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Delhi High Court judgments

1,36,357 judgments · page 3,915 of 6,818

High Courts02 Jan 2014Dismissed

Masonic Club (Regd.) Vs Jamna Lodge and Another

Delhi High Court · (2014) 3 AD 16 : (2014) 207 DLT 62 : (2014) 140 DRJ 396 : (2014) 2 RCR(Rent) 121

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 1 Rule 8, Order 47 Rule 1, Order 47 Rule 2 11Constitution of India, 1950 - Article 226 227Delhi Municipal Corporation Act, 1957 - Section 516 516(2)(d)
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High Courts20 Dec 2013Allowed

Rajbir Vs State

Delhi High Court · (2014) 1 JCC 433

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 365
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High Courts20 Dec 2013Dismissed

Vikaas Ahluwalia Vs Simran Ahluwalia

Delhi High Court · (2014) 4 AD 273 : (2014) 206 DLT 709 : (2014) 141 DRJ 66 : (2014) 173 PLR 6

Criminal Procedure Code, 1973 (CrPC) — Section 125Guardians and Wards Act, 1890 — Section 25Hindu Marriage Act, 1955 — Section 24, 26, 9
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High Courts20 Dec 2013Disposed Off

Mohd. Shamim and Others Vs The State

Delhi High Court · (2013) 12 DEL CK 0207

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 128, 313Penal Code, 1860 (IPC) — Section 120B, 299, 300, 302, 304
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High Courts20 Dec 2013Disposed Off

Ravi Crop Science Vs UOI and Others

Delhi High Court · (2014) 201 ECR 327 : (2014) 305 ELT 305 : (2014) 43 GST 92

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 108, 110, 110(1), 110(2), 110(3)
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High Courts20 Dec 2013Dismissed

Delhi Administration Vs Vidya Gupta

Delhi High Court · (2013) 12 DEL CK 0205

Criminal Procedure Code, 1973 (CrPC) — Section 378(1)Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)(a), 2(ia)(a)(c), 20, 7
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High Courts20 Dec 2013Disposed Off

Bhulley Singh Vs State N.C.T. of Delhi

Delhi High Court · (2014) 2 AD 99 : (2014) 1 JCC 638

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 154, 8, 9
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