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Delhi High Court judgments, 2025

8,232 judgments · page 401 of 412

High Courts24 Jan 2025

Ashok Kumar Vs Sitara & Ors.

Delhi High Court · (2025) 01 DEL CK 2093

Constitution of India-Article 227Code of Civil Procedure, 1908-Order 6 Rule 17, 2 Rule 2Delhi Rent Control Act, 1958-Section 14 (1)(e), 25B
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High Courts24 Jan 2025Disposed Of

Porter Buildcon Private Ltd & Ors. Vs Union Of India & Ors.

Delhi High Court · (2025) 01 DEL CK 2101

Constitution of India-Article 226, 14, 19 & 21Prohibition of Benami Property Transactions Act, 1988-Section 2(9)(A) to (D), 24(1), 24(2), 24(3), 24(4), 24(4)(a)(i), 24(5), 26, 26(1), 26(3), 27, 27(1), 46Civil Procedure Code-Order 6 Rule 17
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High Courts24 Jan 2025

Vijender Gupta & Ors. Vs Government Of National Capital Territory Of Delhi & Ors.

Delhi High Court · (2025) 01 DEL CK 2014

Constitution of India-Article 226, 151(2), Chapter V, 212, 151, 149, 32, 148, 150, 151(1), 212(2), 178, 122, 212(1), 118(1), 122(1), 122(2), 143, 193(B), Schedule XComptroller and Auditor General's (Duties, Powers and Conditions of Service), Act 1971-Section 23, 19A, 16Government of NCT of Delhi Act, 1991-Section 48, 46, 37
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High Courts24 Jan 2025

Mohd Iqbal Vs Azmmuddin & Anr.

Delhi High Court · (2025) 01 DEL CK 2016

Code of Civil Procedure, 1908-Order XLVII Rule 1Delhi Rent Control Act, 1958-Section 14(1)(e), 25-B(8)Transfer of Property Act
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High Courts24 Jan 2025Dismissed

Ashok Kumar Vs Sitara & Ors

Delhi High Court · (2025) 01 DEL CK 1728

Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Order 2 Rule 2, Order 6 Rule 17Delhi Rent Control Act, 1995 - Section 14(1)(e), 25B
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