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Delhi High Court judgments, 2024

11,287 judgments · page 500 of 565

High Courts12 Feb 2024Allowed

Priyanka Arora Vs State Govt. Of NCT Of Delhi

Delhi High Court · (2024) 02 DEL CK 4315

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14A(2), 3(2)(va), 3(1)(r)(s), 3(1)(w)(ii)Code of Criminal Procedure, 1973-Section 482, 439, 164Indian Penal Code, 1860-Section 506, 509, 34, 420
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High Courts12 Feb 2024Allowed

Sushant & Ors. Vs Jawaharlal Nehru University & Ors.

Delhi High Court · (2024) 02 DEL CK 4374

University Grants Commission (Minimum Standards and Procedure for Award of M.Phil./Ph.D. Degrees) Regulations, 2016-Regulation 4.2, 4.3, 6University Grants Commission (Minimum Standards and Procedure for Award of M.Phil./Ph.D. Degrees) Regulations, 2009Ordinances governing the JNU-Clause 9, 9(a)(iv), 9(b)
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High Courts12 Feb 2024Dismissed

Meiden T&D India Limited Vs PCI Limited

Delhi High Court · (2024) 02 DEL CK 4429

Arbitration and Conciliation Act, 1996-Section 5, 8, 11, 16, 18, 19, 21, 28(3), 31(3), 31(7)(a), 31A, 32(2)(c), 33, 34, 34(2)(a)(iii), 34(2)(a)(iv), 34(2)(b), 34(2)(b)(ii), 34(2-A), 48, 48(2)(b)(ii), 75, 81Arbitration and Conciliation (Amendment) Act, 2015Companies Act, 1956
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High Courts12 Feb 2024Dismissed

Suraj Prakash Vs State

Delhi High Court · (2024) 02 DEL CK 4434

Cr.P.C.-Section 438, 164, 82, 83IPC-Sections 376, 323, 406, 407, 420, 467, 468, 506, 364Hindu Marriage Act, 1955-Section 11
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High Courts12 Feb 2024Dismissed

Department Of Land Resources Vs Mukesh And Associates

Delhi High Court · (2024) 02 DEL CK 4385

Arbitration and Conciliation Act, 1996-Section 7, 18, 28(3), 31(3), 34, 34(2)(a)(ii), 34(2)(a)(iii), 34(2)(a)(iv), 34(2)(b)(ii), 34(b)(ii), 34(2-A), 75, 81Micro, Small and Medium Enterprises Development Act, 2006-Sections 15, 15-17, 16, 17, 18, 18(3), 18(4), 18(5), 19, 24Interest Act-Sections 4, 5, 6, 7
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High Courts12 Feb 2024Allowed

Sameer Singh Vs State & Anr.

Delhi High Court · (2024) 02 DEL CK 4475

Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Section 138, Proviso (b) to Section 138
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High Courts12 Feb 2024Dismissed

Parvinder Kaur Vs Vipan Kumar

Delhi High Court · (2024) 02 DEL CK 4516

Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Sections 13(1)(ia), 13(1)(ib), 25Protection of Women against Domestic Violence Act, 2005
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