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Delhi High Court judgments, 2010

4,277 judgments · page 1 of 214

High Courts24 Dec 2010Dismissed

Rashmi Puri Vs N.D.M.C. and Another

Delhi High Court · (2011) 177 DLT 773 : (2011) 1 RCR(Rent) 260

Constitution of India, 1950 — Article 226, 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5, 6, 9Public Premises (Eviction of Unauthorised Occupants) Rules, 1971 — Rule 8
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High Courts24 Dec 2010Dismissed

CIT Vs Ece Industries Ltd.

Delhi High Court · (2012) 344 ITR 382

Banking Regulation Act, 1949 — Section 14A, 36AE(1)Companies Act, 1956 — Section 125(4), 293, 394Constitution of India, 1950 — Article 31(2)
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High Courts24 Dec 2010Disposed Off

Sanjay Puri Vs Radhey Lal and Others

Delhi High Court · (2011) 1 AD 413 : (2011) 179 DLT 218 : (2011) 121 DRJ 507

Contract Act, 1872 — Section 2Specific Relief Act, 1963 — Section 20, 20(2)Transfer of Property Act, 1882 — Section 54
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High Courts24 Dec 2010Dismissed

Shashi Sharma Vs Bimla Yadav

Delhi High Court · (2010) 12 DEL CK 0232

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Evidence Act, 1872 — Section 116Transfer of Property Act, 1882 — Section 106
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High Courts24 Dec 2010Dismissed

Smt. Phool Kaur and Others Vs Sardar Singh and Others

Delhi High Court · (2011) 3 AD 554 : (2011) 122 DRJ 221 : (2011) 2 ILR Delhi 73

Civil Procedure Code, 1908 (CPC) — Section 151Delhi Lands (Restrictions on Transfer) Act, 1972 — Section 5Specific Relief Act, 1963 — Section 15, 16, 19, 20
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