All India Services Act, 1951 — Section 3(1)Constitution of India, 1950 — Article 311Delhi Police (Appointment and Recruitment) Rules, 1980 — Rule 3(1)

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High Courts30 Apr 2002

Shri Jai Karen and Others Vs Shri Gajender Yadav

Delhi High Court · (2002) 7 AD 191 : (2002) 97 DLT 995

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High Courts30 Apr 2002Dismissed

Ajaib Kaur and Sukhbir Kaur Vs Union of India (UOI) and Others

Delhi High Court · (2002) 64 DRJ 132

Pension Regulations for Army, 1961 — Regulation 173, 213

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High Courts30 Apr 2002

Kundan Lal and Bros. Vs Union of India (UOI) and Another

Delhi High Court · (2002) 99 DLT 500

Arbitration Act, 1940 — Section 14, 30, 33Contract Act, 1872 — Section 73

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High Courts29 Apr 2002

Paresh Nath Sharma Vs Union of India (UOI) and Others

Delhi High Court · (2002) 04 DEL CK 0172

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High Courts29 Apr 2002Dismissed

Government of NCT of Delhi and Another Vs Association of Plot Holders and Others Govt. of NCT of Delhi and Another Vs Shri Birender Govil

Delhi High Court · (2002) 04 DEL CK 0171

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High Courts29 Apr 2002

Commissioner of Income Tax Vs Quantas Airways Ltd.

Delhi High Court · (2002) 175 CTR 98

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High Courts29 Apr 2002

Mangat Ram, etc. Vs State of Delhi and Others

Delhi High Court · (2002) 2 DMC 204

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 498A

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High Courts29 Apr 2002

National Geographic Society Vs Mulla Yaffe and Others

Delhi High Court · (2002) 04 DEL CK 0147

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3

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High Courts29 Apr 2002Dismissed

Smt. Asha Rani Vs Swami Keshwanand Puri and Others

Delhi High Court · (2002) 5 AD 929

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 41

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High Courts29 Apr 2002Dismissed

Vinod Kumar Vs Govt. of NCT of Delhi and Others Mool Chand Vs Dy. Commissioner of Police and Others

Delhi High Court · (2002) 5 AD 385 : (2002) 99 DLT 266 : (2003) 3 SLJ 267

Arms Act, 1959 — Section 25, 4Delhi Police Act, 1978 — Section 21Penal Code, 1860 (IPC) — Section 399, 402

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High Courts29 Apr 2002Dismissed

Shri J.P. Aggarwal Vs Director General of Works and Others

Delhi High Court · (2002) 7 AD 142 : (2002) 3 ARBLR 426 : (2002) 99 DLT 44

Constitution of India, 1950 — Article 19, 21

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High Courts29 Apr 2002

The Commissioner of Income Tax, Delhi - II, New Delhi Vs Quantas Airways Ltd., New Delhi

Delhi High Court · (2002) 99 DLT 172 : (2002) 256 ITR 84 : (2002) 122 TAXMAN 935

Income Tax Act, 1961 — Section 10, 2, 2(24), 256(1), 4Income Tax Rules, 1962 — Rule 10, 10(1), 10(2)

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