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Delhi High Court judgments

1,37,242 judgments · page 1,989 of 6,863

High Courts17 Feb 2023Allowed

Sonu Verma Vs State Nct Ofdelhi

Delhi High Court · (2023) 02 DEL CK 0117

Indian Penal Code, 1860 — Section 34, 304B, 306, 498Code Of Criminal Procedure, 1973 — Section 161, 439Evidence Act, 1872 — Section 113B
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High Courts17 Feb 2023Disposed Of

Prabhat Das Vs Union Of India & Ors.

Delhi High Court · (2023) 02 DEL CK 0115

Central Industrial Security Force Rules, 2001 — Rule 32(1), 33(5), 34(iv), 36Indian Penal Code, 1860 — Section 313, 376, 376(i), 417Code Of Criminal Procedure, 1973 — Section 232
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High Courts16 Feb 2023Allowed

I.A.R.I. Vs Om Prakash & Ors.

Delhi High Court · (2023) 02 DEL CK 3688

Industrial Disputes Act (I.D. Act)-Section 33, 33A, 10, 198(3)(d)CCS (TS) Rules-Rule 5CPC-Section 11
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High Courts16 Feb 2023

Vinay Kumar GB Vs Sudhir Kumar & Anr.

Delhi High Court · (2023) 02 DEL CK 3813

Delhi High Court Intellectual Property Rights Division Rules, 2022-Rule 7(x), 7(xiii), 39Delhi High Court (Original Side) Rules, 2018-Rule 5 (Chapter VII), 52 (Chapter VII)Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015
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High Courts16 Feb 2023Allowed

Ramesh Kumar Sehgal Vs Canara Bank

Delhi High Court · (2023) 02 DEL CK 3856

Canara Bank Officers Employees (Discipline and Appeal) Regulations, 1976-Regulation 4(h), 4Canara Bank (Officers') Service Regulations, 1979-Regulation 38, 46, 20Constitution of India-Article 14
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High Courts16 Feb 2023Dismissed

Chander Mohan Vs Tejinder Singh

Delhi High Court · (2023) 02 DEL CK 3854

CPC-Order XXXVII, 37 Rule 2, 37 Rule 2(3), 37 Rule 3, 37 Rule 3(6), 37 Rule 4, 12 Rule 6Negotiable Instruments Act, 1881-Section 138
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