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Delhi High Court judgments, 2009

4,231 judgments · page 54 of 212

High Courts06 Oct 2009Allowed

Anang Pal Vs Union of India (UOI) and Others

Delhi High Court · (2009) 164 DLT 10 : (2010) 8 RCR(Civil) 830

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 8(1), Order 1 Rule 8(2), Order 1 Rule 8(6), 91Criminal Procedure Code, 1973 (CrPC) — Section 133Delhi Development Act, 1957 — Section 53B
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High Courts06 Oct 2009Allowed

Sunil Kapoor and Another Vs State and Another

Delhi High Court · (2010) 1 Crimes 90

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 156(3), 203, 250Penal Code, 1860 (IPC) — Section 120B, 193(1), 34, 406, 420
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High Courts05 Oct 2009Dismissed

Shri Pratap Narayan Vs State

Delhi High Court · (2009) 10 DEL CK 0068

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482
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High Courts29 Sept 2009

Virender Vs The State of NCT of Delhi

Delhi High Court · (2009) 09 DEL CK 0375

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 164A, 273, 274Delhi High Court Rules and Orders — Rule 1, 2Evidence Act, 1872 — Section 114, 118, 121, 122, 123
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High Courts25 Sept 2009

Sukhdev Singh Vs State

Delhi High Court · (2010) 2 ILR Delhi 201

Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 307, 34
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High Courts25 Sept 2009

K.R. Builders Vs DDA

Delhi High Court · (2009) 163 DLT 548 : (2010) 7 RCR(Civil) 1651

Arbitration Act, 1940 — Section 14, 17, 30, 33Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Section 151
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