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Delhi High Court judgments, 2024

1,837 judgments · page 57 of 92

High Courts15 Apr 2024Allowed

Veerpal @ Titu Vs State

Delhi High Court · (2024) 04 DEL CK 0115

Code of Criminal Procedure, 1973 — Section 161, 164, 313, 374(2), 428Indian Penal Code, 1860 — Section 354, 376, 506, 509Protection of Children from Sexual Offences Act (POCSO), 2012 — Section 6, 8, 10, 29, 30
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High Courts10 Apr 2024Disposed Of

M/S Advance Stimul Vs Gail (India) Limited

Delhi High Court · (2024) 04 DEL CK 0075

Arbitration and Conciliation Act, 1996 — Section 11(6), 16, 21, 80Micro, Small and Medium Enterprises Development Act, 2006 — Section 2(n), 8, 8(1), 17, 18, 18(1), 18(2), 18(3), 18(5)Limitation Act, 1963 — Section 14
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High Courts10 Apr 2024Dismissed

Sandeep Kumar Vs Arvind Kejriwal & Ors.

Delhi High Court · (2024) 04 DEL CK 0073

Constitution of India, 1950 — Article 167(b), 167(c), 239AA, 239AA(4)Delhi Prison Rules, 2018 — Rule 585Representation Of The People Act, 1951 — Section 8(3)
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High Courts10 Apr 2024Disposed Of

Rajender Prasad Sharma Vs NCB

Delhi High Court · (2024) 04 DEL CK 0068

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section
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High Courts09 Apr 2024Disposed Of

Ram Singh Vs State

Delhi High Court · (2024) 04 DEL CK 0143

Code of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 376Protection of Children from Sexual Offences Act, 2012 — Section 4, 42
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High Courts09 Apr 2024

Jaima Millia Islamia Vs Vikas

Delhi High Court · (2024) 04 DEL CK 0097

Constitution of India, 1950 — Article 136, 226, 227Industrial Disputes Act, 1947 — Section 2A, 10, 10(1)(d), 10(2A), 25F, 25F(a), 25F(b), 25G
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High Courts09 Apr 2024Disposed Of

Aditya Birla Finance Limited Vs D K Industries And Ors

Delhi High Court · (2024) 04 DEL CK 0096

Arbitration and Conciliation Act, 1996 — Section 11, 12(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3), 13(3A), 13(4)
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High Courts09 Apr 2024Disposed Of

Jaspal Singh Reyatt Vs State Nct Of Delhi

Delhi High Court · (2024) 04 DEL CK 0095

Constitution of India, 1950 — Article 21Code of Civil Procedure, 1908 — Order 22 Rule 3Code of Criminal Procedure, 1973 — Section 41A, 437, 438, 439, 439(2)
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