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Delhi High Court judgments, 1990

546 judgments · page 23 of 28

High Courts08 Mar 1990Allowed

Krishna Kumar Vs Harnam Dass

Delhi High Court · (1991) 56 TAXMAN 233

Benami Transactions (Prohibition) Act, 1988 — Section 2(a), 3, 3(6), 4, 4(1)Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 6 Rule 17, 151Constitution of India, 1950 — Article 14, 300A, 31A
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High Courts26 Feb 1990

Santokh Singh Vs State

Delhi High Court · (1991) CriLJ 147 : (1990) 1 ILR Delhi 563 : (1990) 3 RCR(Criminal) 629

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42
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High Courts23 Feb 1990

Lalit Pataudi Vs Union of India and Others

Delhi High Court · (1990) CriLJ 2124 : (1990) 41 DLT 8 : (1990) 1 ILR Delhi 51 : (1991) 1 RCR(Criminal) 130

Foreign Exchange Regulation Act, 1973 — Section 34, 35, 37, 40Penal Code, 1860 (IPC) — Section 353
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