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Delhi High Court judgments

1,31,711 judgments · page 1,190 of 6,586

High Courts08 Jul 2024Dismissed

Rajan Tewari Vs Durgesh Kumar Pathak & Anr.

Delhi High Court · (2024) 07 DEL CK 2782

Code of Civil Procedure, 1908-Order VII Rule 11(a), VII Rule 11, VI Rule 2, VI Rules 4 and 6, VI Rule 16Representation of the People Act, 1951-Sections 8, 8-A, 8-A(3), 9, 9-A, 10, 10-A, 13(1)(a), 33, 33-A, 33-A(1), 33-A(2), 33-B, 36(2), 36(4), 77, 77(1), 77(2), 77(3), 81, 82, 82(1)(a), 83, 83(1)(a), 86, 87, 99, 100, 100(1), 100(1)(b), 100(1)(d)(i), 100(1)(d)(iv), 117, 123, 123(2), 123(6), 125-A, 125A, 169, 169(1)Representation of the People (Third Amendment) Act, 2002-Section 2, 5
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High Courts08 Jul 2024Allowed

Kanchaman Yonjan Vs State (Govt. Of NCT Of Delhi)

Delhi High Court · (2024) 07 DEL CK 1968

Code of Criminal Procedure, 1973-Section 439, 100(8), 436ANarcotics Drugs & Psychotropic Substances Act, 1985-Section 36A (3), 20/29, 50, 37, 37(1)(b), 37(1)(b)(ii), 19, 24, 27-ABharatiya Nagarik Suraksha Sanhita
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High Courts08 Jul 2024Dismissed

Yogesh Vs Priya

Delhi High Court · (2024) 07 DEL CK 0002

Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 24
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High Courts05 Jul 2024Disposed Of

Mangalore Refinery & Petrochemicals Ltd Vs Micro & Small Enterprises Facilitation Council & Anr.

Delhi High Court · (2024) 07 DEL CK 2820

Constitution of India-Article 226Micro and Small Enterprises and Development Act, 2006-Section 2(d), 2(e), 2(n), 2(n)(i), 2(n)(ii), 2(n)(iii), 3, 5, 7, 8, 8(1), 8(1)(a), 8(1)(b), 8(1)(c), 8(2), 9 to 14, 15 to 19, 20 and 21, 22, 23, 24, 25, 26, 28Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993-Section 3, 4
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