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Delhi High Court judgments, 2008

2,760 judgments · page 40 of 138

High Courts08 Sept 2008Dismissed

Pankaj Kumar Vs State

Delhi High Court · (2009) CriLJ 1576

Constitution of India, 1950 — Article 136, 226Criminal Procedure Code, 1973 (CrPC) — Section 102, 104, 154, 154(3), 155(2)Drugs and Cosmetics Act, 1940 — Section 2, 32
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High Courts08 Sept 2008Allowed

Manish Vs The State (NCT of Delhi)

Delhi High Court · (2009) CriLJ 1293 : (2008) 153 DLT 430 : (2008) 106 DRJ 607 : (2009) 1 RCR(Criminal) 595

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 363, 371, 376
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High Courts08 Sept 2008Allowed

Shri Jiten Bhalla Vs Ms. Gaytri Bajaj

Delhi High Court · (2008) 2 DMC 503 : (2008) 106 DRJ 651

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 2 Rule 2, Order 23 Rule 3, 115, 151Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 41, 44, 58
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High Courts05 Sept 2008Allowed

K.C. Palaniswamy and Another Vs Income Tax Officer

Delhi High Court · (2008) 220 CTR 202 : (2008) 152 DLT 620 : (2008) 106 DRJ 319 : (2008) 174 TAXMAN 259

Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 133A, 201(1), 201(1A), 276B, 278BMetalliferous Mines Regulations, 1926 — Regulation 3
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High Courts05 Sept 2008Dismissed

Pooja Batra Vs Union of India (UOI) and Others

Delhi High Court · (2008) 155 DLT 6

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3, 3(2), 5(1), 7Constitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 39, 482, 82, 83
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