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Delhi High Court judgments

1,38,161 judgments · page 3,269 of 6,909

High Courts19 Feb 2018

Rajbhushan Omprakash Dixit Vs Union Of India & Anr

Delhi High Court · (2018) 02 DEL CK 0482

Constitution Of India, 1950 — Article 14, 21, 22, 22(1) 32Prevention Of Money-Laundering (The Manner Of Forwarding A Copy Of The Order Of Provisional Attachment Of Property Along With The Material, And Copy Of The Reasons Along With The Material In Respect Of Survey, To The Adjudicating Authority And Its Period Of Retention) Rules, 2005 — Rule 2(g), 2(1)(g), 2(h), 2(1)(h), 2(6), 3, 3(1), 6Income Tax Act, 1961 — Section 132
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High Courts19 Feb 2018Allowed/Disposed Of

Punnu Vs State (Govt. Of Nct) Delhi

Delhi High Court · (2018) 02 DEL CK 0481

Indian Penal Code, 1860 — Section 34, 109, 120, 120B, 342, 344, 375, 376, 376(1), 376(2), 376(2)(g), 506, 506IIImmoral Traffic Prevention Act, 1956 — Section 5(1)(b), 5(1)(c)Code Of Criminal Procedure, 1973 — Section 161, 164, 299, 299(1), 313, 437A
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High Courts19 Feb 2018Dismissed

Sun Pharma Laboratories Ltd Vs Lupin Ltd & Anr

Delhi High Court · (2018) 02 DEL CK 0480

Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Trade Marks Act, 1999 — Section 2(1)(zg), 11, 27, 27(2), 28, 28(3), 29, 34, 124(5)Trade Marks Act, 1938 — Section 12
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High Courts19 Feb 2018Disposed Of

Ishrat Ali Vs Govt Of Nct Of Delhi And Ors

Delhi High Court · (2018) 02 DEL CK 0451

Constitution Of India, 1950 — Article 226Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)Land Acquisition Act, 1894 — Section 4, 6
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High Courts19 Feb 2018Disposed Of

Fauzia Siddiqui Vs Govt Of Nct Of Delhi And Ors

Delhi High Court · (2018) 02 DEL CK 0447

Constitution Of India, 1950 — Article 226Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)Land Acquisition Act, 1894 — Section 4, 6
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High Courts19 Feb 2018Disposed Of

Satvir & Ors Vs Land Acquisition Collector

Delhi High Court · (2018) 02 DEL CK 0444

Constitution Of India, 1950 — Article 226Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)Land Acquisition Act, 1894 — Section 4, 6
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High Courts19 Feb 2018Disposed Of

Sirajuddin Vs Govt Of Nct Of Delhi And Ors

Delhi High Court · (2018) 02 DEL CK 0443

Constitution Of India, 1950 — Article 226Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)Land Acquisition Act, 1894 — Section 4, 6
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High Courts19 Feb 2018Disposed Of

Davender Kumar Vs Union Of India & Ors

Delhi High Court · (2018) 02 DEL CK 0442

Constitution Of India, 1950 — Article 226(1)Central Industrial Security Force Rules, 2001 — Rule 25(2)Indian Penal Code, 1860 — Section 34, 323, 325, 341, 447
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