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Delhi High Court judgments, 2009

4,759 judgments · page 94 of 238

High Courts18 Aug 2009Allowed

Aarti Sabharwal Vs Jitender Singh Chopra and Others

Delhi High Court · (2009) 162 DLT 38 : (2010) 8 RCR(Civil) 3134

Benami Transactions (Prohibition) Act, 1988 — Section 2, 3(1), 3(2), 4, 4(1)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 7 Rule 11Companies Act, 1956 — Section 125, 127, 132, 135
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High Courts18 Aug 2009

Ram Kishan Vs State

Delhi High Court · (2009) 08 DEL CK 0137

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302, 304, 325, 34
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High Courts18 Aug 2009

Sh. R.k. Sinha Vs State and Another

Delhi High Court · (2010) 1 ALD(Cri) 13 : (2010) 1 CivCC 684 : (2009) 173 DLT 376 : (2010) 1 ILR Delhi 510 : (2010) 6 RCR(Criminal) 1210

Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142Penal Code, 1860 (IPC) — Section 34, 420
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High Courts18 Aug 2009Dismissed

Uzi Justman Vs Telephone Cables Ltd. and Another

Delhi High Court · (2009) 151 CompCas 541 : (2009) 169 DLT 221 : (2009) 7 ILR Delhi 485

Arbitration Act, 1940 — Section 14, 17Arbitration and Conciliation Act, 1996 — Section 34Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1), 22(3), 32, 36
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High Courts17 Aug 2009Allowed

R.K. Mishra and Others Vs State and Another

Delhi High Court · (2010) CriLJ 1292

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 204, 435, 436Prevention of Damage to Public Property Act, 1984 — Section 4
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