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Delhi High Court judgments

1,37,242 judgments · page 2,015 of 6,863

High Courts02 Feb 2023Allowed

Sh. Rajeev Kumar Vs The State & Ors.

Delhi High Court · (2023) 02 DEL CK 4273

Code of Criminal Procedure, 1973-Sections 439, 164, 161Indian Penal Code, 1860-Sections 363, 366, 376Protection of Children from Sexual Offences Act, 2012-Section 6
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High Courts02 Feb 2023Dismissed

Sh. R. Vijay Kumar Vs State & Anr.

Delhi High Court · (2023) 02 DEL CK 4274

Code of Criminal Procedure, 1973-Section 482, 156(1), 155(2)Indian Penal Code, 1860-Sections 420, 406, 34Constitution of India-Article 226
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High Courts02 Feb 2023Disposed Of

Sajid Vs State & Ors.

Delhi High Court · (2023) 02 DEL CK 4275

Code of Criminal Procedure, 1973-Section 374(3)Indian Penal Code, 1860-Sections 398, 34, 393
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High Courts02 Feb 2023Allowed

Anju Vs Anil & Anr.

Delhi High Court · (2023) 02 DEL CK 4317

Code of Criminal Procedure, 1973-Section 397/401, 125Hindu Marriage Act-Section 9
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High Courts02 Feb 2023Dismissed

Akash Verma Vs State Of NCT Of Delhi

Delhi High Court · (2023) 02 DEL CK 4279

Code of Criminal Procedure, 1973-Section 482, 195, 195(1)(a), 156(1), 155(2)Indian Penal Code, 1860-Sections 420, 188, 120B, 34Epidemic Diseases Act, 1897-Section 3
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High Courts02 Feb 2023Dismissed

Aayushi Dineshbhai Prajapati Vs Union Of India

Delhi High Court · (2023) 02 DEL CK 0093

Constitution Of India, 1950 — Article 142, 226Indian Medical Council Act, 1956 — Section 13(4A), 13(4B)Eligibility Requirement for Obtaining Admission in an Undergraduate Medical Course in a Foreign Medical Institution Regulations, 2002 — Regulation 2(f), 3, 4(2), 4(2)(a), 4(2)(b), 4(2)(c), 4(2)(d), 4(2)(e), 4(2)(f), 8, 9, 10
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High Courts02 Feb 2023

Shailesh Kumar Vs State

Delhi High Court · (2023) 02 DEL CK 0065

Indian Penal Code, 1860 — Section 34, 201, 302Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 27, 106
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High Courts02 Feb 2023Dismissed

Veena Mahajan Vs V.N Verma

Delhi High Court · (2023) 02 DEL CK 0029

Constitution Of India, 1950 — Article 136Code Of Civil Procedure, 1908 — Section 47, 151, Order 1 Rule 10, Order 21 Rule 102Transfer of Property Act, 1882 — Section 52, 53A, 54, 55(1)
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High Courts02 Feb 2023Dismissed

Flowmore Limited Vs M/S Skipper Limited

Delhi High Court · (2023) 02 DEL CK 0027

Arbitration And Conciliation Act, 1996 — Section 9, 28(1)(a), 28(3), 31(3), 34, 34(2A), 34(2)(a)(iii), 34(2)(b)(ii), 48, 48(2)(b)(ii)Sale of Goods Act, 1930 — Section 41
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High Courts02 Feb 2023Dismissed

Prime Time India Vs Somnath Vij

Delhi High Court · (2023) 02 DEL CK 0026

Code Of Civil Procedure, 1908 — Section 10, 80, 151, Order 14, Order 14 Rule 1, Order 14 Rule 1(5), Order 23 Rule 3 , Order 14 Rule 5
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