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Delhi High Court judgments

1,29,263 judgments · page 5,162 of 6,464

High Courts29 Sept 2005

Marson''s Electricals Ltd. Vs Union of India (UOI), The Director General of Supplies and Disposal and Shri B.L. Nishad, Sole Arbitrator, The Director General of Supplies and Disposal Union of India (UOI), The Director General of Supplies and Disposal and Shri. B.L. Nishad, Sole Arbitrator, The Director General of Supplies and Disposal Vs Marson''s Electricals Ltd.

Delhi High Court · (2005) 09 DEL CK 0093

Arbitration Act, 1940 — Section 14, 17, 29, 30, 33Contract Act, 1872 — Section 20
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High Courts29 Sept 2005

Capt. D.P. Verma Vs Air Sahara and Others

Delhi High Court · (2005) 09 DEL CK 0081

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 1 Rule 13, Order 1 Rule 9, Order 2 Rule 3, Order 2 Rule 6Penal Code, 1860 (IPC) — Section 420
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High Courts28 Sept 2005

Naresh Datt Sharma Vs State

Delhi High Court · (2005) 124 DLT 322 : (2005) 84 DRJ 390

Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 409, 477AProbation of Offenders Act, 1958 — Section 4(1)
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High Courts27 Sept 2005Allowed

Rajesh Bagga Vs State and Another

Delhi High Court · (2005) 124 DLT 312 : (2005) 84 DRJ 392 : (2006) 1 RCR(Criminal) 196

Criminal Procedure Code, 1973 (CrPC) — Section 251Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
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