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Delhi High Court judgments

1,36,357 judgments · page 1,794 of 6,818

High Courts28 Jun 2023Disposed Of

Harkirat Singh Sodhi Vs Oram Foods Pvt Limited & Ors.

Delhi High Court · (2023) 06 DEL CK 0100

DIAC (Arbitration Proceeding) Rules, 2018 — Rule 4.1Arbitration and Conciliation Act, 1996 — Section 17(ii)(b), 23(4), 29A, 29A(1), 29A(4), 29A(5), 29A(8)Commercial Courts Act, 2015 — Section 12A
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High Courts26 Jun 2023Partly Allowed

Dilip Mishra Vs State

Delhi High Court · (2023) 06 DEL CK 3287

IPC-Section 147, 148, 149, 325, 302, 452, 34Code of Criminal Procedure, 1973-Section 161, 313
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High Courts26 Jun 2023

Pawan Kumar & Ors. Vs State NCT Of Delhi

Delhi High Court · (2023) 06 DEL CK 3290

Indian Penal Code, 1860-Sections 302, 34, 306, 498A, 304-BCode of Criminal Procedure, 1973-Sections 161, 164, 313Indian Evidence Act-Sections 113A, 113B, 118, 106
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High Courts26 Jun 2023Disposed Of

Parveen Rana Vs State

Delhi High Court · (2023) 06 DEL CK 3291

Indian Penal Code, 1860-Section 302Code of Criminal Procedure, 1973-Section 313IEA-Section 65B
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High Courts26 Jun 2023Partly Allowed

Narender & Ors. Vs State

Delhi High Court · (2023) 06 DEL CK 3295

Indian Penal Code, 1860-Sections 147, 148, 302 read with 149, 302/120BIndian Evidence Act, 1872-Section 6Code of Criminal Procedure, 1973-Section 313
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High Courts26 Jun 2023

Jagdish Vs State

Delhi High Court · (2023) 06 DEL CK 3297

Indian Penal Code, 1860-Section 302, 201, 34Code of Criminal Procedure, 1973-Section 161, 313Indian Evidence Act, 1872-Section 106, 27, 8
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High Courts26 Jun 2023

Nikhil Rana Vs State

Delhi High Court · (2023) 06 DEL CK 3305

Indian Penal Code, 1860-Sections 302, 201, 202, 203, 174A, 120B, 120-B, 34Arms Act, 1959-Sections 25, 27Indian Evidence Act, 1872-Section 106
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