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Delhi High Court judgments, 2008

2,760 judgments · page 78 of 138

High Courts19 May 2008Allowed

Shama Kaur and Others Vs DTC and Others

Delhi High Court · (2008) ACJ 2453

Civil Procedure Code, 1908 (CPC) — Section 34Motor Vehicles Act, 1939 — Section 92AMotor Vehicles Act, 1988 — Section 110A, 140, 163A, 163A(3), 166
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High Courts19 May 2008Allowed

Smt. Kashmiro Devi Vs Union of India (UOI) and Others

Delhi High Court · (2008) 150 DLT 151 : (2008) ILR Delhi 86 Supp : (2009) 3 SLJ 249

Army Act, 1950 — Section 191Army Personnel Governed by Military Rules — Rule 219Pension Regulations for Army, 1961 — Regulation 212, 213, 214, 215, 216
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High Courts19 May 2008

L.D. Nayar and Sons Vs Punjab National Bank and Others

Delhi High Court · AIR 2008 Delhi 179 : (2008) 151 DLT 27 : (2008) 11 ILR Delhi 124

Companies Act, 1956 — Section 11, 14, 15, 3Constitution of India, 1950 — Article 14, 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2, 3, 4, 7
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High Courts19 May 2008Dismissed

Babusha International Vs Canara Bank

Delhi High Court · AIR 2008 Delhi 185 : (2008) 151 DLT 560 : (2008) 105 DRJ 497

Banking Regulation Act, 1949 — Section 21, 35Constitution of India, 1950 — Article 14, 226
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High Courts16 May 2008Dismissed

Sudhir Malhotra Vs NCT of Delhi and Others

Delhi High Court · (2008) 104 DRJ 86 : (2009) 238 ELT 46 : (2008) 4 RCR(Criminal) 482

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Customs Act, 1962 — Section 11, 112, 127F(2), 132, 135(1)
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