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Delhi High Court judgments, 2009

4,231 judgments · page 45 of 212

High Courts22 Oct 2009Dismissed

Shri Sagar (through LRs.) Vs M.C.D. and Another

Delhi High Court · (2009) 10 DEL CK 0042

Constitution of India, 1950 — Article 226Delhi Municipal Corporation Act, 1957 — Section 95Delhi Water Supply and Sewage Disposal Undertaking Service (Conduct) Rules, 1970 — Rule 18(1), 3
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High Courts21 Oct 2009Dismissed

Mahesh Kumar Vs State

Delhi High Court · (2009) 10 DEL CK 0294

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374, 428Penal Code, 1860 (IPC) — Section 363, 376
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High Courts21 Oct 2009Dismissed

Prithvi Singh Kem Vs Hon''ble Chief Justice, Delhi High Court

Delhi High Court · (2010) 166 DLT 1

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Constitution of India, 1950 — Article 14, 15, 16, 16(4), 229Delhi High Court Establishment (Appointment and Conditions of Services) Rules, 1972 — Rule 11, 12, 2(8), 8
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High Courts21 Oct 2009Allowed

Surender Vs State

Delhi High Court · (2009) 10 DEL CK 0230

Arms Act, 1959 — Section 25Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302
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