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Delhi High Court judgments

1,30,494 judgments · page 873 of 6,525

High Courts03 Mar 2025Allowed

CCL ‘K’ Vs The State (NCT Of Delhi)

Delhi High Court · (2025) 03 DEL CK 1880

Juvenile Justice (Care and Protection of Children) Act, 2015-Section 2(9), 2(12), 2(13), 2(15), 2(20), 2(33), 3, 3(viii), 3(xi), 9(2), 14, 15, 15(1), 15(2), 18, 18(1), 18(2), 18(3), 19, 19(1), 19(1)(i), 19(1)(ii), 19(2), 19(3), 21, 23, 23(1), 23(2), 101, 101(2)Indian Penal Code, 1860-Section 34, 186, 302, 353, 411, 414, Chapter XIICode of Criminal Procedure, 1973-Section 219, 223, 362
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High Courts03 Mar 2025Dismissed

Sh. Subhash Chandra Jarodia Vs Sh. Vijayinder Kumar & Ors.

Delhi High Court · (2025) 03 DEL CK 1862

Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(a), VII Rule 11(d), VII Rule 14, XXXIX Rule 1 and 2, XXXIX Rule 4, VI Rule 17Suit Valuation Act, 1887-Section 8Court Fees Act, 1870-Sections 7(iv)(d), (vi), (ix) & (x), 7(iv)(c)
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High Courts03 Mar 2025Allowed

Shainu R Hatwar Vs Narcotics Control Bureau

Delhi High Court · (2025) 03 DEL CK 2095

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 20(b), 22(c), 23(c), 27A, 29, 67, 37, 19, 24, 37(1)(b)(ii)Code of Criminal Procedure, 1973-Section 436AConstitution of India-Article 21
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High Courts03 Mar 2025Allowed

M/S GCG Transglobal Housing Project Pvt Ltd Vs Union Of India & Ors.

Delhi High Court · (2025) 03 DEL CK 2026

Companies Act, 1956Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24, 24(1)(a), 24(1)(b), 24(2), 77, 80Land Acquisition Act, 1894-Section 4, 6, 11, 12, 12(2), 16, 17, 17(3-A), 18, 30, 31, 31(1), 31(2), 32, 33, 34
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High Courts03 Mar 2025Dismissed

Pr. Commissioner Of Income Tax (Central)-2 Vs Nagar Dairy Pvt. Ltd.

Delhi High Court · (2025) 03 DEL CK 2014

Income Tax Act, 1961-Section 40A(3), 271(l)(c), 2(22)(e), 132(1), 153C, 148, 263, 260A, 260A(1), 260A(2), 260A(2-A), 260A(3), 260A(4), 260A(7), 260A(1) to (6)Code of Civil Procedure, 1908-Order XLI Rule 1, XLI Rule 5, XLI Rule 10, XLI Rule 22, XLI Rule 22(1), XLII Rule 1, XLII Rule 2, Section 96, 100, 108, 144Arbitration and Conciliation Act, 1996-Section 39
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High Courts03 Mar 2025Allowed

Shri Kishan Vs Union Of India & Anr.

Delhi High Court · (2025) 03 DEL CK 2012

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24, 24(2)Land Acquisition Act, 1894-Section 4, 6, 11, 12(2), 16, 31
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