Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 5(1)(d), 5(2)

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High Courts18 May 2012Dismissed

In Re: In The Matter of Utility Engg. (I) Ltd.

Delhi High Court · (2012) 115 SCL 304

Companies Act, 1956 — Section 457(2E)Contract Act, 1872 — Section 5

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High Courts18 May 2012Dismissed

Shamimuddin Vs Babu Lal

Delhi High Court · (2012) 05 DEL CK 0224

Delhi Rent Control Act, 1958 — Section 14(1)(e), 25B

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High Courts18 May 2012Dismissed

Inderjeet Vs State Govt of Nct of Delhi

Delhi High Court · (2012) 05 DEL CK 0110

Prevention of Food Adulteration Act, 1954 — Section 16(1), 7

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High Courts18 May 2012Dismissed

Salma Vs Nanhey Miyan @ Naseem Khan

Delhi High Court · (2012) 05 DEL CK 0091

Delhi Rent Control Act, 1958 — Section 14(1)(e), 25B

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High Courts18 May 2012Dismissed

Indiabulls Financial Services Limited (India) Vs Amaprop Limited (Cayman Islands) and Anr

Delhi High Court · (2012) 192 DLT 338

Arbitration and Conciliation Act, 1996 — Section 12, 12, 12, 13, 2(1)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11International Chamber of Commerce Arbitration Rules, 1998 — Rule 57(2)

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High Courts18 May 2012

UOI and Others Vs Master Karan Thr. His Next Friend/Father Suraj Bhan

Delhi High Court · (2012) 05 DEL CK 0077

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High Courts18 May 2012Dismissed

Rajender Verma Vs Ashok malik

Delhi High Court · (2012) 05 DEL CK 0070

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 313, 349, 482, 91Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts18 May 2012

Santosh Malhotra Vs Ved Prakash Malhotra and Others

Delhi High Court · (2012) 5 ILR Delhi 518 : (2012) 2 JCC 1325

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Hindu Marriage Act, 1955 — Section 24

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High Courts18 May 2012Dismissed

Azad Singh Vs Delhi Tourism and Transportation Development Corporation Ltd

Delhi High Court · (2012) 2 JCC 1329

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(11), 14(16), 14(8)

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