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Delhi High Court judgments, 2006

2,449 judgments · page 1 of 123

High Courts22 Dec 2006Dismissed

Shri Satya Bhushan Kaura Vs Smt. Vijaya Myne

Delhi High Court · (2007) 1 ILR Delhi 499

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 12 Rule 6, Order 20 Rule 1, Order 8 Rule 3, Order 8 Rule 5Evidence Act, 1872 — Section 17, 91, 92Specific Relief Act, 1963 — Section 10, 16, 16, 18, 19
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High Courts20 Dec 2006Disposed Off

State Vs Sidhartha Vashisht and Others

Delhi High Court · (2009) 93 DRJ 183 : (2007) 145 PLR 42 : (2007) 2 RCR(Criminal) 821

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 340, 340(2), 360, 428Penal Code, 1860 (IPC) — Section 120B, 201, 302
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High Courts20 Dec 2006Dismissed

Shri Izzazul Vs State

Delhi High Court · (2007) 94 DRJ 236 : (2007) 4 RCR(Criminal) 315

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 133, 34, 392, 397
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