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Delhi High Court judgments, 2024

11,287 judgments · page 393 of 565

High Courts09 Apr 2024Dismissed

Pr. Commissioner Of I Tax (Central)-II Vs M/s. Trent East West LPG Bottling Ltd.

Delhi High Court · (2024) 04 DEL CK 3758

Constitution of India-Article 226, 32, 136Income Tax Act, 1961-Section 132(1), 153, 153A, 153B, 153C, 186(1), 220(2), 220(2A), 234B, 245A(b), 245C, 245C(1), 245C(3), 245D, 245D(1), 245D(2), 245D(2B), 245D(3), 245D(4), 245E, 245F, 245H, 245H(1), 245I, 245BA, 245BD, 245M(2), 158BFA, 269ST, 271DAIndian Penal Code
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High Courts09 Apr 2024Dismissed

Jaima Millia Islamia Vs Sh. Vikas

Delhi High Court · (2024) 04 DEL CK 3788

Constitution of India-Article 226, 227, 136Industrial Disputes Act, 1947-Section 10, clause (d) of sub-section (1), sub-section (2A), 2-A, 25-F, 25-G, 25F(a), 25F(b)
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High Courts09 Apr 2024Disposed Of

Ram Singh Vs State

Delhi High Court · (2024) 04 DEL CK 0143

Code of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 376Protection of Children from Sexual Offences Act, 2012 — Section 4, 42
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High Courts09 Apr 2024

Jaima Millia Islamia Vs Vikas

Delhi High Court · (2024) 04 DEL CK 0097

Constitution of India, 1950 — Article 136, 226, 227Industrial Disputes Act, 1947 — Section 2A, 10, 10(1)(d), 10(2A), 25F, 25F(a), 25F(b), 25G
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High Courts09 Apr 2024Disposed Of

Aditya Birla Finance Limited Vs D K Industries And Ors

Delhi High Court · (2024) 04 DEL CK 0096

Arbitration and Conciliation Act, 1996 — Section 11, 12(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3), 13(3A), 13(4)
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High Courts09 Apr 2024Disposed Of

Jaspal Singh Reyatt Vs State Nct Of Delhi

Delhi High Court · (2024) 04 DEL CK 0095

Constitution of India, 1950 — Article 21Code of Civil Procedure, 1908 — Order 22 Rule 3Code of Criminal Procedure, 1973 — Section 41A, 437, 438, 439, 439(2)
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