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Delhi High Court judgments

1,38,161 judgments · page 3,300 of 6,909

High Courts19 Jan 2018Allowed/Dismissed

Subash Gupta Vs State

Delhi High Court · (2018) 01 DEL CK 0447

Indian Penal Code, 1860 — Section 34, 120B, 201, 216, 302, 364, 411Code Of Criminal Procedure, 1973 — Section 233, 293, 313, 437AEvidence Act, 1872 — Section 8, 27
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High Courts19 Jan 2018Disposed Of

Jamil @ Jamir Vs State (Govt Nct Of Delhi)

Delhi High Court · (2018) 01 DEL CK 0446

Indian Penal Code, 1860 — Section 34, 38, 300, 300(3), 302, 304I, 304II, 323, 324, 380, 452, 468, 471Code Of Criminal Procedure, 1973 — Section 313, 357Electricity Act, 2003 — Section 135
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High Courts19 Jan 2018Disposed Of

Rajinder Singh And Ors Vs Union Of India And Ors

Delhi High Court · (2018) 01 DEL CK 0441

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 11, 18, 30, 31, 31(1), 31(2), 32, 33, 34Right to Fair Compensation And Transparency in Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)
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High Courts19 Jan 2018Disposed Of

Rati Ram Vs Govt Of Nct Of Delhi & Ors

Delhi High Court · (2018) 01 DEL CK 0440

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 11, 18, 31, 31(1), 31(2), 32, 33, 34Right to Fair Compensation And Transparency in Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)
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High Courts19 Jan 2018Dismissed

M/S Amrit Lal Bajaj & Co & Anr Vs M/ Vysya Leasing And Finance Ltd

Delhi High Court · (2018) 01 DEL CK 0434

Code Of Civil Procedure, 1908 — Section 30, 50, 52, 151, Order 22 Rule 10, Order 11 Rule 12, Order 11 Rule 14, Order 16 Rule 14, Order 6 Rule 17, Order 43 Rule 1Commercial Courts Act, 2015 — Section 13Code Of Criminal Procedure, 1973 — Section 340
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High Courts19 Jan 2018Dismissed

Bijender Singh Vs Ravinder Siwach

Delhi High Court · (2018) 01 DEL CK 0433

Negotiable Instruments Act, 1881 — Section 118(a), 138, 139, 143, 145, 145(2)Code Of Criminal Procedure, 1973 — Section 200, 251, 262(g), 263(g)
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High Courts19 Jan 2018Disposed Of

Attar Singh & Ors Vs Govt Of Nct Of Delhi

Delhi High Court · (2018) 01 DEL CK 0431

Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Order 6 Rule 17Land Acquisition Act, 1894 — Section 4, 6, 12(2), 17, 18
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