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Delhi High Court judgments, 2024

11,287 judgments · page 275 of 565

High Courts09 Jul 2024Dismissed

Japneet Kaur Ghuman & Anr. Vs Union Of India & Ors.

Delhi High Court · (2024) 07 DEL CK 2621

Constitution of India-Article 226Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(4), 17Transfer of Property Act, 1882-Section 65A
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High Courts09 Jul 2024Disposed Of

Jageshwar Dayal Vs K K Kapoor

Delhi High Court · (2024) 07 DEL CK 2606

Civil Procedure Code, 1908-Order VII Rule 10, VII Rule 10A, VII Rule 11, VII Rule 14, XLIII Rule 1(a), XLVII Rule 1, Section 24, 151Limitation Act, 1963-Section 14Constitution of India-Article 227
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High Courts09 Jul 2024Dismissed

Amit Sharma Vs Sugandha Sharma

Delhi High Court · (2024) 07 DEL CK 2331

Hindu Marriage Act, 1955-Section 13BGuardian and Wards Act, 1980-Section 25, 12, 47Family Courts, Act, 1984-Section 19(1)
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High Courts09 Jul 2024Dismissed

State Vs Danish & Anr.

Delhi High Court · (2024) 07 DEL CK 2626

Limitation Act 1963-Section 5Code of Criminal Procedure 1973-Sections 482, 397, 401, 164, 227 and 228Indian Penal Code, 1860-Sections 376(2)(n), 323 and 376
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High Courts09 Jul 2024Dismissed

Punjab National Bank Vs Sh Niraj Gupta & Anr.

Delhi High Court · (2024) 07 DEL CK 2304

Constitution of India-Article 226Payment of Gratuity Act, 1972-Section 4(6), 4(6)(a), 4(6)(b), 4(6)(b)(i), 4(6)(b)(ii), 7(3), 7(3-A), 7(5), 7(7), 13, Rule 18(7), 18(8)Punjab National Bank Officer Employees' (Discipline & Appeal) Regulations, 1977-Regulation 4(j)
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High Courts09 Jul 2024Disposed Of

Vikas Kashyap Vs State Of NCT Of Delhi

Delhi High Court · (2024) 07 DEL CK 2071

Code of Criminal Procedure (Cr.PC)-Section 439NDPS Act-Section 20(B)(II), 37, 41, 42, Proviso to Section 42(1), 42(2), 52A, 52A(2)UAPA-Section 43-D(5)
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