Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Act, 1985, Section 20, Section 61

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High Courts08 Feb 2017Dismissed

CHANDRA SHEKHAR Vs UNION OF INDIA, & ORS.

Delhi High Court · (2017) 02 DEL CK 0269

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High Courts08 Feb 2017

BHIKU RAM JAIN AND ORS Vs ANIS AHMED RUSHDIE & ANR

Delhi High Court · (2017) 02 DEL CK 0268

Specific Relief Act, 1963, Section 28 - Rescission in certain circumstances of contracts for the sale or lease of immovable property, the specific performance of which has been decreed

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High Courts08 Feb 2017

SMT LAVANYA ANIRUDH VERMA Vs STATE OF NCT OF DELHI

Delhi High Court · (2017) 02 DEL CK 0267

Constitution of India, Article 3, Article 39A - Amendment of Art. 102 - Equal justice and free legal aidCode of Criminal Procedure, 1973, Section 164

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High Courts08 Feb 2017

MRS. ANJU SHARMA Vs GNCTD OF DELHI & ORS.

Delhi High Court · (2017) 02 DEL CK 0266

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts08 Feb 2017

AAM AKALI DAL Vs DIRECTORATE OF GURUDWARA & ORS

Delhi High Court · (2017) 02 DEL CK 0265

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High Courts08 Feb 2017Dismissed

SURENDER KUMAR Vs THE MANAGEMENT, MANN PUBLIC SHOOL & ANR.

Delhi High Court · (2017) 02 DEL CK 0264

Delhi School Education Rules, 1973, Rule 114A

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High Courts08 Feb 2017Dismissed

Principal Commissioner of Income Tax Vs M/s A2Z Maintenance and Engineering Services Ltd.

Delhi High Court · (2017) 392 ITR 273 : (2017) 246 Taxman 193

Income Tax Act, 1961 - Section 263

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High Courts08 Feb 2017Dismissed

Indian Institute of Architects Vs National Building Construction Corporation

Delhi High Court · (2017) 3 ADDelhi 722 : (2017) 238 DLT 15

Architects (Professional Conduct) Regulations, 1989 - Regulation 2(1)(xii)Architects Act, 1972 - Section 35, Section 36, Section 37, Section 37(1)(b)

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High Courts08 Feb 2017Allowed

Padmawati Bhalla Vs Master Sahil

Delhi High Court · (2017) 4 ADDelhi 364 : (2017) 238 DLT 320

Civil Procedure Code, 1908 (CPC) - Order 23 Rule 3Stamp Act, 1899 - Section 2(15)

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High Courts08 Feb 2017Dismissed

Sidhi Industries Vs Religare Finvest Limited

Delhi High Court · (2017) 238 DLT 97

Arbitration and Conciliation Act, 1996 - Section 34, Section 4(b)

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High Courts08 Feb 2017Disposed Off

North Eastern Publishing and Advertising Co. Ltd. Vs Nirmal Gupta

Delhi High Court · (2017) 238 DLT 501

Civil Procedure Code, 1908 (CPC) - Section 54Partition Act, 1893 - Section 2

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High Courts08 Feb 2017Dismissed

HCL Infotech Limited Vs Mahanagar Telephone Nigam Limited

Delhi High Court · (2017) 237 DLT 542

Arbitration and Conciliation Act, 1996 - Section 11, Section 12(5)

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High Courts08 Feb 2017Dismissed

Madhu Sudan Kakkar Vs Jawahar Lal

Delhi High Court · (2017) 238 DLT 515 : (2017) 1 RCRRent 383

Delhi Rent Control Act, 1958 - Section 14(1)(e)

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High Courts08 Feb 2017Disposed Off

Dharambir Retired Head Master Vs Director of Primary Education, South MCD

Delhi High Court · (2017) 2 SLJ 74

Constitution of India, 1950 - Article 226

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High Courts07 Feb 2017

GURINDER MOHAN SINGH SAMBHI & ORS Vs THE STATE ( NCT OF DELHI)

Delhi High Court · (2017) 02 DEL CK 0263

Code of Criminal Procedure, 1973, Section 91, Section 82 - Summons to produce document or other thing - Proclamation for person abscondingIndian Penal Code, 1860,

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