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Delhi High Court judgments

1,31,711 judgments · page 935 of 6,586

High Courts12 Dec 2024Allowed

Shamima Khatoon Vs State

Delhi High Court · (2024) 12 DEL CK 0048

Code of Criminal Procedure, 1973 — Section 161, 313, 374Indian Penal Code, 1860 — Section 34, 302Evidence Act, 1872 — Section 25, 106
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High Courts11 Dec 2024Dismissed

Noor Ahamd & Anr. Vs Mohd Sadiq

Delhi High Court · (2024) 12 DEL CK 1722

Delhi Rent Control Act, 1958-Section 14(1)(e), 25-B(8), 19, 19(1), 19(2), 14A, 14B, 14C, 14D and 21Transfer of Property Act
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High Courts11 Dec 2024Allowed

Triveni Engineering And Industries Ltd. Vs Vijay Bhatia & Ors.

Delhi High Court · (2024) 12 DEL CK 1725

Micro, Small and Medium Enterprises Development Act, 2006-Section 20, 18, 18(3), 8, 8(1)Arbitration and Conciliation Act, 1996-Section 11(4), 11Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993
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High Courts11 Dec 2024Disposed Of

Tushar Tamang Vs State N.C.T. Of Delhi & Anr.

Delhi High Court · (2024) 12 DEL CK 1772

Indian Penal Code, 1860-Sections 323, 341, 509, 34, 342, 354, 354BCode of Criminal Procedure, 1973-Section 482, 156, 156(1), 156(3), 173(8), 2(h)Constitution of India-Article 21
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High Courts11 Dec 2024Allowed

Promila Bhagat Vs Vijay Kumar Gupta (Since Deceased) & Ors.

Delhi High Court · (2024) 12 DEL CK 1787

Code of Civil Procedure, 1908-Section 96; Section 100; Section 107; Section 151; Section 153; Order I Rule 10(2); Order VI Rule 17; Order VII Rule 11(d); Order VIII Rules 3, 4 and 5; Order IX Rule 13; Order XIV Rule 1; Order XIV Rule 2; Order XIV Rule 2(2)(b); Order XVI; Order XVI Rule 2; Order XVI Rule 3; Order XVI Rules 8, 9 and 10; Order XVI Rule 14; Order XVI Rule 20; Order XVIII Rule 4; Order XIX; Order XXII Rule 1; Order XXII Rule 4; Order XXII Rule 9; Order XXIII Rule 1(3)Limitation Act, 1963-Sections 3, 4 and 24; Articles 59, 65 and 120Specific Relief Act, 1963-Section 34
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High Courts11 Dec 2024Dismissed

Union Of India Vs Ashish Anan

Delhi High Court · (2024) 12 DEL CK 1818

Constitution of India-Articles 226, 227, 311(2)Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 10, 10(2), 10(6), 10(7), 14Indian Penal Code, 1860-Sections 384, 120B, 506, 201
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High Courts11 Dec 2024Disposed Of

Manat Lamba Vs Nikhil Kapur

Delhi High Court · (2024) 12 DEL CK 1827

Guardians and Wards Act, 1890-Section 12Code of Civil Procedure-Section 151Constitution of India-Article 227
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