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Delhi High Court judgments, 2009

4,231 judgments · page 25 of 212

High Courts20 Nov 2009Disposed Off

Bhagwan Dass @ Mittu Vs State

Delhi High Court · (2009) 11 DEL CK 0315

Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 20, 20(1)Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 164, 313, 428
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High Courts20 Nov 2009Dismissed

Mrs. Pushpa Kanwar Vs Mrs. Urmil Wadhawan and Others

Delhi High Court · (2009) 11 DEL CK 0088

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 2 Rule 2, Order 23 Rule 1, Order 23 Rule 1(1), Order 23 Rule 1(3)Constitution of India, 1950 — Article 226, 32Specific Relief Act, 1963 — Section 34
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High Courts20 Nov 2009

Ramesh Kumar Vs The State

Delhi High Court · (2009) 11 DEL CK 0086

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 12Constitution of India, 1950 — Article 136, 142, 226, 32
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High Courts20 Nov 2009

Gopal Ram Vs State

Delhi High Court · (2009) 11 DEL CK 0063

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 511
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High Courts19 Nov 2009Dismissed

M.K. Suri Vs Directorate of Enforcement

Delhi High Court · (2010) 1 Crimes 685

Central Excises and Salt Act, 1944 — Section 35Foreign Exchange Management Act, 1999 — Section 19, 35, 49, 49(3), 49(5)Foreign Exchange Regulation Act, 1973 — Section 18(2), 18(3), 19(2), 49, 51
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High Courts19 Nov 2009Dismissed

Kamlesh Vs State

Delhi High Court · (2009) 11 DEL CK 0399

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(3), 446, 446(2), 482
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