Central Reserve Police Force Act, 1949 — Section 14(3), 3Central Reserve Police Force Rules, 1955 — Rule 27, 28, 7(B)Constitution of India, 1950 — Article 311, 311(1)

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High Courts13 Aug 2001

Karam Singh Vs Union of India and Others

Delhi High Court · (2001) 08 DEL CK 0059

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High Courts13 Aug 2001Dismissed

Shri Partap Rai Kalra Vs Shri Om Prakash Sharma

Delhi High Court · (2001) 93 DLT 858 : (2001) 60 DRJ 315

Delhi Rent Control Act, 1958 — Section 14(1)

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High Courts13 Aug 2001

Mr. Rishi Pal Singh Vs New Delhi Municipal Council Mr. Desh Raj Vs New Delhi Municipal Council Shri Hari Dev Vs New Delhi Municipal Council Shri Achya Lal Vs New Delhi Municipal Council Shri Shri Ram Vs New Delhi Municipal Council Shri Ram Pujan Singh Vs New Delhi Municipal Council Shri Ramesh Chand Vs New Delhi Municipal Council

Delhi High Court · (2002) 95 DLT 908 : (2002) 64 DRJ 375

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High Courts13 Aug 2001Dismissed

Mecengineers, Engineers and Contractors Vs Hotel Imperial and Another

Delhi High Court · (2001) 08 DEL CK 0036

Arbitration Act, 1940 — Section 11

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High Courts13 Aug 2001Partly Allowed

Falcon Air Cargo and Travels (P) Ltd. Vs Union of India

Delhi High Court · (2001) 93 DLT 843 : (2001) 60 DRJ 618 : (2001) 78 ECC 596 : (2002) 140 ELT 8

Constitution of India, 1950 — Article 19(1), 226Customs Act, 1962 — Section 146(2)Customs House Agents Licensing Regulations, 1984 — Regulation 10, 12, 12(2), 13, 14

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High Courts10 Aug 2001

M/s Ruby Knitting Industries and Others Vs Central Bank of India and Another

Delhi High Court · (2001) 107 CompCas 584 : (2001) 93 DLT 829 : (2001) 60 DRJ 266 : (2002) 1 RCR(Civil) 565

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 19(5), 31

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High Courts10 Aug 2001Allowed

Shri Geesh Kaushik Vs Union of India and others

Delhi High Court · (2001) 08 DEL CK 0280

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High Courts10 Aug 2001Dismissed

Mr. Sami Khatib and another Vs Seagull Labs (I) Pvt. Ltd. and another

Delhi High Court · (2001) 08 DEL CK 0276

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts10 Aug 2001

Curewel (India) Ltd. Vs Pharmachim and another

Delhi High Court · (2001) 08 DEL CK 0270

Arbitration Act, 1940 — Section 33

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High Courts10 Aug 2001Allowed

Smt. Sanita Arora Vs Union of India and others

Delhi High Court · (2001) 94 DLT 120 : (2001) 60 DRJ 607 : (2001) 78 ECC 683 : (2002) 142 ELT 554

Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 11B, 11D, 11D(4)Constitution of India, 1950 — Article 12

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High Courts10 Aug 2001Allowed

Smt. Shukla Malhotra and Others Vs M/s Dee Pee Kagajudyog Pvt. Ltd.

Delhi High Court · (2001) 94 DLT 724 : (2001) 60 DRJ 725

Delhi Rent Control Act, 1958 — Section 15(1)

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High Courts10 Aug 2001

Smt. Krishna Prakash and Another Vs Dilip Harel Mitra Chenoy

Delhi High Court · AIR 2002 Delhi 81 : (2001) 93 DLT 777

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 22 Rule 4, Order 41 Rule 27, Order 41 Rule 33Court Fees Act, 1870 — Section 17, 7Delhi Rent Control (Amendment) Act, 1976 — Section 3

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High Courts10 Aug 2001

Castrol Limited and Another Vs Shankarlal Nagwani

Delhi High Court · (2002) 95 DLT 142

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High Courts10 Aug 2001

Shri Jyoti Kumar Ahuja and Others Vs Narender Singh Grewal and Others

Delhi High Court · (2001) 08 DEL CK 0208

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