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Delhi High Court judgments

1,38,161 judgments · page 3,282 of 6,909

High Courts07 Feb 2018Dismissed

MANDIP SINGH Vs SUSHIL KUMAR

Delhi High Court · (2018) 02 DEL CK 0088

Code of Civil Procedure, 1908, Order 37, Order 37Rule 3(5) -Evidence Act, 1872, Section 106 - Burden of proving fact especially
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High Courts07 Feb 2018Dismissed

G. SHANTHI Vs DEEPAK CHAUDHARI & ORS

Delhi High Court · (2018) 02 DEL CK 0087

Code of Civil Procedure, 1908, Section 16, Section 96 - Suits to be instituted where subject-matter situate - Appeal from original decreeContract Act, 1872,
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High Courts06 Feb 2018

Manoj @ Lekhraj Vs State

Delhi High Court · (2018) 02 DEL CK 0232

Indian Penal Code, 1860 — Section 120B, 302, 307Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 161, 304, 313, 437A
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High Courts06 Feb 2018Allowed

Anil Thakur Vs State Nct Of Delhi

Delhi High Court · (2018) 02 DEL CK 0230

Indian Penal Code, 1860 — Section 34, 109, 149, 201, 302, 376, 376(2)(g)Code Of Criminal Procedure, 1973 — Section 161, 215, 216, 218, 221, 313, 437A, 464Code Of Criminal Procedure, 1898 — Section 505
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High Courts06 Feb 2018Disposed Of

Sunil Kumar Vs Union Of India And Anr

Delhi High Court · (2018) 02 DEL CK 0222

Constitution Of India, 1950 — Article 226Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)Land Acquisition Act, 1894 — Section 4, 6, 11, 18, 30, 31, 31(1), 31(2), 32, 33, 34
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High Courts06 Feb 2018Disposed Of

Indra Devi And Ors Vs UOI And Ors

Delhi High Court · (2018) 02 DEL CK 0221

Constitution Of India, 1950 — Article 226Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)Land Acquisition Act, 1894 — Section 4, 6, 11, 18, 30, 31, 31(1), 31(2), 32, 33, 34
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High Courts06 Feb 2018Disposed Of

Gajendra Singh & Ors Vs Govt. Of Nct Of Delhi & Ors

Delhi High Court · (2018) 02 DEL CK 0220

Constitution Of India, 1950 — Article 226Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)Land Acquisition Act, 1894 — Section 4, 6, 11, 18, 30, 31, 31(1), 31(2), 32, 33, 34
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