Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 340Penal Code, 1860 (IPC) — Section 177, 182, 191, 192, 193

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High Courts05 May 2009

Kiran Sahni Vs R.S. Aggarwal and Others

Delhi High Court · (2009) 05 DEL CK 0214

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High Courts05 May 2009Allowed

Nusrat Jahan Bukhari Vs Medical Council of India

Delhi High Court · (2009) 05 DEL CK 0150

Constitution of India, 1950 — Article 142Indian Medical Council Act, 1956 — Section 13

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High Courts05 May 2009Allowed

All India Crime Prevention Society Vs Union of India (UOI) and Others

Delhi High Court · (2010) 7 RCR(Civil) 528

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High Courts05 May 2009

Manoj Kumar Vs State

Delhi High Court · (2010) 6 RCR(Criminal) 792

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 468, 468(2), 482Penal Code, 1860 (IPC) — Section 279, 304A

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High Courts05 May 2009

Mrs. Shradha Wassan and Others Vs Mr. Anil Goel and Another

Delhi High Court · (2009) 05 DEL CK 0115

Contract Act, 1872 — Section 49Limitation Act, 1963 — Section 19

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High Courts05 May 2009Dismissed

Prof. Dr. J.R. Sabharwal, Vice Principal Vs Union of India (UOI) and Others

Delhi High Court · (2009) 160 DLT 344

Dental Council (Election) Regulations, 1952 — Regulation 20Dentists Act, 1948 — Section 3, 5

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High Courts05 May 2009

Kunstoffen Industrie Volendam (Kivo) C.V. Vs Mr. Ashok K. Chauhan and Others

Delhi High Court · AIR 2009 Delhi 158 : (2009) 159 DLT 421 : (2009) 7 ILR Delhi 270 : (2009) 155 PLR 16 : (2010) 7 RCR(Civil) 162

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Limitation Act, 1963 — Article 55, 11(1)

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High Courts05 May 2009

ATV Projects India Limited Vs Bharat Heavy Electricals Ltd. and Others

Delhi High Court · (2009) 05 DEL CK 0066

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High Courts05 May 2009

Lal Babu Vs State Mangal Vs State NCT of Delhi

Delhi High Court · (2009) 05 DEL CK 0060

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 363, 364A

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High Courts05 May 2009Dismissed

Dharambir Khattar Vs Central Bureau of Investigation

Delhi High Court · (2009) 159 DLT 636 : (2010) 6 RCR(Criminal) 1733

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High Courts05 May 2009Allowed

Jitender Vs State

Delhi High Court · (2010) 1 Crimes 180 : (2009) 184 DLT 767 : (2010) 6 RCR(Criminal) 1408

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High Courts05 May 2009

Rajiv Kumar and Others Vs Registrar of Companies Nct of Delhi and Another

Delhi High Court · (2009) 151 CompCas 434 : (2009) 4 CompLJ 193 : (2010) 6 RCR(Criminal) 1522 : (2009) 92 SCL 283

Companies Act, 1956 — Section 372, 373, 374, 58, 60Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 200, 468, 468(1), 468(2), 469

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High Courts05 May 2009Allowed

Sh. Vijay Singh and Others Vs Smt. Manali Malik and Others

Delhi High Court · (2009) 159 DLT 259

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High Courts04 May 2009

Ram Chander Vs State (Govt. of NCT of Delhi)

Delhi High Court · (2009) CriLJ 4058 : (2009) 5 RCR(Criminal) 880

Criminal Procedure Code, 1973 (CrPC) — Section 313, 342, 428Evidence Act, 1872 — Section 101, 32, 33Penal Code, 1860 (IPC) — Section 120B, 161, 165, 302, 34

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