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Delhi High Court judgments, 2024

1,837 judgments · page 37 of 92

High Courts15 Jul 2024Disposed Of

Usha Devi Vs Govt. Of NCT Of Delhi

Delhi High Court · (2024) 07 DEL CK 0055

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 309, 436ANarcotic Drugs and Psychotropic Substances Act, 1985 — Section 21, 29, 37, 50, 53, 67
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High Courts15 Jul 2024Dismissed

M/s CRI Limited Vs Pran Nath Mehta & Ors

Delhi High Court · (2024) 07 DEL CK 0054

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 7 Rule 11, Order 25A, Order 26 Rule 9, Order 39 Rule 1, Order 39 Rule 2Commercial Courts Act, 2015 — Section 6, 11, 12A, 12(c) Delhi Rent Control Act, 1958 — Section 14(1)(a)(b), 14(1)(j), 15(1), 26(3), 27, 50
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High Courts10 Jul 2024Disposed Of

Raaz Ali Vs Narcotics Control Bureau

Delhi High Court · (2024) 07 DEL CK 0019

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 22(c), 23(c), 29, 36A(3), 37, 52A
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High Courts09 Jul 2024Disposed Of

Pranshul Garg Vs Harish Mittal

Delhi High Court · (2024) 07 DEL CK 0012

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 10
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High Courts09 Jul 2024Disposed Of

Jageshwar Dayal Vs K.K Kapoor

Delhi High Court · (2024) 07 DEL CK 0011

Constitution of India, 1950 — Article 227Constitution of India, 1950 — Article 21ACode of Civil Procedure, 1908 — Section 24, 151, Order 7 Rule 10, Order 7 Rule 10A, Order 7 Rule 11, Order 7 Rule 14, Order 43 Rule 1(a), Order 47 Rule 1
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