Delhi High Court Judgments

Civil Procedure Code, 1908 (CPC) — Section 151Employees (Terms and Conditions of Services) Rules, 1971 — Rule 75(1)Penal Code, 1860 (IPC) — Section 498A

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High Courts20 Apr 2011Allowed

National Council for Teacher Education and Another Vs G.D. Memorial College of Education The Member Secretary National Council for Teacher Education and Others Vs Guru Nank Khalsa College

Delhi High Court · (2011) 123 DRJ 465 : (2011) 5 ILR Delhi 147

National Council for Teacher Education Act, 1993 — Section 14, 14(1), 14(3), 14(4), 32National Council for Teachers Education (Recognition, Norms and Procedure) Regulations, 2007 — Regulation 4, 5(1), 7, 8, 8(1)National Council for Teachers Education (Recognition, Norms and Procedure) Regulations, 2009 — Regulation 7(11), 8(7)

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High Courts20 Apr 2011Dismissed

C.K. Sucharita Vs State of Delhi

Delhi High Court · (2011) 04 DEL CK 0247

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 6Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63

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High Courts20 Apr 2011Dismissed

Municipal Corporation of Delhi Vs Sh. Sultan Singh and Others

Delhi High Court · (2011) 123 DRJ 589 : (2011) 5 ILR Delhi 128

Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 60Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 23

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High Courts20 Apr 2011Dismissed

Shri Rajendra Kumar Bansal and Others Vs Shri Des Raj Batra and Others

Delhi High Court · (2011) 04 DEL CK 0220

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 151

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High Courts20 Apr 2011Dismissed

The M.P. State Mining Corporation Ltd. Vs Sanjeev Bhaskar and Others

Delhi High Court · (2011) 123 DRJ 455

Companies Act, 1956 — Section 10FConstitution of India, 1950 — Article 214Forest (Conservation) Act, 1980 — Section 2

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High Courts20 Apr 2011Dismissed

Sunil Sharma and Another Vs Raghunath Rai and Another

Delhi High Court · (2011) 182 DLT 523

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High Courts20 Apr 2011Dismissed

Municipal Corporation of Delhi Vs Raj Kumar

Delhi High Court · (2011) 04 DEL CK 0171

Industrial Disputes Act, 1947 — Section 33C

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High Courts20 Apr 2011Dismissed

Directorate of Enforcement Vs M. Shamba Shiva Rao

Delhi High Court · (2011) 107 SCL 498

Civil Procedure Code, 1908 (CPC) — Section 132Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Foreign Exchange Regulation Act, 1973 — Section 13, 18, 18A, 19(1), 19(2)

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High Courts20 Apr 2011