Army Act, 1950 — Section 116, 120, 120(2), 120(4), 120(5)Army Rules, 1954 — Rule 180, 22, 23, 24, 33(7)Defence Service Army Regulations, 1987 — Regulation 381, 401, 402, 403, 404

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High Courts01 May 2008Dismissed

Sh. Raj Kumar and Mrs. Kanta Rani Vs Balbir Singh, Sardar Kulwant Singh and New India Assurance Company Ltd.

Delhi High Court · (2008) 05 DEL CK 0061

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High Courts01 May 2008Allowed

Subodh Kumar Jain Vs N.C.T. of Delhi and Others

Delhi High Court · (2008) 103 DRJ 337

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 420

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High Courts01 May 2008Allowed

Ex. Hav. Omprakash Vs Union of India (UOI) and Others

Delhi High Court · (2008) 150 DLT 606 : (2009) 3 SLJ 430

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High Courts01 May 2008

Harpal Singh Arora and Others Vs State and Another

Delhi High Court · (2008) 1 DMC 826 : (2008) 103 DRJ 282 : (2008) ILR Delhi 50 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 156(1), 156(3), 173Penal Code, 1860 (IPC) — Section 307, 324, 406, 498A

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High Courts01 May 2008Allowed

Rishi Dev @ Onkar Singh Vs State (Delhi Admn.)

Delhi High Court · (2008) 05 DEL CK 0024

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 55

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High Courts30 Apr 2008Dismissed

Smt. Kalpana Das and Others Vs Sh. Amit Sharma and The New India Assurance Co. Ltd.

Delhi High Court · (2008) 04 DEL CK 0216

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High Courts30 Apr 2008

Suresh Jain Vs Dinesh Kumar

Delhi High Court · AIR 2008 Delhi 127 : (2009) 160 DLT 604

Arbitration Act, 1940 — Section 14Arbitration and Conciliation Act, 1996 — Section 11, 2(1), 9Civil Procedure Code, 1908 (CPC) — Section 16

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High Courts30 Apr 2008Dismissed

Siddharth Singhal Vs Guru Gobind Singh Indraprastha University and Another

Delhi High Court · (2008) 04 DEL CK 0169

Constitution of India, 1950 — Article 14

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High Courts30 Apr 2008Dismissed

Harish Chand Deepak Kumar Vs Union of India (UOI)

Delhi High Court · (2008) 04 DEL CK 0166

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High Courts30 Apr 2008Disposed Off

S.K. Contractor and Engineers Vs Hindustan Petroleum Corporation Limited

Delhi High Court · (2008) 2 ARBLR 263 : (2008) 150 DLT 584 : (2008) 103 DRJ 61 : (2008) 9 ILR Delhi 79

Arbitration and Conciliation Act, 1996 — Section 12, 13, 34, 42

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High Courts30 Apr 2008Allowed

Meenakshi Rawal Vs State and Others

Delhi High Court · (2008) 104 DRJ 252

Criminal Procedure Code, 1973 (CrPC) — Section 468Delhi Municipal Corporation Act, 1957 — Section 347, 461, 466A, 471

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High Courts30 Apr 2008

Vinod Kumar Luthra and Jaspal Singh @ Jassa Vs S.K. Srivastava

Delhi High Court · (2008) 04 DEL CK 0133

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 29

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High Courts30 Apr 2008

Om Parkash Vs Satnam Singh and Others

Delhi High Court · (2008) 04 DEL CK 0056

Motor Vehicles Act, 1988 — Section 173

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High Courts30 Apr 2008

Vasu Tech Ltd. Vs Ratna Commercial Enterprises Ltd. and Another

Delhi High Court · AIR 2008 Delhi 122

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 7 Rule 11, 151Negotiable Instruments Act, 1881 (NI) — Section 138Specific Relief Act, 1963 — Section 41

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High Courts30 Apr 2008

Vinod Kumar Jain Vs Bses Rajdhani Power Ltd.

Delhi High Court · (2008) 150 DLT 385 : (2008) 103 DRJ 107 : (2008) ELR 586 : (2008) 9 ILR Delhi 65

Electricity Act, 1910 — Section 16, 19Electricity Rules, 1956 — Rule 57, 57(1)

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High Courts29 Apr 2008

Mohini Devi Vs Kiran Devi

Delhi High Court · (2008) 04 DEL CK 0179

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