Constitution of India, 1950 — Article 14Warehousing Corporations Act, 1962 — Section 6, 7, 7(3)Warehousing Corporations Rules, 1963 — Rule 3, 4, 4(3), 4(4), 7

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High Courts21 Nov 2003Dismissed

Mohd Hamid Sagar Vs The Election Commission of India and Others

Delhi High Court · (2003) 11 DEL CK 0017

Conduct of Elections Rules, 1961 — Rule 10, 10(4)

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High Courts20 Nov 2003Dismissed

Ashok Kumar Vs Union of India (UOI) and Others

Delhi High Court · (2005) 80 DRJ 532 : (2003) 2 ILR Delhi 541

Delhi Development Act, 1957 — Section 12Land Acquisition Act, 1894 — Section 11, 11A, 4, 4(1), 5A

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High Courts20 Nov 2003Dismissed

Ranjit Tukaram Choudhury Vs State

Delhi High Court · (2003) 8 AD 164 : (2003) 108 DLT 689 : (2004) 72 DRJ 459

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 406, 420

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High Courts20 Nov 2003Dismissed

Union of India (UOI) Vs Shri Bani Lal

Delhi High Court · (2004) 3 ACC 152 : (2005) ACJ 1763 : (2004) 112 DLT 928 : (2004) 72 DRJ 44

Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 3, 5Railways Act, 1989 — Section 124A, 127

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High Courts20 Nov 2003

Dr. K.S. Jawatkar Vs Jawaharlal Nehru University and Others

Delhi High Court · (2003) 8 AD 349 : (2003) 108 DLT 607 : (2004) 3 SLJ 460

Constitution of India, 1950 — Article 14, 16(1), 19(1), 21, 226Jawaharlal Nehru Universities Act, 1966 — Section 5(6)

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High Courts20 Nov 2003Allowed

Punjab and Sind Bank Vs Smt. Koel Kanta Kohli and Others

Delhi High Court · (2005) 125 CompCas 183 : (2003) 108 DLT 682 : (2004) 72 DRJ 42

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Limitation Act, 1963 — Section 5

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High Courts20 Nov 2003

Raj Rani Vs G.T.B. Hospital and Another

Delhi High Court · (2005) 116 DLT 522 : (2005) 105 FLR 187 : (2006) 2 SLJ 218

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F, 25G, 25H

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High Courts20 Nov 2003Dismissed

Mr. Sanjoy Sachdev Vs Chief Election Commission and Others

Delhi High Court · (2003) 2 ILR Delhi 529

Constitution of India, 1950 — Article 226, 327, 328, 329

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High Courts19 Nov 2003Allowed

K.L. Verma and Another Vs Shri V.K. Sharma and Another

Delhi High Court · (2003) 3 ARBLR 532 : (2003) 108 DLT 699 : (2004) 72 DRJ 47 : (2004) 1 RAJ 309

Arbitration Act, 1940 — Section 20, 34Civil Procedure Code, 1908 (CPC) — Section 114, 151, 152Partnership Act, 1932 — Section 69, 69(3)

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High Courts19 Nov 2003Allowed

Rita Choudhrie and Another Vs Samtya Dev and Another

Delhi High Court · (2004) 72 DRJ 518

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7Delhi Land Reforms Act, 1954 — Section 84

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High Courts19 Nov 2003Dismissed

Ashok Kumar Roy Vs Chanda Devi and Others

Delhi High Court · (2004) 1 AD 642 : (2003) 108 DLT 747 : (2004) 72 DRJ 413

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 88, 100, 151Delhi Rent Control Act, 1958 — Section 14(1)

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High Courts19 Nov 2003Dismissed

Hindustan Prefab Ltd. Vs Labour Commissioner and Others

Delhi High Court · (2003) 108 DLT 585 : (2004) 3 SLJ 457

Constitution of India, 1950 — Article 226

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