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Delhi High Court judgments

1,36,357 judgments · page 1,814 of 6,818

High Courts30 May 2023Allowed

Daeyoung Jung Vs Bar Council Of India & Anr.

Delhi High Court · (2023) 05 DEL CK 1790

Advocates Act, 1961-Section 2(1)(a), 2(1)(h), 2(1)(k), 7, 7(1)(b), 16(3), 17, 24, 24(1)(a) (including its Proviso), 24(1)(c), 24(1)(d), 24(1)(e), 24(3)(d), 24-A, 25 and 26, 26-A, 28(1) (including clause 2(d)), 35, 47, 49, 49(1), 49(1)(c), 49(1)(g), 49(1)(ah)Citizenship Act, 1955-Section 7A, 7BIndian Stamp Act, 1899
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High Courts30 May 2023Allowed

Arcelormittal India Pvt Ltd Vs JSC OGCC Kazstroyservice

Delhi High Court · (2023) 05 DEL CK 1780

Code of Civil Procedure, 1908-Order XXXVII, XXXVII Rule 1(2)(b)(iii), XXXVII Rule 2(3), XXXVII Rule 3(1), XXXVII Rule 3(3), Section 13, 20, 44ACommercial Courts Act, 2015-Section 2(1)(c)(i)Recovery of Debts and Bankruptcy Act, 1993-Section 19
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High Courts30 May 2023Disposed Of

Betty Rame Vs Narcotics Control Bureau

Delhi High Court · (2023) 05 DEL CK 0300

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(c), 23(c), 37, 50, 52A, 52A(1), 52A(2), 52A(2)(c), 52A(3), 53, 55, 57, 67, 76
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High Courts30 May 2023Disposed Of

Vipin Mittal Vs National Investigating Agency

Delhi High Court · (2023) 05 DEL CK 0299

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 8(c), 20, 20(b), 21, 21(c), 22, 23(c), 27(a) 29, 35, 37, 54, 60(3), 67Unlawful Activities (Prevention) Act, 1967 — Section 17, 18, 22A
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