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Delhi High Court judgments

1,31,711 judgments · page 1,101 of 6,586

High Courts30 Aug 2024Disposed Of

Geeta Wahal Vs Govt. Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 08 DEL CK 2298

Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 22(2)Delhi Maintenance and Welfare of Parents and Senior Citizens Rules, 2009-Rule 22(3)(1)(i)Indian Penal Code, 1860-Sections 498A, 406, 34
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High Courts30 Aug 2024Dismissed

Rakesh Kalia Vs Sanjay Kumar Vyas

Delhi High Court · (2024) 08 DEL CK 1478

Arbitration and Conciliation Act, 1996-Section 2(1)(c), 10, 10(2), 13, 14, 15, 15(1)(a), 15(2), 29, 29(1), 31, 31(1), 31(2), 34, 35, 36, 37(1)(c)Companies Act, 1956
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High Courts30 Aug 2024Dismissed

Vinay Vs Union Of India & Ors.

Delhi High Court · (2024) 08 DEL CK 1454

Constitution of India-Article 226, 227, 32, 136, 323-A, 323-B, 14, 15, 16, 323-A(1), 323-A(2)(d), 323-B(3)(d), 32(3)Administrative Tribunals Act, 1985-Section 14(1), 14, 14(1)(a), 3(q), 28, 5(6)Constitution (42nd Amendment) Act, 1976-Section 46
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High Courts30 Aug 2024Disposed Of

AM Associates India Pvt Ltd. Vs JSC OGCC Kazstroy Service

Delhi High Court · (2024) 08 DEL CK 1409

Code of Civil Procedure, 1908-Order XXXVII, XXXVII Rule 1(2)(b)(iii), XXXVII Rule 2(3), XXXVII Rule 3(1), VI Rule 17, XXII Rule 10, Section 151, 44A, 13Commercial Courts Act, 2015-Section 2(1)(c)(i)Recovery of Debts Due to Banks and Financial Institution Act, 1993-Section 19
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High Courts30 Aug 2024Dismissed

O.M.A. Salam Vs National Investigation Agency

Delhi High Court · (2024) 08 DEL CK 0071

Constitution of India, 1950 — Article 19(1)(a), 21Indian Penal Code, 1860 — Section 120B, 153A, 188Unlawful Activities (Prevention) Act, 1967 — Section 3(1), 17, 18, 18B, 20, 22, 38, 39, 43D(5)
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