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Delhi High Court judgments

1,27,723 judgments · page 720 of 6,387

High Courts30 May 2025Dismissed

National Highway Authority Of India Vs Unitech -NCC (JV)

Delhi High Court · (2025) 05 DEL CK 1664

Arbitration and Conciliation Act, 1996-Section 34; Section 34(1); Section 34(2); Section 34(2)(a)(i); Section 34(2)(a)(ii); Section 34(2)(a)(iii); Section 34(2)(a)(iv); Section 34(2)(a)(v); Section 34(2)(b); Section 34(2)(b)(i); Section 34(2)(b)(ii); Explanation 1(i) to Section 34(2)(b)(ii); Explanation 1(ii) to Section 34(2)(b)(ii); Explanation 1(iii) to Section 34(2)(b)(ii); Explanation 2 to Section 34(2)(b)(ii); Section 34(2-A); proviso to Section 34(2-A); Section 34(3); Section 28(1)(a); Section 28(3); Section 31(7)(a); Section 31(8); Section 31-A; Section 48(2)(b); Explanation 1 to Section 48(2)(b); Section 75; Section 81Contract Act, 1872-Section 23; Section 73Constitution of India-Article 141; Article 144
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High Courts30 May 2025

U.K. Paints (Overseas) Ltd Vs Asstt. Commissioner Of Income Tax, Central Circle.8, & Ors.

Delhi High Court · (2025) 05 DEL CK 1656

Income Tax Act, 1961-Section 147, 147(a), 148, 148-A, 149, 149(1), 149(1)(c), 149(3), 150(1), 150(2), 151, 153, 163, 143(3), 139, 142(1), 92-E, 171(6), Explanation 2 of Section 147, Explanation 3 of Section 147, Explanation 4 of Section 147, Explanation to Section 149Indian Income Tax Act, 1922-Section 34, 34(1)(a), 34(I), 35(10), 43Finance Act, 1956-Section 18, 19, 28
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High Courts30 May 2025Disposed Of

Dr. Kapil Kalaswa Vs State (Gnct Of Delhi) & Anr.

Delhi High Court · (2025) 05 DEL CK 1639

Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483, 528, 183Bhartiya Nyay Sanhita, 2023-Section 64(1), 115(2), 118IPC-Section 323, 354, 380, 342, 34, 376, 385, 389, 506, 365, 498A, 406
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High Courts30 May 2025Allowed

Mukesh Kher And Others Vs State And Another

Delhi High Court · (2025) 05 DEL CK 0983

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code , 1860 - Section 34, 354, 406, 498A, 506Protection of Women from Domestic Violence Act, 2005 - Section 12
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High Courts30 May 2025Allowed

Hari Kishan Vs State Nct Of Delhi And Anr

Delhi High Court · (2025) 05 DEL CK 0981

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code , 1860 - Section 34, 174A, 406, 498AHindu Marriage Act, 1955 - Section 13B(1)
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