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Delhi High Court judgments

1,36,095 judgments · page 4,215 of 6,805

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High Courts12 Sept 2012Allowed

Oriental Insurance Co. Ltd. Vs Chhote Lal and Others

Delhi High Court · (2012) 09 DEL CK 0329

Motor Vehicles Act, 1988 — Section 163A
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High Courts12 Sept 2012Dismissed

Ashwini Kumar Chopra Vs State NCT of Delhi

Delhi High Court · (2012) 8 AD 48 : (2012) 4 JCC 2926

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 469, 500
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High Courts12 Sept 2012Allowed

Smt. Meena Devi and Others Vs Ranjeet Paswan and Others

Delhi High Court · (2012) 09 DEL CK 0212

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High Courts12 Sept 2012Allowed

Bharti Axa Geneal Insurance Company Ltd. Vs Smt. Kamlesh and Others

Delhi High Court · (2012) 09 DEL CK 0211

Motor Vehicles Act, 1988 — Section 147
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High Courts12 Sept 2012Allowed

Reliance General Insurance Company Ltd. Vs Smt. Saraswati Negi and Others

Delhi High Court · (2012) 09 DEL CK 0210

Motor Vehicles Act, 1988 — Section 166
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High Courts12 Sept 2012

Mohd. Rashid Vs Mohd. Sayeed and Others

Delhi High Court · (2012) 09 DEL CK 0208

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High Courts12 Sept 2012

Deepshika Kumari Vs Leela Infrastructure and Mining Pvt. Ltd.

Delhi High Court · (2012) 09 DEL CK 0207

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139
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High Courts12 Sept 2012

Roma Henny Security Services Pvt. Ltd. Vs Central Board of Trustees, E.P.F. Organization

Delhi High Court · (2012) 10 AD 1 : (2012) 193 DLT 486 : (2012) 132 DRJ 753 : (2012) 135 FLR 799 : (2013) 1 ILR Delhi 190 : (2013) 1 LLJ 29 : (2013) 2 SCT 199

Provident Funds Act, 1925 — Section 6, 7Q, 8, 8B, 8F
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High Courts12 Sept 2012Disposed Off

Punjab and Sind Bank Vs Commissioner of Income Tax and Another

Delhi High Court · (2013) 263 CTR 292 : (2012) 211 TAXMAN 194

Banking Regulation Act, 1949 — Section 6Income Tax Act, 1961 — Section 143(3), 154, 36(1)(vii), 37(1)
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High Courts12 Sept 2012

Kuldeep Vs UOI and Others

Delhi High Court · (2012) 09 DEL CK 0184

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High Courts12 Sept 2012

Deepak Kumar and Others Vs District and Sessions Judge, Delhi and Others Ms. Monika Meena Vs District Judge Sarv Rural and Urban Welfare Society Vs UOI and Others Delhi Jal Board and Another Vs A.K. Awasthi and Others

Delhi High Court · (2012) 132 DRJ 169 : (2013) 1 ILR Delhi 519

Constitution of India, 1950 — Article 12, 13, 134A, 14, 14(4)Goa, Daman and Diu Reorganisation Act, 1987 — Section 2Government of India Act, 1935 — Section 309
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High Courts12 Sept 2012Dismissed

Delhi Sikh Gurudwara Management Committee and Others Vs Mohinder Singh Matharu

Delhi High Court · AIR 2013 Delhi 3 : (2012) 193 DLT 405 : (2013) 2 RCR(Civil) 182

Delhi Sikh Gurdwaras Act, 1971 — Section 3Income Tax Act, 1961 — Section 10(2), 10(5)Right to Information Act, 2005 — Section 2, 2(h), 2(h)(a), 2(h)(b), 2(h)(d)
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High Courts12 Sept 2012

Khushi Ram Vs Charanjit Kaur Sahni and Another

Delhi High Court · (2012) 194 DLT 239

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 11
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High Courts12 Sept 2012Dismissed

Lok Sewak Cooperative House Building Society Ltd. Vs Sanjeev Kumar Jain and Others

Delhi High Court · (2012) 09 DEL CK 0049

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High Courts12 Sept 2012Dismissed

Bharat Kumar Vs Union of India and Others

Delhi High Court · (2012) 09 DEL CK 0041

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High Courts12 Sept 2012Dismissed

Deconar Services Pvt. Ltd Vs Navodaya Vidayalaya Samiti (NVS) and Another

Delhi High Court · (2012) 09 DEL CK 0040

Limitation Act, 1963 — Section 14, 5
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High Courts12 Sept 2012Dismissed

Nirmal Sareen Vs Neelu Kapur and Others

Delhi High Court · (2012) 8 AD 146

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High Courts12 Sept 2012Allowed

Commissioner of Income Tax Delhi Vs Telecom Finance (India) Ltd.

Delhi High Court · (2012) 09 DEL CK 0033

Income Tax Act, 1961 — Section 260A, 30(a)(i), 32, 37(1)
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High Courts12 Sept 2012

Department of Customs Vs Hemant Kumar

Delhi High Court · (2012) 194 DLT 738 : (2012) 4 JCC 178

Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 19, 2(viia), 2(viid), 24, 37
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High Courts12 Sept 2012

M/s. Raj Kishan and Company Vs National Thermal Power Corporation

Delhi High Court · (2012) 8 AD 53

Arbitration Act, 1940 — Section 16, 2(4), 20, 30, 33Arbitration and Conciliation Act, 1996 — Section 11, 12(3), 16(2), 19, 19(2)Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 30 Rule 1, Order 30 Rule 2, Order 7 Rule 11, Order 7 Rule 11(d)
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