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Delhi High Court judgments

1,36,357 judgments · page 1,845 of 6,818

High Courts16 May 2023Disposed Of

Dhirendra Prakash Saxena Vs Directorate Of Revenue Intelligence

Delhi High Court · (2023) 05 DEL CK 1199

Code of Criminal Procedure, 1973-Section 439Narcotics Drugs and Psychotropic Substances Act, 1985-Sections 25, 25A, 29, 22, 67, 37, 9A, 2(vii)(a), 2(vii)(b), 2(viid)Narcotics Drugs and Psychotropic Substances (Regulation of Controlled Substances) Orders, 2013-Schedule A
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High Courts16 May 2023Dismissed

AB Vs CD

Delhi High Court · (2023) 05 DEL CK 1245

Cr.P.C.-Section 125
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High Courts16 May 2023Allowed

Department Of Transport, GNCTD Vs Star Bus Services Pvt Ltd

Delhi High Court · (2023) 05 DEL CK 1278

Arbitration and Conciliation Act, 1996-Section 5; Section 14; Section 17; Section 20; Section 23(4); Section 29A(1); Section 29A(3); Section 29A(4); Section 29A(5); Section 29A(6); Section 29A(7); Section 29A(8); Section 29A(9); Section 29B; Section 30; Section 31(1); Section 31(2); Section 31(3); Section 31(4); Section 34(1); Section 34(2); Section 34(2)(b)(ii); Section 34(3); Section 34(5); Section 37; Section 48; Section 48(3); Section 48(4); Section 73; Section 75; Section 81Arbitration Act, 1940-Sections 8, 9, 28 read with First Schedule, Clause 3; Sections 30 and 33Constitution of India-Article 14
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High Courts16 May 2023Dismissed

Maj Pankaj Rai Vs NIIT Ltd

Delhi High Court · (2023) 05 DEL CK 1285

Arbitration and Conciliation Act, 1996-Section 4, 12, 12(1) to 12(4), 12(5), 13, 13(3), 14, 14(1), 14(1)(a), 14(2), 14(3), 15, 16(3), 17, 17(1)(d), 19, Fifth Schedule, Seventh ScheduleCPC2016 Amendment Act
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High Courts16 May 2023Allowed

Mukesh Rajora & Anr. Vs Pension Trust & Anr.

Delhi High Court · (2023) 05 DEL CK 1373

Central Civil Services (Pension) Rules, 1972-Rules 3(q), 9, 14, 24, 26, 29, 30, 35, 37, 40(3), 48, 48-A, 48-B and 54(6)Delhi Electricity Reforms Act, 2000-Sections 14-16, 16(2) and 60Constitution of India-Article 309
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High Courts16 May 2023Dismissed

Ashok & Ors. Vs Khyali Ram & Ors.

Delhi High Court · (2023) 05 DEL CK 1377

Code of Civil Procedure-Order I Rule 10(2), Section 2(2), 47, VI Rule 4, VI Rule 17, XXI Rule 32, XXI Rule 32(1), XXI Rule 32(5), 21 Rule 97, 21 Rule 99, 21 Rule 101, 100-ASpecific Relief Act, 1963-Section 6C.P.C. Amendment Act, 2002-Section 16(2)(b)
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High Courts16 May 2023Dismissed

Raju Yadav Vs State Of Nct Of Delhi

Delhi High Court · (2023) 05 DEL CK 1380

IPC-Sections 109, 120B, 342, 370, 375, 376, 376D, 506Protection of Children from Sexual Offences Act, 2012-Sections 4, 6, 10, 16, 29Indian Evidence Act-Sections 8, 18, 61, 65
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