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Delhi High Court judgments, 2024

11,287 judgments · page 292 of 565

High Courts28 Jun 2024Allowed

Hem Manohar & Anr. Vs Rachna Gupta & Ors.

Delhi High Court · (2024) 06 DEL CK 1822

Code of Civil Procedure, 1908-Order I Rule 10, XII Rule 6, XXXIX Rule 10, Section 151Contract Act, 1872-Section 201, 202Transfer of Property Act, 1882-Section 53-A, 106, 108, 108(c), 108(i), 111, 111(g), 111(g)(2), 111(h), 114, 114A
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High Courts28 Jun 2024Dismissed

Manju Bidhuri Vs Jagwant Singh & Ors.

Delhi High Court · (2024) 06 DEL CK 1824

Indian Penal Code, 1860-Sections 308, 34, 325, 498A, 406Protection of Women from Domestic Violence Act, 2005-Sections 12, 23(2), 2, 2(s), 17, 19Suits Valuation Act, 1887-Section 8
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High Courts28 Jun 2024Allowed

Deepak Duggal Vs State & Ors

Delhi High Court · (2024) 06 DEL CK 0051

Indian Succession Act, 1925 — Section 63, 276Evidence Act 1872 — Section 68Limitation Act, 1963 — Article 137
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High Courts28 Jun 2024Allowed

Pushpa Khanna & Anr Vs Sanjay Narang & Ors

Delhi High Court · (2024) 06 DEL CK 0048

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 7 Rule 14 (3), Order 16 Rule 1(3)Delhi Rent Control Act, 1958 — Section 14(1)(b), 14(1)(c), 14(3), 38
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High Courts28 Jun 2024Dismissed

Harjit Singh Sahni Vs Sidhant Gupta

Delhi High Court · (2024) 06 DEL CK 0046

Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14A, 14B, 14C, 14D, 14(1)(e), 14(7), 19(2), 21, 25B, 25B(4), 38Delhi Rent Control Rules, 1959 — Rule 4
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High Courts27 Jun 2024Dismissed

Bharat Agarwal & Ors. Vs NMDC Limited

Delhi High Court · (2024) 06 DEL CK 1864

Code of Civil Procedure, 1908-Order XI Rule 1(3), XI Rule 1(4), XI Rule 1(5), XI Rule 1(10), Section 151Commercial Courts Act, 2015
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High Courts27 Jun 2024Dismissed

Hershey India Private Limited Vs Shri Rajendra Prasad

Delhi High Court · (2024) 06 DEL CK 1861

Constitution of India-Article 227Code of Civil Procedure, 1908-Section 115, Order VI Rule 17, XVI Rule 1 & 2, XVI Rule 1(2), XVI Rule 1A, XVI Rule 1(3), XVI Rule 12, XVIII Rule 3-A, XIX, 151Indian Evidence Act, 1872-Sections 99 to 102
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High Courts27 Jun 2024Dismissed

Rajni Gupta Vs Sanjay Gupta & Anr.

Delhi High Court · (2024) 06 DEL CK 1795

Constitution of India-Article 227Code of Civil Procedure, 1908-Order XII Rule 6, VI Rule 4, 10 Rules 1 and 2Delhi Rent Control Act, 1958-Section 14(1)(a), (d) & (h)
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High Courts27 Jun 2024Allowed

Gursahib Singh Sethi Vs Garima Batra

Delhi High Court · (2024) 06 DEL CK 1794

Constitution of India-Article 227Protection of Women from Domestic Violence Act, 2005-Section 12Hindu Marriage Act, 1955-Section 13(1)(ia)
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High Courts27 Jun 2024Dismissed

Hershey India Private Limited Vs Shri Rajendra Prasad

Delhi High Court · (2024) 06 DEL CK 0045

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 115, 151, Order 6 Rule 17, Order 16 Rule 1, Order 16 Rule 2, Order 16 Rule 12, Order 18 Rule 3A, Order 19Evidence Act, 1872 — Section 99, 100, 101, 102
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High Courts27 Jun 2024Dismissed

Rajni Gupta Vs Sanjay Gupta & Anr

Delhi High Court · (2024) 06 DEL CK 0044

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 6 Rule 4, Order 10 Rules 1, Order 10 Rules 2, Order 12 Rule 6Delhi Rent Control Act, 1958 — Section 14(1)(a), 14(1)(d), 14(1)(h)
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