Arms Act, 1959 — Section 25, 39, 54, 59Criminal Procedure Code, 1973 (CrPC) — Section 161, 293, 313Penal Code, 1860 (IPC) — Section 183, 302, 306, 307, 34

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High Courts10 Aug 2009

Saga Departmental Stores Ltd. Vs Commissioner of Income Tax (Appeals)

Delhi High Court · (2010) 325 ITR 324 : (2010) 188 TAXMAN 27

Income Tax Act, 1961 — Section 260A

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High Courts10 Aug 2009Dismissed

Smt. Sadhna Gupta and Others Vs Sh. R.C. Gupta and Others

Delhi High Court · (2009) ILR Delhi 739 Supp : (2010) 7 RCR(Civil) 1977

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Contract Act, 1872 — Section 171

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High Courts10 Aug 2009

Krishan Kumar Sachan Vs The Lt. Governor and Others

Delhi High Court · (2009) ILR Delhi 753 Supp

Delhi Co-operative Societies Rules, 1973 — Rule 25, 25(1)Transfer of Property Act, 1882 — Section 54, 80

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High Courts10 Aug 2009Allowed

Arvind @ Chhotu and Others Vs State

Delhi High Court · (2009) ILR Delhi 704 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161, 306, 313, 376Evidence Act, 1872 — Section 106, 114

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High Courts07 Aug 2009

Harbans Lal Vs Punjab National Bank

Delhi High Court · (2009) 164 DLT 241 : (2010) 7 RCR(Civil) 2847

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High Courts07 Aug 2009Allowed

Deepak Kumar Vs Union of India (UOI) and Another

Delhi High Court · (2010) 166 DLT 506 : (2010) 249 ELT 486

Customs House Agents Licensing Regulations, 2004 — Regulation 4, 5, 6, 8(1), 8(2)

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High Courts07 Aug 2009

Himalaya College of Education Vs National Council for Teacher Education and Others

Delhi High Court · (2009) 08 DEL CK 0446

Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 27

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High Courts07 Aug 2009

S.N.F. Alloys Pvt. Ltd. Vs The National Small Industries Corporation Ltd.

Delhi High Court · (2009) 162 DLT 77 : (2010) 8 RCR(Civil) 3142

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

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High Courts07 Aug 2009Dismissed

Smt. Shakuntala Gupta Vs Union of India (UOI) and Others

Delhi High Court · (2009) 08 DEL CK 0433

Arbitration and Conciliation Act, 1996 — Section 34Income Tax Act, 1961 — Section 269UD(1A)

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High Courts07 Aug 2009Dismissed

Smt. Satrupa Aggarwal Vs Sh. Nath (HUF) through is Karta Shri Sri Nath and Others

Delhi High Court · (2010) 1 ILR Delhi 157

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 43 Rule 1, Order 5 Rule 20, Order 9 Rule 13Limitation Act, 1963 — Article 123, 10, 11, 12, 13

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High Courts07 Aug 2009