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Delhi High Court judgments, 2024

11,287 judgments · page 428 of 565

High Courts21 Mar 2024Dismissed

Govt Of NCT Of Delhi Vs Ratan Kumar Malhotra

Delhi High Court · (2024) 03 DEL CK 3526

Constitution of India-Articles 226, 227CCS (Pension) Rules, 1972-Rule 69(c), 69, 69(1), 9, 9(6)(b)Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 16, 11
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High Courts21 Mar 2024Allowed

V. P. Kothiyal Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 03 DEL CK 3523

Constitution of India-Article 226Cr.P.C.-Section 482, 41(A), 156(1), 155(2), Chapter XIVScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3, 3(1)(r), 3(1)(s), 3(1)(x)
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High Courts21 Mar 2024Dismissed

Golden Netsoft Pvt Ltd Vs HDFC Bank Ltd And Ors

Delhi High Court · (2024) 03 DEL CK 0212

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 18, 18(1)
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High Courts21 Mar 2024Disposed Of

Sandeep Tomar & Ors Vs State And Anr.

Delhi High Court · (2024) 03 DEL CK 0210

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 406, 498AHindu Marriage Act, 1955 — Section 13B(2)
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