Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161, 419, 420, 467, 468Prevention of Corruption Act, 1947 — Section 5(1), 5(2)

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High Courts22 Jul 2010Allowed

PEE PEE Publisher and Distributors (P) Ltd. Vs Neena Khanna and Another

Delhi High Court · (2009) 40 PTC 515

Copyright (Amendment) Act, 1994 — Section 14, 17, 19, 19(2), 19(3)Copyright Act, 1957 — Section 52(1), 57Specific Relief Act, 1963 — Section 14(1)

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High Courts22 Jul 2010

Sukhvindra Singh Rathore and Another Vs State and Another

Delhi High Court · (2010) 07 DEL CK 0181

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 420, 467, 468

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High Courts22 Jul 2010Dismissed

Commissioner of Income Tax Vs Prayag Hospital and Research

Delhi High Court · (2010) 07 DEL CK 0093

Income Tax Act, 1961 — Section 260A, 68

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High Courts22 Jul 2010

The Commissioner of Income Tax Vs MESCO Airlines Ltd.

Delhi High Court · (2010) 236 CTR 628 : (2010) 327 ITR 554 : (2012) 206 TAXMAN 91(1)

Income Tax Act, 1961 — Section 132, 158BC, 158BFA, 158BFA(1), 58BC

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High Courts22 Jul 2010

Commissioner of Income Tax Vs Eicher Limited

Delhi High Court · (2011) 239 CTR 65 : (2012) 344 ITR 37

Income Tax Act, 1961 — Section 115JA, 143(1), 143(3), 145, 145A

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High Courts22 Jul 2010

Delhi Sikh Gurudwara Management Committee and Another Vs Mohinder Singh Matharu

Delhi High Court · (2010) 07 DEL CK 0008

Delhi Sikh Gurdwaras Act, 1971 — Section 3Income Tax Act, 1922 — Section 10(2), 10(5)Right to Information Act, 2005 — Section 2

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High Courts21 Jul 2010Allowed

Prem Nath Aggarwal Vs Munshi Ram through L.Rs.

Delhi High Court · (2010) 07 DEL CK 0311

Delhi and Ajmer Rent Control Act, 1952 — Section 20Delhi Rent Control Act, 1958 — Section 14(1), 16, 16(1), 17, 17(2)

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High Courts21 Jul 2010Dismissed

Commissioner of Income Tax Vs Smt. Chander Kant Dua

Delhi High Court · (2010) 195 TAXMAN 369

Income Tax Act, 1961 — Section 269A, 269C

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High Courts21 Jul 2010Dismissed

Syncom Formulations Vs SAS Pharamecuticals

Delhi High Court · (2010) 07 DEL CK 0201

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2ALimitation Act, 1963 — Section 5

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High Courts21 Jul 2010

Shubha Arya Vs State and Another

Delhi High Court · (2013) 1 AD 400

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High Courts21 Jul 2010

Omkar and Ors Vs State and Another

Delhi High Court · (2010) 07 DEL CK 0183

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 406, 498A

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High Courts21 Jul 2010

Desh Deepak Malhotra Vs State and Others

Delhi High Court · (2010) 07 DEL CK 0182

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 420, 468, 471

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High Courts21 Jul 2010

Amrit Preet Singh Vs State

Delhi High Court · (2010) 07 DEL CK 0164

Constitution of India, 1950 — Article 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 306, 34, 498A

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High Courts21 Jul 2010

Shanti Vs State

Delhi High Court · (2010) 07 DEL CK 0062

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 201, 302

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