High Courts20 Mar 2007Dismissed

Baldesh Vs State

Delhi High Court · (2007) 03 DEL CK 0185

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 364A, 392, 397
High Courts20 Mar 2007Allowed

Dalip Singh Vs M.C.D. and Others

Delhi High Court · (2007) 140 DLT 20 : (2007) 1 ILR Delhi 1256

Constitution of India, 1950 — Article 226Delhi Municipal Corporation Services (Control and Appeal) Regulations, 1959 — Rule 8
High Courts20 Mar 2007

Bilcare Limited Vs Amartara Private Limited

Delhi High Court · (2007) 34 PTC 419

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 4Patents Act, 1970 — Section 107(1), 13(4), 2(11), 25(2), 29(2)Patents and Designs Act, 1911 — Section 2(8), 26(1)
High Courts19 Mar 2007Allowed

Tasnemul Haq Vs Union of India (UOI) and Another

Delhi High Court · (2007) 141 DLT 647

Administration of Evacuee Property (Central) Rules, 1950 — Rule 29Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 20B