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Delhi High Court judgments

1,37,791 judgments · page 2,123 of 6,890

High Courts14 Nov 2022Dismissed

Ram Guru Vs State (Nct Of Delhi)

Delhi High Court · (2022) 11 DEL CK 0059

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 376, 377Code Of Criminal Procedure, 1973 — Section 313, 374(2)
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High Courts11 Nov 2022Disposed Of

Dhanalakshmi Srinivasan Medical College And Hospital & Anr. Vs Union Of India & Anr.

Delhi High Court · (2022) 11 DEL CK 1443

Indian Medical Council Act, 1956-Section 11(2), 10A and 10BOpening of a new or Higher Course of Study or Training (Including Postgraduate Course of Study or Training) and Increase of Admission Capacity in any Course of Study or Training (Including a Postgraduate Course of Study or Training) (Amendment) Regulations, 2016Opening of a new or Higher Course of Study or Training (Including Postgraduate Course of Study or Training) and Increase of Admission Capacity in any Course of Study or Training (Including a Postgraduate Course of Study or Training) (Amendment) Regulations, 2018-Clause 3(1) of Part II
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High Courts11 Nov 2022

Mr. B. Vasudeva Rao Vs Union Of India & Anr.

Delhi High Court · (2022) 11 DEL CK 1118

Jawahar Lal Nehru Port Trust Employees (CCA), Regulations, 1988-Regulation 7(i) to (ix), 11(2), 12, 12(4), 13, 16, 28 and Provisos 1 to 31982 Regulations-Regulation 17
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