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Delhi High Court judgments, 1989

581 judgments · page 4 of 30

High Courts15 Nov 1989

Lakhbir Singh Vs Union of India and Others

Delhi High Court · (1989) ILR Delhi 508

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 9(1)Constitution of India, 1950 — Article 22(5), 226Criminal Procedure Code, 1973 (CrPC) — Section 482
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High Courts07 Nov 1989

V.K. Nassar Vs Union of India

Delhi High Court · (1990) 41 DLT 538 : (1990) 1 RCR(Criminal) 235

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
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High Courts03 Nov 1989

Khem Chand Vs State

Delhi High Court · (1990) CriLJ 2314 : (1990) 40 DLT 168 : (1989) 2 ILR Delhi 429 : (1990) 1 RCR(Criminal) 68

Constitution of India, 1950 — Article 72
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High Courts27 Oct 1989Allowed

Mukesh Kumar Vs State

Delhi High Court · (1990) CriLJ 1923(1)

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482, 54Railways Act, 1989 — Section 120, 122
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