Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190(1)(a), 200, 390(1), 439Explosive Substances Act, 1908 — Section 3, 4, 5Imports and Exports (Control) Act, 1947 — Section 5, 6

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High Courts13 Jul 2012Dismissed

U.V. Enterprises Vs New Bharat Rice Mills

Delhi High Court · (2013) 54 PTC 377

Constitution of India, 1950 — Article 226, 227Trade and Merchandise Marks Act, 1958 — Section 12, 12(3), 21, 21(5), 33

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High Courts13 Jul 2012

MCD Vs Har Prasad and Another

Delhi High Court · (2012) 07 DEL CK 0270

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High Courts13 Jul 2012Dismissed

Kanshi Ram (D) Through LRs. Vs Consolidation Officer and Another

Delhi High Court · (2012) 07 DEL CK 0269

East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 36, 43A

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High Courts13 Jul 2012Dismissed

Ram Rattan Vs United Indian Insurance Co. Ltd. and Ors

Delhi High Court · (2012) 6 AD 241

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High Courts13 Jul 2012

Vineet Khosla Vs Uoi and Ors

Delhi High Court · (2012) 07 DEL CK 0266

Advocates Act, 1961 — Section 32Constitution of India, 1950 — Article 226

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High Courts13 Jul 2012

Commissioner of Police Vs Anil Kumar

Delhi High Court · (2012) 07 DEL CK 0264

Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(8)Penal Code, 1860 (IPC) — Section 354, 452, 506

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High Courts13 Jul 2012

Universal Tractor Holding LLC Vs Escorts Limited

Delhi High Court · (2012) 3 ARBLR 434 : (2013) 177 CompCas 500 : (2013) 3 CompLJ 69

Arbitration and Conciliation Act, 1996 — Section 48, 48(1)(e), 49, 8Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11

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High Courts13 Jul 2012Dismissed

State Vs Babloo

Delhi High Court · (2012) 07 DEL CK 0240

Criminal Procedure Code, 1973 (CrPC) — Section 164, 378(1)Penal Code, 1860 (IPC) — Section 363, 366, 376

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High Courts13 Jul 2012

UPSC Vs R.K. Jain

Delhi High Court · (2012) 282 ELT 161

Constitution of India, 1950 — Article 104, 105, 19(1)(a), 19(2), 21Right to Information Act, 2005 — Section 10, 11, 19, 2(f), 6

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High Courts13 Jul 2012

Hindustan Petroleum Cor. Ltd. Vs M/s. Videocon Industries Ltd. and Others

Delhi High Court · (2012) 3 ARBLR 194

Arbitration (Protocol and Convention) Act, 1937 — Section 7(i)Arbitration and Conciliation Act, 1996 — Section 2(7), 34, 36, 44, 45Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2

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High Courts13 Jul 2012