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Delhi High Court judgments

1,34,467 judgments · page 1,434 of 6,724

High Courts30 Jan 2024Dismissed

State Vs Rajender

Delhi High Court · (2024) 01 DEL CK 3798

Indian Penal Code-Section 302, 304 (Part-II), 304 (Part-I), 304 Part I, 300, Exception 1 to Section 300, Exception 4 of Section 300, 34Arms Act-Section 27Cr.P.C.-Section 377 (3), 378
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High Courts30 Jan 2024Dismissed

Premwati Vs Union Of India

Delhi High Court · (2024) 01 DEL CK 3860

Railway Claims Tribunal Act, 1987-Section 23, 16, 2(n)Railways Act, 1989-Section 2(29), 123, 123(b), 123(c), 124, 124-ACode of Civil Procedure, 1908
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High Courts30 Jan 2024Dismissed

United India Insurance Co Ltd Vs Veerbal & Anr.

Delhi High Court · (2024) 01 DEL CK 3857

Employee's Compensation Act, 1923-Section 30, 4A, 2(1)(e), 2(dd)(c)Motor Vehicles Act, 1988-Chapter XI, Section 149, 149(2), 149(2)(a)(ii), 163-A, 165, 166, 168, 174C.P.C.-Order XII Rule 8
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High Courts30 Jan 2024Dismissed

Pankaj Kataria & Ors Vs Union Of India

Delhi High Court · (2024) 01 DEL CK 3855

Railway Claims Tribunal Act, 1987-Section 23, 16, 13(1A)Railways Act, 1989-Section 123(b), 124ARailway Claims Tribunal (Procedure) Rules, 1989-Rule 16
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High Courts30 Jan 2024Disposed Of

Gulshan Vs State & Ors.

Delhi High Court · (2024) 01 DEL CK 3888

Indian Penal Code, 1860-Sections 174, 279, 337, 338 and 304ACode of Criminal Procedure, 1973-Section 174
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High Courts30 Jan 2024Dismissed

Department Of Land Resources Vs MFS Mukesh And Associates

Delhi High Court · (2024) 01 DEL CK 4050

Arbitration and Conciliation Act, 1996-Section 34, 34(2)(a)(ii), 34(2)(a)(iv), 34(2)(b)(ii), 7(1), 34(2)(a)(iii), 48, 48(2)(b)(ii), 34(2-A), 31(3), 28(3), 18, 75, 81Micro, Small and Medium Enterprises Development Act, 2006-Section 15, 16, 17, 18, 18(3), 18(4), 18(5), 19, 24Interest Act-Section 4, 5, 6, 7
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High Courts30 Jan 2024Dismissed

Fayaz Alam Vs The State Nct Of Delhi & Anr.

Delhi High Court · (2024) 01 DEL CK 4053

Code of Criminal Procedure, 1973-Section 401, 482, 357(1), 251, 313, 281, 315, 294Negotiable Instruments Act, 1881-Section 138, 142, 139Income Tax Act, 1961-Section 266 (SS)
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High Courts30 Jan 2024

Sulochna Vs Vishnu Dutt

Delhi High Court · (2024) 01 DEL CK 4106

Family Court Act, 1984-Section 19(1)Hindu Marriage Act, 1955-Section 9, 13(1)(ia), 13(1A)(ii), 23Guardians and Wards Act-Section 25
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