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Delhi High Court judgments, 2005

1,811 judgments · page 5 of 91

High Courts14 Dec 2005Dismissed

R.V. Saxena Vs Union of India (UOI) and Others

Delhi High Court · AIR 2006 Delhi 96 : (2006) 2 BC 455 : (2006) 133 CompCas 100 : (2006) 127 DLT 267 : (2006) 142 PLR 67

Constitution of India, 1950 — Article 14Foreign Trade (Development and Regulation) Act, 1992 — Section 15(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 18, 18(1)
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High Courts14 Dec 2005

Anurag Malik Vs Sh. Amit Malik and Another

Delhi High Court · (2005) 3 ARBLR 591 : (2006) 126 DLT 114

Arbitration Act, 1940 — Section 41Arbitration and Conciliation Act, 1996 — Section 25, 31(4), 34, 34(3), 36Civil Procedure Code, 1908 (CPC) — Section 151
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High Courts14 Dec 2005

Suresh Jindal Vs BSES Rajdhani Power Ltd.

Delhi High Court · (2006) 126 DLT 49

Bureau of Indian Standards Act, 1986 — Section 14Delhi Electricity Reform (Transfer Scheme) Rules, 2001 — Rule 10(2), 2, 5(1), 5(2)Delhi Electricity Reform Act, 2000 — Section 10, 11, 12, 14, 15
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High Courts12 Dec 2005Dismissed

Mukesh Mittal Vs Seema Mittal

Delhi High Court · AIR 2006 Delhi 145 : (2005) 125 DLT 566 : (2006) 1 DMC 23 : (2006) 86 DRJ 102 : (2006) 1 RCR(Civil) 617

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 14, 151Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13(1), 24, 26
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