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Delhi High Court judgments

1,38,161 judgments · page 3,433 of 6,909

High Courts21 Jul 2017Disposed off

DDA Vs MOOL CHAND

Delhi High Court · (2017) 07 DEL CK 0070

Constitution of India, Article 226, Article 311, Article 227 - Power of High Courts to Issue certain writs - Dismissal, removal or reduction in rank of persons employed in
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High Courts21 Jul 2017

GEETA SHARMA Vs STATE NCT OF DELHI & ANR

Delhi High Court · (2017) 07 DEL CK 0069

Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,
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High Courts21 Jul 2017

MADHU GUPTA & ANR Vs STATE NCT OF DELHI

Delhi High Court · (2017) 07 DEL CK 0067

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 164 - Examination of witnesses by police - Power to examine the accused - Recording of confessions and
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High Courts20 Jul 2017Dismissed

Commissioner Of Income Tax Vs International Tractors Ltd

Delhi High Court · (2017) 07 DEL CK 0095

Income Tax Act, 1961 — Section 3, 4, 5, 40(a)(i), 80HH, 80HHA(3), 80I(2)(i), 80I(2)(iv), 80IA(1), 80IA(2), 80IA(2)(iii), 80IA(2)(iv), 80IA(2)(iv)(a), 80IA(2)(iv)(b), 80IA(2)(iv)(c), 80IA(3), 80IA(2)(iv)(d), 80IA(6)(ii), 80IA(7), 80IA(8), 80IA(12)(c), 80IA(12)(f), 80IB, 80IB(3)(i) 80I, 80I(5), 80J, 142(1), 148, 260A, 263Industries (Development And Regulation) Act, 1951 — Section 11BIncome Tax Act, 1922 — Section 15C
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High Courts19 Jul 2017

ASHA RANI JINDAL & ANR. Vs STATE BANK OF INDIA

Delhi High Court · (2017) 07 DEL CK 0063

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 18(1), Section 13(2) - Appeal to Appellate Tribunal - Enforcement of security inter
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High Courts18 Jul 2017Disposed off

CENTRAL BANK OF INDIA Vs SUMAN CHADHA & ORS

Delhi High Court · (2017) 07 DEL CK 0060

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 17, Section 13(4) - Right to appeal - Enforcement of security interest
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High Courts18 Jul 2017

Vikram Bakshi Vs State and Another

Delhi High Court · (2017) 07 DEL CK 0059

Code of Criminal Procedure, 1973, Section 340 - Procedure in cases mentioned in Section 195Indian Penal Code, 1860, Section 209 - Dishonestly making false claim in Cou
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