COURT ARCHIVE

Delhi High Court judgments, 2009

4,759 judgments · page 202 of 238

High Courts13 Mar 2009Dismissed

Vikas Chaudhary Vs State

Delhi High Court · (2009) 03 DEL CK 0187

Criminal Procedure Code, 1973 (CrPC) — Section 397, 464, 472, 482Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 6(2)Penal Code, 1860 (IPC) — Section 120B, 201, 364A

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High Courts13 Mar 2009

Anand Prakash Sharma Vs Maharaja Agrasen College and Others

Delhi High Court · (2009) 03 DEL CK 0174

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F

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High Courts13 Mar 2009

Smt. Alka Gupta Vs Mr. Narender Kumar Gupta

Delhi High Court · (2010) 7 RCR(Civil) 213

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11Contract Act, 1872 — Section 23

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High Courts13 Mar 2009Dismissed

Manish Jain Vs Ambuja Cement Rajasthan Ltd.

Delhi High Court · (2009) 03 DEL CK 0160

Arbitration and Conciliation Act, 1996 — Section 24, 28(2), 28(3), 34, 34Limitation Act, 1963 — Section 18, 19

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High Courts13 Mar 2009Dismissed

Dr. Ashok Kumar Taneja and Others Vs Employees State Insurance Corporation

Delhi High Court · (2009) 03 DEL CK 0142

Constitution of India, 1950 — Article 14, 16Employees State Insurance Act, 1948 — Section 17(3)

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High Courts13 Mar 2009

Shri Narain Singh Dabas Vs Shri Raj Pal Singh and Another

Delhi High Court · (2009) 03 DEL CK 0139

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1

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High Courts13 Mar 2009Dismissed

Abdul Wahid @ Chachu Vs The State (NCT of Delhi)

Delhi High Court · (2009) 03 DEL CK 0135

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 324

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High Courts13 Mar 2009

Govt. of NCT Delhi Vs Office of Lokayukta and Another

Delhi High Court · (2009) 03 DEL CK 0134

Constitution of India, 1950 — Article 226, 235Criminal Procedure Code, 1973 (CrPC) — Section 195Delhi Lokayukta and Upalokayukta (Investigation) Rules, 1998 — Rule 15, 16, 2, 6, 7

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High Courts13 Mar 2009Dismissed

Shri Sidhi Vinayak Enterprises Vs Commissioner of Customs and Others

Delhi High Court · (2009) 243 ELT 672

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 110(2), 18International Airports Authority Act, 1971 — Section 35

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High Courts13 Mar 2009

Rajeev Kumar and Another Vs State

Delhi High Court · (2009) 03 DEL CK 0106

Criminal Procedure Code, 1973 (CrPC) — Section 121, 124, 313, 360, 360(1)Penal Code, 1860 (IPC) — Section 34, 392, 394, 395, 397

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High Courts13 Mar 2009Dismissed

Union of India (UOI) Vs Ogilvy and Mather Ltd. and Another

Delhi High Court · AIR 2009 Delhi 179 : (2009) 4 ILR Delhi 461 : (2010) 8 RCR(Civil) 1494

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High Courts13 Mar 2009Allowed

Jitender Singh Aulakh, PPS and Another Vs Arun Kumar Mittal and Others

Delhi High Court · (2009) 5 ILR Delhi 274

Administrative Tribunals Act, 1985 — Section 12, 14, 14(1), 19, 25Arbitration and Conciliation Act, 1996 — Section 11, 11(6)Civil Procedure Code, 1908 (CPC) — Section 10

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High Courts13 Mar 2009Dismissed