Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 6 Rule 14General Clauses Act, 1897 — Section 10, 3(35), 3(66), 9Insurance Act, 1938 — Section 64UM

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High Courts28 May 2014Dismissed

M/s. Value Source Mercantile Ltd. Vs M/s. Span Mechnotronix Ltd.

Delhi High Court · (2014) 143 DRJ 505 : (2014) 175 PLR 42

Arbitration and Conciliation Act, 1996 — Section 19, 37, 9, 9(ii) (a), 9(ii)(d)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2

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High Courts28 May 2014Dismissed

Sankalp Charitable Trust Vs Govt. of NCT of Delhi and Others

Delhi High Court · (2014) 05 DEL CK 0024

Constitution of India, 1950 — Article 21Delhi Medical Council Act, 1997 — Section 15(5), 26, 27Indian Medical Council Act, 1956 — Section 27

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High Courts28 May 2014Dismissed

Indian Commercial Pilots Association Vs Air India Ltd. and Others

Delhi High Court · (2014) 211 DLT 189 : (2014) 143 DRJ 690

Companies Act, 1956 — Section 391, 394Constitution of India, 1950 — Article 14, 226

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High Courts27 May 2014

Rameshwar Giri Vs State

Delhi High Court · (2014) 211 DLT 508

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 361, 363, 366, 375, 376

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High Courts27 May 2014

Tej Inder Singh Saluja Vs Tej Mohan Singh Saluja

Delhi High Court · (2014) 05 DEL CK 0329

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 6 Rule 17, 151Hindu Succession Act, 1956 — Section 22Transfer of Property Act, 1882 — Section 22, 44

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High Courts27 May 2014

New Delhi Municipal Council Vs Nanak Chand

Delhi High Court · (2014) 4 LLJ 488 : (2015) 1 SCT 456

Industrial Disputes Act, 1947 — Section 11A, 17B, 25F, 25F, 25G

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High Courts27 May 2014

Rannu Devi and Another Vs Chairman, Central Board of Excise and Customers and Others

Delhi High Court · (2014) 304 ELT 645

Central Excises and Salt Act, 1944 — Section 14Constitution of India, 1950 — Article 226

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High Courts27 May 2014Disposed Off

Gati Cargo Management Service Vs SBL Industries Ltd.

Delhi High Court · (2014) 211 DLT 526

Companies Act, 1956 — Section 531AConstitution of India, 1950 — Article 14, 246(2), 254, 254(1), 254(2)Registration Act, 1908 — Section 17, 18, 21, 28, 30

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High Courts27 May 2014Allowed

New India Ass. Co. Ltd. Vs Balbir Singh

Delhi High Court · (2014) 143 DRJ 721 : (2014) 143 FLR 194

Civil Procedure Code, 1908 (CPC) — Section 151Employees Compensation Act, 1923 — Section 10(1), 30Limitation Act, 1963 — Section 14, 5

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High Courts27 May 2014Allowed

Jagjit Singh and Others Vs UOI and Others

Delhi High Court · (2014) 211 DLT 15

Land Acquisition Act, 1894 — Section 11, 4Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 19(7), 24, 24(2)

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High Courts27 May 2014Disposed Off