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Delhi High Court judgments, 2014

3,895 judgments · page 52 of 195

High Courts01 Oct 2014

Salazar Luis Anthony Marques Vs Haroon Japanwala

Delhi High Court · (2015) 5 AD 140 : (2015) 217 DLT 261 : (2014) 146 DRJ 422

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 139, 151Delhi Rent Control Act, 1958 — Section 14(1)(e), 25B, 25-B, 25B(3), 25B(3)(a)General Clauses Act, 1897 — Section 10, 9
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High Courts01 Oct 2014

Manav Dharma Vs Government of NCT of Delhi

Delhi High Court · (2014) 146 DRJ 79

Land Acquisition Act, 1894 — Section 18, 31(2)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)
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High Courts01 Oct 2014

Suresh Vs Governor of Delhi

Delhi High Court · (2014) 4 JCC 2913

Constitution of India, 1950 — Article 19(1)(d), 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 482Delhi Excise Act, 2009 — Section 33
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High Courts01 Oct 2014

Suresh Vs Lt. Governor of Delhi

Delhi High Court · (2014) 10 DEL CK 0076

Constitution of India, 1950 — Article 19(1)(d), 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 482Delhi Excise Act, 2009 — Section 33
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High Courts01 Oct 2014

Manoj Kumar Vs State

Delhi High Court · (2014) 10 DEL CK 0023

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 34
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High Courts01 Oct 2014

Allahabad Bank Vs Metal Box India Limited

Delhi High Court · (2014) 145 DRJ 596

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 13 Rule 10, Order 39 Rule 4, Order 6 Rule 7, Order 7 Rule 11Constitution of India, 1950 — Article 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15, 2(e), 4, 7
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High Courts01 Oct 2014

Dharamvir Singh Vs State

Delhi High Court · (2015) 1 Crimes 2 : (2014) 4 JCC 2443

Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 161, 438, 439(2), 482Penal Code, 1860 (IPC) — Section 34, 420, 467, 468, 471
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