Commissions of Inquiry Act, 1952 — Section 6Criminal Procedure Code, 1973 (CrPC) — Section 173, 207, 313, 397, 401Evidence Act, 1872 — Section 137, 138, 139, 145, 155

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High Courts03 Aug 2012

Commissioner of Income Tax Vs Mr. Sakakibara Yutaka

Delhi High Court · (2012) 210 TAXMAN 286

Income Tax Act, 1961 — Section 10(14), 10(14), 17(2), 5(1)(c), 6(6)

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High Courts03 Aug 2012

Om Prakash and Another Vs Jasbir Singh and Others Gurvinder Singh Vs Om Prakash and Others

Delhi High Court · (2012) 08 DEL CK 0059

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High Courts03 Aug 2012Dismissed

State Vs Rama Rattan Malhotra

Delhi High Court · (2013) 2 JCC 1077

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High Courts03 Aug 2012

M/s. Shori Lal Chemicals and Another Vs Sunita Gupta

Delhi High Court · (2012) 08 DEL CK 0054

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High Courts03 Aug 2012Dismissed

CIT Vs Adam Robert John Mynott

Delhi High Court · (2012) 08 DEL CK 0001

Income Tax Act, 1961 — Section 10(10CC)

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High Courts01 Aug 2012Allowed

Nazma @ Sarovar Begum Vs Manoj Kumar and Others

Delhi High Court · (2012) 08 DEL CK 0522

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High Courts01 Aug 2012Allowed

Vijay Kumar Vs Mukesh Bhardwaj (Sharma) and Others

Delhi High Court · (2012) 08 DEL CK 0521

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High Courts01 Aug 2012Allowed

Neeraj Rana Vs Sandeep and Others

Delhi High Court · (2012) 08 DEL CK 0520

Motor Vehicles Act, 1988 — Section 168

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High Courts01 Aug 2012Disposed Off

Nat. Inst. of Public Fin. and Policy and Another Vs Presiding Officer and Others

Delhi High Court · (2012) 08 DEL CK 0510

Constitution of India, 1950 — Article 226

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High Courts01 Aug 2012Disposed Off

M/s National Steel Ind. Ltd. Vs M/s Bhiwani Cold Rolling Mills Ltd. and Another

Delhi High Court · (2012) 08 DEL CK 0496

Arbitration and Conciliation Act, 1996 — Section 2(e), 34Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 14, 14(1), 2(h)

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High Courts01 Aug 2012Disposed Off

Pramod Kumar Vs State of NCT of Delhi

Delhi High Court · (2012) 7 AD 155 : (2012) 3 JCC 2040

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 393, 397, 398

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High Courts01 Aug 2012Disposed Off

Ravinder Kumar Tyagi Vs State

Delhi High Court · (2012) 6 AD 446 : (2012) 131 DRJ 353 : (2012) 4 JCC 2382

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Explosives Act, 1884 — Section 3, 5

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High Courts01 Aug 2012Dismissed

State (G.N.C.T.) of Delhi Vs Saqib Rehman @ Masood and Others

Delhi High Court · (2012) 7 AD 12 : (2012) 3 JCC 2127

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27

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