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Delhi High Court judgments

1,31,711 judgments · page 917 of 6,586

High Courts23 Dec 2024Dismissed

Jagpreet Kalsi & Anr. Vs Rajesh Rakheja

Delhi High Court · (2024) 12 DEL CK 1956

Code of Criminal Procedure, 1973-Section 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Negotiable Instruments Act, 1881-Section 138, 141
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High Courts23 Dec 2024Dismissed

Business Bhaskar Newspaper Vs Government Of NCT Of Delhi & Ors.

Delhi High Court · (2024) 12 DEL CK 2022

Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955-Section 2, 3(1), 9, 13C, 17, 17(1), 17(2), 17(3)Industrial Disputes Act, 1947-Section 2(a), 2AConstitution of India-Article 226
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High Courts23 Dec 2024Dismissed

Wasim Khan Vs Union Of India & Ors.

Delhi High Court · (2024) 12 DEL CK 2017

Constitution of India-Article 226, 21Code of Criminal Procedure-Section 97, 107, 151, 154, 154(3), 156(1), 156(3), 173(8), 190, 200, 202, Chapter XIIIPC-Section 160
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High Courts23 Dec 2024Partly Allowed

Roshan Ara & Ors. Vs Jamia Millia Islamia & Anr.

Delhi High Court · (2024) 12 DEL CK 2026

University Grants Commission (Minimum Qualifications for Appointment of Teachers and other Academic Staff in Universities and Colleges and other Measures for the maintenance of Standards in Higher Education) Regulations, 2010-Clause 4.5Right to Information Act, 2005Rights of Persons with Disabilities Act, 2016-Section 34
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