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Delhi High Court judgments, 2024

1,837 judgments · page 61 of 92

High Courts04 Apr 2024Dismissed

Naresh Kumar Aggarwal Vs State Bank Of India

Delhi High Court · (2024) 04 DEL CK 0167

Constitution of India, 1950 — Article 136, 226Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3A), 18(1)
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High Courts04 Apr 2024Disposed Of

Sai Ramakrishna Karuturi Vs State Of Nct Delhi

Delhi High Court · (2024) 04 DEL CK 0059

Constitution of India, 1950 — Article 14, 15, 21Code of Criminal Procedure, 1973 — Section 166A, 188, 438, 439, 482Indian Penal Code, 1860 — Section 306, 406, 409, 420
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High Courts04 Apr 2024Dismissed

Atanu Bhattacharjee & Anr Vs Corporation Bank

Delhi High Court · (2024) 04 DEL CK 0028

Code of Civil Procedure, 1908 — Section 96, 151, Order 13A, Order 5 Rule 1, Order 8 Rule 1, Order 43 Rule 1A, Order 13A Rule 2, Order 13A Rule 3, Order 13A Rule 4, Order 13A Rule 4(1), Order 13A Rule 4(1)(a), Order 13A Rule 4(1)(b), Order 13A Rule 4(1)(c), Order 13A Rule 4(1)(d), Order 13A Rule 4(1)(e), Order 13A Rule 4(1)(f), Order 13A Rule 4(2), Order 13A Rule 4(3), Order 8 Rule 5(2), Order 8 Rule 10, Order 7 Rule 11Commercial Courts Act, 2015 — Section 13(1A)Evidence Act, 1872 — Section 58
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