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Delhi High Court judgments

1,31,711 judgments · page 5,011 of 6,586

High Courts14 Dec 2007Allowed

Daya Sapra Vs Vishnu Dutt Sharma

Delhi High Court · (2010) 2 CompLJ 91 : (2008) 100 DRJ 578 : (2007) 12 ILR Delhi 78

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 19, 11Criminal Procedure Code, 1973 (CrPC) — Section 300, 403Evidence Act, 1872 — Section 40, 41, 42, 43
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High Courts14 Dec 2007

M.D. Jindal Vs Angad Paul and Others

Delhi High Court · (2007) 12 ILR Delhi 15 Supp

Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 167, 205, 205(1), 251, 313Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420, 468
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High Courts13 Dec 2007Disposed Off

Union of India (UOI) and Another Vs Shanker Raju

Delhi High Court · (2008) 150 DLT 545 : (2008) 100 DRJ 742 : (2007) 11 ILR Delhi 206

Administrative Tribunals (Amendment) Act, 2006 — Section 10Administrative Tribunals Act, 1985 — Section 14, 19, 3, 30, 6Company Law Board (Qualification, Experience and other Conditions of Service of Members) Rules, 1993 — Rule 13, 4
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High Courts13 Dec 2007Allowed

Lala Ram Vs State

Delhi High Court · (2008) 100 DRJ 129

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 161Penal Code, 1860 (IPC) — Section 302, 34, 394, 399, 411
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High Courts12 Dec 2007Dismissed

V.C. Anthony, Chairman, Bhageeratha Engineering Ltd., Mr. Sunny Madathil, Director, Bhageeratha Engineering Ltd., Mr. Jorton Anthony, Former Director, Bhageeratha Engineering Ltd. and Mr. K.C. Joseph, Former Director, Bhageeratha Engennering Ltd. Vs Citi Financial Consumer Finance India Ltd.

Delhi High Court · (2008) 1 BC 430 : (2008) 102 DRJ 40

Companies Act, 1956 — Section 291Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142, 144
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