Constitution of India, 1950 - Article 77(2) 77(3)Criminal Procedure Code, 1973 (CrPC) - Section 161 313Prevention of Corruption Act, 1988 - Section 13 13(1)(d) 13(2) 19 20

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High Courts13 Mar 2014Dismissed

State Vs Ram Singh and Others Pawan Kumar Gupta Vs State

Delhi High Court · (2014) 4 CCR 174 : (2014) 212 DLT 99

Constitution of India, 1950 - Article 19 20 21 22 22(1)Criminal Procedure Code, 1973 (CrPC) - Section 100 100(5) 154 161 161(2)Evidence Act, 1872 - Section 10 11 124 125 145

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High Courts13 Mar 2014

Trans India Logistics (M/s.) Vs Union of India and Others

Delhi High Court · (2014) 4 AD 492 : (2014) 3 ILR 2200

Constitution of India, 1950 — Article 226

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High Courts13 Mar 2014Disposed Off

Guddu @ Guchhan Vs State

Delhi High Court · (2014) 2 JCC 1004

Juvenile Justice Act, 1986 - Section 15

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High Courts13 Mar 2014Allowed

Moola Ram Vs Union of India

Delhi High Court · (2014) 2 ACC 173 : (2014) ACJ 1975 : (2014) 2 AnWR 891

Criminal Procedure Code, 1973 (CrPC) — Section 174Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 123(c), 124-A

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High Courts13 Mar 2014Dismissed

Paramount Corp. Vs Alpha Overseas

Delhi High Court · (2014) 2 JCC 66

Criminal Procedure Code, 1973 (CrPC) — Section 178, 179, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts13 Mar 2014Dismissed

Neeraj Parashar Vs State (Govt. of NCT of Delhi)

Delhi High Court · (2014) 2 JCC(NI) 64

Criminal Procedure Code, 1973 (CrPC) — Section 178, 179, 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts13 Mar 2014Dismissed

Bharat Lal Maurya Vs M/s. Godrej and Boyce Mfg. Co. Ltd.

Delhi High Court · (2014) 208 DLT 680 : (2014) 3 ILR 2188

Arbitration and Conciliation Act, 1996 - Section 11 34Registration Act, 1908 - Section 17(1)(d) 49Stamp Act, 1899 - Section 35

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High Courts13 Mar 2014Dismissed

V.K. Babbar Vs Sunil Chopra and Others

Delhi High Court · (2014) 03 DEL CK 0031

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)Specific Relief Act, 1963 - Section 16(c)

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High Courts13 Mar 2014Disposed Off

Imran @ Irfan Vs State NCT of Delhi

Delhi High Court · (2014) 03 DEL CK 0007

Arms Act, 1959 - Section 25 4Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 392 397

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High Courts12 Mar 2014

Goldsquare Sales India Pvt. Ltd. Vs Rahul Narvekar

Delhi High Court · (2014) 03 DEL CK 0358

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 17 Rule 17, Order 37 Rule 3, Order 37 Rule 37, Order 37 Rule 37

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High Courts12 Mar 2014

Brahmaputra Cracker and Polymer Ltd. Vs Aquafil Polymers Company Private Ltd.

Delhi High Court · (2014) 03 DEL CK 0344

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High Courts12 Mar 2014

Swastik Polytex Pvt. Ltd. Vs Oriental Insurance Company

Delhi High Court · (2014) 3 ILR 2181

Arbitration and Conciliation Act, 1996 — Section 11Civil Procedure Code, 1908 (CPC) — Section 20

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High Courts12 Mar 2014

Harpal Singh Dhingra Vs Chandra Bal

Delhi High Court · (2014) 03 DEL CK 0336

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5)Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts12 Mar 2014

Padmini Technology Ltd. Vs Jyoti Sarup Mittal

Delhi High Court · (2014) 5 AD 53

Arbitration and Conciliation Act, 1996 - Section 28(1)(a) 34 37

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High Courts12 Mar 2014Disposed Off

Nav Rattan Vs The State (N.C.T. of Delhi)

Delhi High Court · (2014) 2 JCC 1193

Arms Act, 1959 - Section 25Constitution of India, 1950 - Article 22(1) 39ACriminal Procedure Code, 1973 (CrPC) - Section 304 313

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