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Delhi High Court judgments, 2024

11,287 judgments · page 372 of 565

High Courts25 Apr 2024

Tanay Khatri Vs State (NCT Of Delhi)

Delhi High Court · (2024) 04 DEL CK 4479

Code of Criminal Procedure, 1973-Section 167(2), 439, 482, proviso to sub-section 2 of Section 167Narcotic Drugs And Psychotropic Substances, Act, 1985-Section 20, 22, 25, 29
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High Courts25 Apr 2024Dismissed

Raj Kumar Vs Usha

Delhi High Court · (2024) 04 DEL CK 4292

Code of Civil Procedure, 1908-Order XXXVII, Section 15, VII Rule 1, XXXVII Rule 3(5), 151, VI Rule 15A(1), VI Rule 15A, VI Rule 15, VIII Rule 1, XIII-A Rule 2Commercial Courts Act, 2015-Section 6, 2(1)(c)Constitution of India-Article 227
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High Courts25 Apr 2024Disposed Of

B.K. College Vs National Council For Teacher Education & Anr.

Delhi High Court · (2024) 04 DEL CK 4143

National Council for Teacher Education (Recognition, Norms and Procedures) Regulations 2007National Council for Teacher Education (Recognition, Norms and Procedure) Regulations 2009-Section 8(7)(1)National Council for Teacher Education Act, 1993-Section 17(1), 18, 14(3), 15(3)
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High Courts25 Apr 2024Allowed

Kirti Vs Union Of India & Ors.

Delhi High Court · (2024) 04 DEL CK 4137

Indian Evidence Act, 1872-Section 35, 67, 76, 79, 80, 81Right of Children to Free and Compulsory Education Act, 2009-Section 14(1), 14(2)Births, Deaths and Marriages Registration Act, 1886
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