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Delhi High Court judgments

1,31,711 judgments · page 1,055 of 6,586

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High Courts26 Sept 2024Disposed Of

Shelter Maker I Pvt Ltd & Ors. Vs Ajit Kumar & Ors.

Delhi High Court · (2024) 09 DEL CK 1795

Constitution of India-Article 227
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High Courts26 Sept 2024Disposed Of

Shelter Maker (I) Pvt. Ltd. & Ors. Vs Santosh V Agarwal & Ors.

Delhi High Court · (2024) 09 DEL CK 1796

Constitution of India-Article 227
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High Courts26 Sept 2024Disposed Of

Shelter Maker I Pvt Ltd & Ors. Vs Rameshbhai R Shah & Ors.

Delhi High Court · (2024) 09 DEL CK 1799

Constitution of India-Article 227
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High Courts26 Sept 2024Allowed

Arti Ghosh @ Aroti Ghosh Vs Govt Of Nct Of Delhi & Anr.

Delhi High Court · (2024) 09 DEL CK 1836

Constitution of India-Article 226Indian Succession Act, 1925-Section 213, 57
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High Courts26 Sept 2024

Sparsh Dhir Vs Esha Dhir

Delhi High Court · (2024) 09 DEL CK 1840

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High Courts26 Sept 2024Allowed

Mr Kinshuk Goel Legal Heir Of Late Shri Vijay Shanker Goel Vs Assistant Commissioner Of Income Tax Circle 49(1)

Delhi High Court · (2024) 09 DEL CK 1846

Income Tax Act, 1961-Section 148A(b), 148A(d), 148, 143(2), 142(1), 147, 149(1)(b), 159
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High Courts26 Sept 2024Allowed

Chandra Global Finance Ltd Vs Ito Ward 6(1) New Delhi & Anr.

Delhi High Court · (2024) 09 DEL CK 1848

Income Tax Act, 1961-Section 148A(b), 148A(d), 148, 143(3), 263, 56(2)(viia), 147, 148 to 153, 139, 142(1)Direct Tax Laws (Amendment) Act, 1987
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High Courts26 Sept 2024Disposed Of

Rahul Kumar Vs Sashastra Seema Bal & Anr.

Delhi High Court · (2024) 09 DEL CK 1864

Constitution of India-Article 226
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High Courts26 Sept 2024Disposed Of

M/s Swastik Construction & Builders Pvt. Ltd. Vs Union Of India & Ors.

Delhi High Court · (2024) 09 DEL CK 1871

Constitution of India-Article 226(Indian) Companies Act, 1956Delhi Land Revenue Act, 1954-Section 28, 64, 26 to 28, 30
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High Courts26 Sept 2024

Radico Khaitan Ltd Vs M/s. Raina Beverages & Ors

Delhi High Court · (2024) 09 DEL CK 1877

Companies Act, 1956Trade Marks Act, 1999Copyright Act, 1957-Section 17(b)
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High Courts26 Sept 2024Disposed Of

Shri Aruj Seth & Ors. Vs State (NCT. Of Delhi) Through SHO, PS. Tilak Nagar & Anr.

Delhi High Court · (2024) 09 DEL CK 1943

Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
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High Courts26 Sept 2024Disposed Of

Bhawana Sharma & Ors. Vs The State Of NCT Of Delhi & Ors.

Delhi High Court · (2024) 09 DEL CK 1941

Code of Criminal Procedure, 1973-Section 482IPC-Section 323, 341, 506, 34, 509
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High Courts26 Sept 2024Disposed Of

Sh Ravi Kant & Ors. Vs Govt Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 09 DEL CK 1940

Code of Criminal Procedure, 1973-Section 482Constitution of India-Article 227Indian Penal Code-Sections 498A, 406, 34
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High Courts26 Sept 2024Disposed Of

Shivaji Chauhan Vs Commissioner Of Police, Delhi & Ors.

Delhi High Court · (2024) 09 DEL CK 2027

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High Courts26 Sept 2024Dismissed

DSSSB & Anr. Vs Dinesh Mahawar

Delhi High Court · (2024) 09 DEL CK 2033

Constitution of India-Articles 341 (1), 342 (1), 341 (2), 342 (2), 16 (3), 141, 16 (4A), 16 (4B)
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High Courts26 Sept 2024Disposed Of

Geeta Gandhi Vs Central Bureau Of Investigation & Anr.

Delhi High Court · (2024) 09 DEL CK 2043

Constitution of India-Article 226, 226(2), 20, 21, Part IIICr.P.C.-Section 482IPC-Section 302, 120B, 34, 354D(2), 354A, 506, 354D, 509, 279, 337, 338, 304A
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High Courts26 Sept 2024Allowed

Apoorvi Sood Vs Netaji Subhas Institute Of Technology & Ors.

Delhi High Court · (2024) 09 DEL CK 2068

Constitution of India-Article 14, 309U.P. Sales Tax Officers (Grade II) Service Rules, 1983Rajasthan Administrative Service Rules, 1954-Rule 4(n)
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High Courts26 Sept 2024

Prashant Manchanda Vs Union Of India & Ors.

Delhi High Court · (2024) 09 DEL CK 2090

Delhi Prevention of Defacement of Property Act, 2007Delhi Metro Railway (Operation and Maintenance) Act, 2002
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High Courts26 Sept 2024Dismissed

Sama Jahan @ Shama Parveen Vs Govt Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 09 DEL CK 2120

Maintenance and Welfare of Parents and Senior Citizens Act, 2007
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High Courts26 Sept 2024Dismissed

Anurag Rajpal Vs Tangerine Digital Entertainment Pvt. Ltd. & Anr.

Delhi High Court · (2024) 09 DEL CK 2132

Companies Act, 1956
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