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Delhi High Court judgments

1,31,711 judgments · page 1,111 of 6,586

High Courts27 Aug 2024Disposed Of

Riyaz Vs State (Govt. Of Nct Of Delhi) & Anr

Delhi High Court · (2024) 08 DEL CK 0101

Code of Criminal Procedure 1973 — Section 164Indian Penal Code, 1860 — Section 363, 375, 376Protection of Children from Sexual Offences Act, 2012 — Section 6, 29, 30
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High Courts27 Aug 2024Disposed Of

Smt Santosh Tyagi Vs Government Of Nct Of Delhi And Ors

Delhi High Court · (2024) 08 DEL CK 0098

Constitution of India, 1950 — Article 226Protection of Women from Domestic Violence Act, 2005 — Section 12, 17, 26, 28Delhi Maintenance and Welfare of Parents and Senior Citizen Rules, 2016 — Rule 22
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High Courts23 Aug 2024Dismissed

Yashpal Anand Vs Rajendra Pratap Singh

Delhi High Court · (2024) 08 DEL CK 1508

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13, 13(2), 13(4), 17, 17(1), 34, 35Code of Civil Procedure, 1908-Order VII Rule 11(d), Section 9Recovery of Debts Due to Banks and Financial Institutions Act, 1993
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High Courts23 Aug 2024Dismissed

Manhar Sabharwal Vs High Court Of Delhi & Ors.

Delhi High Court · (2024) 08 DEL CK 1521

Delhi High Court (Original Side) Rules, 2018-Rule 4, Chapter VII; Rule 5; Rule 15; Rule 16; Rule 19 of Chapter 1Code of Civil Procedure, 1908-Order VIII Rule 1; Sections 122 to 128; Section 129; Section 4(1); Section 117; Section 151; Section 2(1); Order 6 Rule 5; Order 37 Rule 1(a)Constitution of India-Articles 14, 141, 142, 144; Clause 13 of List III of Seventh Schedule
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High Courts23 Aug 2024

Laxmi Narayan Vs State NCT Of Delhi

Delhi High Court · (2024) 08 DEL CK 1550

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 2(1)(ec), 3(1)(w), 3(2)(va), 14, 14A, 15, 15A, 15A(3), 15A(5), 15A(10), 15A(12), 20Code of Criminal Procedure, 1973-Section 2(i), 327, 327(2), 439Indian Penal Code (45 of 1860)-Sections 302, 304, 376, 342, 506, 201, 34, 228A, 376A, 376AB, 376B, 376C, 376D, 376DA, 376DB and 376E
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