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Delhi High Court judgments

1,36,106 judgments · page 1,602 of 6,806

High Courts09 Oct 2023Disposed Of

Neetu Grover Vs Gagan Grover

Delhi High Court · (2023) 10 DEL CK 0029

Hindu Marriage Act, 1955 — Section 3(a), 3(f), 4, 5, 5(i), 5(iv), 5(v), 11, 12, 16(1), 16(3), 16(3), 23, 24, 26, 28Code of Criminal Procedure, 1973 — Section 125
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High Courts09 Oct 2023Dismissed

State Nct Of Delhi Vs Devender & Ors

Delhi High Court · (2023) 10 DEL CK 0015

Code of Criminal Procedure, 1973 — Section 107, 150, 151, 161, 164, 313, 378Indian Penal Code, 1860 — Section 34, 109, 323, 341, 354, 376, 376(g), 452, 506
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High Courts06 Oct 2023Dismissed

ITD Cementation India Limited Vs Indian Oil Corporation Limited & Anr.

Delhi High Court · (2023) 10 DEL CK 3562

Code of Civil Procedure, 1908-Section 151, Order XI, XI Rule 1(4), XI Rule 3, XI Rule 4, XI Rule 4(1), XI Rule 4(5), VIII Rule 1, V Rule 2, 9 Rule 6(1)(c), VIII Rule 10, VI Rule 1, 37 Rule 1(a), 129, 4, 4(1), 2(1), 2(18), 122, 125, 104, 100-AThe Commercial Courts Act, 2015-Section 16(3)Delhi High Court (Original Side) Rules, 2018-Chapter II Rule 4, Chapter II Rule 5, Chapter VII Rule 3, Chapter VII Rule 5
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High Courts06 Oct 2023Dismissed

Mata Prasad & Ors. Vs Union Of India & Ors.

Delhi High Court · (2023) 10 DEL CK 3571

Ancient Monuments and Archaeological Sites and Remains Act, 1958Ancient Monuments and Archaeological Sites and Remains Rules, 1959-Rule 8(d)Constitution of India-Article 14, 19, 19(1)(g), 19(4), 19(5)
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High Courts06 Oct 2023Dismissed

Gurmeet Singh Sidana Vs Ameek Singh Sawhney & Ors.

Delhi High Court · (2023) 10 DEL CK 3713

Code of Civil Procedure, 1908-Section 115, 151, Order XII Rule 6, IX Rule 13, 8 Rule 5, 8 Rule 10, 5 Rule 8Code of Civil Procedure (Amendment) Act, 1976Indian Stamp Act, 1899-Section 3(c), 18, 32, 35, Article 48 of Schedule 1-A
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High Courts06 Oct 2023

Rehmat Fatima Vs State Of NCT Of Delhi Through Principal Secretary & Ors.

Delhi High Court · (2023) 10 DEL CK 3715

Constitution of India-Article 14, 15, 15(3), 16, 16(1), 19(1)(f), 19(1)(g), 21, 31, 38, 39, 42, 43, 226, 309, 310, 310(1), 311, 311(1), 311(2)Maternity Benefit Act, 1961-Section 2, 2(1), 2(h), 3(e), 3(n), 3(o), 5, 5(1), 5(2), 5(3), 5A, 5B, 12(2)(a), 27Code of Civil Procedure, 1908-Order VI Rule 17
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High Courts06 Oct 2023Disposed Of

Saket Grover Vs Hemant Grover & Anr.

Delhi High Court · (2023) 10 DEL CK 3716

Code of Civil Procedure, 1908-Section 115, 151, Order VI Rule 17, I Rule 10, VIII Rule 1A, XI Rule 12, 13, 14, IX Rule 13Constitution of India-Article 226, 227General Clauses Act-Section 6
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