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Delhi High Court judgments, 2024

11,286 judgments · page 564 of 565

High Courts03 Jan 2024Disposed Of

Pooja Sharma Bajaj Vs Kunal Bajaj & Ors.

Delhi High Court · (2024) 01 DEL CK 4240

Indian Penal Code, 1860-Section 494, 109, 406, 497Code of Criminal Procedure, 1973-Section 482, 200-204, 156(3)Hindu Marriage Act, 1955-Section 7
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High Courts03 Jan 2024Disposed Of

Puneet Saluja Vs State & Anr.

Delhi High Court · (2024) 01 DEL CK 4238

Code of Criminal Procedure, 1973-Section 482, 389Negotiable Instruments Act, 1881-Section 138, 148, 143AProvincial Insolvency Act, 1920-Section 29
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High Courts03 Jan 2024Disposed Of

X Vs State (NCT Of Delhi) & Anr.

Delhi High Court · (2024) 01 DEL CK 4232

Hindu Marriage Act-Section 13B (1), 13B (2)Indian Penal Code, 1860-Section 376, 506, 503Criminal Procedure Code, 1973-Section 164, 227, 228, 239, 397/401, 437A, 482
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High Courts03 Jan 2024Disposed Of

Dev Sora Vs State

Delhi High Court · (2024) 01 DEL CK 3565

Code of Criminal Procedure, 1973-Section 439(2), 482
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High Courts03 Jan 2024Dismissed

Anil Wadhwa & Anr. Vs M.M.L. Kapur

Delhi High Court · (2024) 01 DEL CK 0052

Delhi Rent Control Act, 1958 — Section 14(1)(e), 19, 25B, 25B(1), 25B(5), 25B(8)Code of Civil Procedure, 1908 — Section 115
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High Courts03 Jan 2024Disposed Of

Ramesh & Anr. Vs State Of Nct Of Delhi

Delhi High Court · (2024) 01 DEL CK 0025

Constitution of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 201, 304IICode of Criminal Procedure, 1973 — Section 382
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High Courts03 Jan 2024Disposed Of

Anil Kumar Sharma Vs State (Nct Of Delhi)

Delhi High Court · (2024) 01 DEL CK 0024

Code of Criminal Procedure, 1973 — Section 156(3), 482Indian Penal Code, 1860 — Section 120B, 406, 420Insolvency and Bankruptcy Code, 2016 — Section 7
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