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Delhi High Court judgments, 2012

5,802 judgments · page 238 of 291

High Courts27 Feb 2012Dismissed

M/s Ircon International Ltd. Vs M/s M. Moolji (Bombay)

Delhi High Court · (2012) 10 AD 607 : (2012) 188 DLT 52

Arbitration Act, 1940 — Section 30, 33, 39Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 21 Rule 1, Order 21 Rule 1(1), Order 21 Rule 1(2), Order 21 Rule 2Contract Act, 1872 — Section 59, 60, 61
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High Courts27 Feb 2012Dismissed

State Vs Rakesh and Others

Delhi High Court · (2012) 3 AD 279

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 344, 363, 364A, 365
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High Courts27 Feb 2012Allowed

Abdul Baki Mandal Vs State

Delhi High Court · (2012) 02 DEL CK 0290

Constitution of India, 1950 — Article 19, 19(1), 21Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 120B, 124A, 147, 148, 149
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