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Delhi High Court judgments

1,38,161 judgments · page 3,423 of 6,909

High Courts19 Sept 2017Disposed Of

Hari Shanker Rastogi Vs Allahabad Bank

Delhi High Court · (2017) 09 DEL CK 0300

Constitution Of India, 1950 — Article 12Delhi Rent Control Act, 19858 — Section 14(1)(e), 14(7), 25B(5), 25B(8)Code Of Civil Procedure, 1908 — Section 151
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High Courts19 Sept 2017Dismissed

Lal Chand Vs Union Of India & Anr

Delhi High Court · (2017) 09 DEL CK 0298

Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)Land Acquisition Act, 1894 — Section 4, 6, 16, 30, 31
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High Courts19 Sept 2017Dismissed

Sunil Kumar Vs Govt. Of Nct Of Delhi & Ors

Delhi High Court · (2017) 09 DEL CK 0292

Constitution Of India, 1950 — Article 226Street Vendors (Protection Of Livelihood And Regulation Of Street Vending) Act, 2014 — Section 22, 22(2)(d)
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High Courts19 Sept 2017Disposed Of

Afsana Vs State

Delhi High Court · (2017) 09 DEL CK 0290

Code Of Criminal Procedure, 1973 — Section 164, 313, 374Indian Penal Code, 1860 — Section 120B, 201, 300, 302, 304I
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High Courts19 Sept 2017Dismissed

Rajesh Vs State & Ors

Delhi High Court · (2017) 09 DEL CK 0289

Code Of Criminal Procedure, 1973 — Section 100, 165, 207, 313, 378, 437AIndian Penal Code, 1860 — Section 120B, 302Arms Act, 1959 — Section 25, 27
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High Courts19 Sept 2017Disposed Of

Bharat Kumar @ Manoj @ Mannu Vs State

Delhi High Court · (2017) 09 DEL CK 0287

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 302, 363, 376
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High Courts19 Sept 2017

MR. NEERAJ JAIN & ORS Vs STATE & ANR

Delhi High Court · (2017) 09 DEL CK 0025

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court
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