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Delhi High Court judgments

1,36,357 judgments · page 3,808 of 6,818

High Courts01 Aug 2014

Anita Vs Govt. of NCT of Delhi

Delhi High Court · (2014) 08 DEL CK 0275

Constitution of India, 1950 — Article 14, 226National Council for Teacher Education Act, 1993 — Section 12(d)
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High Courts01 Aug 2014Dismissed

Ramesh Kumar Vs Neelam Dawar

Delhi High Court · (2014) 08 DEL CK 0235

Civil Procedure Code, 1908 (CPC) — Section 115Delhi Rent Control Act, 1958 — Section 14(1)(a), 14(1)(e), 19, 25B, 25B(8)Evidence Act, 1872 — Section 116, 41
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High Courts01 Aug 2014Dismissed

Delhi Development Authority Vs Bhardwaj Brothers

Delhi High Court · AIR 2014 Delhi 147 : (2014) 3 ARBLR 333 : (2015) 213 DLT 675 : (2014) 144 DRJ 471

Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 34(2)(a), 34(2)(b), 34(2)(b)(ii)Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 23, 28
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High Courts01 Aug 2014Allowed

Krishan Kumar Vs State

Delhi High Court · (2014) 4 JCC 2388

Criminal Procedure Code, 1973 (CrPC) — Section 164, 311, 313Evidence Act, 1872 — Section 65(B)(4)(c)Penal Code, 1860 (IPC) — Section 376, 506
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High Courts01 Aug 2014

Rahul Dev Vs State

Delhi High Court · (2014) 3 JCC 2257

Constitution of India, 1950 — Article 20(1)Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 207Penal Code, 1860 (IPC) — Section 346, 363, 366, 375, 376
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