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Delhi High Court judgments

1,36,357 judgments · page 3,877 of 6,818

High Courts04 Mar 2014

K.C. Sethi Vs Bishambar Nath Batra

Delhi High Court · (2014) 03 DEL CK 0366

Arbitration and Conciliation Act, 1996 — Section 17Civil Procedure Code, 1908 (CPC) — Order 10 Rule 10, Order 12 Rule 6(i), Order 7 Rule 11, 151
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High Courts04 Mar 2014

Kancho Devi Vs Saurabh Srivastava

Delhi High Court · (2015) 1 RCR(Rent) 79

Constitution of India, 1950 — Article 14, 31-CDelhi Rent Control Act, 1958 — Section 14(1)(2), 14(1)(a), 14(1)(e), 14-A, 15(1)Evidence Act, 1872 — Section 4
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High Courts04 Mar 2014

Sri Balaji Financer Vs Suraj Prakash

Delhi High Court · (2014) 6 AD 675 : (2014) 209 DLT 182

Civil Procedure Code, 1908 (CPC) - Order 37 Rule 3(4), Order 37 Rule 3(6)(a), Order 37 Rule 37, Order 37 Rule 4Negotiable Instruments Act, 1881 (NI) - Section 138
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High Courts04 Mar 2014Disposed Off

Yogesh Kumar and Others Vs State

Delhi High Court · (2014) 3 Crimes 212

Criminal Procedure Code, 1973 (CrPC) - Section 313Dowry Prohibition Act, 1961 - Section 2Evidence Act, 1872 - Section 113B
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High Courts04 Mar 2014Allowed

Jodhpal Vs State

Delhi High Court · (2015) 1 AD 306 : (2015) 214 DLT 600

Criminal Procedure Code, 1973 (CrPC) - Section 313 438 439 482Evidence Act, 1872 - Section 118Penal Code, 1860 (IPC) - Section 201 304
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High Courts04 Mar 2014Disposed Off

Shyamal Prasad Das Vs Anita Verma

Delhi High Court · (2014) 5 AD 693 : (2014) 208 DLT 781

Civil Procedure Code, 1908 (CPC) - Order 37 Rule 4, Order 6 Rule 17, Order 7 Rule 11 151Constitution of India, 1950 - Article 14 31-CDelhi Rent Control Act, 1958 - Section 14(1)(2) 14(1)(a) 14(1)(e) 14-A 15(1)
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