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COURT ARCHIVE

Delhi High Court judgments, 2009

4,231 judgments · page 35 of 212

High Courts05 Nov 2009Dismissed

Shyam Sunder Vs Sheo Pal and Others

Delhi High Court · (2009) 11 DEL CK 0254

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26, Order 21 Rule 29, Order 39 Rule 1, Order 39 Rule 2, 115Constitution of India, 1950 — Article 226, 227
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High Courts05 Nov 2009

Rajesh Tyagi and Others Vs Jaibir Singh and Others

Delhi High Court · (2009) 11 DEL CK 0194

Criminal Procedure Code, 1973 (CrPC) — Section 173Delhi Motor Accidents Claims Tribunal Rules, 2008 — Rule 10, 14, 15, 16, 18Motor Vehicles Act, 1988 — Section 140, 158(1), 158(6), 166(4), 196
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High Courts05 Nov 2009

Bhima @ Kale Vs State

Delhi High Court · (2009) 11 DEL CK 0122

Constitution of India, 1950 — Article 21, 22, 39ACriminal Procedure Code, 1973 (CrPC) — Section 161, 303, 304, 304(1), 309Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 36B, 50, 57
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High Courts05 Nov 2009

Vijay and Others Vs State

Delhi High Court · (2009) 11 DEL CK 0035

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 27
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High Courts05 Nov 2009Allowed

Praveen Kumar Vs State

Delhi High Court · (2009) 11 DEL CK 0018

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 302, 324, 34, 436A
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