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Delhi High Court judgments

1,31,711 judgments · page 984 of 6,586

High Courts12 Nov 2024Disposed Of

Astrazeneca AB & Anr. Vs Westcoast Pharmaceutical Works Limited

Delhi High Court · (2024) 11 DEL CK 2219

Civil Procedure Code, 1908-Order XIII-A Rules 3, 6(1)(a) & 8, VIII Rule 10, VII Rule 11, Section 151, XIIIA Rule 3Commercial Courts, Commercial Division and Commercial Appellate Division of the High Courts Act, 2015-Order XIII-AOntario Rules of Civil Procedure
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High Courts12 Nov 2024Dismissed

Commissioner Of Income Tax (TDS)-1 Vs M/S Adma Solutions Pvt. Ltd. (Formeri.y Known As M/S Infovision Information Services Pvt. Ltd.)

Delhi High Court · (2024) 11 DEL CK 2104

Income Tax Act, 1961-Section 292B, 133A, 201(1), 201(1A), 272A(2)(c), 272A(2)(k), 271C, sub Section 3 of Section 200, proviso to sub Section 3 of Section 206, 275(1)(c), 275, 274, 153(1)(a), 153, 147, 148, 201, 271(1)(c), 271E, 271E(2), 271E(1), 269T, 271Punjab General Sales Tax Act, 1948
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High Courts12 Nov 2024Dismissed

Mr. Jayant Budhiraja Vs State

Delhi High Court · (2024) 11 DEL CK 1989

Constitution of India-Article 227Code of Criminal Procedure, 1973-Section 482, 397, 228, 173(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
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High Courts12 Nov 2024Allowed

Union Of India & Ors. Vs Shashank Sharma & Ors.

Delhi High Court · (2024) 11 DEL CK 1967

Contempt of Courts Act, 1971-Section 2(b), 19, 19(1)Code of Civil ProcedureDirectorate of Revenue Intelligence and the Directorate of Anti-Evasion (Group C and D posts) Recruitment Rules, 1990
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