All India Institute of Medical Sciences Act, 1956 — Section 10, 10(5), 11, 28, 28(2)All India Institute of Medical Sciences Rules, 1958 — Regulation 24, 30, 30(1), 30(2), 30AConstitution of India, 1950 — Article 124, 124(5), 21

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High Courts29 Nov 2002

Okhla Factory owners'' Association (Regd.) and Another Vs The Govt. of National Capital Territory of Delhi and Others

Delhi High Court · (2002) 108 DLT 517

Constitution of India, 1950 — Article 226

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High Courts29 Nov 2002Dismissed

Mrs. Sunny Uppal Vs The Appropriate Authority (Income Tax Deptt.) and Others

Delhi High Court · (2003) 179 CTR 248 : (2003) 261 ITR 446 : (2003) 126 TAXMAN 384

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 269UD, 269UD(1), 269UD(1A), 269UD(1B), 269UN

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High Courts29 Nov 2002

J.K. Synthetics Limited and Another Vs Union of India (UOI) and Others

Delhi High Court · (2002) 11 DEL CK 0016

Customs Act, 1962 — Section 14

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High Courts29 Nov 2002

Sohan Singh Anand and Others Vs State Bank of Patiala

Delhi High Court · (2003) 66 DRJ 191

Transfer of Property Act, 1882 — Section 101, 106, 107

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High Courts28 Nov 2002Allowed

Continental Papers Ltd. Vs Darshan Print Pack (P) Ltd.

Delhi High Court · (2003) CriLJ 1410 : (2003) 66 DRJ 209 : (2003) 3 RCR(Criminal) 45

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts28 Nov 2002Dismissed

Sh. Prem Chand Tomar Vs The Commissioner, Municipal Corporation of Delhi

Delhi High Court · (2003) 108 DLT 622 : (2003) 108 SLJ 622

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High Courts28 Nov 2002Allowed

Honda Motors Co. Ltd. Vs Mr. Charanjit Singh and Others

Delhi High Court · (2002) 101 DLT 359 : (2003) 26 PTC 1

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts28 Nov 2002

Vision Education Society Vs The Registrar and Others

Delhi High Court · (2004) 110 DLT 391 : (2004) 72 DRJ 370 : (2003) 3 RCR(Criminal) 45

Societies Registration Act, 1860 — Section 1, 4

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High Courts28 Nov 2002

Commissioner of Income Tax Vs Smt. Sudesh Madhok

Delhi High Court · (2003) 179 CTR 211

Income Tax Act, 1961 — Section 35B

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High Courts27 Nov 2002Allowed

M.L. Kamra Vs Lt. Governor, Director of Education, Deputy Director of Eduction (North) and The Chairman/Manager, Dau Dayal Aryavedic Senior Secondary School

Delhi High Court · (2003) 66 DRJ 560

Constitution of India, 1950 — Article 21

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High Courts27 Nov 2002

Neer Bahadur Rana Vs State

Delhi High Court · (2003) 68 DRJ 302

Criminal Procedure Code, 1973 (CrPC) — Section 41, 439Penal Code, 1860 (IPC) — Section 412

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High Courts27 Nov 2002

Commissioner of Income Tax Vs Paul Merchants Ltd.

Delhi High Court · (2003) 179 CTR 357 : (2004) 135 TAXMAN 67

Income Tax Act, 1961 — Section 143(3), 147, 260A, 32(1)

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High Courts27 Nov 2002Dismissed

Council of Scientific and Industrial Research and Central Road Research Institute Vs Shri Chander Bhan and Shri Harcharan Singh

Delhi High Court · (2002) 101 DLT 445

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High Courts27 Nov 2002Dismissed

Sudesh Vs Amitabh Bhola and Others

Delhi High Court · AIR 2003 Delhi 139 : (2002) 101 DLT 440 : (2003) 67 DRJ 114

Delhi Municipal Corporation Act, 1957 — Section 126, 128, 129, 163, 167

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High Courts26 Nov 2002Dismissed

Vidya Securities Ltd. Vs Comfort Living Hotels Pvt. Ltd.

Delhi High Court · AIR 2003 Delhi 214 : (2003) 1 ARBLR 482 : (2003) 102 DLT 797 : (2003) 67 DRJ 154

Arbitration and Conciliation Act, 1996 — Section 9Specific Relief Act, 1963 — Section 14(1)

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