Delhi High Court Judgments 2024 — Page 528

High Courts24 Jan 2024

Kishni Devi Deceased Through Her Legal Heirs Vs Satpal Sachdeva (Deceased) Thr Lr & Anr.

Delhi High Court · (2024) 01 DEL CK 3810

Delhi Rent Control Act-Section 25B(8), 14(1)(e)Constitution of India-Article 227Industrial Disputes Act, 1947

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High Courts24 Jan 2024Disposed Of

Mukesh Vs State & Ors.

Delhi High Court · (2024) 01 DEL CK 3832

Constitution of India-Article 226IPC-Section 376, 506POCSO Act-Section 6

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High Courts24 Jan 2024Disposed Of

Pivot Multifar Industrial Services Ltd. Vs DSC Limited

Delhi High Court · (2024) 01 DEL CK 3859

Companies Act, 1956-Section 433(e), 434, 439(1)(b), 10E(1), 485(1)Companies (Transfer of Pending Proceedings) Rules, 2016-Rule 5(1), 5Companies (Court) Rules, 2016-Rule 26

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High Courts24 Jan 2024Dismissed

Hughes Network Systems India Ltd & Anr. Vs Commissioner Of Customs (Import & General) New Delhi

Delhi High Court · (2024) 01 DEL CK 3851

Customs Act, 1962-Section 111, 111(d), 112, 112(a), 112(a)(i), 112(b), 114AA, 125, 125(1)

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High Courts24 Jan 2024Disposed Of

M/S Skylark Enterprises Vs Principal Commissioner Of Department Of Trade And Taxes, Government Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 01 DEL CK 3847

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High Courts24 Jan 2024Disposed Of

Ms Maa Kamakhya Through Proprietor Sh Vinod Maurya Vs Sales Tax Officer Class II AVAT Ward 12 Zone 2

Delhi High Court · (2024) 01 DEL CK 3846

Central Goods and Services Tax Act, 2017-Rule 86B

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High Courts24 Jan 2024Disposed Of

Prem Enterprises Vs Commissioner Of Delhi Goods And Services Tax And Services Tax & Anr.

Delhi High Court · (2024) 01 DEL CK 3844

Central Goods and Services Tax Act, 2017-Section 29(2)

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High Courts24 Jan 2024Disposed Of

Polytec Industries Through Its Proprietor Mr. Rohit Gupta Vs Commissioner Of Delhi Goods And Services Tax & Ors.

Delhi High Court · (2024) 01 DEL CK 3873

Central Goods and Services Tax Act, 2017-Section 29(2)

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High Courts24 Jan 2024Disposed Of

Sanjay Goel Vs BKR Capital Pvt. Ltd & Ors.

Delhi High Court · (2024) 01 DEL CK 3880

Constitution of India-Article 227Code of Civil Procedure, 1908-Order VI Rule 15A, X Rule 1, Section 151Commercial Courts Act, 2015

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High Courts24 Jan 2024Disposed Of

Amarjeet Singh Bammi & Anr. Vs Master Fatehvir Singh (Minor) & Ors.

Delhi High Court · (2024) 01 DEL CK 3914

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High Courts24 Jan 2024Dismissed

Union Of India Vs M/s Ans Construction Ltd

Delhi High Court · (2024) 01 DEL CK 3911

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High Courts24 Jan 2024

Yudhvir Singh & Anr. Vs Govt. Of NCT Of Delhi & Ors.

Delhi High Court · (2024) 01 DEL CK 3906

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 3, 9, 10, 11, 11(1), 15, 15(2), 16, 16(1), 19, 19(1), 19(7), 25, 26, 38, 40, 40(2), 43(1), 109, Chapter II, Chapter IIIRFCTLARR (Amendment) Second Ordinance, 2015-Section 10A, 10A(1)(e), 10A(2), 15RFCTLARR (Amendment) Ordinance, 2014-Section 10A, Chapter III-A

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High Courts24 Jan 2024Disposed Of

Raj Kumar Gupta @ Raj Gupta & Ors. Vs The State Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 01 DEL CK 3931

Cr.P.C-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13-B(1), 13-B(2)

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High Courts24 Jan 2024

Ms. Momisha Vs University Grants Commission (UGC) & Anr.

Delhi High Court · (2024) 01 DEL CK 3964

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High Courts24 Jan 2024Dismissed

Ari Singh (Deceased) Thr. Lr's Vs UOI

Delhi High Court · (2024) 01 DEL CK 4002

Limitation Act-Section 5CPC-Section 94, 151Arms Act

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High Courts24 Jan 2024Disposed Of

Sangai International Univeristy Manipur Vs Council Of Boards Of School Education In India

Delhi High Court · (2024) 01 DEL CK 3996

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High Courts24 Jan 2024Dismissed

Smt. Kamla Devi Teacher Training College Through Harilal Yogi Manav Seva Sansthan Vs National Council For Teacher Education & Anr.

Delhi High Court · (2024) 01 DEL CK 3993

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High Courts24 Jan 2024Disposed Of

Vingro Developers Pvt. Ltd. Vs Nitya Shree Developers Pvt. Ltd. Through Its Principal Officer & Ors.

Delhi High Court · (2024) 01 DEL CK 4022

Arbitration and Conciliation Act, 1996-Section 2(1), 2(1)(h), 7, 11, 12, 21, Fourth ScheduleIndian Contract Act, 1872-Section 182, 230Consumer Protection Act

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High Courts24 Jan 2024Allowed

Hazi Mehruddin & Ors. Vs The State Govt Of NCT Of Delhi & Ors.

Delhi High Court · (2024) 01 DEL CK 4036

Cr.P.C.-Section 482, 397, 203, 200, 202, 401(2)Constitution of India-Article 227IPC-Sections 307, 323, 34

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High Courts24 Jan 2024

Dhruv Varma Vs State Govt of NCT of Delhi

Delhi High Court · (2024) 01 DEL CK 4052

Code of Criminal Procedure, 1973-Section 482, 251Negotiable Instruments Act, 1881-Section 138, 142

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Delhi High Court judgments, 2024