Criminal Procedure Code, 1973 (CrPC) — Section 340Delhi Land Reforms Act, 1954 — Section 185, 23, 50, 51Delhi Municipal Corporation Act, 1957 — Section 507

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High Courts04 Sept 2009Dismissed

National Insurance Co. Ltd. Vs Ranbir Sharma (since deceased replaced by his Widow and Minor daughter, Smt. Kajol and Miss Mamta, Minor daughter through her mother, natural guardian, Smt. Kajol) and Raj Kumar Khanna

Delhi High Court · (2009) 09 DEL CK 0139

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High Courts04 Sept 2009

Nanhey Vs The State, Govt. of NCT of Delhi

Delhi High Court · (2009) 09 DEL CK 0114

Criminal Procedure Code, 1973 (CrPC) — Section 482Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 2, 7A, 7A(1)Penal Code, 1860 (IPC) — Section 302, 392

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High Courts04 Sept 2009Dismissed

Ms. Sonal Arora Vs GGSIP University and Another

Delhi High Court · (2009) 09 DEL CK 0113

All India Council for Technical Education Act, 1987 — Section 2

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High Courts04 Sept 2009Allowed

Rohan Tomar Vs University of Delhi

Delhi High Court · (2009) 09 DEL CK 0112

Constitution of India, 1950 — Article 226

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High Courts04 Sept 2009

Commissioner of Income Tax-II Vs Jagdamba Marbles Ltd.

Delhi High Court · (2009) 318 ITR 154 : (2010) 187 TAXMAN 307

Income Tax Act, 1961 — Section 158BC, 158BD, 158BE, 260A(1)

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High Courts04 Sept 2009Dismissed

Delhi State Civil Supplies Corporation Ltd. Vs Union of India (UOI) (Army Purchase Organisation)

Delhi High Court · (2009) 09 DEL CK 0093

Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 28, 73, 74Sales of Goods Act, 1930 — Section 55, 56, 57, 58, 59

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High Courts04 Sept 2009

Food Plaza Restaurant Vs India Trade Promotion Organization

Delhi High Court · (2009) 09 DEL CK 0086

Arbitration and Conciliation Act, 1996 — Section 9

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High Courts04 Sept 2009

Trehan Promoters and Builders Pvt. Ltd. Vs Welldone Technology Parks Development Pvt. Ltd.

Delhi High Court · (2009) 09 DEL CK 0085

Arbitration and Conciliation Act, 1996 — Section 2, 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 16Specific Relief Act, 1963 — Section 22

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High Courts04 Sept 2009Dismissed

Raghubir Singh Vs State

Delhi High Court · (2009) 09 DEL CK 0084

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 106Identification of Prisoners Act, 1920 — Section 5

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High Courts03 Sept 2009

Sushil Ansal Vs State of Delhi

Delhi High Court · (2009) 09 DEL CK 0454

Criminal Procedure Code, 1973 (CrPC) — Section 109, 173, 173(8), 200, 203Evidence Act, 1872 — Section 10Penal Code, 1860 (IPC) — Section 109, 120B, 193, 201, 218

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High Courts03 Sept 2009Allowed