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Delhi High Court judgments

1,37,750 judgments · page 2,095 of 6,888

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High Courts05 Dec 2022Disposed Of

Pradip Goswami Vs Union Of India & Ors

Delhi High Court · (2022) 12 DEL CK 0033

Central Industrial Security Force Act, 1968 — Section 15
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High Courts05 Dec 2022Disposed Of

Syed Jabir Ahamed Vs Central Industrial Security Force

Delhi High Court · (2022) 12 DEL CK 0032

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High Courts05 Dec 2022Dismissed

Fmc Corporation & Ors. Vs NATCO Pharma Limited

Delhi High Court · (2022) 12 DEL CK 0029

Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2Patents Act, 1970 — Section 43, 105
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High Courts05 Dec 2022Dismissed

Manish Electricals Vs Air Port Authority Of India And Anr

Delhi High Court · (2022) 12 DEL CK 0018

Constitution Of India, 1950 — Article 226
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High Courts05 Dec 2022Disposed Of

Hyatt India Consultancy Pvt Ltd Vs Union Of India & Ors.

Delhi High Court · (2022) 12 DEL CK 0017

Constitution Of India, 1950 — Article 14, 19(1)(g), 300AForeign Trade (Development & Regulation) Act, 1992 — Section 3, 5, 7, 15
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High Courts05 Dec 2022Dismissed

D.A.V. College Trust And Management Society & Anr Vs Delhi Development Authority & Ors

Delhi High Court · (2022) 12 DEL CK 0016

Constitution Of India, 1950 — Article 14Delhi School Education Rules, 1973 — Rule 44, 50, 51
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High Courts05 Dec 2022Dismissed

Pragati Engineers Vs Government Of Nct Delhi Through Executive Engineer South Elect Division & Ors.

Delhi High Court · (2022) 12 DEL CK 0015

Constitution Of India, 1950 — Article 14, 226
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High Courts05 Dec 2022Allowed

Sheela Devi Vs Office Of Commissioner Excise Govt. Of N.C.T. Of Delhi.

Delhi High Court · (2022) 12 DEL CK 0014

Constitution Of India, 1950 — Article 226Delhi Excise Act, 2009 — Section 33, 38, 58, 59, 59(1), 59(2), 60, 61, 72(2), 72(3)Code Of Criminal Procedure, 1973 — Section 451, 482
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High Courts05 Dec 2022Dismissed

Ram Charan Bansal Construction Pvt. Ltd Vs Delhi Jal Board & Ors.

Delhi High Court · (2022) 12 DEL CK 0013

Constitution Of India, 1950 — Article 19(1)(g)
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High Courts05 Dec 2022Dismissed

Union Of India Vs M/S Parishudh Machines Pvt. Ltd.

Delhi High Court · (2022) 12 DEL CK 0012

Arbitration and Conciliation Act, 1996 — Section 28(3), 34, 34(2), 34(2)(a), 75, 81
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High Courts05 Dec 2022Dismissed

M/S Esteem Projects Private Limited Vs M/S Lloyd Insulations India Ltd

Delhi High Court · (2022) 12 DEL CK 0011

Limitation Act, 1963 — Article 18Arbitration and Conciliation Act, 1996 — Section 11(6), 16, 21, 34, 37(1)(c)
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High Courts02 Dec 2022Dismissed

Ram Murti Bansal Vs Union Of India & Anr.

Delhi High Court · (2022) 12 DEL CK 1024

Right to Information Act, 2005Constitution of India-Article 226, 32, 227, 136
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High Courts02 Dec 2022Dismissed

Ajay Kumar Awasthi & Ors. Vs Union Of India & Ors.

Delhi High Court · (2022) 12 DEL CK 0522

Constitution of India-Articles 14, 16, 226, 309CRPF Act and Rules 1955-Rule 8SSB Act
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High Courts02 Dec 2022

Commissioner Of Income Tax (International Taxation)-2 Vs M/S Nokia Solutions And Networks Oy

Delhi High Court · (2022) 12 DEL CK 0518

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High Courts02 Dec 2022Dismissed

Ajay Rawat Vs Union Of India & Ors.

Delhi High Court · (2022) 12 DEL CK 0516

Border Security Force Act, 1968-Section 40, 117Constitution of India-Article 226Evidence Act
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High Courts02 Dec 2022Dismissed

Nand Kishore Vs State Election Commissioner & Ors.

Delhi High Court · (2022) 12 DEL CK 0734

Delhi Municipal Corporation Act, 1957-Section 7Delhi Municipal Corporation (Election of Councillors) Rules, 2012-Rule 15Constitution of India-Article 226, 329(b), 329, Part XV
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High Courts02 Dec 2022Disposed Of

Zafar Mohd Vs Vaseem Saifi

Delhi High Court · (2022) 12 DEL CK 0719

CPC, 1908-Section 39 Rules 1 and 2, 39 Rule 4
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High Courts02 Dec 2022Dismissed

VK Arora Vs Cement Corporation Of India & Ors

Delhi High Court · (2022) 12 DEL CK 0658

Constitution of India-Article 226, 227Prevention of Corruption Act, 1988Cement Corporation of India (Conduct, Discipline and Appeal) Rules
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High Courts02 Dec 2022Allowed

Sh Praveen Aggarwal Vs State & Ors.

Delhi High Court · (2022) 12 DEL CK 0648

Indian Succession Act, 1925-Section 276Indian Evidence Act, 1872-Section 68Indian Registration Act, 1908
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High Courts02 Dec 2022Disposed Of

State (NCT Of Delhi) Vs Sunil Kumar Proprietor Jai Mat A Di Logistics

Delhi High Court · (2022) 12 DEL CK 0607

Indian Penal Code-Sections 392, 394, 506, 34Cr.PC-Chapter XII, Sections 154 to 176Indian Evidence Act, 1872-Section 9
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