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Delhi High Court judgments

1,29,596 judgments · page 811 of 6,480

High Courts22 Apr 2025

Shiksha Kumari Vs Santosh Kumar

Delhi High Court · (2025) 04 DEL CK 2494

Hindu Marriage Act, 1955-Section 13B(1), 13B(2), 13B, 14, 14(1), 14(2), 23(2)Family Courts Act, 1984-Section 19, 9CPC-Order 32-A Rule 3
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High Courts22 Apr 2025Dismissed

New Delhi Municipal Council Vs Minosha India Limited

Delhi High Court · (2025) 04 DEL CK 2405

Arbitration & Conciliation Act, 1996-Section 34, 34(1), 34(2), 34(2)(a), 34(2)(b), 34(2)(b)(i), 34(2)(b)(ii), 34(3), 28, 28(1), 28(1)(a), 28(3), 31(3), 75, 81New Delhi Municipal Corporation Act, 1994Companies Act, 1956
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High Courts22 Apr 2025Dismissed

Govt Of Nct Of Delhi Vs M/S Harbel Singh And Sons

Delhi High Court · 2023 INSC 742

Arbitration and Conciliation Act, 1996-Section 34, 34(2), 34(2)(a)(iii), 34(2-A), 12, 12(5), 18, 28(1), 28(1)(a), 28(3), 31(3), 31(7)(a), 37, 7Indian Contract Act, 1872-Section 28, 55, 73Interest Act, 1978-Section 3(1)(b)
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High Courts22 Apr 2025

Anand Prakash Bansal Vs Naresh Batra

Delhi High Court · (2025) 04 DEL CK 2402

Specific Relief Act, 1963-Section 9, 16(c), 20, 20(1), 20(2), clause (a) of sub-section (2) of Section 20, (b) of sub-section (2) of Section 20, (c) of sub-section (2) of Section 20, Explanation II of Section 20Contract Act-Section 55Delhi High Court (Original Side) Rules
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High Courts22 Apr 2025Allowed

Karanjeet Singh Vs State Of Nct Of Delhi

Delhi High Court · 2024 INSC 156

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Sections 439, 176, 161Indian Penal Code, 1860-Sections 498A, 498-A, 304B, 304-B, 306, 34
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