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Delhi High Court judgments, 2009

4,231 judgments · page 32 of 212

High Courts10 Nov 2009Disposed Off

Kiran Girhotra and Others Vs Raj Kumar and Others

Delhi High Court · (2009) 164 DLT 483 : (2010) 6 RCR(Civil) 39

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 1, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Registration Act, 1908 — Section 49Registration and Other Related Laws (Amendment) Act, 2001 — Section 17(1A)
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High Courts10 Nov 2009Disposed Off

Pappan Vs State (Govt. of N.C.T. of Delhi)

Delhi High Court · (2010) 3 RCR(Criminal) 616

Criminal Procedure Code, 1973 (CrPC) — Section 197, 357(3)Penal Code, 1860 (IPC) — Section 279, 304AProbation of Offenders Act, 1958 — Section 4
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High Courts10 Nov 2009

Liaqat Ali Vs State of N.C.T. Delhi

Delhi High Court · (2010) 167 DLT 442 : (2010) 7 RCR(Criminal) 79

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 107, 428Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
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High Courts10 Nov 2009

Mussarat Begum Vs State of Delhi and Others

Delhi High Court · (2010) 1 Crimes 898

Criminal Procedure Code, 1973 (CrPC) — Section 29, 30, 321, 322, 360Penal Code, 1860 (IPC) — Section 314, 34, 360, 397, 401Probation of Offenders Act, 1958 — Section 4
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