Citation Codes Equivalent Citations citation codes Case Number RFA No. 784 of 2010, decided on January 22, 2016 Attorney(S) Mr Suhail Dutt, Senior Advocate with Mr Azhar Alam, Advocate, ; Mr Siddharth Luthra, Senior Advocate as amicus curiae with Mr Satyam Thareja, Advocate, Mr Rohit Jain, Advocate, for NHAI; Judges J.R. Midha, J. Acts SECTION 209 PENAL CODE SECTION 166 MOTOR VEHICLES ACT 1988 SECTION 165 EVIDENCE ACT 9.13. Rule 11 of the Federal Rules of Civil Procedure Section 340 Cr.P.C. 11.1. Section 209 of the Singapore Penal Code, Order 7, Rule 11 CPC Rule 11(b)(2); 15.20. Section 209 Principles 15.1. Section 209 of the Indian Penal Code section 209, Indian Penal Code, supplied) 12.4 Indian Evidence Act Section 340(1) Cr.P.C. 56, 59(a) and 60(f) of the Professional Conduct Rules, Section 209. 9.7. Rule 11(b). (4) Section 209 IPC 5.1. 15.7. Section 209 Section 209 of Indian Penal Code. Section 209 of the Indian Penal Code. 4.7. Section 165 of the Indian Evidence Act and Section 311 of the Code of Criminal Procedure Rule 11(c)(3) Section 209 of the Indian Penal Code. Abuse Reduction Act, 2015, Section 340, Cr. P.C. "Rule 11 of Federal Rules of Civil Procedure (a) Signature. Section 209 of the Indian Penal Code. 4.10. Section 209 of the Indian Penal Code. 4.9. Rule 11(b). Section 207, 209, 419 and 420 of the Indian Penal Code. "15. Section 165 of the Indian Evidence Act, 1872 15.1 Section 165 of the Indian Evidence Act, 1872 section 340 Cr. P.C.: 10.1. Section 165 of the Indian Evidence Act and Section 540 of the Code of Criminal Procedure, 1898 Penal Code 1860 (Act 45 of 1860) (India) ("the Indian Penal Code") Conclusions 16.1 Section 209 of the Indian Penal Code, Section 195 Cr.P.C. Section 165 of the Indian Evidence Act 15.30. Section 165 of the Indian Evidence Act, 1872 Section 3, 114 and 165 of the Indian Evidence Act Rules 26 through 37." 9.14. Rule 11 of the Federal Rules of Civil Procedure Section 209 IPC. 15.5. 15.2 Section 165 of the Indian Evidence Act, 1872 Rule 11(c) Section 209 of the Indian Penal Code. J.R. MIDHA, J. JANUARY 22, 2016 dk/rsk/aj 99 Section 209 of the Indian Penal Code 6.1 Section 311 of the Code. The Section Section 209 of the Indian Penal Code. Clause 196 78 Aid of Section 165 of the Indian Evidence Act Section 340 of the Code of Criminal Procedure Profession (Professional Conduct) Rules (Cap 161, R 1, 2010 Rev Ed) ("the Professional Conduct Rules"); Rule 11 of the Federal Rules of Civil Procedure Section 165 of the Indian Evidence Act, 1872 provisions of Sections 207, 209, 419 and 420 of Indian Penal Code. See more information ... This judgment contains sensitive subject matter and is not displayed to guest users. Please sign into access the full judgment, citations, and related authorities. Log in Create free account