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Delhi High Court judgments, 2009

4,231 judgments · page 22 of 212

High Courts25 Nov 2009Dismissed

BSES Rajdhani Power Ltd. Vs State N.C.T. of Delhi and Another

Delhi High Court · AIR 2010 Delhi 91 : (2011) 121 DRJ 34

Arbitration Act, 1940 — Section 15, 17, 18Arbitration and Conciliation Act, 1996 — Section 36Civil Procedure Code, 1908 (CPC) — Order 5 Rule 1(2), Order 6 Rule 15, Order 6 Rule 3, Order 7 Rule 1, Order 7 Rule 14
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High Courts25 Nov 2009Dismissed

Kamla Vs State

Delhi High Court · (2009) 11 DEL CK 0242

Penal Code, 1860 (IPC) — Section 302, 307, 34
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High Courts25 Nov 2009

Subash Chander Vs Shri Bhagwan Yadav

Delhi High Court · (2009) 11 DEL CK 0074

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1(3), Order 13 Rule 7, Order 7 Rule 14(4), Order 8 Rule 1A(4)Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 145, 45
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High Courts25 Nov 2009

Mr. B.M. Patel Vs Citi Bank, NA

Delhi High Court · (2009) 11 DEL CK 0060

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 3, 72Penal Code, 1860 (IPC) — Section 420
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