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Delhi High Court judgments, 2006

2,449 judgments · page 121 of 123

High Courts12 Jan 2006Allowed

Shri S.C. Rastogi Vs Smt. Renu Kalra and Another

Delhi High Court · (2006) 2 BC 323 : (2006) 3 CivCC 211 : (2006) 127 DLT 793 : (2006) 88 DRJ 101 : (2006) 143 PLR 33

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5)Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts12 Jan 2006Disposed Off

Smt. Sonu Jain Vs Sh. Rohit Garg and Others

Delhi High Court · (2006) 128 DLT 633 : (2006) 87 DRJ 489

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 7 Rule 11, Order 7 Rule 2Court Fees Act, 1870 — Section 7Hindu Marriage Act, 1955 — Section 23
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High Courts10 Jan 2006Disposed Off

Rakesh @ Kake Vs Govt. of NCT of Delhi (State)

Delhi High Court · (2006) CriLJ 844 : (2006) 127 DLT 363 : (2006) 86 DRJ 762 : (2006) 2 RCR(Criminal) 674

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 376(2), 452, 506, 506(2)
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High Courts09 Jan 2006Disposed Off

M.D. Overseas Ltd. Vs Uma Shankar Kamal Narain and Others

Delhi High Court · AIR 2006 Delhi 361 : (2006) 127 DLT 482 : (2006) 86 DRJ 769

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 1(2), Order 37 Rule 3(5)Negotiable Instruments Act, 1881 (NI) — Section 138, 6Penal Code, 1860 (IPC) — Section 406, 409, 420
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High Courts09 Jan 2006Disposed Off

Sh. Daljeet Singh Chandok Vs State and Another

Delhi High Court · (2006) 1 RCR(Criminal) 958

Criminal Procedure Code, 1973 (CrPC) — Section 340, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142Penal Code, 1860 (IPC) — Section 211, 254, 260, 261, 262
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