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Delhi High Court judgments

1,36,106 judgments · page 1,588 of 6,806

High Courts16 Oct 2023Dismissed

Dinesh Vs State

Delhi High Court · (2023) 10 DEL CK 3903

Cr.P.C-Section 439IPC-Section 302, 120-B, 201, 34
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High Courts16 Oct 2023Disposed Of

DSCL Fengshun Wabag Vs Delhi Jal Board & Anr.

Delhi High Court · (2023) 10 DEL CK 4079

Arbitration and Conciliation Act, 1996-Section 11, 11(4), 11(5), 11(6), 11(10)Stamp Act-Section 2(14), 33, Article 5Stamp Duty Registration Fees and Court Fee in Delhi Act-Schedule IA
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High Courts16 Oct 2023

Mrs. B Vs The Union Of India & Anr.

Delhi High Court · (2023) 10 DEL CK 4082

Medical Termination of Pregnancy Act, 1971-Section 3, 3(2), 3(2)(a), 3(2)(b), 3(2)(b)(i), 3(2A), 3(2B), 3(2C), 3(3), 3(4), Explanation 1 to Section 3(2), Explanation 2 to Section 3(2)MTP Rules, 2003-Rule 3B, 3B(a), 3B(b), 3B(c), 3B(d), 3B(e), 3B(f), 3B(g)Indian Penal Code (45 of 1860)
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High Courts16 Oct 2023Dismissed

Ayur United Care Llp Vs Union Of India & Anr.

Delhi High Court · (2023) 10 DEL CK 0053

Constitution of India, 1950 — Article 142, 226, 227Intellectual Property Division (IPD) Rules, 2021 — Section 2(i), 2(j), 2(l), 2(l)(iii), 4, 8, 8(iii)Delhi High Court Rules, 2018 — Rule 1, 1(b), 1(xviii)(a), 1(xviii)(b), 4
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High Courts16 Oct 2023

B Vs Union Of India & Anr

Delhi High Court · (2023) 10 DEL CK 0050

Constitution of India, 1950 — Article 21Medical Termination of Pregnancy Rules, 2003 — Rule 3B, 3B(a), 3B(b), 3B(c), 3B(d), 3B(f), 3B(g)Medical Termination of Pregnancy Act, 1971 — Section 3, 3(2)(b), 3(2)(b)(i), 3(3)
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