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Delhi High Court judgments, 2009

4,759 judgments · page 123 of 238

High Courts10 Jul 2009Allowed

D.D.A. Vs Firoz Ahmed and Another

Delhi High Court · (2009) 7 ILR Delhi 321

Assistant Engineer Recruitment Rules — Rule 24, 27Constitution of India, 1950 — Article 13(2), 14, 16Delhi Development Act, 1957 — Section 13(1), 15, 3, 4, 52
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High Courts10 Jul 2009Allowed

Usha Rani Vs State (Delhi Admn.)

Delhi High Court · (2009) ILR Delhi 141 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 307, 34
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High Courts10 Jul 2009

Puneet Kumar Vs Vandana and Others

Delhi High Court · (2009) 2 DMC 365 : (2010) 6 RCR(Criminal) 878

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(3), 161, 173, 173(1)Penal Code, 1860 (IPC) — Section 34, 341, 351, 354, 406
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High Courts10 Jul 2009Dismissed

Shri Jiten Bhalla Vs Ms. Gaytri Bajaj

Delhi High Court · (2009) 7 ILR Delhi 343 : (2010) 7 RCR(Civil) 1432

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 47 Rule 1, 114, 151Constitution of India, 1950 — Article 142, 226Hindu Marriage Act, 1955 — Section 13B, 13B(1), 13B(2), 22(3), 28
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