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Delhi High Court judgments

1,29,263 judgments · page 767 of 6,464

High Courts13 May 2025Dismissed

Desh Raj Vs Director Gen. B.S.F. & Anr.

Delhi High Court · (2025) 05 DEL CK 2221

Border Security Force Rules, 1969-Rule 45, 49, 53 (2), 148, 157, 109(3), 149(1), 149, 99, 90, 85BSF Act-Section 117(2)Constitution of India-Article 226
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High Courts13 May 2025Dismissed

ICICI Bank Vs Major (Retd) Jaideep Singh & Anr.

Delhi High Court · (2025) 05 DEL CK 2208

Arbitration and Conciliation Act, 1996-Section 34Credit Information Companies (Regulation) Act, 2005-Section 2(b), 2(c)(ii)(A), 2(d), 2(e), 2(f), 2(g), 5(2), 14, 18, 18(2)(a), 19, 21(1), 21(2), 21(3)Credit Information Companies Rules, 2006-Rule 20, 21, 22, 26
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High Courts13 May 2025Dismissed

Shiva @ Vikas Vs State & Anr

Delhi High Court · (2025) 05 DEL CK 0868

Code of Criminal Procedure, 1973 - Section 161, 164, 294, 313, 374(2), 428, 482Indian Penal Code , 1860 - Section 323, 354, 363, 376Protection of Children from Sexual Offences Act, 2012 - Section 2(d), 3, 4, 5, 5(m), 5(n), 6, 7, 9, 10, 29
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High Courts09 May 2025Disposed Of

Porto Emporios Shipping Inc. Vs Indian Oil Corporation Limited & Anr.

Delhi High Court · 2024 INSC 532

Arbitration and Conciliation Act, 1996-Section 2(1)(e), 3, 5, 7, 8, 9, 11, 11(6), 11(6-A), 16, 17, 19(3), 25, 27(5) and 38, 31, 32, 34, 34(2)(a)(i), 34(2)(a)(ii), 34(2)(a)(iv), 34(2)(b)(i), 37, 41(2), 42, Part I, Part I-A, Part II, 2 to 43, 43A to 43M, 44 to 52Code of Civil Procedure, 1908-Section 9Code of Civil Procedure (Amendment) Act, 1976-Section 5
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High Courts09 May 2025Dismissed

Ram Babu & Ors. Vs Union Of India

Delhi High Court · (2025) 05 DEL CK 2959

Railways Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c), 124ATerrorist and Disruptive Activities (Prevention) Act, 1987-Section 3(1)
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