Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 17(3A), 4, 6

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High Courts06 Jul 2005

Lakshmi Chand and Others Vs Ministry of Human Resource Development and Another

Delhi High Court · (2005) 07 DEL CK 0107

Constitution of India, 1950 — Article 14, 226National Commission for Women (Salaries, Allowances and other terms and conditions of service of Group C and Group D Officers) Rules, 1997 — Rule 4, 5, 6, 8National Commission for Women Act, 1990 — Section 17(2), 3, 5, 5(1)

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High Courts06 Jul 2005

Vijay Kumar Vs State of NCT of Delhi and Others

Delhi High Court · (2005) 122 DLT 561

Penal Code, 1860 (IPC) — Section 363

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High Courts06 Jul 2005

Smt. Meera Mishra Vs Directorate of Education and Another

Delhi High Court · (2005) 121 DLT 416 : (2005) 84 DRJ 547

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High Courts06 Jul 2005Allowed

D.K. Jain and Another Vs Delhi Jal Board and Others

Delhi High Court · (2005) 121 DLT 401 : (2005) 85 DRJ 456

Constitution of India, 1950 — Article 14, 16, 226

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High Courts05 Jul 2005

Gulijeet Singh Kochar and Another Vs State

Delhi High Court · (2005) 121 DLT 516 : (2006) 1 RCR(Criminal) 618

Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(3), 173(8), 482Penal Code, 1860 (IPC) — Section 304A

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High Courts05 Jul 2005Disposed Off

Delhi State Civil Supplies Corporation Ltd. Vs Bishan Lal and Others

Delhi High Court · (2005) 07 DEL CK 0095

Industrial Disputes Act, 1947 — Section 17B

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High Courts05 Jul 2005

National Small Industries Corporation Ltd. Vs Globe Circuits (India)

Delhi High Court · (2005) 4 RCR(Civil) 528

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 48 Rule 3Contract Act, 1872 — Section 55Penal Code, 1860 (IPC) — Section 380, 448

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High Courts05 Jul 2005

Dheeraj Singh Vs State

Delhi High Court · (2005) 121 DLT 342 : (2005) 83 DRJ 255

Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 439Penal Code, 1860 (IPC) — Section 120B, 307, 34, 364A, 365

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High Courts05 Jul 2005

Lalit Kala Accademy Vs Svapan Const. AE+

Delhi High Court · (2005) 2 ARBLR 447 : (2005) 121 DLT 495 : (2005) 83 DRJ 292 : (2005) 4 RCR(Civil) 440

Arbitration and Conciliation Act, 1996 — Section 11, 16, 34Lalit Kala Akademi (Taking Over of Management) Act, 1997 — Section 3(3)

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High Courts04 Jul 2005Allowed

Shri A.P. Jain Vs Faridabad Metal Udyog

Delhi High Court · (2006) 3 BC 262 : (2005) 123 DLT 114 : (2005) 83 DRJ 389

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Companies (Amendment) Act, 1988 — Section 68Companies Act, 1956 — Section 10F, 397, 398

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High Courts04 Jul 2005

G.S. Mayawala and Others Vs Motion Picture Association

Delhi High Court · (2006) 132 CompCas 388 : (2005) 122 DLT 185 : (2005) 83 DRJ 361

Companies (Amendment) Act, 1956 — Section 155, 166, 210, 274, 397Companies Act, 1913 — Section 25Constitution of India, 1950 — Article 19

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High Courts04 Jul 2005

Festo Controls Pvt. Ltd. Vs Numero Uno Pneumatics Pvt. Ltd.

Delhi High Court · (2005) 07 DEL CK 0053

Sales of Goods Act, 1930 — Section 19, 20, 21, 22, 23

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High Courts04 Jul 2005

Reserve Bank of India Vs J.V.G. Finance Limited

Delhi High Court · (2006) 130 CompCas 316 : (2005) 83 DRJ 264 : (2006) 68 SCL 371

Reserve Bank of India Act, 1934 — Section 45IA, 45MC

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High Courts04 Jul 2005

Ramesh N. Hemnani Vs Wimpy Fast Foods Pvt. Ltd. and Others

Delhi High Court · (2005) 07 DEL CK 0023

Companies Act, 1956 — Section 397, 398, 400, 402, 403

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High Courts04 Jul 2005Dismissed

Smt. Urmila Devi and Others Vs Shankar Trading Co. (P) Ltd. and Others

Delhi High Court · (2005) 07 DEL CK 0022

Companies Act, 1956 — Section 433, 434, 439

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High Courts04 Jul 2005

Basant Mishra Vs Frost Falcon Distilleries Ltd. and Iceberg Industries Ltd.

Delhi High Court · (2005) 07 DEL CK 0015

Companies Act, 1956 — Section 406, 420, 434Foreign Exchange Management Act, 1999 — Section 2Negotiable Instruments Act, 1881 (NI) — Section 138

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