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Delhi High Court judgments, 2008

2,760 judgments · page 57 of 138

High Courts01 Aug 2008Dismissed

Mr. Paramjit Singh @ Pammi Vs State

Delhi High Court · (2008) 154 DLT 524

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22, 42, 43, 50
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High Courts01 Aug 2008Dismissed

Mukesh Vs State

Delhi High Court · (2008) 152 DLT 201 : (2008) 105 DRJ 303

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 17, Order 41 Rule 19, 151Constitution of India, 1950 — Article 141, 21Criminal Procedure Code, 1973 (CrPC) — Section 368, 372, 374(2), 378, 382
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High Courts01 Aug 2008Dismissed

Sh. Jitender Singh Vs Smt. Yashwanti

Delhi High Court · (2008) 2 DMC 483

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13, 13(1), 28Penal Code, 1860 (IPC) — Section 34, 406, 498A
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High Courts31 Jul 2008Allowed

Pooran Lal and Others Vs State

Delhi High Court · (2008) 07 DEL CK 0251

Criminal Procedure Code, 1973 (CrPC) — Section 125, 156(3), 227Penal Code, 1860 (IPC) — Section 308, 34, 406, 452, 498A
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High Courts31 Jul 2008Dismissed

Madhu Garg Vs State and Others

Delhi High Court · (2009) CriLJ 1067 : (2009) 2 ILR Delhi 75

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 309(2), 437(5), 439(1), 439(2)Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471
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