High Courts02 Aug 2001Allowed

Shail Kumari Vs Saraswati Devi

Delhi High Court · (2002) 96 DLT 131 : (2002) 3 RCR(Civil) 239

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, 115, 151Delhi High Court (Original Side) Rules, 1967 — Rule 3Stamp Act, 1899 — Section 33, 35, 36
High Courts01 Aug 2001Dismissed

Shri Rajat Mittal Vs State and Anrs.

Delhi High Court · (2002) 108 CompCas 55 : (2001) 94 DLT 162 : (2001) 60 DRJ 123

Criminal Procedure Code, 1973 (CrPC) — Section 210, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts01 Aug 2001Allowed

Mohinder Singh Vs State

Delhi High Court · (2001) 7 AD 468 : (2002) 1 Crimes 1 : (2001) 93 DLT 589

Arms Act, 1959 — Section 25, 54, 59Penal Code, 1860 (IPC) — Section 34, 392, 397
High Courts01 Aug 2001Dismissed

Kali Charan Vs Ishwar Dass

Delhi High Court · (2001) 93 DLT 304 : (2002) 61 DRJ 401

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 17