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Delhi High Court judgments, 2002

2,113 judgments · page 38 of 106

High Courts23 Aug 2002

Union of India (UOI) Vs Sh. Madan Lal Gautam and Others Govt. of N.C.T. of Delhi and Others Vs Sh. D.K. Arya and Others Delhi School Sharirik Shiksha Sangathan and Sh. M.P. Sharma Vs Govt. of N.C.T. of Delhi and Others Govt. and Govt. Aided Physical Education Teachers Assn.(Regd.) and Others Vs Union of India (UOI) and Others Sh. Prem Kumar Vs Secretary, Ministry of HRD and Others Shri Ram Gopal and Others Vs N.D.M.C. and Others

Delhi High Court · (2002) 08 DEL CK 0022

Constitution of India, 1950 — Article 14
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High Courts20 Aug 2002Dismissed

Anil Bhasin Vs Vijay Kumar Bhasin and Others

Delhi High Court · (2003) 67 DRJ 174

Benami Transactions (Prohibition) Act, 1988 — Section 2, 3, 3(2), 4, 4(2)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Trusts Act, 1882 — Section 81, 82, 94
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