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Delhi High Court judgments, 2023

5,354 judgments · page 240 of 268

High Courts24 Jan 2023Allowed

M/s Prakash Industries Limited Vs Union Of India & Anr.

Delhi High Court · (2023) 01 DEL CK 0842

Prevention of Money Laundering Act, 2002-Section 2(1)(na), 2(1)(u), 2(1)(v), 2(1)(y), 2(u), 2(v), 3, 5, 5(1), 5(5), 8, 8(3), 8(3)(a), 8(4), 8(5), 17, 18, 19, 24, 44(2), 45, 50, 66(2)Indian Penal Code, 1860-Section 120B, 420, 468, 471Prevention of Corruption Act, 1988-Section 13(2), 13(1)(d)
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High Courts24 Jan 2023

Hindustan Zinc Ltd Vs National Research Development Corporation

Delhi High Court · (2023) 01 DEL CK 0837

Code of Civil Procedure, 1908-Section 47, Order XXVII Rule 8A, XXI, XLI Rule 22, 38, 39, 39(4), 80, 115Arbitration and Conciliation Act, 1996-Section 2(1)(e), 5, 9, 16, 16(2), 17, 18, 27, 27(3), 27(4), 28(3), 34, 35, 36, 36(1), 36(3), 37, 37(1), 37(2), 37(3), 42, 49, 50Limitation Act, 1963-Section 3, 43, Article 136
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High Courts24 Jan 2023Allowed

M/S Babaji Udyog Vs Lalit Kumar & Anr

Delhi High Court · (2023) 01 DEL CK 0125

Copyright Act 1957 — Section 50Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2AIndian Penal Code, 1860 — Section 120B, 182, 420, 448, 467, 468, 471
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High Courts24 Jan 2023Dismissed

Mohd. Anish Vs State

Delhi High Court · (2023) 01 DEL CK 0123

Indian Penal Code, 1860 — Section 34, 302, 498ACode Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 106
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High Courts24 Jan 2023Disposed Of

Rajnish Kumar Rai, IPS Vs Union Of India & Anr.

Delhi High Court · (2023) 01 DEL CK 0120

Constitution Of India, 1950 — Article 32, 226, 227, 311(2), 323A, 323A(2)(d), 323B, 323B(3)(d)All India Services (Death-cum-Retirement benefits) Rules, 1958 — Rule 6(1)
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