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Delhi High Court judgments

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High Courts04 Jan 2024Disposed Of

Mukti Dutta Vs Vijay Bhushan & Ors.

Delhi High Court · (2024) 01 DEL CK 4086

CPC-Order XXII Rule 1, XXIII Rule 1, XXIII Rule 1-A, I Rule 10, XXIII Rule 2A, XXXII Rules 1 to 14, XXIII Rule 1(5), II Rule 2, Section 11
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High Courts04 Jan 2024Disposed Of

Seema Gautam Vs Shiv Shanker & Anr.

Delhi High Court · (2024) 01 DEL CK 4084

Arbitration and Conciliation Act, 1996-Section 14(2), 14, 12(1), 12(5), 15 Clause (3), IV ScheduleArbitration Act 1940
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High Courts04 Jan 2024Disposed Of

Amar Singh Bhatia & Anr. Vs Sir Ganga Ram Hospital & Ors.

Delhi High Court · (2024) 01 DEL CK 4137

Transplantation of Human Organs and Tissues Act, 1994-Section 2, 2(i), 3-9, 9, 9(1), 9(3), 9(4), 9(5), 10-12, 13-13D, 13A, 17, 19 and 19A, 24, Chapters III and IVTransplantation of Human Organs and Tissues Rules, 2014-Rule 6F(c)(xi), 6F(d), 7, 7(3), 7(5), 10, 11, 17, 19, 20, 21, 23, 23(1), 23(2), 23(3), 23(4), 33Constitution of India-Article 226, 21, Part III
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High Courts04 Jan 2024

Sanjeev Lakra Vs Bhim Singh

Delhi High Court · (2024) 01 DEL CK 3543

Constitution of India-Article 227Code of Civil Procedure, 1908-Order VI Rule 17The Specific Relief Act, 1963-Section 6
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High Courts04 Jan 2024Disposed Of

Union Of India Vs Poonam & Ors

Delhi High Court · (2024) 01 DEL CK 0009

Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 123(c)Code of Criminal Procedure, 1973 — Section 174
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