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Delhi High Court judgments

1,37,750 judgments · page 2,074 of 6,888

High Courts16 Dec 2022Dismissed

Rajinder Kumar Vs State & Anr.

Delhi High Court · (2022) 12 DEL CK 0098

Income Tax Act, 1961 — Section 131(1A), 132, 132(4), 142(1), 153A, 245(2), 271, 271(1)(b), 271(1)(c), 274, 274D, 276C, 276C(1), 276C(1)(ii), 276CC, 276D, 277, 279(1)Code Of Criminal Procedure, 1973 — Section 245(2)

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High Courts16 Dec 2022Disposed Of

Praveen Yadav And Ors. Vs Union Of India And Ors

Delhi High Court · (2022) 12 DEL CK 0093

Constitution Of India, 1950 — Article 14, 16Central Reserve Police Force Rules, 1955 — Rule 41

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High Courts16 Dec 2022Dismissed

Kamladltyya Construction Pvt. Ltd & Anr Vs Rail Land Development Authority & Anr.

Delhi High Court · (2022) 12 DEL CK 0092

Constitution Of India, 1950 — Article 14, 226Delhi Preservation of Trees Rules, 1994 — Rule 4(1)Delhi Preservation of Trees Act, 1994 — Section 8

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High Courts15 Dec 2022Disposed Of

Lt. Col Darya Singh Deswal, Retd. & Ors. Vs Delhi Development Authority Through Its Vice Chairman & Ors.

Delhi High Court · (2022) 12 DEL CK 0535

Constitution of India-Article 226BBL, 1983-Clause 16.2(a), 16.3.4, 16.3.5(a), 16.4.4(f)Delhi Development Authority Act, 1957-Section 30, 31

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High Courts15 Dec 2022Allowed

Sanghvi Movers Limited Vs Vivid Solaire Energy Private Limited

Delhi High Court · (2022) 12 DEL CK 0515

Arbitration and Conciliation Act, 1996-Section 11, 11(6), 12, Fourth Schedule

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High Courts15 Dec 2022Allowed

Super Blastech Solutions Vs Rajasthan Explosives And Chemicals Limited

Delhi High Court · (2022) 12 DEL CK 0514

Arbitration and Conciliation Act, 1996-Section 11, 9, 16, 16(1)(b), 16(6), 5, 34, 12, Fourth Schedule

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High Courts15 Dec 2022Dismissed

Sh Umesh Kumar Vs Sh Abhay Raj Pandey

Delhi High Court · (2022) 12 DEL CK 0730

Chit Funds Act, 1982-Section 4, 5

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High Courts15 Dec 2022Disposed Of

Smt. Harsha Soni Vs Shri Suraj Bhan

Delhi High Court · (2022) 12 DEL CK 0707

CPC-Section 151, Order 39 Rules 1 and 2

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High Courts15 Dec 2022Disposed Of

TDI Infrastructure Ltd. Vs Col. Karan Bhagat

Delhi High Court · (2022) 12 DEL CK 0705

CPC, 1908-Order 41 Rule 5

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High Courts15 Dec 2022Disposed Of

ABW Verona Hills Flat Buyers Association Vs Satya Prakash Gupta

Delhi High Court · (2022) 12 DEL CK 0703

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High Courts15 Dec 2022Disposed Of

Merck Sharp And Dohme Corp & Anr. Vs YMS Laboratories Private Limited

Delhi High Court · (2022) 12 DEL CK 0612

Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, XXIII Rule 3

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High Courts15 Dec 2022Dismissed

G.S. Sodhi Vs NTPC Ltd. & Anr.

Delhi High Court · (2022) 12 DEL CK 0746

CCS Pension Rules, 1972-Rule 37Constitution of India-Article 226

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High Courts15 Dec 2022

M/S Veda Seed Sciences Pvt Ltd Vs Kohinoor Seed Fields India Pvt Ltd

Delhi High Court · (2022) 12 DEL CK 0786

Commercial Courts Act, 2015-Section 12A

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High Courts15 Dec 2022Dismissed

Dhani Aggarwal Vs Mahesh Yadav & Ors.

Delhi High Court · (2022) 12 DEL CK 0790

Commercial Courts Act, 2015-Section 13(1A), 6, 2(1)(i), 2(1)(c), 8, 12Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts (Amendment) Act, 2018Code of Civil Procedure, 1908-Order XXXIX Rule 4, Section 151, 16 to 20

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High Courts15 Dec 2022Allowed

M/s Thermal Engineers And Insulators Pvt. Ltd. Vs Delhi Tourism And Transportation Development Corporation Ltd.

Delhi High Court · (2022) 12 DEL CK 0802

Arbitration and Conciliation Act, 1996-Section 11(6), 11, 12, Fourth Schedule

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High Courts15 Dec 2022Allowed

Brilltech Engineers Private Limited Vs Shapoorji Pallonji And Company Private Limited & Anr.

Delhi High Court · (2022) 12 DEL CK 0818

Arbitration and Conciliation Act, 1996-Section 11(6), 11(2), 11, 9, 21, 8, 12(1), 12(5), IV ScheduleInsolvency and Bankruptcy Code, 2016-Section 9, 9(5)(ii)(d), 8, Rule 5

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High Courts15 Dec 2022Dismissed

Md Azam Ansari Vs Union Of India Through It's Secretary & Ors.

Delhi High Court · (2022) 12 DEL CK 0820

Code of Civil Procedure, 1908-Order XLVII Rule 1, Section 114, 151Armed Forces Tribunal Act

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High Courts15 Dec 2022Dismissed

M/S Affordable Infrastructure And Housing Projects Private Limited Vs M/S Segrow Bio Technics India Private Limited

Delhi High Court · (2022) 12 DEL CK 0821

Arbitration & Conciliation Act, 1996-Section 9, 12, Schedule IVSpecific Relief Act, 1963-Section 14(1)(C), 14(1)(d)Transfer of Property Act, 1882-Section 112(G)

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High Courts15 Dec 2022

M/s. Amrit Estates (P) Ltd. Vs Punjab National Bank

Delhi High Court · (2022) 12 DEL CK 0822

Code of Civil Procedure, 1908-Order VI Rule 17, VII Rule 10A, II Rule 2, VII Rule 11, VII Rule 10, Section 24, XII Rule 8Delhi Rent Control Act, 1958-Section 3, 50Public Premises Act

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High Courts15 Dec 2022

M/s Affordable Infrastructure And Housing Projects Private Limited Vs M/s Segrow Bio Technics India Private Limited

Delhi High Court · (2022) 12 DEL CK 0823

Arbitration & Conciliation Act, 1996-Section 9, 12, Schedule IVSpecific Relief Act, 1963-Section 14(1)(C), 14(1)(d)Act 18 of 2018

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