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Delhi High Court judgments

1,37,750 judgments · page 3,554 of 6,888

High Courts18 Feb 2016Partly Allowed

Hari Bahadur Vs State

Delhi High Court · (2016) 6 ADDelhi 75 : (2016) 2 CriCC 636 : (2016) 229 DLT 107

Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 162, Section 164, Section 313, Section 374Evidence Act, 1872 - Section 145, Section 157, Section 17, Section 21, Section 24, Section 24, Section 25, Section 25, Section 26, Section 2
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High Courts18 Feb 2016Allowed

Zarina Vs State of N.C.T. of Delhi

Delhi High Court · (2016) 02 DEL CK 0166

Criminal Procedure Code, 1973 (CrPC) - Section 164Immoral Traffic (Prevention) Act, 1956 - Section 13, Section 3, Section 4, Section 5Penal Code, 1860 (IPC) - Section 366, Section 368, Section 373
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High Courts18 Feb 2016Disposed off

DDA Vs Bhairon Ji Mandir Samiti and Others

Delhi High Court · (2016) 02 DEL CK 0160

Civil Procedure Code, 1908 (CPC) - Section 100Public Premises (Eviction of Unauthorised Occupants) Act, 1971 - Section 10, Section 15, Section 2 (e), Section 3, Section 5, Section 5B, Section 5C, Section 7, Section 9
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High Courts18 Feb 2016Dismissed

Sanjay Kumar Bhartiya Vs Directorate of Revenue

Delhi High Court · (2016) 8 ADDelhi 124 : (2016) 230 DLT 660 : (2016) 334 ELT 588 : (2016) 2 JCC 97 : (2016) 5 RCRCriminal 176

Criminal Procedure Code, 1973 (CrPC) — Section 438Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 25A, 29
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High Courts18 Feb 2016Dismissed

Bengal Waterproof Ltd. Vs UOI and another

Delhi High Court · (2016) 164 AIC 619 : (2016) 3 BankJ 704 : (2016) 228 DLT 549 : (2016) 155 DRJ 412 : (2016) 2 DRTC 587

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 22A
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High Courts18 Feb 2016Dismissed

Raju Kumar and Others Vs State

Delhi High Court · (2016) 02 DEL CK 0028

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302, Section 304, Section 307, Section 324, Section 34
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High Courts17 Feb 2016Disposed off

Harish Chander Verma Vs Mohinder Kumar Verma

Delhi High Court · (2016) 5 ADDelhi 340 : (2016) 2 JCC 840

Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1, Section 151Criminal Procedure Code, 1973 (CrPC) - Section 195, Section 195(1) (b) (ii), Section 340Penal Code, 1860 (IPC) - Section 177, Section 181, Section 182, Section 193, Secti
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High Courts17 Feb 2016Dismissed

Oswal Petrochemicals Vs Union of India and Others

Delhi High Court · (2016) 1 CLR 1036 : (2016) 149 FLR 174 : (2016) LabLR 345 : (2016) 2 LLJ 142

Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 2 (b), Section 2(b), Section 7AIncome Tax Act, 1961 - Section 89
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High Courts17 Feb 2016Dismissed

Saraswati Vs Press Trust of India and Others

Delhi High Court · (2016) 1 CLR 1029 : (2016) 228 DLT 73 : (2016) 156 DRJ 500 : (2016) 149 FLR 441 : (2016) LabLR 340 : (2016) 2 LLJ 273 : (2016) 2 RSJ 54

Industrial Disputes Act, 1947 - Section 2 (oo), Section 2 (ra), Section 2(oo), Section 2(oo) (bb), Section 2(ra), Section 25(f), Section 25F, Section 25T, Section 25-T, Section 25-U
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High Courts17 Feb 2016Allowed

Honda Cars India Limited Vs Deputy Comm. of Income Tax and Others

Delhi High Court · (2016) 285 CurTR 39 : (2016) 382 ITR 88

Income Tax Act, 1961 - Section 144(C) (15) (b), Section 144C, Section 144C (1), Section 144C (15) (b), Section 144C(1), Section 144C(15) (b), Section 153(1), Section 195(1), Section 40(a) (i), Section 92B, Section 92CA, Section 92CA(1), Section 92CA(3
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