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Delhi High Court judgments

1,35,544 judgments · page 1,516 of 6,778

High Courts29 Nov 2023Dismissed

Vinay Kumar Verma & Anr. Vs Harjit Singh Shah

Delhi High Court · (2023) 11 DEL CK 3259

Delhi Rent Control Act, 1958-Section 25-B(8), 14(1)(e), 25-B, 25-B(4), 25-B(5), 25-B(6), 25-B(7), Chapter III-ALand Acquisition Act, 1894-Section 4, 6, 9, 12(2), 50The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24(2)
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High Courts29 Nov 2023Disposed Of

Satish Mohan Agarwal Vs Sanjeev Kuamr Arora & Ors.

Delhi High Court · (2023) 11 DEL CK 3260

Civil Procedure Code, 1908-Order XLIII Rule 1(a), VII Rule 10, VII Rule 11, VII Rule 10A, Section 24, 151Court Fees Act, 1870-Article 17(iii) of the Second Schedule, Section 7(iv)(c), 7(v)Suit Valuation Act
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High Courts29 Nov 2023Allowed

Shri Ramesh Kumar Challiya Vs Smt. Laxmi

Delhi High Court · (2023) 11 DEL CK 3332

Civil Procedure Code-Section 96, Order VI Rule 17, VII Rule 14(3), XXXIX Rule 10, XV Rule 5, 75(e), 2(12)Indian Evidence Act, 1872-Section 65B, 45Delhi Rent Control Act, 1958-Section 50, 3, Clause (c)
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High Courts29 Nov 2023Disposed Of

M/S M.S. Contractor Vs Union Of India & Ors.

Delhi High Court · (2023) 11 DEL CK 3334

Arbitration and Conciliation Act, 1996-Section 11(6), 9, 12(5), Seventh Schedule, Fourth Schedule, 12(1), 11Arbitration and Conciliation (Amendment) Act, 2015 (Act 3 of 2016)-Section 12(5)
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High Courts29 Nov 2023Disposed Of

M/S Sri Ganesh Engineering Works Vs Northern Railway & Anr.

Delhi High Court · (2023) 11 DEL CK 3337

Arbitration and Conciliation Act, 1996-Section 11(6), 11, 9, 12(5), 12(1), 17, Schedule VII, Fourth ScheduleArbitration and Conciliation (Amendment) Act, 2015 (Act 3 of 2016)-Section 12(5)Constitution of India-Article 226
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High Courts29 Nov 2023Dismissed

Reliable Tyre Market Vs Arjun Uppal & Anr.

Delhi High Court · (2023) 11 DEL CK 3272

Delhi Rent Control Act, 1958-Section 14(1)(e), 14-A, 25-A, 25-B, 25-C, Chapter III-ASlum Area (Improvement & Clearance Act), 1954-Section 6A, 6A(1), 19(1)(a)Constitution of India-Article 14
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High Courts29 Nov 2023Dismissed

Manmohan Singh Vs Arjun Uppal & Anr.

Delhi High Court · (2023) 11 DEL CK 3271

Delhi Rent Control Act, 1958-Section 14(1)(e), 25-B, 25-B(8)Code of Civil Procedure-Section 115Trade License of Municipal Act of Delhi-Section 420, 430
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