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Delhi High Court judgments, 2017

3,830 judgments · page 3 of 192

High Courts20 Dec 2017

J.C. Bamford Excavators Limited & Anr Vs Bull Machines Pvt. Ltd

Delhi High Court · (2017) 12 DEL CK 0471

Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 12 Rule 6, Order 7 Rule 11, Order 6 Rule 17Designs Act, 2000 — Section 2(b), 2(d)Copyright Act, 1957 — Section 2(c), 14, 14(c), 14(c)(1), 14(c)(iii), 15, 15(1), 15(2), 52(1)(w), 79, 79(2)
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High Courts20 Dec 2017Disposed Of

Brijesh Kumar Verma Vs Aurangjeb & Anr

Delhi High Court · (2017) 12 DEL CK 0466

Constitution Of India, 1950 — Article 19, 42, 43Code Of Civil Procedure, 1908 — Section 20Employees Compensation Act, 1923 — Section 2(1)(dd), 2(n), 2(1)(n), 3, 4A(3), 12, 12(1), 12(2), 12(3), 13, 30, 45Indian Penal Code, 1860 — Section 209, 288, 338
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High Courts20 Dec 2017

Jasmeet Kaur Vs Navtej Singh

Delhi High Court · (2017) 12 DEL CK 0463

Code Of Civil Procedure, 1908 — Section 2(4), 9, Order 7 Rule 10Family Courts Act, 1984 — Section 7, 7(1), 7(1)(a), 8, 8(c)(ii), 20Delhi High Court Act, 1966 — Section 5
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High Courts20 Dec 2017

Adesh Kumar Gupta Vs D.K. Mishra And Another

Delhi High Court · (2017) 12 DEL CK 0462

Code Of Civil Procedure, 1908 — Order 7 Rule 11Representation Of The People Act, 1951 — Section 31, 80, 81, 81(3), 82, 83(1)(c), 83(2), 86, 86(1), 117, 123(1), 123(2), 123(5), 123(6), 123(7), 127(a)Jammu And Kashmir Representation Of The People Act, 1957 — Section 89(3)
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High Courts20 Dec 2017

Outokumpu Oyj Vs Union Of India & Ors

Delhi High Court · (2017) 12 DEL CK 0459

Constitution Of India, 1950 — Article 226, 226(3), 323BCustoms Tariff (Identification, Assessment And Collection Of Anti-Dumping Duty On Custom Goods And For Determination Of Injuries) Rule 1995 — Rule 25Customs Tariff Act, 1975 — Section 3, 3A, 8B, 9, 9A, 9A(1A), 9C
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High Courts20 Dec 2017Allowed

Sarbati Devi & Ors Vs Union Of India & Anr

Delhi High Court · (2017) 12 DEL CK 0455

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 11, 18, 31, 31(1), 31(2), 32, 33, 34Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)
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High Courts20 Dec 2017Disposed Of

Balwanti Devi And Ors. Vs Land Acquisition Collector & Anr.

Delhi High Court · (2017) 12 DEL CK 0454

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 11, 18, 31, 31(1), 31(2), 32, 33, 34Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)
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High Courts20 Dec 2017Disposed Of

Gian Singh And Anr. Vs Union Of India And Anr.

Delhi High Court · (2017) 12 DEL CK 0453

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 11, 18, 31, 31(1), 31(2), 32, 33, 34Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)
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High Courts20 Dec 2017Disposed Of

Roop Lata Jain Vs Govt. Of Nct Of Delhi & Ors

Delhi High Court · (2017) 12 DEL CK 0452

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 11, 18, 31, 31(1), 31(2), 32, 33, 34Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)
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High Courts20 Dec 2017Disposed Of

Shyamo Vs Govt Of Nct Of Delhi & Ors

Delhi High Court · (2017) 12 DEL CK 0451

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 11, 18, 31, 31(1), 31(2), 32, 33, 34Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)
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High Courts20 Dec 2017Disposed Of

Maan Singh & Ors. Vs Govt Of Nct Of Delhi & Ors

Delhi High Court · (2017) 12 DEL CK 0450

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 11, 18, 31, 31(1), 31(2), 32, 33, 34Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)
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