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Delhi High Court judgments, 1998

1,098 judgments · page 39 of 55

High Courts17 Apr 1998Disposed Off

Rakesh Kumar Jain Vs State

Delhi High Court · (1998) 5 AD 1 : (1998) 75 DLT 141 : (1998) 3 RCR(Criminal) 632

Constitution of India, 1950 — Article 239Criminal Procedure Code, 1973 (CrPC) — Section 468(2), 470(3)General Clauses Act, 1897 — Section 3, 3(8)
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High Courts15 Apr 1998

Diljeet Singh Vs Union of India (UOI) and Others

Delhi High Court · (1999) CriLJ 3021 : (1998) 1 ILR Delhi 275

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10, 11, 12(1), 3(1), 3(2)Constitution of India, 1950 — Article 22(5), 77, 77(3)Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24(1), 33
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High Courts15 Apr 1998

Kundan Lal Vs State

Delhi High Court · (1998) 3 AD 871 : (1998) CriLJ 3142 : (1998) 3 Crimes 276 : (1998) 73 DLT 256 : (1998) 46 DRJ 4

Penal Code, 1860 (IPC) — Section 304(I)
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High Courts03 Apr 1998Allowed

Rattan Baxi Vs State

Delhi High Court · (1999) CriLJ 477 : (1998) 4 RCR(Criminal) 108

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304A, 337
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High Courts03 Apr 1998Allowed

Abhay Tuli Vs Lt. Governor and Others

Delhi High Court · (1998) 3 AD 745 : (1998) CriLJ 3217 : (1998) 73 DLT 333 : (1998) 46 DRJ 806 : (1998) 1 ILR Delhi 345 : (1998) ILR Delhi 345

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)
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High Courts03 Apr 1998

DCM Ltd. Vs M.C.D. and Others

Delhi High Court · (1998) 3 AD 289 : AIR 1998 Delhi 348 : (1998) 73 DLT 227 : (1998) 1 ILR Delhi 284 : (1998) ILR Delhi 284 : (1998) 2 RCR(Criminal) 680

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