Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 141Copyright Act, 1957 — Section 13, 13(3), 13(4), 14, 15

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High Courts01 Jul 2010

Delhi Transport Corporation Vs Shri Satyawan

Delhi High Court · (2010) 07 DEL CK 0036

Industrial Disputes Act, 1947 — Section 10, 17B, 33(2)

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High Courts01 Jul 2010Dismissed

Shri S.P. Arora Vs Syndicate Bank and Another

Delhi High Court · (2010) 07 DEL CK 0020

Constitution of India, 1950 — Article 226

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High Courts01 Jul 2010Dismissed

Shri Brij Pal Singh Vs Presiding Officer and Others

Delhi High Court · (2010) 07 DEL CK 0019

Constitution of India, 1950 — Article 226

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High Courts01 Jul 2010Allowed

Indraj (deceased) through LR''s and Others Vs Union of India (UOI) and Another

Delhi High Court · AIR 2010 Delhi 129 : (2010) 171 DLT 455 : (2011) 7 RCR(Civil) 2490

Land Acquisition Act, 1894 — Section 10, 18, 19, 25, 4

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High Courts01 Jul 2010

Satyendra Kumar Jain and Another Vs State and Another

Delhi High Court · (2010) 07 DEL CK 0004

Criminal Procedure Code, 1973 (CrPC) — Section 173, 438, 482Penal Code, 1860 (IPC) — Section 306, 34

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High Courts22 Jun 2010Dismissed

Dushyant Varma Vs State of NCT of Delhi

Delhi High Court · (2010) 06 DEL CK 0065

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 376

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High Courts11 Jun 2010Dismissed

Prem Garg and Others Vs Glencore Grain Rotterdam B.V.

Delhi High Court · (2011) 179 DLT 53

Arbitration and Conciliation Act, 1996 — Section 47, 49Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50, Order 7 Rule 11, 151, 2, 37Stamp Act, 1899 — Section 35

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High Courts04 Jun 2010

Sara International Ltd. Vs Golden Agri International PTE Ltd. and Another

Delhi High Court · (2010) 6 ILR Delhi 318

Arbitration and Conciliation Act, 1996 — Section 16, 2, 21, 44, 45Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 7 Rule 11, 151, 20Contract Act, 1872 — Section 23

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High Courts04 Jun 2010

Model Machinery Co. (P.) Ltd. Vs Registrar of Companies

Delhi High Court · (2010) 102 SCL 178

Companies (Court) Rules, 1959 — Rule 94Companies Act, 1956 — Section 162, 560, 560(1), 560(2), 560(3)

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