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Delhi High Court judgments, 2009

4,231 judgments · page 33 of 212

High Courts09 Nov 2009Allowed

Continental Carbon India Ltd. Vs Modi Rubber Ltd.

Delhi High Court · (2010) 1 BC 576 : (2009) 152 CompCas 398 : (2010) 6 RCR(Civil) 178

Advocates Act, 1961 — Section 48AASick Industrial Companies (Special Provisions) Act, 1985 — Section 19(3), 19(4), 25, 25(1)Wealth Tax Act, 1957 — Section 18(2A)
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High Courts09 Nov 2009

Leena Mehta Vs Vijaya Myne and Others

Delhi High Court · (2009) 11 DEL CK 0046

Benami Transactions (Prohibition) Act, 1988 — Section 3(1), 3(2)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 7 Rule 11Hindu Succession Act, 1956 — Section 14
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High Courts06 Nov 2009Dismissed

Shivnath Rai Harnarain India Company Vs Glencore Grain Rotterdam and Others Shri Lal Mahal Ltd. Vs Navalgent Maritime Ltd. Tinna Finnex Ltd. Vs National Ability S.A. and Another

Delhi High Court · AIR 2010 Delhi 31 : (2009) 164 DLT 197 : (2010) 8 RCR(Civil) 867

Arbitration Act, 1940 — Section 39, 39(1), 39(2)Arbitration and Conciliation Act, 1996 — Section 37, 37(2), 37(3), 39, 45Civil Procedure Code, 1908 (CPC) — Section 104, 104(1), 104(2), 115, 4
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High Courts06 Nov 2009Partly Allowed

Randhir Singh Vs State

Delhi High Court · (2009) 11 DEL CK 0417

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 300, 302, 304, 307
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High Courts06 Nov 2009Dismissed

Dharambir and Others Vs State

Delhi High Court · (2009) 11 DEL CK 0396

Criminal Procedure Code, 1973 (CrPC) — Section 174, 174(1), 313Penal Code, 1860 (IPC) — Section 302, 307, 34
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