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Delhi High Court judgments, 2002

2,113 judgments · page 34 of 106

High Courts02 Sept 2002Dismissed

Nagender Singh Vs State of N.C.T. of Delhi

Delhi High Court · (2003) CriLJ 1023 : (2002) 101 DLT 134 : (2003) 67 DRJ 195

Copyright Act, 1957 — Section 63, 65, 68ACriminal Procedure Code, 1973 (CrPC) — Section 251, 397(1), 397(2), 397(3), 482
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High Courts02 Sept 2002Dismissed

Partap Singh Yadav Vs The State

Delhi High Court · (2002) 100 DLT 595

Arms Act, 1959 — Section 18Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 380, 411
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High Courts02 Sept 2002Dismissed

Ranbir Yadav, Superintendent Engineer (E and M) Vs Government of NCT of Delhi, Delhi Jal Board, Director (Administration and Personnel), Delhi Jal Board, Union Public Service Commission, Gopi Chand Nandwani, Ad-hoc Chief Engineer (Civil) , Delhi Jal Board, L.N. Kapoor, Ad-hoc Chief Engineer (Civil), Delhi Jal Board, V.B. Jain, Ad-hoc Chief Engineer (Civil), Delhi Jal Board, S.C. Gupta, Ad-hoc Chief Engineer (Civil), Delhi Jal Board and Subhash Chander, Ad-hoc Chief Engineer (Civil), Delhi Jal Board

Delhi High Court · (2002) 09 DEL CK 0163

Constitution of India, 1950 — Article 226Delhi Jal Board, Recruitment and Promotion Regulations, 2002 — Regulation 7Delhi Water Board Act, 1998 — Section 2, 3(1), 3(2), 51, 51(1)
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High Courts02 Sept 2002Dismissed

S.L. Builders Vs Union of India (UOI)

Delhi High Court · (2002) 09 DEL CK 0152

Arbitration Act, 1940 — Section 14, 15, 17Arbitration and Conciliation Act, 1996 — Section 34, 34(3)Limitation Act, 1963 — Section 5
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