Delhi High Court Judgments 2008 — Page 75

High Courts26 May 2008Partly Allowed

Hans Raj Ghai and Others Vs The Lt. Governor and Others

Delhi High Court · (2009) 1 ILR Delhi 179

Constitution of India, 1950 — Article 14, 19(1)(g), 226, 299Contract Act, 1872 — Section 73Penal Code, 1860 (IPC) — Section 482, 483, 484, 485, 486

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High Courts26 May 2008Dismissed

Ganpati-RV-Talleres Alegria Track Pvt. Ltd. Vs Union of India (UOI) and Another

Delhi High Court · (2008) 2 CTLJ 137 : (2008) 2 ILR Delhi 1118

Constitution of India, 1950 — Article 14

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High Courts26 May 2008Allowed

Jammu and Kashmir Bank Ltd. Vs Gold Line Impex Pvt. Ltd. and Others

Delhi High Court · (2008) 154 DLT 531

Delhi Rent Control Act, 1958 — Section 14Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 14, 17

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High Courts26 May 2008Dismissed

Union of India (UOI) Vs N.K. Garg and Co.

Delhi High Court · (2008) 3 ARBLR 83

Arbitration and Conciliation Act, 1996 — Section 34

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High Courts26 May 2008

Bharat Sewak Samaj Vs Lt. Governor and Others

Delhi High Court · (2008) 155 DLT 453 : (2009) 1 ILR Delhi 207

Land Acquisition Act, 1894 — Section 17(1), 4, 4(1), 6

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High Courts26 May 2008Allowed

Puran Chand Packaging Industrial Pvt. Ltd. Vs Smt. Sona Devi and Another

Delhi High Court · (2008) 154 DLT 111 : (2008) 2 ILR Delhi 1200 : (2009) 153 PLR 25

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 39 Rule 10, 151

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High Courts26 May 2008Dismissed

Surinder Kumar and Another Vs Madhu Bala and Others

Delhi High Court · (2008) 151 DLT 521 : (2008) 105 DRJ 519

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High Courts26 May 2008

National Thermal Power Corporation Limited (NTPC) Vs Gammon India Limited and Another

Delhi High Court · (2008) 3 ARBLR 94

Arbitration and Conciliation Act, 1996 — Section 28(1), 31(3), 34

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High Courts26 May 2008

India Habitat Centre Vs Ms. Sunita Aeren, Ms. Sanjeev J. Aeren, Indirapuram Habitat Centre and Vice Chairman, Ghaziabad Development Authority

Delhi High Court · (2008) 05 DEL CK 0090

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A

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High Courts26 May 2008Dismissed

Union of India (UOI) and Others Vs Shri R.C. Gupta

Delhi High Court · (2008) 103 DRJ 550

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14

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High Courts26 May 2008Allowed

Punjab National Bank and Others Vs AAIFR and Others

Delhi High Court · AIR 2008 Delhi 192 : (2009) 149 CompCas 390 : (2010) 3 CompLJ 125

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 15Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(4), 13(8), 41, 5(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 8

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High Courts26 May 2008Dismissed

Bua Singh Vs Dalip Singh Cheema and Others

Delhi High Court · (2008) 151 DLT 117

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High Courts23 May 2008Allowed

Krishna Texport Industries Ltd. Vs DCM Limited

Delhi High Court · (2008) 4 BC 627 : (2008) 114 CompCas 113 : (2008) 4 CompLJ 177 : (2008) 150 DLT 259 : (2008) 104 DRJ 101 : (2008) ILR Delhi 87 Supp : (2009) 89 SCL 151

Companies Act, 1913 — Section 179Companies Act, 1956 — Section 10, 179(457), 391, 391(1), 391(2)Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts23 May 2008Dismissed

Devender Singh Vs State and Another J.K. Singh and Others Vs CBI and Another

Delhi High Court · (2008) 106 DRJ 139

Companies Act, 1956 — Section 394, 394(2)Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 173, 320, 357, 397, 482

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High Courts23 May 2008Dismissed