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Delhi High Court judgments

1,38,161 judgments · page 2,192 of 6,909

High Courts30 Aug 2022Disposed Of

Abdul Rehman Alias Dablu Vs N.C.B.

Delhi High Court · (2022) 08 DEL CK 0154

Code Of Criminal Procedure, 1973 — Section 309, 309(1)Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21, 21(c), 23, 23(c), 29, 37, 50A, 67
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High Courts29 Aug 2022Allowed

Antrix Corporation Ltd. Vs Devas Multimedia Private Limited

Delhi High Court · (2022) 08 DEL CK 0150

Constitution Of India, 1950 — Article 141Transaction of Business) Rules, 1961 — Rule 4Arbitration And Conciliation Act, 1996 — Section 11, 11(4), 11(6), 11(10), 31(3), 34, 34(2A), 34(2)(a)(iii), 34(2)(b), 34(2)(b)(ii), 48, 48(2)(b)(ii), 75, 81
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High Courts29 Aug 2022Dismissed

Purshottam Dass Khattar Since (Deceased) Through Legal Heirs Vs Rukmani Rani & Ors

Delhi High Court · (2022) 08 DEL CK 0129

Constitution Of India, 1950 — Article 141, 227Code Of Civil Procedure, 1908 — Section 151, Order 10 Rule 1, Order 14 Rule 1(5), Order 10 Rule 2, Order 10 Rule 2(1), Order 10 Rule 2(1)(a), Order 12 Rule 3A, Order 12 Rule 4, Order 8 Rule 5, Order 11 Rule 8 , Order 11 Rule 12, Order 11 Rule 13Code Of Criminal Procedure, 1973 — Section 340
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High Courts29 Aug 2022Allowed

Rattan Mehta & Anr. Vs Gayatri Shah & Ors.

Delhi High Court · (2022) 08 DEL CK 0127

Code Of Civil Procedure, 1908 — Section 30, 151, Order 43 Rule 1(f), Order 11 Rule 1, Order 24 Rule 16, Order 31 Rule 20, Order 11 Rule 21, Order 11 Rule 22Delhi Rent Control Act, 1958 — Section 50
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High Courts25 Aug 2022Dismissed

Naresh Kumar Vs Union Of India And Ors

Delhi High Court · (2022) 08 DEL CK 0152

Constitution Of India, 1950 — Article 226, 227Delhi Development Authority (Disposal of Nazul Land) Rules, 1981 — Rule 4, 6, 12, 17Land Acquisition Act, 1894 — Section 4
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High Courts25 Aug 2022Dismissed

Whatsapp LLC Vs Competition Commission Of India & Anr

Delhi High Court · (2022) 08 DEL CK 0151

Constitution Of India, 1950 — Article 21Competition Act, 2002 — Section 3, 3(3)(b), 4, 4(2), 4(2)(a)(i), 4(2)(c), 4(2)(e), 18, 19, 21, 21A, 26, 26(1), 26(2), 57, 60, 62Companies Act, 1956 — Section 237(b)(i)
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