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Delhi High Court judgments

1,38,161 judgments · page 3,327 of 6,909

High Courts19 Dec 2017Disposed Of

Hari Prakash & Ors Vs Union Of India & Ors

Delhi High Court · (2017) 12 DEL CK 0422

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 Dec 2017Disposed Of

Ashok Kumar Vs Lt Governor Nct Of Delhi & Ors

Delhi High Court · (2017) 12 DEL CK 0421

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 Dec 2017Disposed Of

Harish Chander Vs Union Of India Through: Lac (Shahdara) & Anr.

Delhi High Court · (2017) 12 DEL CK 0420

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 Dec 2017Disposed Of

Zile Singh Vs Gnct Of Delhi And Ors

Delhi High Court · (2017) 12 DEL CK 0419

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 Dec 2017Disposed Of

Harkirat Singh Vs Union Of India And Ors

Delhi High Court · (2017) 12 DEL CK 0418

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 Dec 2017

Mahesh Kumar Vs State (NCT Of Delhi) & Ors

Delhi High Court · (2017) 12 DEL CK 0031

Code of Criminal Procedure, 1973, Section 482, Section 407 - Saving of inherent powers of High Court - Power of High Court to transfer cases and appealsIndian Penal Code,
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High Courts19 Dec 2017Disposed off

Nitin Chawla Vs M/s Ahuja Creations Pvt. Ltd.

Delhi High Court · (2017) 12 DEL CK 0030

Code of Criminal Procedure, 1973, Section 482, Section 313, Section 251 - Saving of inherent powers of High Court - Power to examine the accused - Substance of accusation
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High Courts19 Dec 2017

Dalip Singh Vs State

Delhi High Court · (2017) 12 DEL CK 0028

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 120B, Section 120B,
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High Courts19 Dec 2017Dismissed

Amar Nath Vs Jee Ram & Anr.

Delhi High Court · (2017) 12 DEL CK 0027

Code of Civil Procedure, 1908, Order 47Rule 1, Section 152 - Amendment of judgments, decrees or orders
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High Courts18 Dec 2017

Bulbul Vs State

Delhi High Court · (2017) 12 DEL CK 0415

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(xi), 2(xvi)(e), 2(vii)(a), 2(xxiii)(a), 8, 21, 21(b)Punjab Excise Act, 1914 — Section 61Narcotic Drugs And Psychotropic Substances (Amendment) Act, 2001 — Section 9
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High Courts18 Dec 2017Allowed

P N Dewan & Anr Vs State (Nct Of Delhi)

Delhi High Court · (2017) 12 DEL CK 0413

Delhi Liquor Licence Rules, 1976 — Rule 30, 33(17A), 33(17B)Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 199, 200, 420, 468, 471
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High Courts18 Dec 2017Dismissed

S J Vs S P

Delhi High Court · (2017) 12 DEL CK 0411

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 125, 151, Order 18 Rule 4Family Courts Act, 1984 — Section 19
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