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Delhi High Court judgments

1,36,357 judgments · page 3,792 of 6,818

High Courts01 Sept 2014Dismissed

Harsh Grover Vs H. S. Bajaj

Delhi High Court · (2014) 09 DEL CK 0333

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 9 Rule 13, 151, 153Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1)(a), 14(2), 15(1), 27, 38
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High Courts01 Sept 2014Dismissed

Bharat Heavy Electricals Ltd. Vs Silor Associates S.A.

Delhi High Court · (2014) 3 ARBLR 522 : (2014) 145 DRJ 142 : (2014) 176 PLR 1

Arbitration and Conciliation Act, 1996 — Section 18, 27, 34Civil Procedure Code, 1908 (CPC) — Order 11 Rule 11, Order 11 Rule 12, Order 11 Rule 13, Order 11 Rule 14, Order 11 Rule 21
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High Courts01 Sept 2014Dismissed

State Vs Patrick

Delhi High Court · (2014) 4 JCC(Narcotics) 177 : (2014) 4 RCR(Criminal) 544

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 45Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21(b), 21(c), 29, 50, 67
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High Courts01 Sept 2014Disposed Off

Ramesh Chander Vs UOI

Delhi High Court · (2014) 09 DEL CK 0115

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33
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High Courts01 Sept 2014Allowed

Maha Rani Vs Kayum Khan

Delhi High Court · (2014) 09 DEL CK 0113

Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1)(a), 14(2), 15(1), 38
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High Courts29 Aug 2014Dismissed

J.B. Kohli Vs Ramesh Kohli

Delhi High Court · (2015) 214 DLT 348

Arbitration and Conciliation Act, 1996 — Section 11, 15, 16, 16(3), 34Civil Procedure Code, 1908 (CPC) — Order 10 Rule 10, Order 10 Rule 1A, 151, 2(2), 89Hindu Succession Act, 1956 — Section 6(5)
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High Courts29 Aug 2014

VLS Finance Ltd. Vs State

Delhi High Court · (2014) 4 JCC 2453

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 102, 250, 309, 451, 457
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