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Delhi High Court judgments, 2024

11,287 judgments · page 268 of 565

High Courts15 Jul 2024Disposed Of

Usha Devi Vs Govt. Of NCT Of Delhi

Delhi High Court · (2024) 07 DEL CK 0055

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 309, 436ANarcotic Drugs and Psychotropic Substances Act, 1985 — Section 21, 29, 37, 50, 53, 67
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High Courts15 Jul 2024Dismissed

M/s CRI Limited Vs Pran Nath Mehta & Ors

Delhi High Court · (2024) 07 DEL CK 0054

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 7 Rule 11, Order 25A, Order 26 Rule 9, Order 39 Rule 1, Order 39 Rule 2Commercial Courts Act, 2015 — Section 6, 11, 12A, 12(c) Delhi Rent Control Act, 1958 — Section 14(1)(a)(b), 14(1)(j), 15(1), 26(3), 27, 50
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High Courts12 Jul 2024Dismissed

Gurpreet Sobti Vs DDA & Ors.

Delhi High Court · (2024) 07 DEL CK 2396

Letters Patent Act, 1866-Clause XDelhi High Court Rules, 2018Constitution of India-Article 226
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High Courts12 Jul 2024Dismissed

State Vs Ashish Kumar

Delhi High Court · (2024) 07 DEL CK 2430

Code of Criminal Procedure, 1973-Sections 397, 401, 164, 227, 228Indian Penal Code, 1860-Sections 363, 366, 376Protection of Children from Sexual Offences Act, 2012-Section 4, 2(d)
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High Courts12 Jul 2024Disposed Of

Jitender Kumar Vs State NCT Of Delhi

Delhi High Court · (2024) 07 DEL CK 2624

Code of Criminal Procedure, 1973-Section 482, 311Narcotic Drugs & Psychotropic Substances Act, 1985-Section 42, 42(1), 42(2)
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