Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 8, Order 22 Rule 1, Order 22 Rule 3, Order 23 Rule 1ASuccession Act, 1925 — Section 218, 220, 236, 273, 295

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High Courts23 Apr 2009

Ch. Hoshiar Singh Mann and Others Vs Charan Singh and Others

Delhi High Court · (2009) 162 DLT 208

Civil Procedure Code, 1908 (CPC) — Section 47, 92

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High Courts23 Apr 2009

National Agricultural Co-operative Marketing Federation of India Ltd. (NAFED) Vs Earthtech Enterprises Ltd. and Another

Delhi High Court · (2009) 04 DEL CK 0109

Arbitration and Conciliation Act, 1996 — Section 17, 9Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151

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High Courts23 Apr 2009

Swami Vivekanand College of Education, Trisha College of Education and Kanya Gurukul College of Education Vs Union of India (UOI), Ministry of Human Resource Development Government of India Department of School Education and Literacy, National Council for Teacher Education, University Grant Commission and National Assessment and Accreditation Council

Delhi High Court · (2009) 160 DLT 511

National Council for Teacher Education Act, 1993 — Section 12

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High Courts23 Apr 2009Allowed

Jahid @ Lambu Vs State (G.N.C.T. of Delhi)

Delhi High Court · (2009) 04 DEL CK 0082

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High Courts23 Apr 2009

GIVO Ltd. Vs David Johnson

Delhi High Court · (2009) 159 DLT 226 : (2009) 122 FLR 233 : (2009) 4 LLJ 748

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High Courts23 Apr 2009Dismissed

Hari Om Vs Delhi Transport Corporation

Delhi High Court · (2009) 04 DEL CK 0034

Industrial Disputes Act, 1947 — Section 11A

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High Courts23 Apr 2009Dismissed

Sh. Raghubir Singh (Driver) Vs Delhi Transport Corporation

Delhi High Court · (2009) 04 DEL CK 0018

Industrial Disputes Act, 1947 — Section 11A

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High Courts22 Apr 2009

Dr. Rajni Palriwala Vs Dr. D. Mohan and Another

Delhi High Court · (2009) 162 DLT 126 : (2009) 4 ILR Delhi 760 : (2010) 6 RCR(Criminal) 963

Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 156(3), 173, 173(1), 173(2)Penal Code, 1860 (IPC) — Section 420, 463, 465, 468, 471

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High Courts22 Apr 2009Dismissed

Rajesh Manchanda and Others Vs State

Delhi High Court · (2009) 04 DEL CK 0523

Criminal Procedure Code, 1973 (CrPC) — Section 437Penal Code, 1860 (IPC) — Section 34, 406, 498A

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High Courts22 Apr 2009Dismissed

Sh. Mohinder Singh and Others Vs NCT of Delhi and Others

Delhi High Court · (2009) 04 DEL CK 0476

Delhi Land Reforms Act, 1954 — Section 84, 85

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High Courts22 Apr 2009Disposed Off

Satnam Singh Vs NSIC

Delhi High Court · (2009) 04 DEL CK 0457

Arbitration and Conciliation Act, 1996 — Section 21, 34, 34(2), 8, 85

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High Courts22 Apr 2009Dismissed

Devika Estate Management Pvt. Ltd. Vs Devika Estate

Delhi High Court · (2009) 04 DEL CK 0455

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High Courts22 Apr 2009Allowed

Master Ajay @ Jure Vs ICICI Lombard General Insurance Co. Ltd. and Others

Delhi High Court · (2009) 04 DEL CK 0449

Evidence Act, 1872 — Section 114

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