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Delhi High Court judgments

1,38,161 judgments · page 2,178 of 6,909

High Courts06 Oct 2022

Rekha Kapoor Vs Dr. Pawan Chandra & Anr

Delhi High Court · (2022) 10 DEL CK 0008

Delhi High Court (Original Side) Rules, 2018 — Rule 5Code Of Civil Procedure, 1908 — Section 151, Order 22 Rule 4, Order 22 Rule 5, Order 1 Rule 10, Order 22 Rule 10, Order 1 Rule 10(2)Limitation Act, 1963 — Section 5, 14, 14(2)
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High Courts06 Oct 2022Dismissed

V K Dewan & Co. Vs Delhi Jal Board & Anr.

Delhi High Court · (2022) 10 DEL CK 0007

Limitation Act, 1963 — Article 55, 137Code Of Civil Procedure, 1908 — Order 23 Rule 1, Order 23 Rule 2, Order 23 Rule 3, Order 23 Rule 4, Order 23 Rule 5Arbitration And Conciliation Act, 1996 — Section 8, 11, 11(6A), 21, 34, 43(1), 43(4)
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High Courts06 Oct 2022Dismissed

Saheb Lal Vs Mahanagar Telephone Nigam Limited

Delhi High Court · (2022) 10 DEL CK 0005

Constitution Of India, 1950 — Article 14, 16, 20, 311(2)Central Civil Services (Pension) Rules, 1972 — Rule 9, 37A(24)(c), 69, 69(i)(b)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14
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High Courts28 Sept 2022Allowed

Vinita Gupta Vs Amit Arora

Delhi High Court · (2022) 09 DEL CK 0785

CPC-Order 39 Rules 1 and 2, XIII-A, XII Rule 6Copyright Act, 1957-Section 51Commercial Courts Act, 2015
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High Courts28 Sept 2022

NAS Vs Delhi Guest House Services Private Limited & Ors.

Delhi High Court · (2022) 09 DEL CK 0787

Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, XXXIX Rule 4Indian Trusts Act, 1882-Sections 8, 12, 13, 14, 34 and 46Company (Significant Beneficial Owners) Rules, 2018-Rule 2(h), Explanation III (iv)(c)
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High Courts28 Sept 2022Dismissed

Monu Singh Vs State

Delhi High Court · (2022) 09 DEL CK 0788

Indian Penal Code-Section 302 r/w 34, 201, 120B, 302/120B, 201/120BArms Act-Section 25, 27, 25/27Code of Criminal Procedure, 1973-Section 313
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High Courts28 Sept 2022Disposed Of

Dinesh Kumar Vs High Court Of Delhi & Ors.

Delhi High Court · (2022) 09 DEL CK 0790

Delhi High Court Establishment (Appointment and Conditions of Service) Rules, 1972-Clause-b(i) of Item No.6 of Schedule IIRight to Information Act, 2005Constitution of India-Article 226, 14, 16(1)
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High Courts28 Sept 2022Dismissed

Pooja Dubey Vs Manish Kumar

Delhi High Court · (2022) 09 DEL CK 0791

Limitation Act-Section 5The Family Courts Act, 1984-Section 19The Hindu Marriage Act, 1955-Section 9
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