Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 120B, 34, 406, 409, 420Prevention of Corruption Act, 1988 — Section 13(2), 31(1)

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High Courts30 May 2005

Biochem Pharmaceutical and Others Vs State

Delhi High Court · (2005) 121 DLT 207 : (2005) 82 DRJ 653 : (2005) 4 RCR(Criminal) 414

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 18, 18A, 22, 23, 23(4)

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High Courts30 May 2005Dismissed

Zenith Fashions Makers (P) Ltd. Vs Ultimate Fashion Makers Ltd. and Another

Delhi High Court · (2006) 130 CompCas 526 : (2005) 121 DLT 297 : (2005) 83 DRJ 471

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts30 May 2005Dismissed

Savita Sapru and Another Vs Amarjeet Singh Juneja

Delhi High Court · (2005) 2 ARBLR 338 : (2005) 121 DLT 294

Arbitration Act, 1940 — Section 34, 42Arbitration and Conciliation Act, 1996 — Section 2, 2(2), 5, 7, 8Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts27 May 2005Dismissed

Rampat Vs Union of India (UOI) and Others

Delhi High Court · (2005) 122 DLT 643

Civil Procedure Code, 1908 (CPC) — Section 11, 9Constitution of India, 1950 — Article 32Delhi Land Revenue Act, 1954 — Section 110

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High Courts27 May 2005

Sant Kumar Singh Vs State

Delhi High Court · (2005) CriLJ 4760 : (2005) 123 DLT 136 : (2005) 84 DRJ 140 : (2005) 4 RCR(Criminal) 609

Criminal Procedure Code, 1973 (CrPC) — Section 251, 279, 304A

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High Courts27 May 2005Dismissed

Ramakrishna Sales P. Ltd. Vs Union of India (UOI)

Delhi High Court · (2005) 128 ECR 13 : (2005) 188 ELT 16

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 129(E)

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High Courts27 May 2005Disposed Off

Mansoor Ahmed Shah Vs State of Delhi

Delhi High Court · (2005) 3 ALT(Cri) 24 : (2005) 121 DLT 84 : (2005) 82 DRJ 570

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37, 50

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High Courts27 May 2005

Ashok Kumar Mittal Vs Ashwani Kapoor and Another

Delhi High Court · AIR 2005 Delhi 323

Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Partnership Act, 1932 — Section 41, 43, 45, 46, 47

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High Courts27 May 2005Allowed

Dencap Electronics (P) Ltd. Vs Addl. Dir. General of Foreign Trade

Delhi High Court · (2005) 123 ECR 304

Foreign Exchange Regulation Act, 1947 — Section 10Foreign Trade (Development and Regulation) Act, 1992 — Section 11, 11(2), 13Foreign Trade (Regulation) Rules, 1993 — Rule 10, 13, 13, 14, 14

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High Courts27 May 2005Allowed