COURT ARCHIVE

Delhi High Court judgments, 2023

7,411 judgments · page 361 of 371

High Courts11 Jan 2023Disposed Of

Pawan Kumar & Ors. Vs Union Of India & Ors.

Delhi High Court · (2023) 01 DEL CK 1364

Constitution of India-Article 226, 227, 246, 14, 16, List 1 Entry 2 of Seventh ScheduleCentral Civil Services (Pension) Rules, 1972Central Reserve Police Force Act, 1949-Section 3, 3(1)

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High Courts11 Jan 2023Disposed Of

Harish Chandra Singh Negi Vs Union Of India & Ors.

Delhi High Court · (2023) 01 DEL CK 1378

Constitution of India, 1950-Article 14, 15 and 16

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High Courts11 Jan 2023Disposed Of

Mrs Afshan Haider Vs Union Of India & Ors

Delhi High Court · (2023) 01 DEL CK 1366

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High Courts11 Jan 2023Dismissed

Directorate Of Revenue Intelligence (Hqrs.) Vs M/S Spraytec India Ltd.

Delhi High Court · (2023) 01 DEL CK 0863

Customs Act, 1962-Section 28KA, 28K(1), 28-I, proviso to Section 28-I(2), 28F(3), 28H, 28-I(3), 28-I(4), 146A, 18Custom Tariff Act, 1975CAAR Regulations, 2021

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High Courts11 Jan 2023

Group Capt Mukesh Paul Vs Delhi Development Authority

Delhi High Court · (2023) 01 DEL CK 0857

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High Courts11 Jan 2023Disposed Of

Interglobe Enterprises Pvt Ltd & Ors. Vs DCIT Circle 10(1) & Anr.

Delhi High Court · (2023) 01 DEL CK 0856

Income Tax Act, 1961-Section 154, 199, 143(1), 143(3)Income Tax Rules, 1962-Rule 37BA(2)(i)

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High Courts11 Jan 2023Dismissed

Mahesh Gupta Vs Jagdish Lal Malik & Anr.

Delhi High Court · (2023) 01 DEL CK 0821

Delhi Rent Control Act, 1958-Section 25B(8), 14(1)(e), 3(c), 25-B

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High Courts11 Jan 2023

Capital Food Private Limited Vs Radiant Indus Chem Pvt. Ltd

Delhi High Court · (2023) 01 DEL CK 0161

Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2Trade Marks Act, 1999 — Section 9, 9(1)(a), 9(1)(b), 9(1)(c), 30(2)(a), 35Copyright Act, 1957 — Section 2(c)

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High Courts11 Jan 2023Disposed Of