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Delhi High Court judgments

1,36,357 judgments · page 1,850 of 6,818

High Courts15 May 2023Dismissed

The Commissioner Of Central Tax, Delhi North Vs M/s Om Fragrances & Anr.

Delhi High Court · (2023) 05 DEL CK 1736

Central Excise Act, 1944-Section 35G, 14, 11A, 11AC, 3(i), 3(iii)Pan Masala Packing Machines (Capacity Determination and Collection of Duty) Rules, 2008-Rule 1(ii), 7, 17, 17(2)Pan Masala Packing Machines (Capacity Determination and Collection of Duty) Second Amendment Rules, 2008-Rule 1(2), 2(v)
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High Courts15 May 2023Dismissed

CEC-CICI JV & Ors. Vs Oriental Insurance Co. Ltd.

Delhi High Court · (2023) 05 DEL CK 1764

Code of Civil Procedure, 1908-Section 151; Order VII Rule 14; Order VII Rule 14(1); Order VII Rule 14(2); Order VII Rule 14(3); Order VIII Rule 1A(1); Order VIII Rule 1A(2); Order VIII Rule 1A(3); Order XI Rule 1; Order XI Rule 1(1); Order XI Rule 1(1)(c)(ii); Order XI Rule 1(2); Order XI Rule 1(3); Order XI Rule 1(4); Order XI Rule 1(5); Order XI Rule 1(10); Order XI Rule 4; Order XI Rule 5; Order XIII Rule 1; Order XIII Rule 2; Order XVIII Rule 4Companies Act, 1956Insurance Act, 1938
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High Courts15 May 2023Disposed Of

Shashi Mohan Vs Union Of India & Ors.

Delhi High Court · (2023) 05 DEL CK 1767

Constitution of India-Article 311(1)Right to Information Act, 2005Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 14, 12(2), 10(1)
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High Courts15 May 2023Disposed Of

Shashi Mohan Vs Union Of India And Ors.

Delhi High Court · (2023) 05 DEL CK 0095

Constitution of India, 1950 — Article 311(1)Central Civil Services (Classification, Control and. Appeal) Rules, 1965 — Section 10(1), 12(2), 14
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