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Delhi High Court judgments

1,27,723 judgments · page 716 of 6,387

High Courts31 May 2025Dismissed

M/s Mahavir Prasad Gupta And Sons Vs Govt Of NCT Of Delhi

Delhi High Court · (2025) 05 DEL CK 1971

Arbitration and Conciliation Act, 1996-Section 4, 7, 11(6), 12(1), 12(2), 12(3), 12(4), 12(5), 13, 14, 14(1), 14(1)(a), 15, 16, 18, 29A, 29A(3), 34, 34(1), 34(2)(a)(ii), 34(2)(b), Explanation 1 to Section 34(2)(b), 36, 37, Seventh ScheduleArbitration and Conciliation (Amendment) Act, 2015 (3 of 2016)Code of Civil Procedure, 1908-Section 114, Order 47 Rule 1, XXI
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High Courts31 May 2025Allowed

Ajay Yadav Vs Directorate Of Enforcement

Delhi High Court · (2025) 05 DEL CK 0972

Constitution of India, 1950 - Article 21, 32, 226Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Prevention of Money Laundering Act, 2002 - Section 3, 4, 19, 44, 45, 45(1), 45(1)(ii), 45(1)(iii), 70(1)
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High Courts30 May 2025Dismissed

Dalip Singh Vs Durga Prasad Sharma & Anr.

Delhi High Court · (2025) 05 DEL CK 1724

Code of Civil Procedure, 1908-Section 114, Order XLVII, 151, XLVII Rule 1, 47 Rule 1Delhi Rent Control Act, 1958-Section 14(1)(e)Rajasthan Premises (Control of Rent and Eviction) Act, 1950
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High Courts30 May 2025Dismissed

Shahzad Khan & Ors. Vs Govt. Of NCT Of Delhi & Ors.

Delhi High Court · (2025) 05 DEL CK 1745

Land Acquisition Act, 1894-Section 4Societies Registration Act, 1860National Capital Territory of Delhi (Recognition of Property Rights of Residents in Unauthorised Colonies) Regulations, 2019-Clause 7 / Regulation No. 7
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