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Delhi High Court judgments

1,31,711 judgments · page 960 of 6,586

High Courts27 Nov 2024Disposed Of

M/s D.D. Motors Vs BSES Rajdhani Power Ltd.

Delhi High Court · (2024) 11 DEL CK 1690

Constitution of India-Article 226Electricity Act, 2003-Section 42(5), 42(6)Delhi Electricity Regulatory Commission (Performance Standards – Metering & Billing) Regulations, 2002-Chapter VIII, Regulations 31, 32, 33
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High Courts27 Nov 2024Dismissed

Balbir Meena Vs State (NCT Of Delhi) & Ors.

Delhi High Court · (2024) 11 DEL CK 1653

CPC-Section 151Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(C), 3(1)(r), 3(1)(s), 3(2)(ii), 3(i)(r), 3(i)(s)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995-Rule 11, 12, 12(4)
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High Courts27 Nov 2024Allowed

Niraj Silk Mills Vs Commissioner Of Customs (ICD) Patparganj

Delhi High Court · (2024) 11 DEL CK 1629

Customs Act, 1962-Section 2(2), 14, 14(1), 14(1-A), 14(2), 15, 16, 17, 17(1), 17(2), 17(3), 17(4), 17(5), 18, 18(1), 18(1)(b), 18(1)(c), 18(1)(d), 18(2), 18(3), 18(4), 18(5), 26, 27, 27(1), 27-A, 28-AA, 46, 50, 51, 68, 74, 75, 85, 124, 129ACustoms Valuation (Determination of Value of Imported Goods) Rules, 2007-Rule 2, 2(a), 2(b), 2(g), 3, 3(1), 3(4), 4, 4(1), 4(2), 5, 6, 7, 8, 9, 10, 11, 12, 12(1), 12(2), Explanation to Rule 12, clauses (i), (ii), (iii) to the Explanation, (a) to (f) to the Explanation, 4 to 9, 5 to 8Customs, Valuation (Determination of Price of Imported Goods) Rules, 1988-Rule 2(f), 3(i), 4, 4(1), 5, 6, 9, 10(A)
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