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Delhi High Court judgments, 2002

2,113 judgments · page 71 of 106

High Courts08 May 2002

Brijesh Kumar Vs The State

Delhi High Court · (2002) 5 AD 137 : (2002) CriLJ 3873 : (2002) 98 DLT 63 : (2002) 64 DRJ 77

Criminal Procedure Code, 1973 (CrPC) — Section 439, 482Juvenile Justice Act, 1986 — Section 18, 32Penal Code, 1860 (IPC) — Section 34, 341, 363, 376
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High Courts08 May 2002

Sudesh Kumar and Others Vs The State of Delhi

Delhi High Court · (2002) 5 AD 177 : (2002) 98 DLT 516 : (2002) 3 RCR(Criminal) 644

Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2), 482, 483Penal Code, 1860 (IPC) — Section 147, 149, 186, 332, 342Special Courts Act, 1979 — Section 11(1)
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High Courts07 May 2002Allowed

Rajiv Saluja Vs Bhartia Industries Limited and Another

Delhi High Court · AIR 2003 Delhi 142 : (2002) 98 DLT 720 : (2002) 4 RCR(Civil) 790 : (2002) 2 RCR(Rent) 550

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5Transfer of Property Act, 1882 — Section 106, 111A, 116
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High Courts07 May 2002Dismissed

Delhi Transport Corporation Vs Daya Nand and Others, Delhi Administration and Others, Om Kumar and Others, Vinod Kumar and Others, The Presiding Officer, Industrial Tribunal-I and Another, Ram Kishan and Another, Azad Singh and Another, Kali Ram and Another, Chander Pal and Another, Munna Lal and Another, Chand Ram and Another, The Presiding Officer, Labour Court No. 1 and Another and Prakash Chand and Another

Delhi High Court · (2002) 99 DLT 188 : (2002) 64 DRJ 202 : (2002) 3 LLJ 728 : (2003) 2 SLJ 78

Constitution of India, 1950 — Article 12, 14, 19, 19(1), 21Delhi Road Transport Authority (Conditions of Appointment and Service) Regulations, 1952 — Regulation 14, 14(10), 15, 15(10), 2Industrial Disputes Act, 1947 — Section 11A, 2(5)
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