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Delhi High Court judgments

1,31,711 judgments · page 1,377 of 6,586

High Courts01 Mar 2024Disposed Of

Ramesh Chand Sharma Through Lr Vs Balbir Singh Mathur & Ors

Delhi High Court · (2024) 03 DEL CK 0015

Constitution of India, 1950 — Article 226, 227Code of Civil Procedure, 1908 — Section 2(11), 151, Order 22 Rule 1, Order 23 Rule 3, Order 22 Rule 4, Order 22 Rule 4(3), Order 22 Rule 4(5), Order 22 Rule 9, Order 22 Rule 10ALimitation Act, 1963 — Section 5
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High Courts01 Mar 2024Dismissed

Sushil Yadav Vs State (Govt. Of Nct), Delhi

Delhi High Court · (2024) 03 DEL CK 0010

Indian Penal Code, 1860 — Section 366Code of Criminal Procedure, 1973 — Section 154, 313, 374(2)Protection of Children from Sexual Offences Act, 2012 — Section 3, 5(m), 6
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High Courts01 Mar 2024Disposed Of

Anil Kumar Vs State Of Nct Of Delhi And Anr

Delhi High Court · (2024) 03 DEL CK 0007

Indian Penal Code, 1860 — Section 376Code of Criminal Procedure, 1973 — Section 164, 439Protection of Children from Sexual Offences Act, 2012 — Section 4, 6, 29
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High Courts01 Mar 2024Disposed Of

Himanshu Thakur Vs State Of Nct Of Delhi

Delhi High Court · (2024) 03 DEL CK 0006

Indian Penal Code, 1860 — Section 120B, 144, 147, 148, 149, 201, 302, 395, 412, 427, 432, 435Code of Criminal Procedure, 1973 — Section 439
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High Courts01 Mar 2024Dismissed

Sagar Vs State Nct Of Delhi

Delhi High Court · (2024) 03 DEL CK 0005

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 25, 37, 41(2), 42, 50, 52A
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High Courts29 Feb 2024

Ajay Chawla Vs Chander Bhan Makker & Anr.

Delhi High Court · (2024) 02 DEL CK 3988

Code of Civil Procedure, 1908-Section 100, Order XII Rule 8, VI Rule 9, VIII Rules 3 and 5Delhi Rent Control Act, 1958-Section 3, 14Indian Evidence Act, 1872-Section 65, 58, 70, 92
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