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Delhi High Court judgments, 2024

11,287 judgments · page 375 of 565

High Courts24 Apr 2024Dismissed

Naresh @ Satya Vs State

Delhi High Court · (2024) 04 DEL CK 3933

Code of Criminal Procedure, 1973-Section 374, 482, 313Indian Penal Code-Section 378, 379, 392, 34, 186, 353, 411, 482, 468, 471, 397Indian Evidence Act, 1872-Section 114, 8
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High Courts24 Apr 2024Dismissed

Union Of India Vs Hindustan Oil Exploration Company Ltd.

Delhi High Court · (2024) 04 DEL CK 3852

Commercial Courts, Commercial Division and Commercial Appellant Division of the High Court Act, 2015-Section 13Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34(2)(b)(ii), 34, 37Indian Contract Act, 1872-Section 74
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High Courts24 Apr 2024Disposed Of

Sanjay Sharma Vs Union Of India & Ors.

Delhi High Court · (2024) 04 DEL CK 3846

Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013-Section 13, 13(2), 13(3)(i), 13(3)(ii), 14(1), 14(2), 15, 17, 18, 18(1), 18(2), 19(1)CCS (CCA) Rules, 1965-Rule 14(3), 14(4)CCS (Conduct) Rules, 1964-Rule 3(1)(i), 3(1)(ii), 3(1)(iii), 3(1)(v), 3(1)(vi), 3(1)(ix), 3(1)(xii), 3(1)(xviii), 3(1)(xix), 3(1)(xxi)
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High Courts24 Apr 2024Disposed Of

Amarjeet Singh Vs Union Of India & Anr.

Delhi High Court · (2024) 04 DEL CK 3765

Border Security Force Act, 1968-Sections 19(a), 22(e), 26, 35(e), 40, 53, 70, 75, 115, 117(2)Border Security Force Rules, 1969-Rules 45, 48, 49(3), 51(3)(iii), 63(4), 64(6), 134, 142(2), 143, 157, 159, 160, 161Constitution of India-Articles 20, 20(2), 21, 227
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High Courts24 Apr 2024Dismissed

Naresh @ Satya Vs State

Delhi High Court · (2024) 04 DEL CK 0224

Code of Criminal Procedure, 1973 — Section 313, 482Indian Penal Code, 1860 — Section 34, 378, 392, 397, 411, 467, 471, 482Evidence Act, 1872 — Section 8, 114
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