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Delhi High Court judgments

1,35,105 judgments · page 1,453 of 6,756

High Courts18 Jan 2024Dismissed

Mohd Akil Vs Mohd Fareed

Delhi High Court · (2024) 01 DEL CK 4063

Negotiable Instruments Act, 1881-Section 138, 145(2)Cr.P.C.-Section 251, 397, 401, 482
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High Courts18 Jan 2024Disposed Of

Shri Rajinder Singh Bedi Vs The State & Ors.

Delhi High Court · (2024) 01 DEL CK 4122

CPC-Order VII Rule 14, VIII Rule 1A, XI Rule 1, XI Rule 3, XI Rule 5, XI Rule 15, XI Rule 17, XVIII Rule 4(1), XIX Rule 3Commercial Courts ActDHC (OS) Rules, 2018-Chapter IV Rule 1, Chapter IV Rule 1(a), Chapter VII Rule 2(ii), Chapter VII Rule 3, Chapter VII Rule 6, Chapter VII Rule 7, Chapter VII Rule 7A, Chapter VII Rule 16, Chapter VIII, Chapter XI Rule 1(ii), Chapter XI Rule 11, Chapter XIX
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High Courts18 Jan 2024Dismissed

S.S. Das Vs Union Of India

Delhi High Court · (2024) 01 DEL CK 3602

Constitution of India-Para XXIV, Article 308 to 314, 311 (2) (b), 74CCS (CCA) Rules-Rule 14Fundamental Rules-FR 56(j), FR 56(i), FR 56(1), Rule 56 (jj)
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High Courts18 Jan 2024Allowed

Avadh Narayan Kushwaha Vs State

Delhi High Court · (2024) 01 DEL CK 0110

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 304, 304B, 306, 498AEvidence Act, 1872 — Section 113B
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High Courts16 Jan 2024Dismissed

Balasaraswathy Vs KVSN Raju

Delhi High Court · (2024) 01 DEL CK 3677

Delhi Rent Control Act, 1958-Section 14(1)(a), 14(1)(c), 15(1), 14(2), 38, 45Constitution of India-Article 227
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High Courts16 Jan 2024Dismissed

Shiv Prakash Vs Mool Chand & Ors.

Delhi High Court · (2024) 01 DEL CK 3680

Code of Civil Procedure, 1908-Section 100Limitation Act 1963-Article 58, Section 6Evidence Act, 1872-Section 116
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