civil Procedure, 1908-Order XXI Rule 1, XXI Rule 1(1), XXI Rule 1(1)(a), XXI Rule 1(2), XXI Rule 1(4), XXI Rule 1(5), Proviso to Order XXI Rule 1Code of Civil Procedure (Amendment) Act, 1976
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