COURT ARCHIVE

Delhi High Court judgments

1,38,161 judgments · page 3,364 of 6,909

High Courts16 Nov 2017Disposed Of

Bimla Devi & Ors Vs Laxmi

Delhi High Court · (2017) 11 DEL CK 0381

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 21 Rule 100, Order 21 Rule 101Delhi Rent Control Act, 1958 — Section 14(1)(a), 25

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High Courts16 Nov 2017Disposed Of

Bank Of Baroda Vs M/S Bhargava Commercial (P) Limited & Ors

Delhi High Court · (2017) 11 DEL CK 0380

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19

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High Courts16 Nov 2017Disposed Of

Shakuntla Gautam Vs South Delhi Municipal Corporation & Ors

Delhi High Court · (2017) 11 DEL CK 0379

Delhi Municipal Corporation Act, 1957 — Section 347

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High Courts16 Nov 2017Allowed

Karamchand Appliances P.Ltd. & Anr Vs Deputy Commissioner Of Income

Delhi High Court · (2017) 11 DEL CK 0378

Constitution Of India, 1950 — Article 226Income Tax Act, 1961 — Section 14A, 80AB, 80IA, 80IB, 143(2), 143(3), 147, 148, 149, 150, 151, 152, 153, 263

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High Courts16 Nov 2017Disposed Of

M/S Televista Electronics Ltd. Vs Dy. Commissioner Of Income Tax

Delhi High Court · (2017) 11 DEL CK 0377

Income Tax Act, 1961 — Section 115J, 143(3), 144, 154, 155, 156, 214, 215, 217, 220(2), 244(1A), 246(1)(c), 246A(1)(c), 246(1)(f)

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High Courts16 Nov 2017

CPL Manoranjan Kumar Vs Union Of India & Ors

Delhi High Court · (2017) 11 DEL CK 0376

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High Courts16 Nov 2017Disposed Of

Dhannu Vs Lt. Governor, Govt Of Nct & Ors

Delhi High Court · (2017) 11 DEL CK 0375

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 11, 18, 30, 31, 31(1), 31(2), 32, 33, 34Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)

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High Courts16 Nov 2017Dismissed

Virender Kumar & Ors. Vs Government Of Nct Of Delhi & Ors

Delhi High Court · (2017) 11 DEL CK 0374

Land Acquisition Act, 1894 — Section 4, 6, 11, 18Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)

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High Courts16 Nov 2017Allowed