Copyright Act, 1957 — Section 45, 45(1)Trade and Merchandise Marks Act, 1958 — Section 2Trade and Merchandise Marks Rules, 1959 — Rule 24, 24(1), 24(3), 40

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High Courts16 Sept 2009Dismissed

Jagan Nath Ashok Kumar Vs Delhi Development Authority

Delhi High Court · (2009) 09 DEL CK 0332

Civil Procedure Code, 1908 (CPC) — Section 47

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High Courts16 Sept 2009

Satya Prakash and Others Vs State

Delhi High Court · (2009) 09 DEL CK 0326

Penal Code, 1860 (IPC) — Section 302, 307, 34, 448, 452

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High Courts16 Sept 2009Allowed

Taran Singh Manohar Singh and Others Vs Govt. of NCT Delhi and Others

Delhi High Court · (2009) 09 DEL CK 0306

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High Courts16 Sept 2009Dismissed

Fore School of Management Vs Navin Chandra Kandpal

Delhi High Court · (2009) 09 DEL CK 0279

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High Courts16 Sept 2009Partly Allowed

Anwar Ali Vs State

Delhi High Court · (2010) 1 ILR Delhi 815

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 304

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High Courts16 Sept 2009Dismissed

Municipal Corporation of Delhi Vs Dharam Pal

Delhi High Court · (2009) 09 DEL CK 0222

Constitution of India, 1950 — Article 226

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High Courts16 Sept 2009Dismissed

Neo Sports Broadcast Pvt. Vs Sun Direct TV Pvt. Ltd.

Delhi High Court · (2009) 09 DEL CK 0213

Constitution of India, 1950 — Article 226

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High Courts16 Sept 2009

Anil Suri and Others Vs Vikrant Khanna and Another

Delhi High Court · (2010) 1 ILR Delhi 795 : (2009) ILR Delhi 281 Supp

Arbitration and Conciliation Act, 1996 — Section 8, 8(2)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 3, Order 12 Rule 6, 151Constitution of India, 1950 — Article 227

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High Courts16 Sept 2009Dismissed

M.L. Bhatia and Another Vs State and Another

Delhi High Court · (2009) 09 DEL CK 0147

Criminal Procedure Code, 1973 (CrPC) — Section 173, 294, 397, 397(1), 397(3)Penal Code, 1860 (IPC) — Section 406

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High Courts16 Sept 2009Allowed

Vibha Kumari Vs Controller of Examination, Indian Council of Agricultural Research and Others

Delhi High Court · (2009) 09 DEL CK 0146

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High Courts16 Sept 2009Dismissed

AGI Logistics INC and Another Vs Mr. Sher Jang Bhadhur and Another

Delhi High Court · (2009) 163 DLT 137

Civil Procedure Code, 1908 (CPC) — Order 27 Rule 1, Order 29 Rule 3, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A

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High Courts16 Sept 2009

Sparsh Builders Pvt. Ltd. Vs Maharishi Ayurveda Products Pvt. Ltd.

Delhi High Court · (2009) 174 DLT 411 : (2010) 7 RCR(Civil) 1628

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 12 Rule 6, Order 12 Rule 6(1), Order 39 Rule 1, Order 39 Rule 2Evidence Act, 1872 — Section 91, 92Income Tax Rules, 1962 — Rule 31

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High Courts16 Sept 2009

Jay Yushin Ltd. Vs Sh. Sudhir goel

Delhi High Court · (2009) 09 DEL CK 0127

Arbitration Act, 1940 — Section 34

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