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Delhi High Court judgments, 2008

2,760 judgments · page 16 of 138

High Courts17 Nov 2008Allowed

Surat Singh Vs Union of India (UOI) and Another

Delhi High Court · (2008) 11 DEL CK 0130

Central Industrial Security Force Act, 1968 — Section 22, 8Central Industrial Security Force Rules, 1969 — Rule 31, 34, 34(10)Constitution of India, 1950 — Article 226, 311
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High Courts17 Nov 2008

Vijay Pal Singh Vs Yash Pal and Another

Delhi High Court · (2008) ILR Delhi 131 Supp

Constitution of India, 1950 — Article 136, 142, 226Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 225, 313, 372Penal Code, 1860 (IPC) — Section 120(B), 147, 149, 301(2), 323
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High Courts14 Nov 2008

Hemraj Singh Chauhan and Others Vs Union of India (UOI) and Others

Delhi High Court · (2008) 11 DEL CK 0238

Administrative Service (Appointment by Promotion) Regulations, 1955 — Regulation 5, 5(1), 5(2), 5(3)Administrative Service (Appointment by Selection) Regulations, 1997 — Regulation 3, 4, 5, 9Administrative Service (Cadre) Rules, 1954 — Rule 3, 3(1), 4, 4(2), 5
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High Courts14 Nov 2008

Sh. Shailender Sharma Vs State and Another

Delhi High Court · (2008) 11 DEL CK 0066

Constitution of India, 1950 — Article 14, 20(3), 51ACriminal Procedure Code, 1973 (CrPC) — Section 161, 161(2), 259, 46, 46Evidence Act, 1872 — Section 139, 27, 73
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