Criminal Procedure Code, 1973 (CrPC) — Section 164Immoral Traffic (Prevention) Act, 1956 — Section 13, 15, 2, 3, 4Penal Code, 1860 (IPC) — Section 109, 313, 322, 323, 34

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High Courts09 Aug 2002Allowed

Ex. Const. Tailor Babu Lal Vs Union of India (UOI) and Others

Delhi High Court · (2002) 08 DEL CK 0112

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High Courts09 Aug 2002Dismissed

Shri Gautam Nimani Vs S.N. Surekha and Co.

Delhi High Court · (2003) 102 DLT 771

Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts09 Aug 2002Dismissed

Mohd. Shahid Vs The State

Delhi High Court · (2002) 08 DEL CK 0104

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 392, 397

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High Courts09 Aug 2002

Bank of Maharashtra Vs Mermaid Packages and Others

Delhi High Court · (2003) 2 BC 529

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High Courts09 Aug 2002

Shri K.S. Sethi and Others Vs State and Another

Delhi High Court · (2002) 99 DLT 738 : (2002) 3 LLJ 981 : (2004) 1 SLJ 467

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1), 23Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts09 Aug 2002

Dr. Shahadeva Singh Vs Shri J.N.L. Srivastava Secretary, Govt. of India and Director General, ICAR

Delhi High Court · (2002) 08 DEL CK 0076

Contempt of Courts Act, 1971 — Section 17

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High Courts09 Aug 2002

Caterpillar Inc. Vs Mehtab Ahmed and Others

Delhi High Court · (2002) 99 DLT 678

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High Courts09 Aug 2002Dismissed

Municipal Corporation of Delhi Vs Lawrence Cold Storage Pvt. Ltd. and Another and Indraprastha Ice and Cold Storage and Another

Delhi High Court · AIR 2003 Delhi 226 : (2002) 100 DLT 467 : (2003) 69 DRJ 287

Delhi Municipal Corporation Act, 1957 — Section 114, 114(1), 116(1), 116(2), 116(3)

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High Courts09 Aug 2002

Indian Overseas Bank Vs Supreet Enterprises

Delhi High Court · (2002) 08 DEL CK 0047

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High Courts09 Aug 2002

Punjab National Bank Vs R.S. Industries and Others

Delhi High Court · (2002) 08 DEL CK 0042

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High Courts09 Aug 2002Allowed

Smt. Saraswati Devi Vs Delhi Administration and Others

Delhi High Court · (2002) 99 DLT 759

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 14, 20Land Acquisition Act, 1894 — Section 17, 4, 6

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High Courts08 Aug 2002Dismissed

Process Syndicate Vs Central Board of Trustee

Delhi High Court · (2002) 99 DLT 625 : (2002) 95 FLR 981 : (2002) 3 LLJ 856

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B

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High Courts08 Aug 2002Dismissed

Kashmir Singh Vs The State (NCT of Delhi)

Delhi High Court · (2002) 08 DEL CK 0281

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 394, 397, 398

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High Courts08 Aug 2002

Brig. V.K. Anand Vs Union of India (UOI) and Others

Delhi High Court · (2010) 17 STR 451

Army Act, 1950 — Section 27Army Rules, 1954 — Rule 22, 23, 24

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High Courts08 Aug 2002

M.R. Narayanan Vs State

Delhi High Court · (2003) CriLJ 1472 : (2003) 103 DLT 434 : (2003) 66 DRJ 48 : (2003) 2 RCR(Criminal) 81

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(3), 438(1), 438(2), 439Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420

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High Courts08 Aug 2002Dismissed

Devender Kumar Vs State

Delhi High Court · (2002) 100 DLT 516

Evidence Act, 1872 — Section 45, 73Penal Code, 1860 (IPC) — Section 302, 364A

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