Civil Procedure Code Amendment Act, 2002 — Section 26Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11Hindu Succession Act, 1956 — Section 6

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High Courts26 May 2006

HTIL Corporation, B.V. and Others Vs Mr. Ajay Kohli and Others

Delhi High Court · (2006) 130 DLT 629 : (2006) 90 DRJ 410

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 2, Order 8 Rule 3, 129

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High Courts26 May 2006Allowed

Thermospares India Vs B.H.E.L. and Others

Delhi High Court · (2006) 2 ARBLR 404 : (2006) 130 DLT 382 : (2006) 89 DRJ 702

Arbitration Act, 1940 — Section 20, 3, 30, 33, 41Civil Procedure Code, 1908 (CPC) — Section 34

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High Courts25 May 2006Dismissed

Syndicate Bank Vs General Sales and Exports and Others

Delhi High Court · (2006) 05 DEL CK 0241

Civil Procedure Code, 1908 (CPC) — Section 21, 21(1), 96

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High Courts25 May 2006Dismissed

BSES Rajdhani Power Ltd. and Another Vs Government of NCT of Delhi and Others

Delhi High Court · (2006) 130 DLT 260

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10Delhi Electricity Reform (Transfer Scheme) Rules, 2001 — Rule 2, 3, 3(1), 3(2), 4Delhi Electricity Reform Act, 2000 — Section 14, 15, 16, 18, 24

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High Courts25 May 2006Allowed

Sh. Chander Mal etc. Vs Union of India (UOI) and Others

Delhi High Court · (2006) 89 DRJ 385

Constitution of India, 1950 — Article 14, 226Land Acquisition Act, 1894 — Section 1, 10, 11, 12(2), 16

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High Courts25 May 2006Disposed Off

Sh. Mahender Singh Vs Union of India (UOI)

Delhi High Court · (2006) 05 DEL CK 0221

Constitution of India, 1950 — Article 14, 226Land Acquisition Act, 1894 — Section 10, 11, 12(2), 16, 17

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High Courts25 May 2006Disposed Off

Amritpal Singh Gambhir Vs Dr. Sukhdev Singh Gambhir and Another

Delhi High Court · (2006) 05 DEL CK 0220

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10

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High Courts25 May 2006Disposed Off

Triveni Engineering and Industries Ltd. Vs Smt. Tejinder Kaur Gona

Delhi High Court · (2006) 05 DEL CK 0219

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts25 May 2006Partly Allowed

Sh. Rajiv Kapoor Vs Smt. Seema Kapoor and Another

Delhi High Court · (2006) 132 DLT 300 : (2006) 4 RCR(Civil) 580

Civil Procedure Code, 1908 (CPC) — Section 96Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 14(1), 18, 20, 3

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High Courts25 May 2006Disposed Off