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Delhi High Court judgments, 2012

5,802 judgments · page 242 of 291

High Courts23 Feb 2012Allowed

Commissioner of Income Tax Vs M/s. Godwin Steels Pvt. Ltd.

Delhi High Court · (2012) 6 AD 349 : (2012) 188 DLT 148 : (2013) 353 ITR 353

Constitution of India, 1950 — Article 136, 226Income Tax Act, 1961 — Section 115JB, 133(A), 234B, 234C, 245B(3)Income Tax Settlement Commission (Procedure) Rules, 1997 — Rule 9
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High Courts23 Feb 2012Dismissed

Union of India Vs Competition Commission of India and Others

Delhi High Court · AIR 2012 Delhi 66 : (2012) 107 CLA 362 : (2012) 3 CompLJ 303 : (2012) 187 DLT 697 : (2012) 128 DRJ 301

Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Section 9Competition Act, 2002 — Section 19(1), 2, 26(1), 4, 53B
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High Courts22 Feb 2012Allowed

Riaz Ali Vs State (Govt. of Nct) Delhi

Delhi High Court · (2012) 5 AD 308 : (2012) 194 DLT 706 : (2012) 2 JCC 1092

Criminal Procedure Code, 1973 (CrPC) — Section 161, 293, 293(4), 313, 428Evidence Act, 1872 — Section 106, 114, 25, 27, 45Penal Code, 1860 (IPC) — Section 201, 302, 363, 364, 376
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High Courts22 Feb 2012Dismissed

Brahm Prakash Vs State

Delhi High Court · (2012) 3 AD 33

Criminal Procedure Code, 1973 (CrPC) — Section 313Motor Vehicles Act, 1988 — Section 133Penal Code, 1860 (IPC) — Section 279, 304A
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