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Delhi High Court judgments, 2009

4,759 judgments · page 193 of 238

High Courts26 Mar 2009

Income Tax Officer Vs Globe Walker

Delhi High Court · (2009) 183 TAXMAN 167

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 188, 220(1), 221(1), 221(2), 258General Clauses Act, 1897 — Section 26
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High Courts26 Mar 2009Dismissed

State Vs Ibotombi Sapam

Delhi High Court · (2009) 03 DEL CK 0168

Criminal Procedure Code, 1973 (CrPC) — Section 321Prevention of Terrorism (Repeal) Act, 2004 — Section 1(2), 2(2), 2(3), 3Prevention of Terrorism Act, 2002 — Section 56, 60, 60(1), 60(4), 60(5)
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High Courts26 Mar 2009Dismissed

Ravi Aggarwal Vs Anil Jagota

Delhi High Court · (2009) 03 DEL CK 0153

Arbitration and Conciliation Act, 1996 — Section 11, 8Civil Procedure Code, 1908 (CPC) — Section 2(2)
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High Courts26 Mar 2009Dismissed

Dr. Anupam Bhargava Vs State and Others

Delhi High Court · (2009) 03 DEL CK 0149

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19, Order 2 Rule 2, Order 7 Rule 11, 10Limitation Act, 1963 — Section 21Succession Act, 1925 — Section 222, 271, 276
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High Courts26 Mar 2009Dismissed

Yoginder Singh Vs State

Delhi High Court · (2009) 03 DEL CK 0083

Constitution of India, 1950 — Article 253Criminal Procedure Code, 1973 (CrPC) — Section 313Juvenile Justice (Care and Protection of Children) (Amendment) Act, 2006 — Section 14, 2, 20, 7A
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