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Delhi High Court judgments, 2016

2,648 judgments · page 121 of 133

High Courts19 Jan 2016Dismissed

The Principal Commissioner of Income Tax-6 Vs M. Tech India P. Ltd.

Delhi High Court · (2016) 287 CurTR 213 : (2016) 381 ITR 31

Copyright Act, 1957 - Section 14, Section 14(a), Section 14(b) (i), Section 2(b)Income Tax Act, 1961 - Section 194J, Section 195, Section 260A, Section 40(a), Section 40(a) (i), Section 40(a)(i), Section 40(a)(ia), Section 9(1) (iv), Section
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High Courts19 Jan 2016Dismissed

State (Govt. of NCT of Delhi) Vs Bipin Kumar Paswan

Delhi High Court · (2016) 227 DLT 30 : (2016) 5 RCRCriminal 392

Criminal Procedure Code, 1973 (CrPC) - Section 164Penal Code, 1860 (IPC) - Section 363, Section 366, Section 376Protection of Children from Sexual Offences Act, 2012 - Section 4
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High Courts19 Jan 2016Dismissed

Shail Sahni Vs Valsa Sara Mathew and Others

Delhi High Court · (2016) 3 ADDelhi 124

Freedom of Information Act, 2002 - Section 3, Section 8Right to Information Act, 2005 - Section 19(8), Section 2, Section 2(f), Section 20, Section 4, Section 4(1), Section 4(1) (b)
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High Courts19 Jan 2016Dismissed

Nepal Singh Vs State, NCT of Delhi and Others

Delhi High Court · (2016) 3 ADDelhi 176 : (2016) 154 DRJ 587 : (2016) 5 RCRCriminal 588

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 156(2), Section 156(3), Section 177, Section 178, Section 178(c), Section 179, Section 181, Section 190(1), Section 415, Section 468, Section 473, Section
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High Courts19 Jan 2016Allowed

V. Sreenivas Vs Felex Enterprises Pvt. Ltd. and Others

Delhi High Court · (2016) 154 DRJ 626 : (2016) 4 RAJ 221

Arbitration Act, 1940 - Section 34Arbitration and Conciliation Act, 1996 - Section 11(5), Section 8Civil Procedure Code, 1908 (CPC) - Order 37 Rule 2(2), Order 37 Rule 3, Order 37 Rule 3(5), Order 37 Rule 37, Section 96
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High Courts19 Jan 2016Dismissed

Rajinder and Others Vs State

Delhi High Court · (2016) 3 ADDelhi 264 : (2016) 228 DLT 331 : (2016) 1 JCC 455 : (2016) 5 RCRCriminal 600

Evidence Act, 1872 - Section 27, Section 8Penal Code, 1860 (IPC) - Section 201, Section 302, Section 34, Section 380, Section 381
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High Courts19 Jan 2016Dismissed

Jasdeep Singh Kohli Vs The State of NCT of Delhi

Delhi High Court · (2016) 227 DLT 7 : (2016) 5 RCRCriminal 562

Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 227, Section 228, Section 299, Section 300, Section 302, Section 304, Section 304(II), Section 304A, Section 323, Section 325
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High Courts19 Jan 2016Disposed off

Bhatia Enterprises Vs Subhash Arora

Delhi High Court · (2016) 227 DLT 12 : (2016) 65 PTC 364 : (2016) 2 RAJ 60

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Designs Act, 2000 - Section 11, Section 19, Section 2, Section 2(a), Section 2(d), Section 2(g), Section 4
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High Courts19 Jan 2016Dismissed

Sukesh Behl and Others Vs Koninklijke Philips Electronics N.V.

Delhi High Court · (2016) 3 ADDelhi 315 : (2016) 159 AIC 739 : (2016) 161 AIC 553 : (2016) 2 CivCC 443 : (2016) 2 CivilLJ 709 : (2016) 228 DLT 39 : (2016) 154 DRJ 574 : (2016) 1 PLR 41

Civil Procedure Code, 1908 (CPC) - Order 11 Rule 1, Order 11 Rule 11, Order 11 Rule 12, Order 11 Rule 14, Order 11 Rule 18, Order 11 Rule 21, Order 11 Rule 22, Order 9 Rule 14
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High Courts19 Jan 2016Dismissed

State (NCT of Delhi) Vs Pawan Sharma and Others

Delhi High Court · (2016) 2 JCC 1318

Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 313, Section 378(i), Section 482Evidence Act, 1872 - Section 113B, Section 113-B, Section 114Limitation Act, 1963 - Section 5
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High Courts19 Jan 2016Dismissed

Tayeeb Vs Kauhhar and Others

Delhi High Court · (2016) 01 DEL CK 0098

Constitution of India, 1950 - Article 15(3), Article 227, Article 39Criminal Procedure Code, 1973 (CrPC) - Section 125, Section 482
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