Code of Criminal Procedure, 1973-Section 439, 164, 161Indian Penal Code, 1860-Section 376Protection of Children from Sexual Offences Act, 2012-Section 4, 6, 29, 3, 5, 7, 9

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High Courts31 Jan 2024Disposed Of

D Bala Murugan Vs State Govt. Of NCT Of Delhi & Ors.

Delhi High Court · (2024) 01 DEL CK 3827

Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482

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High Courts31 Jan 2024Dismissed

Baidyanath Mahto Vs Anil Goswami & Ors.

Delhi High Court · (2024) 01 DEL CK 3861

Contempt of Courts Act, 1971-Sections 12 and 13

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High Courts31 Jan 2024

Abhay Kumar Jha Vs M/S Bosch

Delhi High Court · (2024) 01 DEL CK 3889

Code of Civil Procedure, 1908-Order XXXVII, XXXVII Rule 3, XXXVII Rule 3(5)

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High Courts31 Jan 2024

M/s Evershine Enterprises Vs M/s PK Motors

Delhi High Court · (2024) 01 DEL CK 3912

Code of Civil Procedure, 1908-Section 20

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High Courts31 Jan 2024Disposed Of

Michal Benson Nwaogu @ Chuna Benson Vs State

Delhi High Court · (2024) 01 DEL CK 3936

NDPS Act, 1985-Section 21(b)Foreigners Act, 1946-Section 3(2)(c)(e), 3(2)Foreigners Order, 1948-Section 11(2), 5(2)(C)

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High Courts31 Jan 2024Disposed Of

Arjun Bhandari & Ors. Vs State NCT Of Delhi & Anr.

Delhi High Court · (2024) 01 DEL CK 3929

Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Section 498A, 377, 406, 34Hindu Marriage Act-Section 13B(2)

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High Courts31 Jan 2024Dismissed

M/S Oin Exchange (India) Ltd. Vs Satveer Kaushik & Ors.

Delhi High Court · (2024) 01 DEL CK 3918

Constitution of India-Article 226, 227Contract Labour (Regulation and Abolition) Act, 1970-Section 2(g), 23, 25, 21CPC-Order 1 Rule 10

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High Courts31 Jan 2024Dismissed

M/s. Ion Exchange (India) Ltd. Vs Radheyshyam & Ors.

Delhi High Court · (2024) 01 DEL CK 3959

Constitution of India-Article 226Contract Labour (Regulation and Abolition) Act, 1970-Section 2(g), 23 and 25, 21Minimum Wages Act, 1948

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High Courts31 Jan 2024Dismissed

M/s Ion Exchange (India) Ltd. Vs Sudhir & Ors.

Delhi High Court · (2024) 01 DEL CK 3958

Constitution of India-Article 226Contract Labour (Regulation and Abolition) Act, 1970-Section 2(g), 21, 23, 25Minimum Wages Act, 1948

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High Courts31 Jan 2024Dismissed

Sanjeev Kumar Vs Sub Divisional Magistrate Dwarka & Anr.

Delhi High Court · (2024) 01 DEL CK 3957

Constitution of India-Article 226Industrial Disputes Act, 1947-Section 33C (1), 2 (ra), Item No. 13 of Schedule VDelhi Land Reforms Act, 1954-Section 138

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