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Delhi High Court judgments, 2009

4,759 judgments · page 93 of 238

High Courts19 Aug 2009Dismissed

Bakshi Speedways Vs Hindustan Petroleum Corporation

Delhi High Court · (2009) 162 DLT 638 : (2009) ILR Delhi 199 Supp : (2010) 7 RCR(Civil) 1275

Arbitration and Conciliation Act, 1996 — Section 14, 15(1), 15(2), 17, 28(3)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
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High Courts19 Aug 2009Allowed

Virender Kumar Yadav Vs Union of India (UOI) and Others

Delhi High Court · (2009) 162 DLT 725 : (2010) 250 ELT 484 : (2010) 8 RCR(Civil) 382 : (2010) 99 SCL 212

Adjudication Proceedings and Appeal Rules, 1974 — Rule 10Central Excises and Salt Act, 1944 — Section 35, 35FCustoms Act, 1962 — Section 129E
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High Courts18 Aug 2009Allowed

Mahesh Chand Vs State

Delhi High Court · (2009) 08 DEL CK 0429

Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 120B, 302
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High Courts18 Aug 2009Dismissed

Sri Krishan Vs Anand

Delhi High Court · (2009) 08 DEL CK 0364

Arbitration and Conciliation Act, 1996 — Section 17, 27, 27(5), 36, 37(2)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A
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