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Delhi High Court judgments

1,31,711 judgments · page 1,075 of 6,586

High Courts13 Sept 2024Allowed

Emco Limited Vs Delhi Transco Limited

Delhi High Court · (2024) 09 DEL CK 1981

Arbitration and Conciliation Act, 1996-Section 29A(4), 21, 38(2), Fourth Schedule, 29A(3), 29AInsolvency and Bankruptcy Code (IBC), 2016-Section 14
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High Courts13 Sept 2024Allowed

Hari Ram Vs The State (NCT Of Delhi)

Delhi High Court · (2024) 09 DEL CK 2159

Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Section 29, 20(B)(ii)(c), 50, 37Constitution of India-Article 20(3)
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High Courts13 Sept 2024

M/S Ausil Corporation Pvt. Ltd. & Anr. Vs Union Of India & Ors.

Delhi High Court · (2024) 09 DEL CK 1485

Customs Act, 1962-Section 28DA, 28DA(3), 28DA(4), 28DA(5), 28DA(10), 28DA(11), 18, 18(1), 18(1)(a), 18(1)(b), 18(1)(c), 18(1)(d), 18(2), 18(3), 18(4), 18(5), 51A, 151A, 46, 50, 17, 28AA, 27A, 26, 74, 75Customs Tariff (Determination of Origin of Goods under the Comprehensive Economic Partnership Agreement between India and the United Arab Emirates) Rules, 2022-Rules 7, 14, 15, 21, 22, 22(4), 23, 23(2), 23(5), 24, 26Customs (Administration of Rules of Origin under Trade Agreements) Rules, 2020-Rules 3, 3(2), 4, 5, 6
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