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Delhi High Court judgments, 2008

2,760 judgments · page 61 of 138

High Courts24 Jul 2008

Madras Petrochem Ltd. and Another Vs B.I.F.R. and Others

Delhi High Court · (2009) 149 CompCas 402 : (2010) 3 CompLJ 137

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 13(8), 14(1), 41Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 15(1), 22
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High Courts23 Jul 2008Dismissed

Asulal Loya Vs Union of India (UOI) and Others

Delhi High Court · (2008) 154 DLT 314 : (2008) 106 DRJ 100 : (2009) 1 ILR Delhi 450

Constitution of India, 1950 — Article 12, 14, 16, 21, 226General Clauses Act, 1897 — Section 6Limitation Act, 1963 — Section 14
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High Courts23 Jul 2008Dismissed

Swaran Singh Vs DRI

Delhi High Court · (2008) 07 DEL CK 0020

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
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High Courts22 Jul 2008Dismissed

Ramesh @ Ramoo Vs State

Delhi High Court · (2008) 07 DEL CK 0275

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374(2)Penal Code, 1860 (IPC) — Section 302
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