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Delhi High Court judgments

1,37,750 judgments · page 3,582 of 6,888

High Courts07 Jan 2016Dismissed

Engineers India Limited Vs Tema India Limited

Delhi High Court · (2016) 2 ADDelhi 513 : (2016) 1 ArbiLR 282 : (2016) 226 DLT 531 : (2016) 1 PLR 13 : (2016) 4 RAJ 54

Arbitration and Conciliation Act, 1996 - Section 28(3), Section 34Contract Act, 1872 - Section 34 (2) (b) (ii), Section 73, Section 74
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High Courts07 Jan 2016Allowed

International Planned Parenthood Federation (IPPF) Vs Madhu Bala Nath

Delhi High Court · (2016) 2 ADDelhi 125 : (2016) AIR(Delhi) 71 : (2016) 2 DCR 707 : (2016) 226 DLT 587 : (2016) 2 NIJ 445

Civil Procedure Code, 1908 (CPC) - Order 18 Rule 3, Order 18 Rule 4Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 273, Section 285, Section 313
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High Courts07 Jan 2016Disposed off

Ashfaque Ansari Vs Union of India and Others

Delhi High Court · (2016) 226 DLT 10

Bihar Development of Ayurvedic and Unani Systems of Medicines Act, 1951 - Section 17Indian Medicine Central Council Act, 1970 - Section 13A, Section 13-A, Section 13B, Section 13-B, Section 13C, Section 13-C, Section 14, Section 14(1), Sectio
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High Courts07 Jan 2016Dismissed

Prashant Bhushan Vs Union of India and Others

Delhi High Court · (2016) 3 ADDelhi 789 : (2016) 159 AIC 748 : (2016) 154 DRJ 385 : (2016) 2 JCC 1436 : (2017) 3 RCRCivil 137

Constitution of India, 1950 - Article 14, Article 19, Article 21Criminal Procedure Code, 1973 (CrPC) - Section 144General Clauses Act, 1897 - Section 3(38)
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High Courts07 Jan 2016Disposed Off

T.T. Ltd. Vs Union of India

Delhi High Court · (2016) 227 DLT 88 : (2016) 332 ELT 400

Constitution of India, 1950 - Article 14, Article 19(1)(g)Foreign Trade (Development and Regulation) Act, 1992 - Section 5
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High Courts07 Jan 2016Dismissed

Amrender Singh Vs State NCT of Delhi

Delhi High Court · (2016) 2 DMC 1

Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 113-APenal Code, 1860 (IPC) - Section 107, Section 306, Section 498-A
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High Courts07 Jan 2016Dismissed

Sandeep Vs State (NCT of Delhi)

Delhi High Court · (2016) 01 DEL CK 0059

Criminal Procedure Code, 1973 (CrPC) - Section 438, Section 439Penal Code, 1860 (IPC) - Section 304B, Section 34, Section 498A
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High Courts06 Jan 2016Dismissed

Vikas Kumar Vs Union of India and Others

Delhi High Court · (2016) 228 DLT 10 : (2016) 155 DRJ 407

Constitution of India, 1950 - Article 226Penal Code, 1860 (IPC) - Section 323, Section 324, Section 325, Section 326, Section 34, Section 506
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High Courts06 Jan 2016Dismissed

R.R. Kabel Limited and Others Vs Incab Industries Ltd. and Others

Delhi High Court · (2016) 3 BankJ 289 : (2016) 1 BC 688 : (2016) 227 DLT 23 : (2016) 2 DRTC 243

Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 18Sick Industrial Companies (Special Provisions) Act, 1985 - Section 17(3), Section 18, Section 19(1), Section 20(1), Section 22, Section 3(g)(a), Secti
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High Courts06 Jan 2016Allowed

Commissioner of Income Tax Vs Dharampal Satyapal

Delhi High Court · (2016) 2 ADDelhi 329 : (2016) 283 CurTR 37 : (2016) 380 ITR 527

Income Tax Act, 1961 - Section 2(11), Section 2(42C), Section 260A, Section 28, Section 288, Section 29, Section 30, Section 31, Section 32, Section 32, Section 32(1), Section 33, Section 34, Section 35, Section 35AD, Section 36, Section 37, Section 3
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High Courts06 Jan 2016Dismissed

Irshad Ali and Others Vs State and Others

Delhi High Court · (2016) 226 DLT 681 : (2016) 1 JCC 332 : (2016) 5 RCRCriminal 375

Arms Act, 1959 - Section 25Criminal Procedure Code, 1973 (CrPC) - Section 173, Section 173(2), Section 226, Section 227, Section 228, Section 482Explosive Substances Act, 1908 - Section 4, Section 5
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High Courts06 Jan 2016Disposed off

Sonam Chaudhary and Others Vs The State (Govt. of NCT Delhi) and Others

Delhi High Court · (2016) 1 ADDelhi 761 : (2016) 160 AIC 677 : (2016) 2 CriCC 77 : (2016) 3 Crimes 485 : (2016) 226 DLT 638 : (2016) 1 JCC 307 : (2016) 5 RCRCriminal 369

Arms Act, 1959 - Section 25, Section 25(1) (a), Section 25(1)(a), Section 3, Section 45(d)Criminal Procedure Code, 1973 (CrPC) - Section 482Terrorist and Disruptive Activities (Prevention) Act, 1987 - Section 5
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