Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(1), 34(2), 34(3)Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Limitation Act, 1963 — Section 14, 29(2), 5

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High Courts20 Aug 2008Dismissed

Asha Sharma and Others Vs Sanimya Vajijiya Pvt. Ltd. and Others

Delhi High Court · (2008) 08 DEL CK 0052

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 22 Rule 3, Order 7 Rule 11, 151Transfer of Property Act, 1882 — Section 6

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High Courts20 Aug 2008Dismissed

Chandra Estates Ltd. Vs Tej Properties Pvt. Ltd. and Others

Delhi High Court · (2008) 08 DEL CK 0038

Companies Act, 1956 — Section 125, 132Income Tax Act, 1961 — Section 10, 20, 20(2), 20(3), 269ABLimitation Act, 1963 — Article 54, 3

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High Courts20 Aug 2008Dismissed

Ex. HAV. Army Education Corps Rajesh Kumar Vs Union of India (UOI) and Another

Delhi High Court · (2008) 106 DRJ 411

Army Rules, 1954 — Rule 106Central Civil Services (Temporary Service) Rules, 1965 — Rule 5Constitution of India, 1950 — Article 226

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High Courts20 Aug 2008Allowed

Sahara India Commercial Corporation Limited Vs The National Capital Territory of Delhi and Another

Delhi High Court · (2008) 08 DEL CK 0024

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 420

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High Courts19 Aug 2008Dismissed

Ashok Kumar Pandey Appraiser (Direct Recruit) Civil Services Examination (1991) Vs Union of India (UOI) and Others

Delhi High Court · (2008) 08 DEL CK 0252

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High Courts19 Aug 2008Allowed

Ms. Zohra Parveen @ Afasana Vs State and Others

Delhi High Court · (2008) 08 DEL CK 0211

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 406, 498A

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High Courts19 Aug 2008

Commissioner of Income Tax Vs L.G. Electronics India Pvt. Ltd.

Delhi High Court · (2009) 309 ITR 265

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High Courts19 Aug 2008Dismissed

Gyan Chandra Vidyasagar Vs Smt. Krishna Kumari Jain

Delhi High Court · (2008) 08 DEL CK 0192

Arbitration Act, 1940 — Section 33, 37Limitation Act, 1963 — Section 19, 3Penal Code, 1860 (IPC) — Section 420

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High Courts19 Aug 2008Allowed

Surya Pharmaceutical Ltd. Vs Air India Limited

Delhi High Court · (2008) 153 DLT 228

Carriage by Air Act, 1972 — Section 4(1)Carriage by Air Rules — Rule 20, 22, 22(2), 25, 6Contract Act, 1872 — Section 151, 152

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High Courts19 Aug 2008

Commissioner of Income Tax, Delhi-I New Delhi Vs Bharat Hotels Ltd.

Delhi High Court · (2008) 08 DEL CK 0144

Income Tax Act, 1961 — Section 2(22)(c), 32

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High Courts19 Aug 2008Dismissed

Ashok Kumar Aggarwal and Others Vs Rajinder Kumar Aggarwal and Others

Delhi High Court · (2009) 40 PTC 67

Constitution of India, 1950 — Article 226, 227Trade and Merchandise Marks Act, 1958 — Section 109(2), 11, 18, 21, 9Trade Marks Act, 1999 — Section 100

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