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Delhi High Court judgments

1,36,357 judgments · page 1,822 of 6,818

High Courts26 May 2023Disposed Of

Emechere Maduabuchkwu Vs State NCT Of Delhi & Anr.

Delhi High Court · (2023) 05 DEL CK 1190

Delhi Excise Act, 2009-Sections 33, 38, 58Foreigners Act, 1946-Sections 3, 3(1), 3(2), 3(2)(a) to (f), 3(2)(d), 3(2)(e), 3(2)(e)(i), 3(2)(e)(ii), 3(2)(f), 14Foreigners Order, 1948-Para 11, 11(2)
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High Courts26 May 2023

Bhopal Sanchi Highways Private Limited Vs National Highways Authority Of India Through Its Chairman

Delhi High Court · (2023) 05 DEL CK 1286

Arbitration and Conciliation Act, 1996-Sections 5, 18, 20, 28(1)(a), 28(3), 30, 31, 31(1), 31(2), 31(3), 31(4), 33, 34, 34(1), 34(2), 34(2)(a), 34(2)(a)(iii), 34(2)(b)(ii), Explanation 2 to 34(2)(b)(ii), 34(2-A), 34(3), 34(5), 37, 48, 48(2)(b)(ii), Explanation 2 to 48(2)(b)(ii), 48(3), 48(4), 75, 81National Highways Act, 1956-Sections 3, 3A, 3A to 3H, 3B, 3C, 3D, 3D(1), 3D(1)(i), 3D(b), 3E, 3F, 3G, 3H, 30, 38National Highways Authority of India Act, 1988-Section 3D
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High Courts26 May 2023

NHPC Limited Vs Jaiprakash Associates Ltd.

Delhi High Court · (2023) 05 DEL CK 1288

Arbitration and Conciliation Act, 1996-Section 18, 28, 28(2), 28(3), 30, 31, 31(2), 31(3), 34, 34(2)(a)(iii), 34(2)(b), 34(2A), 34(3)Limitation Act, 1963-Article 18, 55 and 137 of the ScheduleIndian Contract Act, 1872-Section 55, 70, 73
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High Courts26 May 2023Dismissed

Sanjay Gandhi Memorial Trust Vs Commissioner Of Income Tax (Exemption) & Ors.

Delhi High Court · (2023) 05 DEL CK 1405

Income Tax Act, 1961-Section 2(7A), 10(23C), 12A, 35(1)(ii)/(iia)/(iii), 92CA, 119, 120, 120(5), 124, 124(3), 127, 127(1), 127(2), 129, 131, 132, 132A, 133, 133A, 133C, 134, 142, 142(1), 142A, 143, 143(1), 143(2), 143(3), 143(3A), 143(3B), 143(3C), 144, 144A, 144B, 144BA, 144C, 148, 153A, 153C, Chapter XIII, Chapter XIV, Chapter XXIIncome Tax Act, 1922-Section 64(1), 64(2)Finance Act, 2018
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