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Delhi High Court judgments

1,37,750 judgments · page 3,537 of 6,888

High Courts28 Mar 2016Dismissed

Rajveer and Others Vs State

Delhi High Court · (2016) 4 ADDelhi 425 : (2016) 231 DLT 9 : (2016) 2 RajdhaniLR 54

Criminal Procedure Code, 1973 (CrPC) - Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20, Section 20(b), Section 22, Section 29, Section 42, Section 43, Section 50, Section 57
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High Courts28 Mar 2016Allowed

Thiess Iviinecs India Vs NTPC Limited and Others

Delhi High Court · (2016) 4 ADDelhi 512 : (2016) 229 DLT 721 : (2016) 5 RAJ 265

Arbitration and Conciliation Act, 1996 - Section 16, Section 18, Section 19, Section 19(1), Section 19(2), Section 19(3), Section 19(4), Section 27, Section 27(1), Section 27(2) (c), Section 27(3), Section 34, Section 34(2), Section 37, Section 5
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High Courts28 Mar 2016Dismissed

Manan Chand Vs State and Others

Delhi High Court · (2016) 03 DEL CK 0036

Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 251, Section 281, Section 313, Section 397
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High Courts23 Mar 2016Dismissed

Ritika Private Limited Vs Biba Apparels Private Limited

Delhi High Court · (2016) 230 DLT 109 : (2016) 2 MIPR 166

Civil Procedure Code, 1908 (CPC) - Order 12 Rule 6, Order 7 Rule 11Copyright Act, 1957 - Section 13, Section 13(1)(a), Section 14(c), Section 14(c)(1), Section 14(c)(iii), Section 15, Section 15(1), Section 15(2), Section 2, Section 2(c)
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High Courts23 Mar 2016Dismissed

Subhadara Vs Surender Singh and Others

Delhi High Court · (2016) 6 ADDelhi 18 : (2016) 229 DLT 188 : (2016) 157 DRJ 409 : (2016) 156 DRJ 401

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Delhi Land Reforms Act, 1954 - Section 185, Section 186, Section 3(12), Section 48, Section 50, Section 52, Section 8, Section 84Hindu Succession Act, 1956 - Section 4
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High Courts23 Mar 2016Allowed

Commissioner of Income Tax Vs Janata Party

Delhi High Court · (2016) 4 ADDelhi 377 : (2016) 285 CurTR 144 : (2016) 383 ITR 146

Income Tax Act, 1961 - Section 11, Section 139 (4B), Section 139(1), Section 139(4B), Section 139(5), Section 13A, Section 14, Section 142, Section 142 (1), Section 142(1), Section 143, Section 143(2), Section 144, Section 145, Section 2(24)(iia), Sec
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High Courts23 Mar 2016Dismissed

Anukriti Dubey Vs Partha Kansabanik and Others

Delhi High Court · (2016) 229 DLT 84 : (2016) 2 DMC 1 : (2016) 2 HLR 525 : (2016) 3 JCC 2096 : (2016) 2 RajdhaniLR 388 : (2016) 3 RCRCivil 440 : (2016) 3 RCRCriminal 284

Civil Procedure Code, 1908 (CPC) - Order 12 Rule 6Constitution of India, 1950 - Article 142Hindu Adoptions and Maintenance Act, 1956 - Section 18
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