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Delhi High Court judgments, 2024

1,837 judgments · page 71 of 92

High Courts19 Mar 2024Allowed

Sanjay Anand Vs Ritu Anand

Delhi High Court · (2024) 03 DEL CK 0135

Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 9, 13(1)(ia), 13(1)(ib)Indian Penal Code, 1860 — Section 498A
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High Courts19 Mar 2024Allowed

Gautam Rawal Vs Garima Rawal

Delhi High Court · (2024) 03 DEL CK 0134

Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 9, 13(1)(ia)Protection of Women from Domestic Violence Act, 2005 — Section 12
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High Courts18 Mar 2024Allowed

Mohd. Rafi Vs State (Nct Of Delhi)

Delhi High Court · (2024) 03 DEL CK 0121

Code of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 34, 120B, 302, 307Arms Act, 1959 — Section 25, 27
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High Courts18 Mar 2024Dismissed

Rajnish Bhandari Vs Union Of India

Delhi High Court · (2024) 03 DEL CK 0107

Constitution of India, 1950 — Article 136, 226, 227Army Rules, 1954 — Rule 49, 50, 53, 64Army Act, 1950 — Section 63, 69, 122, 155, 158, 160, 163, 164(2)
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High Courts18 Mar 2024Disposed Of

Maj General S S Khara Vs Union Of India & Ors.

Delhi High Court · (2024) 03 DEL CK 0106

Constitution of India, 1950 — Article 14, 16, 136, 136(2), 226, 227, 227(4)Administrative Tribunals Act, 1985 — Section 14, 14(1)Armed Forces Tribunal Act, 2007 — Section 3(o), 14(1)
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High Courts15 Mar 2024Disposed Of

M/S Apex Buildsys Limited Vs Ircon International Limited

Delhi High Court · (2024) 03 DEL CK 0083

Arbitration and Conciliation Act, 1996 — Section 8, 11, 11(2), 11(6), 16, 16(1), 16(5), 21, 34(2)(a)(i), 34(2)(a)(ii), 34(2)(a)(iii), 34(2)(b)(i), 43, 43(c)Insolvency and Bankruptcy Code, 2016 — Section 60(6)
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