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Delhi High Court judgments

1,31,711 judgments · page 1,335 of 6,586

High Courts22 Mar 2024Dismissed

Nandini Rai Vs The State Of NCT Of Delhi

Delhi High Court · (2024) 03 DEL CK 3609

Code of Criminal Procedure, 1973-Section 482, 155(2), Chapter XIVIndian Penal Code, 1860-Sections 419, 500, 34Information Technology Act, 2000-Sections 66C, 66D
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High Courts22 Mar 2024Dismissed

Akshay Chauhan Vs State

Delhi High Court · (2024) 03 DEL CK 3606

Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Sections 307, 201, 120-B, 34, 506Arms Act, 1959-Sections 25, 27
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High Courts22 Mar 2024Dismissed

Indian National Congress Vs Deputy Commissioner Of Income Tax Central - 19 & Anr.

Delhi High Court · (2024) 03 DEL CK 3543

Income Tax Act, 1961-Section 132, 132(4), 132A, 142(1), 143, 148, 153, 153A, 153A(1)(a), Fourth Proviso to Section 153A, Explanation 1 to Section 153A, 153B, Second and Third Provisos to Section 153B, 153C, 153C(1), First Proviso to Section 153C, 158BC, 158BD, 158BE(2)(b), Chapter XIV-BFinance Act, 2003Constitution of India-Article 226
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High Courts22 Mar 2024Disposed Of

Pawan Gupta & Anr Vs Kamal Gupta & Ors

Delhi High Court · (2024) 03 DEL CK 0234

Arbitration and Conciliation Act, 1996 — Section 7, 8, 9, 11, 11(6), 11(6A), 12, 16, 16(1), 16(1)(a), 16(1)(b), 17, 35Indian Contract Act, 1872 — Section 23Companies Act, 2013 — Section 230, 430
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