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Delhi High Court judgments

1,29,263 judgments · page 763 of 6,464

High Courts13 May 2025Disposed Of

Tata Power Delhi Distribution Limited Vs Municipal Corporation Of Delhi & Anr.

Delhi High Court · (2025) 05 DEL CK 2301

Constitution of India-Article 226Delhi Municipal Corporation Act, 1957-Section 113, 113(2)(d), 113(3), 150, 153, 154, 155, 455Delhi Municipal Corporation (Assessment and Collection of Tax on the Consumption, Sale or Supply of Electricity) Bye-Laws, 1962-Bye-Law 3, Bye-Law 3(1)(b), Bye-Law 3(2), Bye-Law 3(3), Bye-Law 7
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High Courts13 May 2025Dismissed

Jharna Jhaveri Vs Anurag Singh

Delhi High Court · (2025) 05 DEL CK 2332

Code of Civil Procedure, 1908-Section 47, 151, Order XXIII Rule 3, XXI Rule 32, XXIII Rule 3A, 2(2), XXIII Rule 1, XXIII Rule 1(3), XXIII Rule 1(4), 96(3), 43 Rule 1(m), VII Rule 11(d)Indian Contract Act, 1872-Section 10Specific Relief Act, 1963
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High Courts13 May 2025

Al Hamd Tradenation Vs Phonographic Performance Limited

Delhi High Court · (2025) 05 DEL CK 2366

Copyright Act, 1957-Section 31, 31(1), 31(1)(a), 31(1)(b), 33, 33(1), 33(3), 33A, 33A(2), 30, 2(y), 2(ff), 3, Chapter VI, Chapter VIICopyright Rules, 2013-Rule 6, 7, 8, 57(5)Constitution of India-Article 300-A
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High Courts13 May 2025Dismissed

Devender Singh Vs Dilip Kumar

Delhi High Court · (2025) 05 DEL CK 2391

Code of Civil Procedure, 1908-Order VII Rule 11, Section 115Indian Contract Act, 1872-Section 74
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