Constitution Of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 164, 227, 238, 239, 240, 245(1), 245(2), 397(3), 482, 498Indian Penal Code, 1860 — Section 354, 509

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High Courts21 Sept 2017Dismissed

Nirvashi @ Ceathi Vs State

Delhi High Court · (2017) 09 DEL CK 0226

Code Of Criminal Procedure, 1973 — Section 439, 482Indian Penal Code, 1860 — Section 34, 201, 302

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High Courts21 Sept 2017Allowed

Apex Buildsys Limited (Previously Known As M/S Era Buildsys Vs Prime Hitech Infrastructure Limited

Delhi High Court · (2017) 09 DEL CK 0225

Arbitration And Conciliation Act, 1996 — Section 11, 12, 12(5)

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High Courts21 Sept 2017Disposed Of

Parker H. Croft Jr Vs State & Ors

Delhi High Court · (2017) 09 DEL CK 0224

Indian Succession Act, 1925 — Section 276

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High Courts21 Sept 2017Dismissed

Rajesh Vs M/S Pienne Industrial Consultants Pvt. Ltd

Delhi High Court · (2017) 09 DEL CK 0223

Code Of Civil Procedure, 1908 — Section 96, Order 12 Rule 6Evidence Act, 1872 — Section 91, 92Transfer Of Property Act, 1882 — Section 53A

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High Courts21 Sept 2017Dismissed

Subishi Impex Pvt Ltd Vs Osram India Pvt Ltd

Delhi High Court · (2017) 09 DEL CK 0222

Constitution Of India, 1950 — Article 227Evidence Act, 1872 — Section 138India Penal Code, 1860 — Section 302, 324

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High Courts21 Sept 2017Dismissed

Hemant Jain Vs Sidharth Jaju & Ors

Delhi High Court · (2017) 09 DEL CK 0221

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 115Arbitration And Conciliation Act, 1996 — Section 8

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High Courts21 Sept 2017

Lakshmi Narsimha Finbiz Ltd Vs Gopal Sapra & Ors

Delhi High Court · (2017) 09 DEL CK 0220

Code Of Civil Procedure, 1908 — Order 37 Rule 3(5), Order 37 Rule 3(6)

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High Courts21 Sept 2017Dismissed

Ranbir Singh Vs Union Of India & Ors

Delhi High Court · (2017) 09 DEL CK 0219

Public Gambling Act, 1867 — Section 5, 12, 99

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High Courts21 Sept 2017Allowed

Jasjeet Singh Makhija & Anr Vs Union Of India & Ors.

Delhi High Court · (2017) 09 DEL CK 0218

Right 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 Courts21 Sept 2017Allowed

Peerless General Finance And Investment Company Limited Vs Union Of India & Ors

Delhi High Court · (2017) 09 DEL CK 0217

Code Of Civil Procedure, 1908 — Order 1 Rule 10Land Acquisition Act, 1894 — Section 5, 5A, 11, 11A, 17(1), 18, 30, 31, 31(2)

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High Courts21 Sept 2017Allowed

Commissioner Of Wealth Tax Vs Atma Ram Properties (P) Ltd

Delhi High Court · (2017) 09 DEL CK 0216

Wealth Tax Act, 1957 — Section 25(2), 27AFinance Act, 1983 — Section 40, 40(1), 40(3), 40(3)(vi)Finance Act, 1960 — Section 13

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High Courts21 Sept 2017Allowed

Nokia India Private Limited Vs Deputy Commissioner Of Income Tax

Delhi High Court · (2017) 09 DEL CK 0215

Constitution Of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 40A(3), 92B, 92CA, 133(6), 143(3), 144, 144C, 144C(13), 146, 153, 153(1), 153(2), 153(2A), 153(3), 153(i), 153(3)(ii), 153(iii), 250, 254

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High Courts21 Sept 2017Disposed Of

Ranjeet Singh And Ors. Vs Union Of India And Ors

Delhi High Court · (2017) 09 DEL CK 0214

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High Courts21 Sept 2017Disposed Of

Directorate Of Adult Education CGHS & Anr Vs Registrar Cooperative Society

Delhi High Court · (2017) 09 DEL CK 0213

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High Courts21 Sept 2017

M/S SMART COMMODITY BROKER PVT. LTD. Vs BEANT SINGH

Delhi High Court · (2017) 09 DEL CK 0028

Contract Act, 1872, Section 28 - Agreements In restraint of legal proceedings voidArbitration and Conciliation Act, 1996, Section 37, Section 34 - Appea

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