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Delhi High Court judgments, 2014

3,895 judgments · page 107 of 195

High Courts01 Jul 2014Allowed

Vishwas Bhamburkar Vs UOI

Delhi High Court · (2014) 6 AD 401

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154(3), 156(3), 200, 36Penal Code, 1860 (IPC) — Section 109, 110, 111, 119, 120
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High Courts01 Jul 2014

SICPA India Private Ltd. Vs Kapil Kumar

Delhi High Court · (2015) 213 DLT 48 : (2014) 145 DRJ 37

Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 2 Rule 2, Order 39 Rule 1, Order 39 Rule 2Registration Act, 1908 — Section 17, 49
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High Courts01 Jul 2014Dismissed

Thiess Minecs India Pvt. Ltd. Vs NTPC Ltd.

Delhi High Court · (2015) 2 AD 16 : (2014) 3 ARBLR 362 : (2014) 211 DLT 229

Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Constitution of India, 1950 — Article 14
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High Courts01 Jul 2014Disposed Off

Silor Associates SA Vs Bharat Heavy Electrical Ltd.

Delhi High Court · (2015) 213 DLT 312

Arbitration Act, 1940 — Section 41Arbitration and Conciliation Act, 1996 — Section 13, 16, 17, 18, 19Civil Procedure Code, 1908 (CPC) — Order 11 Rule 11, Order 11 Rule 12, Order 11 Rule 14, Order 11 Rule 15, Order 11 Rule 21
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High Courts01 Jul 2014

Radnik Exports Vs Standard Chartered Bank

Delhi High Court · (2014) 6 AD 208 : (2014) 4 BC 232 : (2014) 211 DLT 436 : (2014) 144 DRJ 160

Civil Procedure Code, 1908 (CPC) — Section 100, 16, 17, 18, 19Contract Act, 1872 — Section 23, 30Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 17(1), 18, 19, 20
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High Courts01 Jul 2014

S.B. Akali Vs UOI

Delhi High Court · (2014) 07 DEL CK 0258

Army Act, 1950 — Section 3(vi)Constitution of India, 1950 — Article 226
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High Courts01 Jul 2014

Stiefel Laboratories Vs Ajanta Pharma Ltd.

Delhi High Court · (2014) 211 DLT 296 : (2014) 59 PTC 24

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Drugs and Cosmetics Act, 1940 — Section 17BTrade Marks Act, 1999 — Section 11, 28, 29, 31
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High Courts01 Jul 2014Allowed

Raj Pal Vs State

Delhi High Court · (2014) 07 DEL CK 0245

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 342, 344Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 13, 13(1)(d), 13(2), 20, 5(1)(d)
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