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Delhi High Court judgments

1,36,357 judgments · page 1,664 of 6,818

High Courts04 Sept 2023Partly Allowed

Naresh Chand Vs State

Delhi High Court · (2023) 09 DEL CK 4351

Code of Criminal Procedure, 1973-Section 397/401, 164, 161, 227 and 228Indian Penal Code, 1860-Sections 326, 328, 376, 506, 509 and 34; Sections 417 and 376(2)(n); Sections 323 and 313
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High Courts04 Sept 2023Dismissed

State Vs Shamshad

Delhi High Court · (2023) 09 DEL CK 4353

Indian Penal Code-Sections 363, 366, 376Code of Criminal Procedure, 1973-Section 82, 313
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High Courts04 Sept 2023Disposed Of

Amit Gupta Vs Union Of India & Ors.

Delhi High Court · (2023) 09 DEL CK 4354

Central Goods & Services Tax Act, 2017-Section 6, 6(1), 6(2)(a), 6(2)(b), 6(3), 67(2), 74Essential Commodities Act, 1955State Goods and Service Tax Act, 2017-Section 6, 6(2)(b)
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High Courts04 Sept 2023Disposed Of

Arun Prakash Vs Mansi Sharma

Delhi High Court · (2023) 09 DEL CK 4358

Family Courts Act, 1984-Section 19(1)Hindu Marriage Act, 1955-Section 13-B, 13B(I), 13B(II)Domestic Violence Act, 2005
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High Courts04 Sept 2023

SAP SE Vs ERP Training India & Ors

Delhi High Court · (2023) 09 DEL CK 0239

Code of Civil Procedure, 1908 — Order 1 Rule 10, Order 39 Rule 3Copyright Act, 1957 — Section 2(o), 62(2)Trade Marks Act, 1999 — Section 134
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High Courts04 Sept 2023Disposed Of

Arun Prakash Vs Mansi Sharma

Delhi High Court · (2023) 09 DEL CK 0072

Family Courts Act, 1984 — Section 19(1)Hindu Marriage Act, 1955 — Section 13B, 13B(I), 13B(II)Indian Penal Code, 1860 — Section 34, 406, 498A
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High Courts04 Sept 2023Disposed Of

Dinesh Vs State Of Nct Of Delhi

Delhi High Court · (2023) 09 DEL CK 0035

Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 482Arms Act, 1959 — Section 25, 25(1)(a), 30
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High Courts04 Sept 2023Dismissed

Mohd Hasan@Nanhe Vs State

Delhi High Court · (2023) 09 DEL CK 0033

Code of Criminal Procedure, 1973 — Section 91, 311, 397, 397(2), 399, 401Indian Penal Code, 1860 — Section 201, 302
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