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Delhi High Court judgments, 2024

11,287 judgments · page 314 of 565

High Courts24 May 2024Allowed

Sarthak Jha Vs Govt Of NCT Of Delhi & Ors.

Delhi High Court · (2024) 05 DEL CK 4486

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Section 2(i) Clause (vi), 2(r), 2(t), 39Right of Persons with Disabilities Act, 2016-Section 102(1), Clause 2 of the Schedule, 3 of the Schedule, 2(zc), 32(1)Delhi Professional Colleges or Institutions (Prohibition of Capitation Fee Regulation of Admission Fixation of Non-Exploitative Fee and other Measures to Ensures Equity and Excellence) Act, 2007-Section 2(a), 3(g), 3(l), 4(1), 4(14), 12(2)(c), 126
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High Courts24 May 2024Disposed Of

VLS Finance Ltd Vs State NCT Of Delhi & Ors.

Delhi High Court · (2024) 05 DEL CK 3737

Code of Criminal Procedure, 1973-Section 482, 173(8), 401, 401(2), 321, 301, 302, 24(8), 397, 225, 399, 403, 24(7), 200, proviso to Section 372, 439(1A), 2(wa), 398, 386, 389, 390 and 391, 307, 392, 311, 437, 438 and 439Indian Penal Code, 1860-Sections 406, 409, 420, 467, 468, 471, 477A, 424, 469, 380, 411, 466, 376, 376AB, 376DA, 376DB and Section 120BConstitution of India-Article 226
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