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Delhi High Court judgments

1,31,711 judgments · page 951 of 6,586

High Courts02 Dec 2024Dismissed

Puja Airy Vs State Bank Of India & Ors.

Delhi High Court · (2024) 12 DEL CK 1769

Constitution of India, 1950-Articles 226 & 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 18, 13(2), 13(4)
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High Courts02 Dec 2024Dismissed

Smt Mehul Singh Ahluwalia Vs Sh. Rishi Verma & Ors.

Delhi High Court · (2024) 12 DEL CK 1773

Code of Civil Procedure, 1908-Order XLIII Rule 1, Form No. 7, Appendix 'C', Form No. 8 Appendix CDelhi High Court Act, 1966-Section 10Delhi High Court Rules, 2018-Chapter II Rule 3, Chapter II Rule 4, Chapter VII Rule 5
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High Courts02 Dec 2024Dismissed

Arvind Dham Vs Union Of India & Ors.

Delhi High Court · 2024 INSC 637

Prevention of Money Laundering Act, 2002-Section 19, 50, 17, 3, 4, 19(1), 19(2), 5, 52, 45, 24, 44(1)(b), 62, 73, 17(1)Constitution of India-Article 22(1), 22(5), 21, 20, 22, 20(3)Indian Penal Code, 1860-Section 420, 406, 468, 120B, 409
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High Courts02 Dec 2024Dismissed

Amritpal Singh Vs National Investigation Agency & Ors.

Delhi High Court · (2024) 12 DEL CK 1804

Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 21(c), 23(c), 29, 37, 68F(2), 68JIndian Penal Code, 1860-Section 120BUnlawful Activities (Prevention) Act, 1967-Sections 17, 18, 22A
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High Courts02 Dec 2024Allowed

Ravi Kumar Vs State (NCT Of Delhi)

Delhi High Court · (2024) 12 DEL CK 1805

Code of Criminal Procedure 1973-Sections 374(2), 482Indian Penal Code 1860-Sections 34, 392, 397, 411Arms Act 1959-Sections 25, 27
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High Courts02 Dec 2024Allowed

Luvleen Maingi Vs Union Of India & Ors.

Delhi High Court · (2024) 12 DEL CK 1876

Customs Act, 1962-Section 2(3), 2(22), 2(39), 25, 77, 79, 80, 81, 110, 111, 113Customs Tariff Act, 1975Foreign Trade (Development and Regulation) Act, 1992-Section 7
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High Courts02 Dec 2024Allowed

Manvir Singh Vs Union Of India & Ors.

Delhi High Court · (2024) 12 DEL CK 1887

BSF Rules, 1969-Rule 25, 173(8), Regulation 173Entitlement Rules for Casualty Pensionary Awards, 1982-Rule 5, 9, 14, 14(b), 14(c)Central Civil Services (Extraordinary Pension) Rules, 1939-Rule 3(4), Schedule 1-A, 1-A clause B
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High Courts02 Dec 2024Dismissed

Anil Kumar Vs Princy

Delhi High Court · (2024) 12 DEL CK 1930

Code of Criminal Procedure, 1973-Section 482, 311, 313Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 351, 348Negotiable Instruments Act, 1881-Section 138, 145(2)
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High Courts02 Dec 2024Allowed

Capt. Retd Jagadish Rath Vs State Of Delhi & Ors.

Delhi High Court · 2024 INSC 897

Code of Criminal Procedure, 1973-Section 482, 156(3), 200, 173, 156(1), 155(2), Chapter XIVBharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 376, 377, 506, 375, 90
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High Courts02 Dec 2024Dismissed

Rajvir Singh Vs Union Of India & Ors.

Delhi High Court · (2024) 12 DEL CK 2038

Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 14CCS (Conduct) Rule, 1964-Rule 3(1)(i), 3(1)(iii), 3(1)(iv), 3(1)(vi), 3(1)(xviii)Constitution of India-Article 226
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