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Delhi High Court judgments

1,35,544 judgments · page 4,409 of 6,778

High Courts23 Dec 2011Dismissed

Ashok Kumar Vats Vs Deepak Vats

Delhi High Court · (2011) 12 DEL CK 0180

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 12 Rule 6, 151Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482
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High Courts23 Dec 2011Allowed

Aman Gaur Vs State

Delhi High Court · (2012) 188 DLT 216 : (2012) 1 JCC 415

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 439, 482Penal Code, 1860 (IPC) — Section 120B, 147, 148, 302, 307
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High Courts23 Dec 2011Dismissed

P.M. Kariappa Vs State

Delhi High Court · (2012) 1 JCC 397

Criminal Procedure Code, 1973 (CrPC) — Section 195, 199, 200Penal Code, 1860 (IPC) — Section 120B, 193, 194, 195, 196
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High Courts23 Dec 2011Dismissed

Union of India and Another Vs Baljit Singh Sondhi

Delhi High Court · (2012) 2 ILR Delhi 274 : (2013) 2 SLJ 261

Administrative Tribunals Act, 1985 — Section 19Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Constitution of India, 1950 — Article 226
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High Courts23 Dec 2011

Commissioner of Income Tax -II, Central Revenue Building, New Delhi Vs Kamdhenu Steel and Alloys Ltd. Gupta Citi Shelters Ltd. Vs Commissioner of Income Tax, New Delhi Commissioner of Income Tax Vs Vijay Foils P. Ltd. Infomediary India Pvt. Ltd. Vs Commissioner of Income Tax CIT Vs J.H. Finvest Pvt. Ltd. CIT Vs North Delhi Construction and Investment Pvt. Ltd. CIT Vs Laxman Industrial Resources Ltd. JBA Enterprises (Pvt.) Ltd. Vs Income Tax Officer, Ward 4(1), New Delhi Commissioner of Income Tax-III Vs Sham Mohan Pvt. Ltd.

Delhi High Court · (2012) 248 CTR 33 : (2012) 206 TAXMAN 254

Income Tax Act, 1961 — Section 131, 133(6), 143(3), 147, 148
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High Courts22 Dec 2011Dismissed

Ombir Singh Vs State

Delhi High Court · (2011) 12 DEL CK 0268

Criminal Procedure Code, 1973 (CrPC) — Section 389Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18(C), 37
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