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Delhi High Court judgments

1,31,711 judgments · page 1,092 of 6,586

High Courts04 Sept 2024Disposed Of

Avinash Kota Vs State Of NCT Of Delhi

Delhi High Court · (2024) 09 DEL CK 2146

Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Arms Act, 1959-Section 2B, 2(b), 2(e), 5, 6, 25, 25(1)(a), 45(d)
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High Courts04 Sept 2024Dismissed

Union Of India & Ors. Vs Ex/Nk Chinna Vediyappan

Delhi High Court · (2024) 09 DEL CK 1494

Constitution of India-Article 226Pension Regulations for the Army Part-I, 1961-Paragraph 125, Paragraph 266, Chapter IVPension Regulations for the Army Part-I, 2008-Paragraph 44, Paragraph 173, Chapter VIII
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High Courts04 Sept 2024Disposed Of

Delhi Transport Corporation Vs Ashok Kumar

Delhi High Court · (2024) 09 DEL CK 1372

Delhi High Court Rules-Clause XRegulation of Delhi Road Transport Authority, 1950-Paras 19(a), 19(h), 19(m)DRTA Conditions of Appointment and Service-Regulations 9(b), Rule 9(b), 9(h)
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High Courts04 Sept 2024Disposed Of

Kishwari Begam Vs New-Delhi Municipal Council

Delhi High Court · (2024) 09 DEL CK 1454

Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 3(3), 5(2), 20Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017-Rule 13Government of National Capital Territory of Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Scheme, 2019-Paragraph 3.3, Section 2.1.1, 8.5, 6.2
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