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Delhi High Court judgments

1,37,750 judgments · page 3,543 of 6,888

High Courts10 Mar 2016Dismissed

Asha Gupta Vs Mahender Kumar and Others

Delhi High Court · (2016) 5 ADDelhi 175 : (2016) 231 DLT 364

Civil Procedure Code, 1908 (CPC) - Order 12 Rule 6, Order 20 Rule 7Evidence Act, 1872 - Section 74Registration Act, 1908 - Section 17(1) (b)
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High Courts10 Mar 2016Allowed

Summer Fields School Vs Regional Provident Fund Commissioner

Delhi High Court · (2016) 4 ADDelhi 585 : (2016) 2 CLR 68 : (2016) 229 DLT 751 : (2016) 149 FLR 758 : (2016) LabLR 451 : (2016) 3 LLN 610

Constitution of India, 1950 - Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 2(f), Section 6, Section 7AEmployees State Insurance Act, 1948 - Section 2(9)
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High Courts10 Mar 2016Dismissed

Sanjay Kaushish and Others Vs State and Others

Delhi High Court · (2016) 4 ADDelhi 578 : (2016) 230 DLT 11

Criminal Procedure Code, 1973 (CrPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 138Penal Code, 1860 (IPC) - Section 34, Section 406, Section 420
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High Courts10 Mar 2016Disposed Off

Commissioner of Income Tax Vs Harjeev Aggarwal

Delhi High Court · (2016) 5 ADDelhi 350 : (2016) 290 CurTR 263 : (2016) 229 DLT 33

Criminal Procedure Code, 1973 (CrPC) - Section 94Income Tax Act, 1961 - Section 131, Section 132, Section 132 (4), Section 132(4), Section 132A, Section 139, Section 143(1), Section 158B, Section 158B(b), Section 158BA, Section 158BA(2), Sect
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High Courts09 Mar 2016Dismissed

Jagbir Singh Vs State and Others

Delhi High Court · (2016) 2 DMC 457

Criminal Procedure Code, 1973 (CrPC) - Section 313, Section 372Dowry Prohibition Act, 1961 - Section 2Evidence Act, 1872 - Section 113B, Section 113-B, Section 114
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High Courts09 Mar 2016Allowed

Angle Infrastructure Pvt. Ltd. Vs Ashok Manchanda and Others

Delhi High Court · (2016) 2 ArbiLR 394 : (2016) 228 DLT 624 : (2016) 156 DRJ 290 : (2016) 5 RAJ 103

Arbitration and Conciliation Act, 1996 — Section 11, Section 21, Section 23(1-A), Section 28, Section 30, Section 36, Section 59, Section 61, Section 62, Section 64, Section 66, Section 73, Section 74, Section 76, Section 8, Section 84, Section 9, Sec
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High Courts09 Mar 2016Disposed off

R. Sunder and Others Vs State NCT of Delhi and Others

Delhi High Court · (2016) 4 ADDelhi 484 : (2016) 2 Crimes 46 : (2016) 1 JCC 752 : (2016) 3 RCRCriminal 87

Constitution of India, 1950 - Article 227Criminal Procedure Code, 1973 (CrPC) - Section 204(4), Section 251, Section 401(2), Section 482, Section 483Penal Code, 1860 (IPC) - Section 204(4), Section 34, Section 401(2), Section 499, Se
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