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Delhi High Court judgments

1,30,494 judgments · page 912 of 6,525

High Courts30 Dec 2024Dismissed

Amena Bal Vs Aminder Singh Bal

Delhi High Court · (2024) 12 DEL CK 1223

Code of Civil Procedure, 1908 - Section 151, Order 7 Rule 11, Order 7 Rule 11(a), Order 39 Rules 1, Order 39 Rules 2
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High Courts27 Dec 2024Dismissed

Union Of India Vs Manpreet Singh Chadha

Delhi High Court · (2024) 12 DEL CK 0065

Constitution of India, 1950 — Article 21Indian Penal Code, 1860 — Section 65, 120B, 406, 420, 447Insolvency and Bankruptcy Code, 2016 — Section 10
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High Courts24 Dec 2024Allowed

M/S Dharamvir And Company Vs Delhi Development Authority & Anr.

Delhi High Court · (2024) 12 DEL CK 1643

Arbitration and Conciliation Act, 1996-Section 4, 7, 11, 11(6), 11(6)(c), 11(6A), 11(14), 12, 12(1) to 12(4), 12(5), 13, 13(2), 14, 14(1), 14(1)(a), 15, 16(2), 18 to 27, 21, 25(a), 29A, 34, 34(2)(a)(v), 37, 38(2), Fourth Schedule, Seventh ScheduleArbitration and Conciliation (Amendment) Act, 2015 (3 of 2016)-Section 26Commercial Courts Act, 2015-Section 13
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High Courts24 Dec 2024Dismissed

M/S Evinix Designs Concepts P Ltd. Vs Lt. Governor NCT Of Delhi & Anr

Delhi High Court · (2024) 12 DEL CK 1693

Land Acquisition Act, 1894-Sections 4, 6, 8, 9, 9(3), 10, 11, 11-A, 12, 12(1), 12(2), 17(1), 17(3A), 18, 18(1)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Sections 24, 24(1), 24(1)(a), 24(2)Land Acquisition (Amendment) Act, 1984
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High Courts24 Dec 2024Disposed Of

Kailash Devi Saini Vs Ved Kaur & Ors.

Delhi High Court · (2024) 12 DEL CK 1710

Civil Procedure Code, 1908-Order VII Rule 7, VII Rule 11Hindu Succession Act, 1956-Section 4(2), 6, 8Hindu Succession (Amendment) Act of 2005
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High Courts24 Dec 2024Disposed Of

Rabia Choudhary Vs CBI & Ors

Delhi High Court · (2024) 12 DEL CK 1778

Indian Penal Code, 1860-Sections 34, 201, 299, 300, 302, 304, 323, 325, 326, 341, 342, 120BCode of Criminal Procedure, 1973-Sections 173(2), 176(1A), 227, 228, 397, 482Delhi Police Act, 1978-Section 140
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High Courts24 Dec 2024Allowed

Smt. Kamlesh Vs Shri Tejpal

Delhi High Court · (2024) 12 DEL CK 1782

Negotiable Instruments Act, 1881-Section 138, 139, 118Code of Criminal Procedure, 1973-Section 313Evidence Act-Section 114
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