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Delhi High Court judgments

1,38,092 judgments · page 2,164 of 6,905

High Courts12 Oct 2022Dismissed

Salim Vs State Govt. Of NCT Of Delhi

Delhi High Court · (2022) 10 DEL CK 1083

Penal Code, 1860-Sections 34, 39, 300, 302, 304, 390, 392, 393, 394, 395, 397, 398, 401, 460, 120BArms Act-Sections 25/27Cr.P.C.-Section 313
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High Courts12 Oct 2022Dismissed

Dinesh Kumar @ Khali Vs State

Delhi High Court · (2022) 10 DEL CK 0054

Code Of Criminal Procedure, 1973 — Section 82, 313Indian Penal Code, 1860 — Section 34, 35, 38, 299, 302, 307Arms Act, 1959 — Section 25, 25(1B)(a), 27, 27(1)
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High Courts12 Oct 2022Dismissed

Sunil Kumar Saini Vs District And Sessions Judge

Delhi High Court · (2022) 10 DEL CK 0053

Constitution Of India, 1950 — Article 226Delhi District Courts (Appointment & Conditions Of Service) Rules, 2012 — Rule 29(17), 35Motor Vehicles Act, 1988 — Section 66, 192, 192A
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High Courts11 Oct 2022Allowed

Omega Finvest LLP Vs Direct News Private Limited

Delhi High Court · (2022) 10 DEL CK 0834

Arbitration and Conciliation Act, 1996-Section 11(5), 9, 8, 16, 42, 11, 8(3), 11(6A), 7(2), 45, 7(5), 16(1), 16(2), 16(3), 16(4), 16(5), 34, 8(1), 43(1), 21, 34(2)(a), 34(2)(b), 12, Fourth Schedule, 15(2)Arbitration and Conciliation (Amendment) Act, 2015Act 3 of 2016
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High Courts11 Oct 2022Disposed Of

M/S Singh Associates Vs Union Of India

Delhi High Court · (2022) 10 DEL CK 0844

Arbitration and Conciliation Act, 1996-Section 11, 12, 12(5), 12(1)(b), 11(6A), 11(6), 7(2), 7(5), 8, 16, 45, Fourth ScheduleIndian Contract Act, 1872-Section 28
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