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Delhi High Court judgments

1,38,161 judgments · page 2,196 of 6,909

High Courts17 Aug 2022Allowed

Bundu Khan (Deceased) Thr Lrs & Ors Vs Sneh Mehta

Delhi High Court · (2022) 08 DEL CK 0091

Constitution Of India, 1950 — Article 372Code Of Civil Procedure, 1908 — Section 100, Order 2 Rule 2Delhi Rent Control Act, 1958 — Section 2, 2(l), 2(l)(ii), 2(l)(iii), 3, 3C, 14, 50, 50(1)
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High Courts17 Aug 2022Partly Allowed

Mohd. Azizul Vs State

Delhi High Court · (2022) 08 DEL CK 0089

Code Of Criminal Procedure, 1973 — Section 161, 164Protection Of Children From Sexual Offences Act, 2012 — Section 5(m), 6, 7, 9, 9(m), 10, 29Indian Penal Code, 1860 — Section 376
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High Courts17 Aug 2022Allowed

Ravi Vansha Narayan Mathur & Anr Vs State & Anr.

Delhi High Court · (2022) 08 DEL CK 0074

Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Order 7 Rule 11Code Of Criminal Procedure, 1973 — Section 2(j), 156, 156(1), 156(3), 177, 178, 179, 397, 397(1), 397(3), 401, 482
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High Courts17 Aug 2022Dismissed

Syed Shahnawaz Hussain Vs State & Anr

Delhi High Court · (2022) 08 DEL CK 0071

Code Of Criminal Procedure, 1973 — Section 154, 154(1), 154(3), 156(3), 164, 173, 173(2), 176(3), 190, 200, 397(3), 401, 482Indian Penal Code, 1860 — Section 120B, 328, 376, 506
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High Courts16 Aug 2022Dismissed

Dharmender Joshi & Ors Vs High Court Of Delhi And Ors

Delhi High Court · (2022) 08 DEL CK 0084

Constitution Of India, 1950 — Article 14, 16, 229, 229(2)Delhi High Court Establishment (Appointment And Conditions Of Service) Rules, 1972 — Rule 3, 7Delhi High Court Staff (Seniority) Rules, 1971 — Rule 2(ii), 3
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High Courts16 Aug 2022Dismissed

Kiran Arya Vs Praveen Goyal

Delhi High Court · (2022) 08 DEL CK 0082

Code Of Civil Procedure, 1908 — Section 96, Order 10, Order 12 Rule 6Evidence Act, 1872 — Section 58Limitation Act, 1963 — Section 5
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High Courts16 Aug 2022Dismissed

Leela Dhar @ Leelu Vs State

Delhi High Court · (2022) 08 DEL CK 0080

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 19, 20, 24, 25, 27A, 29, 37(1)(b)(ii), 67
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