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Delhi High Court judgments

1,36,357 judgments · page 1,726 of 6,818

High Courts04 Aug 2023

Sudhir Jain Vs Sarla Mittal

Delhi High Court · (2023) 08 DEL CK 0026

Indian Stamp Act, 1899 — Article 6Indian Stamp Act, 1899 — Section 33Usurious Loans Act, 1918 — Section 3
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High Courts04 Aug 2023

Sudhir Jain Vs R. P. Mittal

Delhi High Court · (2023) 08 DEL CK 0025

Code of Civil Procedure, 1908 — Order 2 Rule 2, Order 6 Rule 2(3)Usurious Loans Act, 1918 — Section 3Punjab Relief of Indebtedness Act, 1934 — Section 5, 6
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High Courts04 Aug 2023

V. R. Holdings Vs Hero Investocorp Limited & Anr

Delhi High Court · (2023) 08 DEL CK 0024

Code of Civil Procedure, 1908 — Section 2(4), 44A, 104, Order 43, Order 43 Rule 1Trade Marks Act, 1999 — Section 57, 91, 134, 135Commercial Courts Act, 2015 — Section 2(1)(c), 2(1)(c)(xvii), 2(4), 3, 4, 5, 6, 7, 8, 13, 13(1A), 13(2)
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High Courts04 Aug 2023Dismissed

Manish Kumar Vs State And Anr

Delhi High Court · (2023) 08 DEL CK 0017

Code Of Criminal Procedure, 1973 — Section 125, 397, 401, 482Indian Penal Code, 1860 — Section 376
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High Courts04 Aug 2023Disposed Of

Vipin Vs State

Delhi High Court · (2023) 08 DEL CK 0015

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 304B, 498AEvidence Act, 1872 — Section 113B
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High Courts04 Aug 2023Disposed Of

Vivekananda Institute Of Professional Studies Vs Government Of Nct Of Delhi & Anr

Delhi High Court · (2023) 08 DEL CK 0013

Constitution of India, 1950 — Article 14, 19(1)(g), 19(6), 239, 239ACode of Civil Procedure, 1908 — Order 6 Rule 17Delhi Professional Colleges or Institutions (Prohibition of Capitation Fee, Regulation of Admission, Fixation of Non Exploitative Fee and Other Measures to ensure Equity and Excellences) Rules, 2007 — Rule 8, 8(2), 8(2)(a), 8(2)(a)(viii)
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High Courts03 Aug 2023

Sh. Parmod Kumar Jain Vs Mr. Satish Jain & Ors.

Delhi High Court · (2023) 08 DEL CK 1064

Code of Criminal Procedure, 1973-Section 340Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(d), 7 Rule 7Prohibition of Benami Property Transactions Act, 1988-Sections 2(9), 3(2), 4, 4(3), 4(3)(a), 4(3)(b)
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