Constitution of India, 1950 — Article 226Delhi Metro Railway (Operation and Maintenance) Act, 2002 — Section 45Land Acquisition Act, 1894 — Section 17, 17(1), 17(4), 4, 4(1)

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High Courts11 Apr 2008

The Commissioner of Income Tax Vs Dr. Yogender Sharma

Delhi High Court · (2008) 216 CTR 264 : (2009) 311 ITR 372

Income Tax Act, 1961 — Section 256(1), 32(A)(1), 32A, 32A(2)

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High Courts11 Apr 2008Dismissed

Anandharam and Co. Vs Directorate of Health Services

Delhi High Court · (2008) 104 DRJ 649

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High Courts11 Apr 2008Allowed

Ramunia Fabricators SDN BHD and Others Vs Oil and Natural Gas Corpn. Ltd. and Others

Delhi High Court · (2008) 150 DLT 1 : (2008) 103 DRJ 223

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High Courts11 Apr 2008Dismissed

D.C.S. Negi Vs Union of India (UOI) and Others

Delhi High Court · (2008) 04 DEL CK 0087

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High Courts11 Apr 2008Dismissed

Ashok K. Parashramka Vs Union of India (UOI) and Others

Delhi High Court · (2008) 04 DEL CK 0082

Foreign Exchange Management Act, 1999 — Section 49, 49(3), 49(4)Foreign Exchange Regulation Act, 1973 — Section 18, 18(2), 18(3), 40(4), 50

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High Courts11 Apr 2008Allowed

Sh. K.C. Bajaj and Others Vs Smt. Sudershan Kumari and Another

Delhi High Court · (2008) 149 DLT 694

Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 2, 276, 59, 63

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High Courts11 Apr 2008Allowed

Mrs. Mani Shandly and Another Vs The State and Another

Delhi High Court · (2008) 102 DRJ 578 : (2008) 3 RCR(Criminal) 86

Criminal Procedure Code, 1973 (CrPC) — Section 251, 436, 446, 71, 76Delhi High Court Rules and Orders — Rule 3Delhi Municipal Corporation Act, 1957 — Section 347, 461

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High Courts11 Apr 2008Dismissed

Kotak Mahindra Bank Ltd. Vs A.A.I.F.R. and Others

Delhi High Court · (2008) 144 CompCas 588 : (2008) 103 DRJ 17

Companies Act, 1956 — Section 22, 391, 392, 393, 394Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 17(2), 17(3), 18

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High Courts11 Apr 2008Dismissed

Oswal Medical Stores and Another Vs Union of India (UOI) and Others

Delhi High Court · (2008) 04 DEL CK 0034

Drugs and Cosmetics Act, 1940 — Section 18Drugs and Cosmetics Rules, 1945 — Rule 61, 63, 63A, 63B

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High Courts11 Apr 2008Dismissed

Mayur Coirs P. Ltd. and Others Vs Development Credit Bank Ltd.

Delhi High Court · (2008) 149 DLT 740 : (2008) 103 DRJ 191 : (2008) 11 ILR Delhi 116 : (2008) 151 PLR 13

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 24Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(10), 13(2), 13(2), 13(3)

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High Courts11 Apr 2008

People''s Union for Civil Liberties (PUCL) Vs University of Delhi and Others

Delhi High Court · (2008) 149 DLT 626

Constitution of India, 1950 — Article 14, 19(1), 343, 351University Grants Commission Act, 1956 — Section 12

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High Courts11 Apr 2008Dismissed

Ravi Dutt and Others Vs Union of India (UOI) and Others

Delhi High Court · (2008) 04 DEL CK 0031

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6

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High Courts11 Apr 2008Dismissed

Shri M.S. Dewan Vs Union of India (UOI) and Others

Delhi High Court · (2008) 103 DRJ 255 : (2008) 2 ILR Delhi 1078

Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 12(1), 12(2)Land Acquisition Act, 1894 — Section 17, 18, 4, 6

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High Courts11 Apr 2008Dismissed

Actech Information Systems Ltd. Vs Union of India (UOI) and Others

Delhi High Court · (2008) 04 DEL CK 0022

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High Courts10 Apr 2008

National Research Development Corpn. Vs Industrial Carbon

Delhi High Court · (2008) 04 DEL CK 0211

Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 73, 74Evidence Act, 1872 — Section 114

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High Courts10 Apr 2008Dismissed

J.K. Choudhary Charitable and Edu. Vs MCD

Delhi High Court · (2008) 04 DEL CK 0184

Delhi Municipal Corporation Act, 1957 — Section 444Delhi Rent Control Act, 1958 — Section 116G(2), 126(1), 126(2), 126(3), 126(4)Evidence Act, 1872 — Section 114

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