Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 11

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High Courts17 Apr 2007

Alok Kumar Jain Vs Purnima Jain

Delhi High Court · (2007) 96 DRJ 115

Hindu Marriage (Amendment) Act, 1956 — Section 13(1), 24

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High Courts17 Apr 2007Allowed

Amar Nath Vs D.D.A.

Delhi High Court · (2007) 96 DRJ 324

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High Courts17 Apr 2007Dismissed

Sat Paul Kalra Vs D.D.A.

Delhi High Court · (2007) 96 DRJ 1

Delhi Development Act, 1957 — Section 43(1)

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High Courts17 Apr 2007Dismissed

Amit Yadav Vs DDA and Another

Delhi High Court · (2007) 140 DLT 157

Constitution of India, 1950 — Article 14, 16

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High Courts17 Apr 2007Dismissed

Vishal Sharma Vs Shri Deepak Kumar Mangotra

Delhi High Court · (2007) 04 DEL CK 0018

Evidence Act, 1872 — Section 54Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 25, 37, 67

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High Courts17 Apr 2007Dismissed

Cogent Silver Fiber Pte Ltd. Vs State

Delhi High Court · (2007) 1 ILR Delhi 221

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190(1), 200Penal Code, 1860 (IPC) — Section 120B, 405, 406, 415, 418

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High Courts17 Apr 2007

Oswal Agro Mills Limited Vs Oswal Woollen Mills Limited

Delhi High Court · (2007) 140 DLT 396

Arbitration Act, 1940 — Section 20, 3, 30, 33, 5Arbitration Rules, 1940 — Rule 4Evidence Act, 1872 — Section 45

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High Courts17 Apr 2007Dismissed

Pfizer Inc. Vs Pifer Pharmaceuticals Pvt. Ltd.

Delhi High Court · (2007) 34 PTC 660

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115, 151

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High Courts17 Apr 2007

Lachman Das Bhatia and Sons Vs The Commissioner of Income Tax

Delhi High Court · (2007) 142 DLT 189 : (2007) 162 TAXMAN 118

Income Tax Act, 1961 — Section 247, 256(1), 67

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High Courts16 Apr 2007Dismissed

Dinesh Yadav Vs C.B.I.

Delhi High Court · (2007) 04 DEL CK 0225

Penal Code, 1860 (IPC) — Section 420, 467, 471, 482Prevention of Corruption Act, 1988 — Section 13(1)

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High Courts16 Apr 2007Disposed Off

State (Delhi Administration) Vs Narain Singh and Others

Delhi High Court · (2007) CriLJ 3346 : (2007) 140 DLT 276

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 323, 324, 34, 452

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High Courts16 Apr 2007Allowed

Santosh Kumar @ Guddu Vs The State (Govt. of NCT of Delhi)

Delhi High Court · (2007) 04 DEL CK 0200

Explosive Substances Act, 1908 — Section 3, 4, 5Penal Code, 1860 (IPC) — Section 302

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High Courts16 Apr 2007Dismissed

Ajay Kumar Singh Vs State (NCT of Delhi) and Another

Delhi High Court · (2007) CriLJ 3545

Criminal Procedure Code, 1973 (CrPC) — Section 164, 195Penal Code, 1860 (IPC) — Section 120B, 130, 193, 195, 218

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High Courts16 Apr 2007Dismissed

Commissioner of Income Tax (TDS) Vs Asian Hotels Ltd.

Delhi High Court · (2008) 296 ITR 374 : (2008) 168 TAXMAN 59 : (2007) 163 TAXMAN 243

Income Tax Act, 1961 — Section 115A, 271C

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High Courts16 Apr 2007Dismissed

Ramesh Kumar Vs The Regional Manager, Punjab National Bank

Delhi High Court · (2007) 137 DLT 593 : (2007) 1 DMC 553 : (2007) 3 LLJ 89

Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 21Negotiable Instruments Act, 1881 (NI) — Section 78

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High Courts16 Apr 2007Allowed

Bhageeratha Engineering Ltd. Vs National Highway Authority of India Ltd. and Another

Delhi High Court · (2007) 04 DEL CK 0004

Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(5), 11(6)

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