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Delhi High Court judgments

1,31,711 judgments · page 1,275 of 6,586

High Courts30 Apr 2024Allowed

Rashmi Goyal Vs M/s Mahalaxmi Fabrics

Delhi High Court · (2024) 04 DEL CK 4098

Negotiable Instruments Act-Section 138, 141, 141(1), 141(2), 118(a), 139Cr.P.C.-Section 482Companies Act, 2013-Section 2(24), 2(51), 204, 205
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High Courts30 Apr 2024Disposed Of

State Vs Rocky

Delhi High Court · (2024) 04 DEL CK 4031

Code of Criminal Procedure, 1973-Section 482, 439(2)Constitution of India-Article 227Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 37
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High Courts30 Apr 2024Allowed

Karan Luthra Vs Sh. M.K. Subba

Delhi High Court · 2023 INSC 823

Code of Civil Procedure, 1908-Order VII Rule 11, Section 151, XXXIX Rules 1 & 2, XXXIX Rule 4Limitation Act, 1963-Article 54 Part II, Section 9Delhi Land Reforms Act, 1954
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High Courts30 Apr 2024Allowed

Sh. Shri Bhagwan Vs The State & Ors.

Delhi High Court · (2024) 04 DEL CK 3999

Indian Succession Act, 1925-Section 276, 63, 63(a), 63(b), 63(c), 222, 232, 234Indian Evidence Act, 1872-Section 114(e), 68Code of Civil Procedure, 1906-Order VII Rule 11
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High Courts30 Apr 2024Disposed Of

Bhavik Koladia Vs Ashneer Grover & Anr.

Delhi High Court · (2024) 04 DEL CK 3975

Code of Civil Procedure, 1908-Order XXXIX Rule 1 and 2Companies Act, 2013-Section 56Companies (Share Capital and Debentures) Rules 2014-Rule 11(1)
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High Courts30 Apr 2024Dismissed

Prabhat Sharma Vs Municipal Corporation Of Delhi & Ors.

Delhi High Court · (2024) 04 DEL CK 3805

Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act 2014-Section 18, 18(1), 18(3), 19, 19(1), 19(1)(b), 19(2), 21, 33, 10, 3(3), Clause 3(e) of the First ScheduleDelhi Municipal Corporation Act, 1957-Section 322, 326
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