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Delhi High Court judgments

1,36,305 judgments · page 1,627 of 6,816

High Courts22 Sept 2023Disposed Of

Santosh Vs Rajender

Delhi High Court · (2023) 09 DEL CK 4153

Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 13(1) (ia) & (ib), 13-BContempt of Courts Act, 1971
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High Courts22 Sept 2023Dismissed

Sumitra Vs Government Of NCT Of Delhi & Ors.

Delhi High Court · (2023) 09 DEL CK 4156

Bonded Labour System (Abolition) Act, 1976-Sections 2(b), 2(d), 2(e), 2(f), 2(g)Contract Labour (Regulation and Abolition) Act, 1970-Section 2(1)(b)Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979-Section 2(1)(e)
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High Courts22 Sept 2023Dismissed

Suhail Ahmad Thokar Vs National Investigation Agency

Delhi High Court · (2023) 09 DEL CK 0185

Constitution of India, 1950 — Article 19(1), 19(2), 19(4), 370Code of Criminal Procedure, 1973 — Section 161, 164, 173, 173(8), 437, 439, 482Indian Penal Code, 1860 — Section 120B, 121A, 122, 123
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High Courts22 Sept 2023Dismissed

Ram Kishor Arora Vs Director, Directorate Of Enforcement & Anr

Delhi High Court · (2023) 09 DEL CK 0183

Constitution of India, 1950 — Article 21, 22, 22(1), 22(5), 141, 226, 227Prevention of Money-Laundering (the Forms and the Manner of Forwarding a Copy of Order of Arrest of a Person along with the Material to the Adjudicating Authority and its Period of Retention) Rules, 2005 — Rule 2, 2(g), 2(h), 3, 3(1), 3(7), 6, 7Code of Criminal Procedure, 1973 — Section 41A, 162, 167, 482
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