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Delhi High Court judgments

1,31,711 judgments · page 1,073 of 6,586

High Courts17 Sept 2024Disposed Of

Amit Arora Vs Directorate Of Enforcement

Delhi High Court · 2024 INSC 632

Code of Criminal Procedure, 1973-Section 439, 207, 208Prevention of Money Laundering Act, 2002-Section 45, 3, 4, 2(1)(fa), 70(1)Indian Penal Code, 1860-Section 120B
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High Courts17 Sept 2024Disposed Of

Vikrant Khanna & Ors. Vs Smt. Amita Lamba & Anr.

Delhi High Court · (2024) 09 DEL CK 1521

Delhi High Court Act, 1966-Section 10(1), 7Code of Civil Procedure, 1908-Section 104, Order XLVIII Rule 1, VII Rule 1, VIII Rule 10, VIII Rule 1, 129, VII Rule 14, V Rule 2, V Rule 1&2Delhi High Court (Original Side) Rules, 2018-Rule 4, Chapter VII, Chapter IV Rule 1
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High Courts17 Sept 2024Disposed Of

Jasmine Chadha Vs Tejpal Singh

Delhi High Court · (2024) 09 DEL CK 1497

Protection of Women from Domestic Violence Act, 2005-Section 23Code of Criminal Procedure, 1973-Section 125
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High Courts17 Sept 2024Disposed Of

Rita.Nimesh Vs Anil.Nimesh

Delhi High Court · (2024) 09 DEL CK 2198

Hindu Marriage Act, 1955-Section 24Protection of Women from Domestic Violence Act, 2005
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High Courts17 Sept 2024Disposed Of

Rashmi Chhabra & Anr. Vs State

Delhi High Court · (2024) 09 DEL CK 1411

IPC-Section 323, 342, 370(1), 370(4), 374, 34Child Labour (Prohibition & Regulation) Act, 1986-Section 2(ii), 3, Entry 14 of Schedule AJuvenile Justice (Care & Protection of Children) Act, 2000-Section 23
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