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Delhi High Court judgments

1,31,711 judgments · page 1,304 of 6,586

High Courts09 Apr 2024Dismissed

Jaima Millia Islamia Vs Sh. Vikas

Delhi High Court · (2024) 04 DEL CK 3788

Constitution of India-Article 226, 227, 136Industrial Disputes Act, 1947-Section 10, clause (d) of sub-section (1), sub-section (2A), 2-A, 25-F, 25-G, 25F(a), 25F(b)
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High Courts09 Apr 2024Disposed Of

Ram Singh Vs State

Delhi High Court · (2024) 04 DEL CK 0143

Code of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 376Protection of Children from Sexual Offences Act, 2012 — Section 4, 42
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High Courts09 Apr 2024

Jaima Millia Islamia Vs Vikas

Delhi High Court · (2024) 04 DEL CK 0097

Constitution of India, 1950 — Article 136, 226, 227Industrial Disputes Act, 1947 — Section 2A, 10, 10(1)(d), 10(2A), 25F, 25F(a), 25F(b), 25G
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High Courts09 Apr 2024Disposed Of

Aditya Birla Finance Limited Vs D K Industries And Ors

Delhi High Court · (2024) 04 DEL CK 0096

Arbitration and Conciliation Act, 1996 — Section 11, 12(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3), 13(3A), 13(4)
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High Courts09 Apr 2024Disposed Of

Jaspal Singh Reyatt Vs State Nct Of Delhi

Delhi High Court · (2024) 04 DEL CK 0095

Constitution of India, 1950 — Article 21Code of Civil Procedure, 1908 — Order 22 Rule 3Code of Criminal Procedure, 1973 — Section 41A, 437, 438, 439, 439(2)
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