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Delhi High Court judgments, 2009

4,759 judgments · page 132 of 238

High Courts01 Jul 2009

Syngenta India Ltd. Vs Union of India (UOI)

Delhi High Court · (2009) 161 DLT 413 : (2010) 7 RCR(Civil) 2322

Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3Insecticides Act, 1968 — Section 10, 14, 15, 5, 5(1)
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High Courts01 Jul 2009

Shakuntala Vs Govt. of NCT of Delhi and Another

Delhi High Court · (2010) ACJ 1 : (2009) 162 DLT 264 : (2009) ILR Delhi 504 Supp : (2010) 7 RCR(Civil) 2397

Delhi Municipal Corporation Act, 1957 — Section 298, 42Delhi Police Act, 1978 — Section 98New Delhi Municipal Council Act, 1994 — Section 202
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High Courts01 Jul 2009

Moods Hospitality Pvt. Ltd. Vs Nestle India Ltd.

Delhi High Court · (2009) ILR Delhi 480 Supp : (2009) 40 PTC 494

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Trade and Merchandise Marks Act, 1958 — Section 9Trade Marks Act, 1999 — Section 17, 17(2), 2(1), 28, 29
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High Courts01 Jul 2009Dismissed

Vijay Prakash Vs Union of India (UOI) and Others

Delhi High Court · AIR 2010 Delhi 7 : (2009) 160 DLT 631 : (2009) ILR Delhi 68 Supp : (2010) 8 RCR(Civil) 1769

Constitution of India, 1950 — Article 12, 15, 16, 18(3), 18(4)Right to Information Act, 2005 — Section 19, 2, 22, 24, 3
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High Courts22 Jun 2009

Sarika Vs Narain Singh

Delhi High Court · (2010) 3 ACC 657 : (2011) ACJ 2412

Delhi Motor Accidents Claims Tribunal Rules, 2008 — Rule 14(2), 3, 3(1), 5, 7Delhi Motor Vehicles Rules, 1993 — Rule 118(7)Motor Vehicles Act, 1988 — Section 149, 158(6), 168, 169
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High Courts30 May 2009Dismissed

Prem Kumar Vs The State

Delhi High Court · (2009) 05 DEL CK 0498

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 302
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