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Delhi High Court judgments

1,38,161 judgments · page 3,378 of 6,909

High Courts06 Nov 2017Dismissed

Competent Authority, Delhi Vs Manpreet Singh Oberoi

Delhi High Court · (2017) 11 DEL CK 0686

Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 2(a)(d), 3(c), 5, 6(1), 7, 12Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
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High Courts06 Nov 2017Dismissed

Anil Bhasin Vs Imarti Devi

Delhi High Court · (2017) 11 DEL CK 0679

Delhi Rent Control Act, 1958 — Section 14D, 14(1)(e), 25B(8)Transfer Of Property Act, 1882 — Section 109
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High Courts06 Nov 2017Dismissed

M/S R B Enterprises Vs Jai Deep Goel

Delhi High Court · (2017) 11 DEL CK 0678

Code Of Civil Procedure, 1908 — Section 15, 24Commercial Courts, Commercial Division And Commercial Appellate Division Of High Court Act, 2015 — Section 2(i), 7, 12Punjab Courts Act, 1918 — Section 25
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High Courts06 Nov 2017Dismissed

Baleshwar Dayal Sharma Vs Bimla Gupta & Ors

Delhi High Court · (2017) 11 DEL CK 0677

Constitution Of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 2, 2(e), 2(i), 14(1)(a), 14(1)(e), 14(2), 38Transfer of Property Act, 1882 — Section 5, 37
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High Courts06 Nov 2017

AIS Glass Solutions Limited Vs Moser Baer Solar Limited & Ors

Delhi High Court · (2017) 11 DEL CK 0674

Code Of Civil Procedure, 1908 — Order 8 Rule 10Commercial Courts, Commercial Division And Commercial Appellate Division Of High Court Act, 2015 — Section 15(4)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 22
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High Courts06 Nov 2017Disposed Of

Ram Phal And Ors Vs Union Of India And Ors

Delhi High Court · (2017) 11 DEL CK 0672

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 11, 18, 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 Courts06 Nov 2017Disposed Of

Raj Kumari Khandelwal & Anr Vs Union Of India & Ors

Delhi High Court · (2017) 11 DEL CK 0671

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 11, 18, 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 Courts06 Nov 2017Dismissed

Energy Watchdog Vs Union Of India & Ors

Delhi High Court · (2017) 11 DEL CK 0669

Constitution Of India, 1950 — Article 21, 217Oil And Natural Gas Commission Conduct Discipline and Appeal Rules, 1994 — Rule 33(1), 33(5)(a), 33(5)(sa), 45(a), 51(1)Companies (Appointment and Qualification of Directors) Rules, 2014 — Rule 5, 6
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