Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10, 3(1), 3(3), 8Constitution of India, 1950 — Article 22, 22(5)

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High Courts05 Aug 2010

Kumari Uzma Bano and Others Vs Govt. of NCT of Delhi and Another

Delhi High Court · (2010) 172 DLT 344 : (2010) 6 SLR 575

Delhi School Education Act, 1973 — Section 10, 12, 14, 14(2), 2Delhi School Education Rules, 1973 — Rule 139, 141, 141(2)Right of Children to Free and Compulsory Education Act, 2009 — Section 13, 2, 3(2), 4, 5

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High Courts05 Aug 2010Allowed

Indian Exporters Grievance Forum and Another Vs Union of India (UOI) and Others

Delhi High Court · (2010) 08 DEL CK 0104

Constitution of India, 1950 — Article 14, 19(1), 226, 300ACustoms Act, 1962 — Section 25Foreign Trade (Development and Regulation) Act, 1992 — Section 5

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High Courts05 Aug 2010

Pramod Bhatia and Others Vs State and Another

Delhi High Court · (2010) 08 DEL CK 0094

Criminal Procedure Code, 1973 (CrPC) — Section 482Hindu Marriage Act, 1955 — Section 13(1)Penal Code, 1860 (IPC) — Section 34, 406, 498A

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High Courts05 Aug 2010Allowed

Arun @ Khadak Singh Vs State

Delhi High Court · (2010) 08 DEL CK 0082

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 26, 27Penal Code, 1860 (IPC) — Section 302, 324

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High Courts05 Aug 2010

Syed Nusrat Ali Vs State and Another

Delhi High Court · (2010) 08 DEL CK 0075

Constitution of India, 1950 — Article 227Contempt of Courts Act, 1971 — Section 10Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts05 Aug 2010Allowed

Dan Singh Vs Union of Union (UOI) and Others

Delhi High Court · (2010) 08 DEL CK 0052

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High Courts05 Aug 2010Dismissed

Tirupati Structurals Ltd. Vs Commissioner of Income Tax

Delhi High Court · (2010) 08 DEL CK 0003

Income Tax Act, 1961 — Section 131, 143(3), 260A, 68

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High Courts04 Aug 2010Dismissed

Sh. Hardev Singh Sokhi through Attorney Sh. Surinder Singh Madan Vs Ms. Varsha Sehgal

Delhi High Court · (2010) 172 DLT 1 : (2010) 6 ILR Delhi 659

Delhi Rent Control Act, 1958 — Section 25B, 25B(4), 25B(5), 25B(8)Limitation Act, 1963 — Section 14(1), 5

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High Courts04 Aug 2010

The Commissioner of Income Tax Vs Harparshad and Company Ltd.

Delhi High Court · (2011) 237 CTR 468 : (2011) 1 ILR Delhi 22 : (2010) 328 ITR 53

Income Tax Act, 1961 — Section 256(2), 271(1), 272(1), 276C

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High Courts04 Aug 2010

Avtar Singh Vs State

Delhi High Court · (2010) 08 DEL CK 0100

Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Penal Code, 1860 (IPC) — Section 308, 34, 506(2)

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High Courts04 Aug 2010Dismissed

Rajdhani Co-Operative Group Housing Society Ltd. Vs The Presiding Officer, Delhi Cooperative Tribunal and Others

Delhi High Court · (2010) 118 DRJ 711

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Constitution of India, 1950 — Article 226, 227

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High Courts04 Aug 2010Dismissed

Municipal Corporation of Delhi Vs Manoj Gupta

Delhi High Court · (2010) 171 DLT 600 : (2010) 127 FLR 344

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33, 47

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High Courts04 Aug 2010

Harmeet Singh and Others Vs State and Another

Delhi High Court · (2010) 08 DEL CK 0085

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Penal Code, 1860 (IPC) — Section 307, 34, 498AProtection of Women From Domestic Violence Act, 2005 — Section 12

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High Courts04 Aug 2010Allowed

Union of India (UOI) Vs M. Shankar Kumar

Delhi High Court · (2010) 08 DEL CK 0059

Central Civil Services (Conduct) Rules, 1964 — Rule 11, 14, 15, 3(1)

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