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Delhi High Court judgments

1,31,711 judgments · page 1,069 of 6,586

High Courts18 Sept 2024Disposed Of

Aviral Singh Vs State Of NCT Of Delhi & Ors.

Delhi High Court · (2024) 09 DEL CK 1668

Indian Penal Code-Section 354, 354B, 354D, 509, 323, 34Code of Criminal Procedure, 1973-Section 161, 164, 482, 156(1), 155(2)Constitution of India-Article 226
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High Courts18 Sept 2024Dismissed

Sandeep Sharma Vs Vikram Kumar Pandey

Delhi High Court · (2024) 09 DEL CK 1670

Code of Criminal Procedure, 1973-Section 251, 256, 482Negotiable Instruments Act, 1881-Section 138, 142Specific Relief Act-Section 42
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High Courts18 Sept 2024Allowed

Ranjeet Singh Vs State NCT Of Delhi & Anr.

Delhi High Court · (2024) 09 DEL CK 1674

Indian Penal Code, 1860-Section 376, 506, 511, 354, 363, 376(2)(f)Code of Criminal Procedure, 1973-Section 164, 482Protection of Children from Sexual Offences Act, 2012-Section 6
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High Courts18 Sept 2024Dismissed

MS Khukhrain Builders & Ors. Vs Indian Bank & Ors.

Delhi High Court · (2024) 09 DEL CK 1828

Constitution of India-Article 226, 19(1)(g), 21, 300AThe Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002-Section 14, 17(1)Micro, Small and Medium Enterprises Development Act, 2006-Section 9
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High Courts18 Sept 2024Disposed Of

Bank Of India Vs Anju Bhatia & Anr.

Delhi High Court · (2024) 09 DEL CK 1898

Code of Criminal Procedure, 1973-Section 482, 200IPC-Sections 409, 120B, 34, 201, 202, 203, 204, 406, 418, 468, 470, 471
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High Courts18 Sept 2024Dismissed

Ved Prakash Vs Neeraj Saxena

Delhi High Court · (2024) 09 DEL CK 1927

Code of Civil Procedure, 1908-Section 115, Order XII Rule 6, XXXIX Rule 10Evidence Act-Section 18
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