The Protection of Children from Sexual Offences Act, 2012-Section 5(m), 6, 29, 30The Indian Penal Code, 1860-Section 376(2)(i), 376Cr.P.C-Section 313, 164

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High Courts27 Apr 2023

Bijender Singh & Ors. Vs The Director-General

Delhi High Court · (2023) 04 DEL CK 1076

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High Courts27 Apr 2023Allowed

M/s Tirupati Trading Corporation Vs Assistant Commissioner Of Income Tax & Anr.

Delhi High Court · (2023) 04 DEL CK 1090

Income Tax Act, 1961-Section 148A(d), 148, 148A(b)

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High Courts27 Apr 2023Disposed Of

Neha Aviation Management P Ltd Vs Assessment Unit, Income Tax Department & Ors.

Delhi High Court · (2023) 04 DEL CK 1095

Income Tax Act, 1961-Section 147, 144B, 156, 274, 271AAC(1), 148A(b), 148A(d), 148

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High Courts27 Apr 2023Disposed Of

Sumit Anand Vs Union Of India & Ors.

Delhi High Court · (2023) 04 DEL CK 0756

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High Courts27 Apr 2023Disposed Of

Daulat Ram Dharam Bir Auto Private Limited & Ors. Vs Pivotal Infrastructure Private Limited & Ors.

Delhi High Court · (2023) 04 DEL CK 0834

Companies Act, 1956Arbitration and Conciliation Act, 1996-Section 8, 9, 11, 11(6A), 12, 17, 21, 33, 34, 34(2)(a) and 34(2)(b)Haryana Development and Regulation of Urban Areas Act, 1975

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High Courts27 Apr 2023Disposed Of

Daulat Ram Dharam Bir Auto Private Limited & Ors Vs Pivotal Infrastructure Private Limited & Ors

Delhi High Court · (2023) 04 DEL CK 0160

Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 2 Rule 2, Order 39 Rule 2Arbitration and Conciliation Act, 1996 — Section 8, 9, 11, 11(6A), 12, 17, 21, 33, 34, 34(2)(a)(i), 34(2)(a)(ii), 34(2)(a)(iv), 34(2)(b)(i)Haryana Apartment Ownership Act, 1983 — Section 2(b), 2(c)

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High Courts27 Apr 2023Dismissed

R.S. Dagar Vs Union Of India

Delhi High Court · (2023) 04 DEL CK 0159

Constitution Of India, 1950 — Article 226, 227, 311Central Industrial Security Force Rules, 2001 — Rule 3(6), 36, 36(17)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(18)

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High Courts27 Apr 2023Disposed Of

Bijender Singh And Ors. Vs Director-General

Delhi High Court · (2023) 04 DEL CK 0158

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High Courts27 Apr 2023Dismissed

Deepak Kumar Vs State Nct Of Delhi

Delhi High Court · (2023) 04 DEL CK 0157

Protection of Children from Sexual Offences Act, 2012 — Section 5(m), 6, 29, 30Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 364Code Of Criminal Procedure, 1973 — Section 164, 313

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High Courts27 Apr 2023Disposed Of