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Delhi High Court judgments, 2021

3,070 judgments · page 7 of 154

High Courts16 Dec 2021Disposed Of

Devender Kumar Mishra Vs State

Delhi High Court · (2021) 12 DEL CK 0124

Indian Penal Code, 1860 — Section 170, 419, 420, 467, 468, 471, 474Code Of Criminal Procedure, 1973 — Section 41A, 439, 482
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High Courts15 Dec 2021Allowed

Mon Mohan Kohli Vs Assistant Commissioner Of Income Tax & Anr

Delhi High Court · (2021) 12 DEL CK 0234

Constitution Of India, 1950 — Article 14, 22, 123Income Tax Act, 1961 — Section 4(2), 132, 132A, 133A, 143(3), 144, 144B, 147, 148, 148A, 149, 149(1), 151, 153A, 153B, 153C, 153D, 154, 157, 263, 274(2A)Taxation And Other Laws (Relaxation And Amendment Of Certain Provisions) Act, 2020 — Section 3, 3(1), 3(1)(a)
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High Courts15 Dec 2021Disposed Of

B.S. Rawat Vs Delhi Technological University

Delhi High Court · (2021) 12 DEL CK 0120

Constitution Of India, 1950 — Article 41, 43, 136, 217(1)(a), 226Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 12(2), 49Delhi Technological University Act, 2009 — Section 2(u), 22(2), 23(2)(ix), 23(3)(f)
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High Courts15 Dec 2021Dismissed

Johri Vs State

Delhi High Court · (2021) 12 DEL CK 0104

Code Of Criminal Procedure, 1973 — Section 439, 482Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 29, 37, 41(2), 42, 42(1), 42(2), 50, 61, 85
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High Courts15 Dec 2021Dismissed

Mehvish Adil Vs Delhi Wakf Board & Ors

Delhi High Court · (2021) 12 DEL CK 0086

Code Of Civil Procedure, 1908 — Order 10, Order 39 Rule 1, Order 39 Rule 2Waqf Act, 1995 — Section 6, 7, 54, 54(4), 55, 83, 107Evidence Act, 1872 — Section 116
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High Courts15 Dec 2021Dismissed

Manohar Lal Vs Tara Chand

Delhi High Court · (2021) 12 DEL CK 0085

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 114, 151, Order 13 Rule 1, Order 8 Rule 1A, Order 8 Rule 1A(3), Order 13 Rule 2, Order 8 Rule 3
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