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Delhi High Court judgments, 2024

11,287 judgments · page 283 of 565

High Courts03 Jul 2024Dismissed

Guruji Elevator Vs Union Of India & Ors.

Delhi High Court · (2024) 07 DEL CK 2397

Letters Patent Act, 1866-Clause XRules for Enlistment of Contractors in CPWD, 2021-Rule 2.0, 2.2, 6.1, 6.2.1, 6.2.7, 7.8Constitution of India, 1950-Article 226
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High Courts03 Jul 2024Dismissed

Harsh Dhanuka HUF Vs Principal Commissioner Of Income-Tax & Ors.

Delhi High Court · (2024) 07 DEL CK 2445

Income Tax Act, 1961-Section 132, 132(4), 153/147, 153A, 131, 143(3), 234A, 234B, 234C, 245A(b), 245BA, 245C, 245C(1), 245D, 245D(2-B), 245D(2C), 245D(3), 245D(4), 245D(6), 245E, 245F, 245H, 245I, 254D(4), 269ST, 271DA, Chapter XIX-AIncome Tax Settlement Commission (Procedure) Rules, 1997-Rule 9Taxation Laws (Amendment) Act, 1975
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High Courts03 Jul 2024Allowed

Pr. Commissioner Of Income Tax -Central -1 Vs Maharaji Education Trust

Delhi High Court · (2024) 07 DEL CK 2447

Income Tax Act, 1961-Section 11, 11(1)(a), 11(1)(b), 12, 12(2), 12A, 12AA, 12AA(1)(b), 12AA(3), 13(3), 10(23C), 10(23C)(iv), 68, 69, 69C, 115BBC, 132, 132(4), 143(1), 143(2), 143(3), 147, 148, 245-I, 245D(4), 245D(6), 245D(7), Chapter XIX-ATamil Nadu Educational Institutions (Prohibition of Collection of Capitation Fee) Act, 1992
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High Courts03 Jul 2024Disposed Of

Pancham Lal Vs Rakesh Kumar

Delhi High Court · (2024) 07 DEL CK 2561

Constitution of India-Article 227Code of Civil Procedure, 1908-Order XV-A, Section 94(e)Delhi Rent Control Act, 1958-Section 50
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High Courts03 Jul 2024Dismissed

Himanshu Sharma Vs Fiit Jee

Delhi High Court · (2024) 07 DEL CK 2289

Code of Civil Procedure, 1908-Section 115, 151Arbitration and Conciliation Act, 1996-Section 8, 5, 12(5)
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