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Delhi High Court judgments

1,31,711 judgments · page 1,003 of 6,586

High Courts29 Oct 2024Partly Allowed

Rahul State Vs Govt Of Nct Delhi

Delhi High Court ·

Code of Criminal Procedure, 1973 — Section 164, 313, 374(2), 428Indian Penal Code, 1860 — Section 34, 299, 300, 301, 302, 304II, 307, 308, 392, 397, 411Arms Act, 1959 — Section 25, 27
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High Courts29 Oct 2024Disposed Of

International Air Transport Association Through Its Head Iata India Branch Mr Rodney Augustine D Cruz Vs Spring Travels Pvt Ltd Through Its Managing Director Mr Mandeep Singh Anand

Delhi High Court · (2024) 10 DEL CK 0062

Code of Civil Procedure, 1908 — Order 7 Rule 11Arbitration and Conciliation Act, 1996 — Section 4, 8, 11, 16(2), 34, 34(2)(a)(iv), 46, 47, 47(1)(b), 48, 48(1)(a), 48(1)(b), 48(1)(c), 48(2), 48(2)(b), 49Evidence Act, 1872 — Section 65B
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High Courts29 Oct 2024Disposed Of

Mr. Paramjit Singh Vs Ms Gagan Singh @ Mannu & Anr

Delhi High Court · (2024) 10 DEL CK 0059

Code of Civil Procedure, 1908 — Section 35(2), Order 6 Rule 17, Order 7 Rule 11Income Tax Act, 1961 — Section 140Prohibition of Benami Property Transactions Act, 1988 — Section 2(1), 2(9)(A), 2(9)(A)(ii), 4
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High Courts29 Oct 2024Dismissed

Joyi Kitty Joseph Vs Union Of India & Ors

Delhi High Court · (2024) 10 DEL CK 0057

Constitution of India, 1950 — Article 19, 21, 22(5), 226Code of Criminal Procedure, 1973 — Section 482Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)
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