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Delhi High Court judgments, 2024

11,287 judgments · page 272 of 565

High Courts11 Jul 2024Disposed Of

Shabbir Vs State NCT Of Delhi

Delhi High Court · (2024) 07 DEL CK 2672

Code of Criminal Procedure, 1973-Section 374(2), 482, 389Indian Penal Code, 1860-Sections 304(II), 323, 34
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High Courts11 Jul 2024Allowed

New Okhla Industrial Development Authority Vs Union Of India & Ors.

Delhi High Court · (2024) 07 DEL CK 2815

Uttar Pradesh Industrial Area Development Act, 1976-Section 2(d), 3, 6, 6(2)(i), 7, 11, 20, 20(1), 20(1)(e), 20(2), 20(4), 20(5), 22, 41, 58Income Tax Act, 1961-Section 2(13), 2(15), Proviso to Section 2(15), Second Proviso to Section 2(15), 10, 10(20), 10(20-A), 10(23-C), 10(46), 10(46)(a), 10(46)(b), 11, 11 to 13, 12A(1), 12AA, 14Constitution of India-Article 243Q, 243Q(1), Schedule XII
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High Courts11 Jul 2024Dismissed

Surender Kumar Vs Urmila

Delhi High Court · (2024) 07 DEL CK 1994

Negotiable Instrument Act, 1881-Section 138, 139, 118Cr.P.C.-Section 251, 281, 313
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High Courts11 Jul 2024Dismissed

Tushar Chaudhary Vs State NCT Of Delhi

Delhi High Court · (2024) 07 DEL CK 1967

Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8, 22, 25, 36A(4), 50Code of Criminal Procedure, 1973-Sections 158, 161, 167(2), 170, 173(2), 173(3), 173(4), 173(5), 173(6), 173(7), 173(8), 175(5), 309(2)Constitution of India-Article 21
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High Courts10 Jul 2024Allowed

Darshan Jaiswal Vs Northern Railways

Delhi High Court · (2024) 07 DEL CK 2827

Arbitration and Conciliation Act, 1996-Section 33, 34, 34(3), 31(5)Arbitration Act, 1940-Section 14(2)Limitation Act-Section 3, 5, 35, 54, 147, Article 136
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