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Delhi High Court judgments, 2024

1,837 judgments · page 66 of 92

High Courts28 Mar 2024Partly Allowed

Dr. Ranganatha Nandyal Vs I.G.N.O.U. & Ors.

Delhi High Court · (2024) 03 DEL CK 0189

Constitution of India, 1950 — Article 226Central Civil Services (Classification, Control & Appeal) Rules, 1965 — Rule 14, 23, 24Indira Gandhi National Open University Act, 1985 — Section 8, 8(2)
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High Courts28 Mar 2024

Gautam Dutta Vs Registrar Of Societies & Anr

Delhi High Court · (2024) 03 DEL CK 0184

Constitution of India, 1950 — Article 12Code of Civil Procedure, 1908 — Section 2(9), 151, Order 20 Rule 4(2), Order 8 Rule 10U.P. Zamindari Abolition and Land Reforms Act, 1950 — Section 331
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High Courts28 Mar 2024Dismissed

Dr. Tabassum Saifi Vs State Of Nct Of Delhi

Delhi High Court · (2024) 03 DEL CK 0174

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 156(3), 438Indian Penal Code, 1860 — Section 415, 419, 420, 463, 464, 467, 468, 471, 478
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High Courts28 Mar 2024Disposed Of

Banadik Vs State

Delhi High Court · (2024) 03 DEL CK 0173

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439, 482Indian Penal Code, 1860 — Section 30, 34, 120B, 186, 302, 307, 353
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High Courts27 Mar 2024Allowed

ICICI Bank Ltd. Vs Anirudh Chauhan

Delhi High Court · (2024) 03 DEL CK 0197

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 8 Rule 1, Order 38 Rule 5, Order 8 Rule 10Commercial Courts Act, 2015 — Section 12A, 13(1A)
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