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Delhi High Court judgments

1,29,263 judgments · page 5,197 of 6,464

High Courts20 Apr 2005Dismissed

Ms. Darika Bhatia Vs Sh. V.L. Bhatia

Delhi High Court · (2005) 119 DLT 518 : (2005) 1 DMC 823 : (2005) 82 DRJ 25 : (2005) 4 RCR(Civil) 811

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 16, 17, 18, 19Hindu Adoptions and Maintenance Act, 1956 — Section 20, 23, 3
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High Courts19 Apr 2005

In Re: Bharat Steel Tubes Pvt. Ltd.

Delhi High Court · (2005) 121 DLT 65

Companies (Court) Rules, 1959 — Rule 9Companies Act, 1913 — Section 171Companies Act, 1956 — Section 391, 446, 446(1), 446(2), 468
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High Courts16 Apr 2005Dismissed

State Bank of India Vs Sh. Mukesh Jain and Another

Delhi High Court · (2005) 04 DEL CK 0058

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 1(4)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(4), 17, 34
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High Courts15 Apr 2005Dismissed

Madan Lal Jain Vs Smt. Kaushalaya Devi Ahuja

Delhi High Court · (2005) 119 DLT 488 : (2005) 82 DRJ 443

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 4, Order 2 Rule 7Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1), 14(2), 15(1), 15(7)
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High Courts13 Apr 2005

Kassu Ram Vs State

Delhi High Court · (2005) 04 DEL CK 0087

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
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High Courts13 Apr 2005Allowed

Sh. Tarun Kumar Vaish Vs Ms. Meenakshi Vaish

Delhi High Court · (2005) 119 DLT 567 : (2005) 82 DRJ 22 : (2005) 3 RCR(Civil) 711

Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13B, 13B(1), 14, 14(1)Special Marriage Act, 1954 — Section 28
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