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Delhi High Court judgments

1,31,711 judgments · page 1,185 of 6,586

High Courts10 Jul 2024Disposed Of

Raaz Ali Vs Narcotics Control Bureau

Delhi High Court · (2024) 07 DEL CK 0019

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 22(c), 23(c), 29, 36A(3), 37, 52A
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High Courts09 Jul 2024Dismissed

Dharampal Satyapal Limited & Anr. Vs Union Of India Through Secretary

Delhi High Court · (2024) 07 DEL CK 2360

Constitution of India-Article 226, 14, 19(1)(a), 19(1)(g), 19(6)Food Safety and Standards Act, 2006-Sections 3(zm), 3(zn), 3(zo), 3(zp), 3(zq), 4, 13, 14, 16, 18, 18(2)(d)Food Safety and Standards (Labelling and Display) Second Amendment Regulations, 2022-Regulation 2(i)
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High Courts09 Jul 2024Dismissed

Mukesh Khurana Vs Rahul Chaudhary

Delhi High Court · (2024) 07 DEL CK 2484

Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 16, 34Transfer of Property Act, 1882-Section 106, 116Indian Stamp Act, 1899
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High Courts09 Jul 2024Dismissed

Karan Ahuja Vs Union Of India & Anr.

Delhi High Court · (2024) 07 DEL CK 2586

Constitution of India-Article 226Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(4), 17Transfer of Property Act, 1882-Section 65A
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High Courts09 Jul 2024Dismissed

Japneet Kaur Ghuman & Anr. Vs Union Of India & Ors.

Delhi High Court · (2024) 07 DEL CK 2621

Constitution of India-Article 226Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(4), 17Transfer of Property Act, 1882-Section 65A
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High Courts09 Jul 2024Disposed Of

Jageshwar Dayal Vs K K Kapoor

Delhi High Court · (2024) 07 DEL CK 2606

Civil Procedure Code, 1908-Order VII Rule 10, VII Rule 10A, VII Rule 11, VII Rule 14, XLIII Rule 1(a), XLVII Rule 1, Section 24, 151Limitation Act, 1963-Section 14Constitution of India-Article 227
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