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Delhi High Court judgments, 2025

8,182 judgments · page 377 of 410

High Courts27 Feb 2025

Bajaj Finance Limited Vs Seetha Kumari

Delhi High Court · (2025) 02 DEL CK 1465

Arbitration and Conciliation Act, 1996-Section 11, 18, 28(1), 28(2), 28(3), 31(3), 34, 34(1), 34(2), 34(2)(a)(iii), 34(2)(b)(ii), 34(2A), 34(3), 75, 81Indian Contract Act, 1872-Section 73, 74Securities Contracts (Regulation) Act, 1956
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High Courts27 Feb 2025

Mohd Imran Vs State Govt. Of Nct Of Delhi

Delhi High Court · (2025) 02 DEL CK 1466

Indian Penal Code, 1860-Sections 148, 186, 302, 307, 308, 323, 325, 332, 333, 353, 395, 427, 435, 149, 188The Prevention of Damage to Public Property Act, 1984-Section 4Cr.P.C.-Section 161
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High Courts27 Feb 2025Dismissed

Manish Jha Vs State Of Gnctd & Ors

Delhi High Court · (2025) 02 DEL CK 1223

Constitution of India, 1950 - Article 227Code of Criminal Procedure, 1973 - Section 156(3), 200, 482Indian Penal Code, 1860 - Section 120B, 420
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High Courts27 Feb 2025Dismissed

Bajaj Finance Limited Vs Seetha Kumari

Delhi High Court · (2025) 02 DEL CK 1208

Contract Act, 1872 - Section 73, 74Arbitration & Conciliation Act, 1996 - Section 11, 18, 28(2), 34, 34(2)(a)(ii), 34(2)(a)(iii), 34(2A)
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High Courts27 Feb 2025Dismissed

Sqn Ldr Prabhakar Bhatt & Ors Vs Maj Annu Lamba

Delhi High Court · (2025) 02 DEL CK 1204

Constitution of India, 1950 - Article 226, 227Code of Criminal Procedure, 1973 - Section 468Protection of Women from Domestic Violence Act, 2005 - Section 12, 17, 17(1), 19, 27, 27(1), 31
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