Constitution of India, 1950 — Article 136Contempt of Courts Act, 1971 — Section 19, 19(1), 19(2)Hindu Adoptions and Maintenance Act, 1956 — Section 18

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High Courts18 Nov 2009

Bajaj Alliznz Insurance Company Ltd. Vs Smt. Prabha Devi and Others

Delhi High Court · (2009) 7 ILR Delhi 706

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8

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High Courts18 Nov 2009Dismissed

Shailendra Swarup Vs The Director, Enforcement Directorate

Delhi High Court · (2011) 162 CompCas 346 : (2010) 1 Crimes 889

Adjudication Proceedings and Appeal Rules, 1974 — Rule 3(1), 3(2)Companies Act, 1956 — Section 68(1)Foreign Exchange Regulation Act, 1947 — Section 3, 50, 51, 68, 8(3)

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High Courts18 Nov 2009Dismissed

Surinder Singh Vs The State (N.C.T. of Delhi)

Delhi High Court · (2010) 1 Crimes 734

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 394, 411, 506

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High Courts18 Nov 2009Dismissed

Lamba Kod Vs Financial Commissioner and Others

Delhi High Court · (2009) 11 DEL CK 0208

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High Courts18 Nov 2009Dismissed

Vijay Singh Vs The Union of India (UOI) and Others

Delhi High Court · (2009) 11 DEL CK 0196

Penal Code, 1860 (IPC) — Section 498A

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High Courts18 Nov 2009

Gulshan Kumar @ Budha Vs State

Delhi High Court · (2009) 11 DEL CK 0162

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 300, 302, 304

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High Courts18 Nov 2009

Priyanka Gupta and Others Vs Union of India (UOI) and Others

Delhi High Court · (2009) 11 DEL CK 0145

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Press and Registration of Books Act, 1867 — Section 6, 8B, 8C, 8C(2)Press Council Act, 1978 — Section 4

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High Courts18 Nov 2009Dismissed

Rajat Bhatia Vs Roli Bhatia

Delhi High Court · (2009) 11 DEL CK 0139

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Guardians and Wards Act, 1890 — Section 17, 25, 6, 9

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High Courts18 Nov 2009Dismissed

Kailash Chand Vs The State and Others

Delhi High Court · (2010) 166 DLT 129

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 304A

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High Courts18 Nov 2009

Sh. S. Kumar Vs Delhi Development Authority

Delhi High Court · (2009) 11 DEL CK 0058

Arbitration Act, 1940 — Section 29, 30, 33

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High Courts18 Nov 2009

Nangia Construction Pvt. Ltd. Vs Rail India Technical and Economic Services

Delhi High Court · (2009) 11 DEL CK 0020

Arbitration Act, 1940 — Section 29, 30, 33

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High Courts18 Nov 2009

Uttranchal Transport Corporation Vs Manju Gupta and Others

Delhi High Court · (2009) 11 DEL CK 0004

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High Courts17 Nov 2009Allowed

Shri Kailash Nath Agarwal Vs Aaren Exports, Shri Subhash Aggarwal, Partner Aaren Exports, Shri Mohinder Pal Goel, Arbitrator, Delhi Hindustani Mercantile Association (Regd.) and Delhi Hindustani Mercantile Association (Regd.)

Delhi High Court · (2009) 11 DEL CK 0409

Arbitration and Conciliation Act, 1996 — Section 16(5), 16(6), 21, 30, 33

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High Courts17 Nov 2009Dismissed

Prabhu Dayal Vs The State

Delhi High Court · (2009) 11 DEL CK 0373

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(3), 446, 482

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High Courts17 Nov 2009Disposed Off

Bennett Coleman and Co. Ltd. Vs Shri Rakesh Kumar Sinha

Delhi High Court · (2011) 4 CompLJ 87

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