Criminal Procedure Code, 1973 (CrPC) — Section 200Delhi Factories Rules, 1950 — Rule 102, 11(A), 3, 3(A), 4Factories Act, 1948 — Section 2, 45, 6, 7, 9

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High Courts01 Sept 2009Dismissed

Union of India (UOI) Vs Karnataka Implements and Machineries Co. Ltd.

Delhi High Court · (2009) 09 DEL CK 0352

Arbitration Act, 1940 — Section 29, 30, 33, 37(1), 37(3)Constitution of India, 1950 — Article 131Contract Act, 1872 — Section 56

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High Courts01 Sept 2009Dismissed

Commissioner of Income Tax Vs Rajhans Aromatics

Delhi High Court · (2011) 336 ITR 68 : (2011) 199 TAXMAN 68

Income Tax Act, 1961 — Section 132, 132A, 158BC, 158BC(1), 158BE

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High Courts01 Sept 2009Dismissed

National Insurance Co. Ltd. Vs Smt. Pushpa and Others

Delhi High Court · (2009) 09 DEL CK 0294

Constitution of India, 1950 — Article 136Limitation Act, 1963 — Section 5Workmens Compensation Act, 1923 — Section 4, 4(2), 4(A), 4A(1)

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High Courts01 Sept 2009Dismissed

Ashwani Kumar Vs The State

Delhi High Court · (2009) 09 DEL CK 0283

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(3), 482, 82, 83

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High Courts01 Sept 2009Disposed Off

National Insurance Co. Ltd. Vs Hemanti and Others

Delhi High Court · (2009) 09 DEL CK 0271

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High Courts01 Sept 2009Dismissed

Pramod Kumar and Others Vs Continental Telepower Industries Ltd.

Delhi High Court · (2009) 09 DEL CK 0233

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25(F)

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High Courts01 Sept 2009

Kallu Bai Vs Parmod Yadav and Others

Delhi High Court · (2009) 09 DEL CK 0206

Motor Vehicles Act, 1988 — Section 168, 169

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High Courts01 Sept 2009Allowed

Dhaneshwar and Others Vs Satpal and Another

Delhi High Court · (2009) 09 DEL CK 0192

Motor Vehicles Act, 1988 — Section 163A, 168

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High Courts01 Sept 2009Dismissed

The National Small Industries Corporation Ltd. Vs ASA Rubber Industries Pvt. Ltd. and Others

Delhi High Court · (2009) 09 DEL CK 0153

Criminal Procedure Code, 1973 (CrPC) — Section 251, 378(4)Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27

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High Courts01 Sept 2009Dismissed

Deepak Negi and Another, Lalit Kumar, Ashok Khare and A.A. Rohit Chahal Vs University of Delhi and Others

Delhi High Court · (2009) 162 DLT 360 : (2010) 7 RCR(Civil) 1136

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High Courts01 Sept 2009Allowed

Mohan Lal @ Tony and Others Vs State (NCT of Delhi)

Delhi High Court · (2009) 174 DLT 399 : (2010) 1 ILR Delhi 516

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 302, 307, 34

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High Courts01 Sept 2009Dismissed

Sant Tulsi Dass Cooperative Group Housing Society Limited Vs Narinder Kumar Aggarwal and Others

Delhi High Court · (2009) 09 DEL CK 0087

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High Courts01 Sept 2009

Power Grid Corporation of India Ltd. Vs ABB Limited

Delhi High Court · (2009) 09 DEL CK 0081

Arbitration and Conciliation Act, 1996 — Section 34

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High Courts01 Sept 2009

Cement Corporation of India Ltd. Vs Raj Kishan and Co.

Delhi High Court · (2009) 09 DEL CK 0009

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 22, Order 21 Rule 49, Order 21 Rule 50, Order 21 Rule 54Income Tax Act, 1961 — Section 45Partnership Act, 1932 — Section 25

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High Courts01 Sept 2009

Ghanshyam @ Javed Vs State

Delhi High Court · (2009) 09 DEL CK 0001

Arms Act, 1959 — Section 25, 27, 39Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 109, 186, 302, 323, 332

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