Criminal Law (Amendment) Act, 1983 — Section 114ACriminal Procedure Code, 1973 (CrPC) — Section 161, 164, 327(2), 327(3), 376APenal Code, 1860 (IPC) — Section 363, 366, 376

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High Courts24 Apr 2002

Maruti Udyog Ltd. Vs Maruti Udyog Employees Union and Others

Delhi High Court · (2002) 5 AD 425 : (2002) 98 DLT 673 : (2002) 95 FLR 408

Constitution of India, 1950 — Article 19

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High Courts23 Apr 2002Partly Allowed

The Manager, Govt. of India Press Vs Mohender Kumar and Others

Delhi High Court · (2002) 99 DLT 381 : (2003) 97 FLR 1091

Central Civil Services (Pension) Rules, 1972 — Rule 27(2)

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High Courts23 Apr 2002

Commissioner of Income Tax Vs Pragati Construction Company

Delhi High Court · (2002) 175 CTR 118

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High Courts23 Apr 2002

Commissioner of Income Tax Vs Pragati Construction Co.

Delhi High Court · (2002) 175 CTR 118

Income Tax Act, 1961 — Section 37

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High Courts23 Apr 2002Allowed

Gabriel India Limited Vs Union of India (UOI) and Others

Delhi High Court · (2003) 155 ELT 236

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High Courts23 Apr 2002Dismissed

Manphool Singh Sharma Vs Director of Education and Others

Delhi High Court · (2002) 04 DEL CK 0128

Administrative Tribunals Act, 1985 — Section 19Fundamental and Supplementary Rules — Rule 27

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High Courts23 Apr 2002

Late Shri Somnath Sahu Vs Hindustan Door-Oliver Limited

Delhi High Court · (2002) 3 ARBLR 421 : (2002) 99 DLT 729

Arbitration Act, 1940 — Section 33

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High Courts23 Apr 2002Allowed

Smt. Hussan Bano and Others Vs Sh. Subhash Chand and Others

Delhi High Court · (2002) 2 ACC 249 : (2003) ACJ 1114 : (2002) 7 AD 146 : (2002) 97 DLT 942 : (2002) 62 DRJ 722

Motor Vehicles Act, 1988 — Section 140, 166

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High Courts23 Apr 2002Allowed

Mintoo Shah Vs State of NCT of Delhi

Delhi High Court · (2002) 97 DLT 962

Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts23 Apr 2002

Shri Keshav Bangur Vs Union of India (UOI) and Others

Delhi High Court · (2002) 4 AD 93 : (2002) RLR 437

Foreign Exchange Regulation Act, 1973 — Section 37, 41

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High Courts23 Apr 2002Allowed

Mr. Rajesh Gupta Vs Naman Fincap Limited

Delhi High Court · (2002) 6 AD 760 : (2002) 98 DLT 726 : (2002) 63 DRJ 425

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3

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High Courts23 Apr 2002Dismissed

Sayed Abu Ala Vs Union of India (UOI) and Others

Delhi High Court · (2002) CriLJ 3519 : (2002) 98 DLT 122 : (2002) 63 DRJ 552

Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 12, 3, 3(1), 3(3), 9

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High Courts23 Apr 2002Dismissed

Jai Bhagwan and Others Vs Union of India (UOI) and Others

Delhi High Court · (2002) 7 AD 644 : (2002) 99 DLT 696 : (2002) 63 DRJ 580

Constitution of India, 1950 — Article 226Delhi Development Act, 1957 — Section 12Delhi Holdings (Consolidation and Prevention of Fragmentation) Rules, 1959 — Rule 4, 6

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High Courts23 Apr 2002

Atul B. Kohly Vs Narcotics Control Bureau (NCB)

Delhi High Court · (2002) 82 ECC 551

Criminal Procedure Code, 1973 (CrPC) — Section 439Evidence Act, 1872 — Section 24Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 30, 36A, 36A(1)

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High Courts23 Apr 2002

The Commissioner of Income Tax, Delhi-VIII, New Delhi Vs Pragati Construction Company

Delhi High Court · (2002) 7 AD 652 : (2002) 98 DLT 729 : (2002) 256 ITR 593 : (2002) 123 TAXMAN 77

Income Tax Act, 1961 — Section 256(1)

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High Courts23 Apr 2002

Shri Ram Krishna Mahato and Another Vs Union of India (UOI) and Another

Delhi High Court · (2002) 98 DLT 32 : (2002) 64 DRJ 829

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