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Delhi High Court judgments

1,31,711 judgments · page 1,114 of 6,586

High Courts22 Aug 2024Allowed

Shri. Srinivasan Ganesh Vs Baroda Cricket Association

Delhi High Court · (2024) 08 DEL CK 1494

Constitution of India-Article 227Code of Civil Procedure, 1908-Order XXXVII; Order XXXVII Rule 2(1)(b); Order XXXVII Rule 3(5); Order 37 Rule 3Indian Contract Act, 1872-Sections 182, 187, 230, 237
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High Courts22 Aug 2024Dismissed

Vishwanatha Eswaran Vs Union Of India & Ors.

Delhi High Court · (2024) 08 DEL CK 1488

Constitution of India-Article 226Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Negotiable Instruments Act, 1881-Section 138
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High Courts22 Aug 2024Dismissed

Saanvi Malu Vs State Of NCT Of Delhi & Anr

Delhi High Court · (2024) 08 DEL CK 1608

Protection of Children from Sexual Offences Act, 2012-Section 8, 10 read with Section 9(1)(n), 12, 30Indian Penal Code-Section 506 Part-I, 323, 354, 376, 377, 509, 34, 354-B, 354-A, 354(D)Hindu Marriage Act-Section 9
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High Courts22 Aug 2024Allowed

Suhail Fazal Vs The State

Delhi High Court · (2024) 08 DEL CK 1613

Code of Criminal Procedure, 1973-Section 397, 216Indian Penal Code, 1860-Section 306, 498A, 302, 404, 34, 376, 506Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(2)(v), 3(2)(xii), 14
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High Courts22 Aug 2024Disposed Of

Payal Jain Vs Mamta Nagpal

Delhi High Court · (2024) 08 DEL CK 1686

Constitution of India-Article 227Delhi Rent Control Act-Section 14(1)(b)Contempt of Courts Act-Section 12
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High Courts22 Aug 2024Disposed Of

Aniket Prakash Vs Union Of India & Ors.

Delhi High Court · (2024) 08 DEL CK 1730

Constitution of India-Article 226Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Negotiable Instruments Act, 1881-Section 138
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High Courts22 Aug 2024Dismissed

Vishwanath Kumar Vs Union Of India & Ors.

Delhi High Court · (2024) 08 DEL CK 1732

Constitution of India-Article 226Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Negotiable Instruments Act, 1881-Section 138
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