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Delhi High Court judgments

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High Courts24 Jan 2024Disposed Of

Priya Vs State of NCT of Delhi & Ors.

Delhi High Court · (2024) 01 DEL CK 4275

Indian Penal Code, 1860-Sections 506, 509, 354, 354D, 354B, 323, 34Code of Criminal Procedure, 1973-Sections 482, 161, 164, 164(5A), 173(2), 173(2)(ii)Constitution of India-Article 226
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High Courts23 Jan 2024Dismissed

Pradeep Sharma Vs Rajiv Garg

Delhi High Court · (2024) 01 DEL CK 3862

Code of Civil Procedure, 1908-Order XLIII Rule 1(r), XXXIX Rule 4, Section 151, XXXIX Rule 3Delhi High Court Rules, 2018Indian Penal Code, 1860-Section 448/380/34
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High Courts23 Jan 2024Dismissed

Keshav Datt Vs South Asian University

Delhi High Court · (2024) 01 DEL CK 3893

Constitution of India-Article 12, 13(2), 13(3), 17, 23, 24, 32, 36, 226, 309, 310, 311, 323-A, Part III, Part IV, Part XIVSouth Asian University Act, 2008-Section 6, 6(3), 6(5), 8, 8(xviii), 8(xix), 14, 26, 29United Nations (Privileges and Immunities) Act, 1947-Section 3, Articles I, II, III, IV, V, VI, VII and VIII of the Schedule
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