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Delhi High Court judgments

1,35,185 judgments · page 1,456 of 6,760

High Courts15 Jan 2024Disposed Of

Geetika Dahiya Vs State Of NCT Of Delhi

Delhi High Court · (2024) 01 DEL CK 3762

Cr.P.C.-Section 438IPC-Sections 420, 120B, 384, 34, 406, 498A, 323, 364A, 365 and 386Protection of Women from Domestic Violence Act, 2005
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High Courts15 Jan 2024Disposed Of

The Indian Express P Ltd Vs The Indian Express Newspapers Workers Union Regd & Anr

Delhi High Court · (2024) 01 DEL CK 3781

Companies Act, 1956Industrial Disputes Act, 1947-Section 2(a), 2(ka), 2(k), 7B, 10, 36(1)(a), 40, Second Schedule, Third Schedule, Item 2 of Second Schedule, Item 4 of Third Schedule, Item 11 of Third ScheduleIndustrial Employment (Standing Orders) Act, 1946-Section 3, 3(2), 4, 5, 5(2), 6, 7, 8, 9, 10, 10(1), 10(2), 10(3), 10(4), 13, 13-A, Schedule, Schedule I, IA, IB, Clause 3 of Schedule IB, Item 5 of Schedule
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High Courts15 Jan 2024Dismissed

Suraj Vs State (NCT Of Delhi)

Delhi High Court · (2024) 01 DEL CK 3903

Code of Criminal Procedure, 1973-Section 374(2), 482, 161, 428Indian Penal Code-Section 308, 34, 379, 411, 302Indian Evidence Act, 1872-Section 154, 134
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High Courts15 Jan 2024Dismissed

Vijay Kumar Bansal Vs Bhimsen Bansal & Ors.

Delhi High Court · (2024) 01 DEL CK 4076

Code of Civil Procedure, 1908-Order VII Rule 11, XII Rule 6, Section 151, VI Rule 2, 6 Rule 16Benami Transaction (Prohibition) Act, 1988-Section 4, 4(1), 4(2), 4(3)Court Fees Act, 1870-Section 7 (4) (b)
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