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Delhi High Court judgments, 2008

2,760 judgments · page 18 of 138

High Courts10 Nov 2008Allowed

D.D.A. Vs Happy Himalaya Construction Co.

Delhi High Court · (2008) 11 DEL CK 0206

Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Legal Services Authorities Act, 1987 — Section 20(1)
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High Courts10 Nov 2008

Md. Rizwan Vs State

Delhi High Court · (2008) 11 DEL CK 0058

Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 307, 313, 393, 398
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High Courts07 Nov 2008Allowed

Santosh Kumar Vs State

Delhi High Court · (2008) 11 DEL CK 0207

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 328, 379, 411
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High Courts07 Nov 2008

In Re: Consolidated Steel and Alloys

Delhi High Court · (2011) 167 CompCas 117

Central Excises and Salt Act, 1944 — Section 3Civil Procedure Code, 1908 (CPC) — Section 115Companies Act, 1956 — Section 441, 441(2), 531, 537
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High Courts07 Nov 2008Dismissed

Rohit Jain Vs State and Others

Delhi High Court · (2008) 2 ILR Delhi 109 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200Penal Code, 1860 (IPC) — Section 34, 405, 406, 420
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