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Delhi High Court judgments, 2024

11,287 judgments · page 307 of 565

High Courts28 May 2024Dismissed

D.T.C. Vs Vir Sain

Delhi High Court · (2024) 05 DEL CK 3917

Constitution of India-Articles 226, 227Central Civil Services (Classification, Control and Appeal) Rules, 1965-Sub-rule (5) of Rule 15
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High Courts28 May 2024Dismissed

Vikramjeet Singh Mann Vs University Grants Commission & Ors.

Delhi High Court · (2024) 05 DEL CK 4021

University Grants Commission (Open and Distance Learning Programmes and Online Programmes) Regulations, 2020National Council for Teacher Education Act, 1993-Section 14(1)National Council for Teacher Education (Amendment) Act, 2019-Sections 1 and 2
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High Courts28 May 2024Disposed Of

Juvenile SH Vs The State NCT Of Delhi

Delhi High Court · (2024) 05 DEL CK 4054

Juvenile Justice (Care and Protection of Children) Act, 2015-Sections 101(5), 103(2), 12, 15(1), 18(3), 101(2)Cr.P.C.-Sections 372, 386, 164, 439IPC-Sections 302, 34
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High Courts28 May 2024Disposed Of

Dr. Satendra Singh Vs Union Of India & Ors.

Delhi High Court · (2024) 05 DEL CK 4089

Indian Nursing Council (Revised) Regulations and Curriculum for B.Sc. (Nursing Program) Regulations, 2020-Clause 8Rights of Persons with Disabilities Act, 2016-Section 32, 32(1)Constitution of India-Article 14
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High Courts28 May 2024Dismissed

Directorate Of Enforcement Thr. Assistant Director Vs Amit Kumar Raut @ Amish Raval

Delhi High Court · (2024) 05 DEL CK 3727

Code of Criminal Procedure, 1973-Section 482, 439(2), 439, 88, 436A, 428, 170, 167(2), 440, 200 to 205, 437, 70, 89, 82, 83, 309Prevention of Money-Laundering Act, 2002-Section 3, 4, 8(5), 19, 44, 44(1)(b), 45, 45(1), 45(1)(ii)Indian Penal Code, 1860-Section 120-B, 307, 326, 342, 370(i), 406, 417, 420, 465, 471, 473, 506
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High Courts28 May 2024Disposed Of

Shiv Charan Chauhan & Ors. Vs State Of Nct Of Delhi

Delhi High Court · (2024) 05 DEL CK 3725

Code of Criminal Procedure, 1973-Section 482, 396, 397, 399, 401, 386, 389, 390, 391, 307, 392, 200, 202, 203, 204, 216Indian Penal Code, 1860-Section 34, 343, 356, 379, 406, 498A, 506II
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High Courts28 May 2024Dismissed

Balmeet Singh Kathuria Vs State & Anr.

Delhi High Court · (2024) 05 DEL CK 3724

Code of Criminal Procedure, 1973-Section 482, 356(3), 294, 251, 252Negotiable Instruments Act, 1881-Section 138Code of Criminal Procedure, 1898-Section 243
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High Courts28 May 2024

Amarjeet Singh Dhillon Vs State NCT Of Delhi

Delhi High Court · (2024) 05 DEL CK 3721

Code of Criminal Procedure, 1973-Section 167, 167(2), 173, 173(2), 173(8), 397(2), 437, 439, 482Indian Penal Code, 1860-Section 34, 120B, 304 Part I, 304 Part II, 419, 420, 465, 467, 468, 471, 474Constitution of India-Article 21
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High Courts28 May 2024Dismissed

Banty Vs State (NCT Of Delhi)

Delhi High Court · (2024) 05 DEL CK 3720

Code of Criminal Procedure, 1973-Sections 397, 167, 167(2), 167(2)(a)(ii), 173, 173(2), 309Indian Penal Code, 1860-Sections 394, 34Constitution of India-Article 21
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