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Delhi High Court judgments

1,38,161 judgments · page 3,324 of 6,909

High Courts21 Dec 2017Dismissed

Airports Authority of India Vs Sikka Associates

Delhi High Court · (2017) 12 DEL CK 0043

Contract Act, 1872, Section 22, Section 62, Section 72 - Contract caused by mistake of one party as to matter of fact - Effect of novation, rescission and alteration of contr
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High Courts20 Dec 2017Disposed Of

Yogendra Singh Vs Indian Oil Corporation Ltd

Delhi High Court · (2017) 12 DEL CK 0472

Constitution Of India, 1950 — Article 14, 16, 21Conduct Discipline and Appeal Rules, 1980 — Rule 8, 13, 14, 15, 31, 31(3), 31(14), 31(15)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(18)
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High Courts20 Dec 2017

J.C. Bamford Excavators Limited & Anr Vs Bull Machines Pvt. Ltd

Delhi High Court · (2017) 12 DEL CK 0471

Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 12 Rule 6, Order 7 Rule 11, Order 6 Rule 17Designs Act, 2000 — Section 2(b), 2(d)Copyright Act, 1957 — Section 2(c), 14, 14(c), 14(c)(1), 14(c)(iii), 15, 15(1), 15(2), 52(1)(w), 79, 79(2)
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High Courts20 Dec 2017Disposed Of

Brijesh Kumar Verma Vs Aurangjeb & Anr

Delhi High Court · (2017) 12 DEL CK 0466

Constitution Of India, 1950 — Article 19, 42, 43Code Of Civil Procedure, 1908 — Section 20Employees Compensation Act, 1923 — Section 2(1)(dd), 2(n), 2(1)(n), 3, 4A(3), 12, 12(1), 12(2), 12(3), 13, 30, 45Indian Penal Code, 1860 — Section 209, 288, 338
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High Courts20 Dec 2017

Jasmeet Kaur Vs Navtej Singh

Delhi High Court · (2017) 12 DEL CK 0463

Code Of Civil Procedure, 1908 — Section 2(4), 9, Order 7 Rule 10Family Courts Act, 1984 — Section 7, 7(1), 7(1)(a), 8, 8(c)(ii), 20Delhi High Court Act, 1966 — Section 5
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High Courts20 Dec 2017

Adesh Kumar Gupta Vs D.K. Mishra And Another

Delhi High Court · (2017) 12 DEL CK 0462

Code Of Civil Procedure, 1908 — Order 7 Rule 11Representation Of The People Act, 1951 — Section 31, 80, 81, 81(3), 82, 83(1)(c), 83(2), 86, 86(1), 117, 123(1), 123(2), 123(5), 123(6), 123(7), 127(a)Jammu And Kashmir Representation Of The People Act, 1957 — Section 89(3)
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High Courts20 Dec 2017

Outokumpu Oyj Vs Union Of India & Ors

Delhi High Court · (2017) 12 DEL CK 0459

Constitution Of India, 1950 — Article 226, 226(3), 323BCustoms Tariff (Identification, Assessment And Collection Of Anti-Dumping Duty On Custom Goods And For Determination Of Injuries) Rule 1995 — Rule 25Customs Tariff Act, 1975 — Section 3, 3A, 8B, 9, 9A, 9A(1A), 9C
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