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Delhi High Court judgments, 2024

11,286 judgments · page 555 of 565

High Courts08 Jan 2024Disposed Of

Income Tax Office Vs Anil Tuteja & Ors.

Delhi High Court · (2024) 01 DEL CK 3737

Code of Criminal Procedure, 1973-Section 482, 200, proviso (a) of Section 200, 178, 178(c), 179, 190(1), 170, 173, 397, 164, 191, 201, Chapter XIV, 218, 219, 220, 221, 223, 2(n), 399, 401, sub-sections (2), (3), (4) and (5) of Section 401, 177 to 189, Chapter XIII, 177, 187, 239, 197, 202, 203, 204, Chapter XVIIncome Tax Act, 1961-Section 276C(1), 276C, 277, 278, 278B, 278E, 131(1A), 127, 280B, Chapter XXI, Chapter XXIIIndian Penal Code, 1860-Section 120A, 120B, 191, 199, 200, 204
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High Courts08 Jan 2024

Afzal Khan Vs Golf Technologies Pvt. Ltd.

Delhi High Court · (2024) 01 DEL CK 3820

Companies Act, 1956-Section 433(e) and (f), 434(1), 439, 449 and 450, 10E(1), 485(1)Companies Act, 2013-Section 434, Chapter XX, 290Companies (Court) Rules, 1959-Rule 26
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High Courts08 Jan 2024Allowed

Syndicate Bank Vs Pawan Kumar

Delhi High Court · (2024) 01 DEL CK 3928

Constitution of India-Article 226Industrial Disputes Act, 1947-Section 25-F, 2(s), 17BFactories Act
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High Courts08 Jan 2024Dismissed

Raghunath Singh (Deceased) Through LRS Vs Satish Chand & Ors.

Delhi High Court · (2024) 01 DEL CK 3952

Specific Relief Act, 1963-Section 61, 6CPC-Order XXI Rule 58, XXI Rule 35(1), XXI Rule 102, XXI Rules 98 and 100, XXI Rule 101, XXI Rule 99, XXI Rule 97, XLVII Rule 18, XLVII Rule 1, I Rule 10Transfer of Property Act, 1882-Section 52
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High Courts08 Jan 2024Disposed Of

Bhanwar Singh Saini Vs State (GNCTD) & Ors.

Delhi High Court · (2024) 01 DEL CK 4071

Code of Criminal Procedure, 1973-Section 156(3), 200, 202, 482, 397(3)Indian Penal Code, 1860-Sections 379, 380, 448, 452, 420, 506, 120B, 34Delhi Disaster Management Act
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High Courts08 Jan 2024Allowed

Prahlad Kumar Vs Deepa

Delhi High Court · (2024) 01 DEL CK 4078

Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 13(1)(ia)Indian Penal Code, 1908-Sections 498A, 323, 506
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