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Delhi High Court judgments

1,38,161 judgments · page 3,430 of 6,909

High Courts16 Aug 2017

RAVI @ BIRE Vs STATE

Delhi High Court · (2017) 08 DEL CK 0040

Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,
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High Courts11 Aug 2017Dismissed

Shabnam Gulati Vs M/S Religare Finvest Pvt Ltd

Delhi High Court · (2017) 08 DEL CK 0107

Code Of Civil Procedure, 1908 — Order 5 Rule 9, Order 5 Rule 9A, Order 5 Rule 9(5)Arbitration and Conciliation Act, 1996 — Section 3, 3(1), 19(2), 34, 34(2)(b)(ii), 37General Clauses Act, 1897 — Section 27
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High Courts10 Aug 2017

UNION OF INDIA & ORS. Vs SUMIT KUMAR

Delhi High Court · (2017) 08 DEL CK 0032

Constitution of India, Article 14, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a Distr
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High Courts09 Aug 2017Disposed off

FLORA ENERGY Vs SUZLON ENERGY LIMITED

Delhi High Court · (2017) 08 DEL CK 0026

Arbitration and Conciliation Act, 1996, Section 11, Section 7, Section 12(5) - Appointment of arbitrators - Arbitration agreement - Grounds for challenge
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High Courts09 Aug 2017

JAMILA BEGUM Vs HEENA ANSARI

Delhi High Court · (2017) 08 DEL CK 0025

Code of Civil Procedure, 1908, Section 151, Section 96, Order 41Rule 27, Order 20Rule 6A(2) - Saving of Inherent powers of Cour
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