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Delhi High Court judgments

1,34,208 judgments · page 1,428 of 6,711

High Courts02 Feb 2024Disposed Of

Mohd. Akhtar Gujjar Vs The State NCT Of Delhi

Delhi High Court · (2024) 02 DEL CK 4268

Cr.P.C-Section 482, 82 (including Sub-section (1), Sub-section (2), Sub-section (3), Sub-section (4) and Sub-section (5))Indian Penal Code (45 of 1860)-Section 420, 120B, 34, 302, 304, 364, 367, 382, 392, 393, 394, 395, 396, 397, 398, 399, 400, 402, 436, 449, 459, 460, 186, 332, 352, 353
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High Courts02 Feb 2024Dismissed

State (NCT of Delhi) Vs Shiv Prasad

Delhi High Court · (2024) 02 DEL CK 4387

Criminal Procedure Code, 1973-Section 378(3), 313, 378 and 386Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20, 50, 50(1), 57
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High Courts02 Feb 2024Allowed

Neeta Gupta Vs Suman Anand

Delhi High Court · (2024) 02 DEL CK 4445

Code of Criminal Procedure, 1973-Section 482Constitution of India-Article 227Negotiable Instruments Act-Section 138, 141
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High Courts02 Feb 2024Disposed Of

Larsen And Toubro Limited Vs IIC Limited & Anr.

Delhi High Court · (2024) 02 DEL CK 3909

Arbitration and Conciliation Act, 1996-Sections 16, 19, 23(4), 29A, 29A(1), 29A(2), 29A(3), 29A(4), 29A(5), 29A(6), 29A(7), 29A(8), 29A(9), 34Insolvency and Bankruptcy Code, 2016-Section 14Arbitration Act, 1940-Section 28(1)
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