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Delhi High Court judgments

1,36,106 judgments · page 1,596 of 6,806

High Courts11 Oct 2023Disposed Of

Rampal Vs Anju @ Anju Bala & Ors.

Delhi High Court · (2023) 10 DEL CK 3545

Code of Civil Procedure, 1908-Order XLI Rule 22, XLII Rule 2, Section 151, XXXVII, XXXVII Rule 1(2)(b)(ii), II Rule 2, XXXVIII Rule 5Delhi High Court Act, 1966-Section 10(1)Banking Regulation Act, 1949-Section 45ZA(2), 45(ZA)
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High Courts11 Oct 2023Disposed Of

Sugandhi Aggarwal Vs Col. Ramneesh Pal Singh

Delhi High Court · (2023) 10 DEL CK 3608

Family Courts Act, 1984-Sections 12, 14, 19(1)Guardians and Wards Act-Sections 12, 13, 17, 25Protection of Women from Domestic Violence Act, 2005-Section 12
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High Courts11 Oct 2023Dismissed

S K Pattanayak Vs Ministry Of Railways & Ors

Delhi High Court · (2023) 10 DEL CK 3622

Indian Railway Finance Corporation Ltd. (Conduct, Discipline & Appeal) Rules, 2008-Rule 25Constitution of India-Article 14, 16, 19(1)(g) and 21Government of India (ToB) Rule, 1961
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High Courts11 Oct 2023Dismissed

Adarsh Kanojia Vs Union Of India

Delhi High Court · (2023) 10 DEL CK 3624

Right to Information Act, 2005-Section 7, 24, 24(1), proviso to Section 24, sub-section (2) of Section 24, sub-section (4) of Section 24, sub-section (5) of Section 24, Second Schedule
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High Courts11 Oct 2023Dismissed

Nagendra Mohan Dass Vs Archana Dass

Delhi High Court · (2023) 10 DEL CK 3698

Constitution of India-Article 227Code of Civil Procedure, 1908-Section 115, 151, Order VI Rule 17, VII Rule 11, XXIII Rule 1(3)
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High Courts11 Oct 2023Dismissed

Nagendra Mohandass Vs Archana Dass & Anr.

Delhi High Court · (2023) 10 DEL CK 3696

Limitation Act, 1963-Section 5, 14Code of Civil Procedure, 1908-Section 151, 115, Order VI Rule 17, XXIII Rule 1 (3), VII Rule 11, XXIConstitution of India-Article 227
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