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Delhi High Court judgments, 2009

4,759 judgments · page 145 of 238

High Courts15 May 2009Dismissed

Shamsuddin Vs State and Others

Delhi High Court · (2010) 1 DMC 258

Contract Act, 1872 — Section 11Criminal Procedure Code, 1973 (CrPC) — Section 164Guardians and Wards Act, 1890 — Section 17(1), 17(5), 19, 6
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High Courts15 May 2009Allowed

Goverdhan @ Amit Vs State

Delhi High Court · (2009) CriLJ 3349 : (2010) 1 Crimes 575 : (2010) 6 RCR(Criminal) 987

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34
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High Courts15 May 2009

Shri K.K. Wadhawan, Farmers Cooperative Group Housing Society Ltd. and Others Vs The Presiding Officer, Delhi Cooperative Tribunal, The Registrar, Delhi Cooperative Tribunal, Farmers Cooperative Group Housing Society Ltd. and Shri Atar Singh, Arbitrator, Director, Directorate of Economics and Statistics, Government of NCT of Delhi

Delhi High Court · (2009) 05 DEL CK 0132

Delhi Co-operative Societies Act, 1972 — Section 76Delhi Co-operative Societies Rules, 1973 — Rule 89
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High Courts15 May 2009

Narender, Usha, Satish Kumar and Navin Vs State

Delhi High Court · (2009) CriLJ 3613 : (2011) 7 RCR(Criminal) 1404

Criminal Procedure Code, 1973 (CrPC) — Section 100, 103, 165, 165(1), 165(3)Motor Vehicles Act, 1988 — Section 133Penal Code, 1860 (IPC) — Section 120B, 34, 363, 364A, 365
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High Courts15 May 2009

ICICI Bank Ltd. Vs Subhash Chand Bansal and Others

Delhi High Court · (2010) 1 CivCC 468 : (2009) 160 DLT 379 : (2009) 156 PLR 28 : (2010) 5 RCR(Criminal) 724

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 200, 202Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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High Courts15 May 2009

S.J. Chaudhary Vs CBI

Delhi High Court · (2009) 159 DLT 673 : (2009) 6 ILR Delhi 133 : (2010) 6 RCR(Criminal) 3099

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 8Evidence Federal Rules — Rule 104, 702
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High Courts15 May 2009Dismissed

Arshad Vs The State

Delhi High Court · (2010) CriLJ 954

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 363, 376
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High Courts15 May 2009

MTNL Vs S.P.S. Rana

Delhi High Court · (2009) 160 DLT 390 : (2010) 8 RCR(Civil) 1700

Arbitration and Conciliation Act, 1996 — Section 34Delhi Municipal Corporation Act, 1957 — Section 160(2)(3), 162
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