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Delhi High Court judgments

1,35,544 judgments · page 1,496 of 6,778

High Courts18 Dec 2023Dismissed

Jitendra Kumar @ Jeetu Vs State (Nct Of Delhi)

Delhi High Court · (2023) 12 DEL CK 0178

Code of Criminal Procedure, 1973 — Section 164, 482Indian Penal Code, 1860 — Section 323, 354, 363, 376DProtection of Children from Sexual Offences Act, 2012 — Section 4, 6
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High Courts18 Dec 2023Dismissed

Chander Bhan Vs State Nct Of Delhi

Delhi High Court · (2023) 12 DEL CK 0174

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 295A, 323, 341, 342, 365, 384, 395Prevention of Corruption Act, 1988 — Section 7
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High Courts18 Dec 2023Disposed Of

Arif Vs State

Delhi High Court · (2023) 12 DEL CK 0122

Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 188, 302, 380, 427, 436, 450Code Of Criminal Procedure, 1973 — Section 161
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High Courts18 Dec 2023Dismissed

Mohd.Mustaqeem Vs State (Govt Of Nct) Of Delhi

Delhi High Court · (2023) 12 DEL CK 0121

Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 153A, 188, 302, 380, 427, 436, 450Code Of Criminal Procedure, 1973 — Section 161, 437(2)Arms Act, 1959 — Section 25, 27
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High Courts18 Dec 2023Disposed Of

Adarsh Gaur Vs State Of Nct Of Delhi & Anr

Delhi High Court · (2023) 12 DEL CK 0111

Code of Criminal Procedure, 1973 — Section 251, 313, 378(4)Indian Penal Code, 1860 — SectionNegotiable Instruments Act, 1881 — Section 138, 138(b), 145(2)
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High Courts15 Dec 2023Partly Allowed

Shri Satish Kumar Sakuja Vs M/s. Appolo Cranes Pvt. Ltd. & Ors.

Delhi High Court · (2023) 12 DEL CK 3676

Code of Civil Procedure, 1908-Section 151; Order XIII-A Rule 1, 6 & 7; Order XIII-A Rule 4(3); Order V Rule 1(1); Order VIII Rule 1; Order VIII Rule 10Limitation Act, 1963-Section 5; Sections 4 to 24; Section 29; Section 29(2); Articles 116 and 117Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015-Section 13; Section 13(1-A); Section 14; Section 16; Section 21; Schedule
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High Courts15 Dec 2023Disposed Of

Shashvat Nakrani Vs Ashneer Grover

Delhi High Court · (2023) 12 DEL CK 3674

Code of Civil Procedure, 1908-Order XXXIX Rule 1 and 2, Section 151Companies Act, 2013-Section 56, 88Companies (Share Capital and Debentures) Rules, 2014-Rule 11, sub-rule (1) of Rule 11
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