COURT ARCHIVE

Delhi High Court judgments, 2009

4,759 judgments · page 218 of 238

High Courts09 Feb 2009

State Vs Arvind Kumar Sharma and Others

Delhi High Court · (2009) 02 DEL CK 0245

Criminal Procedure Code, 1973 (CrPC) — Section 250, 340, 397, 401, 482Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 13(1), 7, 8

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High Courts09 Feb 2009Dismissed

Vipin Kumar Sharma Vs Mithlesh Kumari

Delhi High Court · (2009) 2 DMC 111 : (2010) 8 RCR(Civil) 1670

Hindu Marriage (Amendment) Act, 1995 — Section 13(1), 23

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High Courts09 Feb 2009Dismissed

Shree Digvijay Cement Company Ltd. Vs Union of India (UOI) and Another

Delhi High Court · (2009) 02 DEL CK 0207

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Limitation Act, 1963 — Section 5

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High Courts09 Feb 2009Dismissed

Harish Chawla Vs Rakhi Jain and Others

Delhi High Court · (2009) 02 DEL CK 0206

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 10

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High Courts09 Feb 2009Allowed

Delhi Transport Corporation Vs Chander Kumar

Delhi High Court · (2009) 02 DEL CK 0164

Industrial Disputes Act, 1947 — Section 33(2)

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High Courts09 Feb 2009

Kardio Control Company Vs Jitender Singh and Another

Delhi High Court · (2009) 3 ILR Delhi 685

Industrial Tribunal (Procedure) Rules, 1949 — Rule 18

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High Courts09 Feb 2009

Ashok Rai @ Amit Vs State

Delhi High Court · (2010) CriLJ 1105

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 306, 375, 376, 90

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High Courts09 Feb 2009Dismissed

Suren Mandal Vs The State (Govt. of NCT)

Delhi High Court · (2009) 02 DEL CK 0142

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 35, 50, 54, 57

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High Courts09 Feb 2009Allowed

Mohd. Harun Faraji and Another Vs State of NCT of Delhi

Delhi High Court · (2009) 02 DEL CK 0129

Criminal Procedure Code, 1973 (CrPC) — Section 161, 207, 208, 313Evidence Act, 1872 — Section 27, 9Penal Code, 1860 (IPC) — Section 34, 380, 395, 399, 402

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High Courts09 Feb 2009

Sanjana Kapoor and Another Vs Dalmia Resorts Intl. Pvt. Ltd. and Another

Delhi High Court · (2009) 02 DEL CK 0128

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High Courts09 Feb 2009Dismissed

Shri V.K. Modi Vs The Director, Enforcement Directorate and Another

Delhi High Court · (2009) 02 DEL CK 0125

Central Excises and Salt Act, 1944 — Section 35, 35G, 35LCivil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 136, 14, 15, 16, 226

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High Courts09 Feb 2009Dismissed

U.P. State Roadways Transport Corporation Vs Sukh Pali and Others

Delhi High Court · (2009) 02 DEL CK 0112

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High Courts09 Feb 2009Dismissed

R.P. Mathur Prop. Radhika Leather Fashions Vs S.R.P. Industries Ltd.

Delhi High Court · (2009) 02 DEL CK 0106

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High Courts09 Feb 2009

Sunayna Grover Vs State

Delhi High Court · (2009) 02 DEL CK 0105

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High Courts09 Feb 2009Dismissed

State Vs Ravinder Singh and Others

Delhi High Court · (2009) 02 DEL CK 0095

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High Courts09 Feb 2009Dismissed

Dhanjit Singh Nanda Vs State and Another

Delhi High Court · (2009) 5 RCR(Criminal) 462

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High Courts09 Feb 2009Dismissed

Sh. Om Prakash Vs Chaman Industries and Others

Delhi High Court · (2009) 159 DLT 400 : (2010) 8 RCR(Civil) 1590

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High Courts09 Feb 2009Dismissed

Paras Bharara Vs State NCT of Delhi

Delhi High Court · (2009) 02 DEL CK 0002

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 279, 308, 337, 34

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High Courts06 Feb 2009Dismissed

The West Coast Paper Mills Ltd. Vs Asha Kapoor

Delhi High Court · (2009) 02 DEL CK 0300

Arbitration and Conciliation Act, 1996 — Section 11, 5, 7, 8, 8(1)Civil Procedure Code, 1908 (CPC) — Section 89Constitution of India, 1950 — Article 227

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High Courts06 Feb 2009Dismissed

Tillu Sahu Vs The State (Govt. of NCT) Delhi

Delhi High Court · (2009) 02 DEL CK 0295

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25, 27Penal Code, 1860 (IPC) — Section 302, 307

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