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Delhi High Court judgments, 2023

7,032 judgments · page 166 of 352

High Courts09 May 2023Dismissed

S.S. Con-Build Pvt Ltd Vs Delhi Development Authority

Delhi High Court · (2023) 05 DEL CK 1738

Arbitration and Conciliation Act, 1996-Sections 2(3), 9, 11, 21Public Premises (Eviction of Unauthorised Occupants) Act, 1971-Sections 2(e), 3, 4, 5, 5A, 5B, 5C, 7, 7(1), 7(2), 7(2A), 8, 9, 15Code of Civil Procedure, 1908-Section 2(a), 9, Order XIV
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High Courts09 May 2023Dismissed

Union Of India Vs Reliance Industries Limited & Ors.

Delhi High Court · (2023) 05 DEL CK 1051

Arbitration & Conciliation Act, 1996-Section 2(1)(e), 2(1)(f), 11, 11(12)(b), 16, 18, 34, 34(2)(a)(iii), 34(2)(b)(ii), 34(2A), 42, 48, 48(2)(b)(ii), 75, 81Constitution of India-Article 14, 39(b), 73, 297Petroleum and Natural Gas Rules, 1959-Rule 5, 7, 14, 18, 19, 19(c), 21, 24, 27, 28, 30, 31, 32, 32-A, 33
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High Courts09 May 2023Disposed Of

Rakesh & Ors. Vs The State & Anr.

Delhi High Court · (2023) 05 DEL CK 1048

Indian Penal Code-Section 498A/406/34Hindu Marriage Act-Section 13B(1), 13B(2)Code of Criminal Procedure-Section 125, 482
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High Courts09 May 2023Dismissed

Janak Raj Vs Union Of India And Ors.

Delhi High Court · (2023) 05 DEL CK 0495

Constitution of India, 1950 — Article 136, 300A, 309, 311Central Civil Services (Pension) Rules, 1972 — Rule 9(1), 9(6)(b)(i), 9(4), 69, 69(1)(b)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 19, 19(1)
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High Courts09 May 2023Disposed Of

Pradeep Kumar Sinha Vs Union Of India & Ors.

Delhi High Court · (2023) 05 DEL CK 0494

Income Tax Act, 1961 — Section 234A, 234B, 234CCentral Civil Service (Pension) Rules, 1972 — Rule 9, 9(2), 9(2)(a)entral Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 15
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