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Delhi High Court judgments, 2024

11,287 judgments · page 93 of 565

High Courts29 Oct 2024Dismissed

Joyi Kitty Joseph Vs Union Of India & Ors

Delhi High Court · (2024) 10 DEL CK 0057

Constitution of India, 1950 — Article 19, 21, 22(5), 226Code of Criminal Procedure, 1973 — Section 482Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)
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High Courts28 Oct 2024

T.K.S. Builders Pvt. Ltd. Vs Income Tax Officer Ward 25(3) New Delhi

Delhi High Court · (2024) 10 DEL CK 2275

Income-tax Act, 1961-Section 148, 144B, 151A, 148A, 148A(a), 148A(b), 148A(d), 149, 147, 151, 143(3), 144, 127, 132, 285BA, 135A, 143(3-A), 143(3-B), 119, 144B(1), 144B(2), 144B(7), 144B(8), 151A(1), 151A(2), 151A(3), Explanation 1 to Section 148Finance Act, 2021Constitution of India-Article 142, 14
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High Courts28 Oct 2024

Munni Devi & Anr. Vs Madan Lal & Ors.

Delhi High Court · (2024) 10 DEL CK 1900

Code of Civil Procedure, 1908-Order XXII Rule 1, XXII Rule 3, XXII Rule 3(1), XXII Rule 3(2), XXII Rule 9, XXII Rule 9(1), XXII Rule 9(2), XXII Rule 9(3)Limitation Act, 1963-Article 120 of Schedule 1(A), Section 5Indian Limitation Act, 1877-Section 5
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