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Delhi High Court judgments, 2008

2,760 judgments · page 7 of 138

High Courts05 Dec 2008

Dy. Commissioner Vs Ramesh Kumari and Others Gallant Hotels and Estates P. Ltd. Vs State and Others Hitesh Bhardwaj Vs Govt. of NCT of Delhi and Others Ramesh Kumari Vs Manoj Kumar and Others

Delhi High Court · (2009) 156 DLT 133

Constitution of India, 1950 — Article 226Delhi Holdings (Consolidation and Prevention of Fragmentation) Rules, 1959 — Rule 3(2), 4(2), 6East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 14, 19, 20, 21, 21(1)
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High Courts05 Dec 2008Dismissed

Central Engineering Service Class I (DR) Association Vs The Union of India (UOI) and Others V.K. Jain Vs The Union of India (UOI) and Shri B.M. Singhal

Delhi High Court · (2009) 156 DLT 300

Central Engineering Service Group A Recruitment Rules, 1954 — Rule 21, 21(3), 23, 25, 3Constitution of India, 1950 — Article 14, 16Ministry of Urban Affairs and Employment (Department of Urban Development), Central Engineering (Civil) Group A Service Rules, 1996 — Rule 6, 7
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High Courts04 Dec 2008Dismissed

Commissioner of Police Vs Shri Brij Pal Singh

Delhi High Court · (2008) 155 DLT 115 : (2008) ILR Delhi 215 Supp

Constitution of India, 1950 — Article 226, 311(2)Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 11, 11(1), 11(3)Prevention of Corruption Act, 1988 — Section 13, 7
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