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Delhi High Court judgments

1,35,544 judgments · page 1,481 of 6,778

High Courts22 Dec 2023Disposed Of

Vinod Kumar & Anr. Vs State (NCT Of Delhi) & Anr.

Delhi High Court · (2023) 12 DEL CK 3988

Code of Criminal Procedure, 1973-Section 482, 311, 273, 274 and 275, 284 to 289, 278, 327, 327(2), 327(3)Indian Penal Code, 1860-Section 376D, 377, 379, 411, 354, 376High Court of Delhi Rules for Video Conferencing for Courts 2021-Rule 5.2, 5.3, 5.3.11, 8.6, 18
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High Courts22 Dec 2023Dismissed

Arshad (In JC) Vs State Govt Of NCT Of Delhi

Delhi High Court · (2023) 12 DEL CK 3993

Constitution of India-Article 227Code of Criminal Procedure, 1973-Section 482, 173(2)Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21, 29, 61, 85, 50
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High Courts22 Dec 2023Dismissed

ONGC Petro Additions Limited Vs Tecnimont S.P.A & Anr.

Delhi High Court · (2023) 12 DEL CK 4024

Arbitration and Conciliation Act, 1996-Section 34, 11(6), 17, 37, 28, 28(3), 30, 34(2), 34(2)(a)(ii), 34(2)(a)(iii), 34(2)(a)(iv), 34(2)(b), 34(2)(b)(ii), 34(2A), Explanation 1 to Section 34(2)(b)Interest Act, 1978-Section 2(b)Arbitration and Conciliation (Amendment) Act, 2015
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High Courts22 Dec 2023Dismissed

State Bank Of India Vs Doon Valley Rice Mills Ltd. & Ors.

Delhi High Court · (2023) 12 DEL CK 4030

Recovery of Debts and Bankruptcy Act, 1993-Sections 17, 18, 19, 19(1), 19(6) to (11), 20, 20(1), 21Recovery of Debts Due to Banks and Financial Institutions (Amendment) Act, 2000Code of Civil Procedure, 1908-Section 9, Order 8 Rule 6-A, 8 Rule 6-A(2)
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High Courts22 Dec 2023Allowed

M/S Sethi Sons (India) Vs Assistant Commissioner & Ors.

Delhi High Court · (2023) 12 DEL CK 4038

Central Goods and Services Tax Act, 2017-Section 54(1), 54, Explanation (2) to Section 54, Clause (a) of Explanation (2) to Section 54, 49(6), 39, 18(1)(c)Central Goods & Services Rules, 2017-Rule 89(1), 97A
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