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Delhi High Court judgments, 2008

2,760 judgments · page 82 of 138

High Courts09 May 2008Dismissed

Radhey Shyam Garg Vs Sh. Naresh Kumar Gupta

Delhi High Court · (2009) 1 CivCC 188 : (2008) 151 DLT 310 : (2008) 104 DRJ 286 : (2008) ILR Delhi 69 Supp : (2008) 4 RCR(Criminal) 448

Criminal Procedure Code, 1973 (CrPC) — Section 200, 204, 253, 254, 262Evidence Act, 1872 — Section 137, 138Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142, 143, 145
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High Courts08 May 2008

Maqbool Fida Husain Vs Raj Kumar Pandey

Delhi High Court · (2008) CriLJ 4107 : (2008) 1 ILR Delhi 151

Constitution of India, 1950 — Article 19, 19(1), 19(2)Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 163(8), 177, 178, 179Information Technology Act, 2000 — Section 67
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High Courts08 May 2008Allowed

Madan Lal Kapoor Vs Rajiv Thapar and Others

Delhi High Court · (2008) CriLJ 4788 : (2008) 150 DLT 744 : (2008) 105 DRJ 531

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 176, 200, 202Penal Code, 1860 (IPC) — Section 109, 120B, 304B, 406, 498A
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High Courts06 May 2008Allowed

Balban Singh Vs State

Delhi High Court · (2008) 05 DEL CK 0148

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50
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High Courts06 May 2008Allowed

Vijay Choudhry Vs Gyan Chand Jain

Delhi High Court · (2009) 1 ILR Delhi 44 : (2008) 4 RCR(Civil) 136

COMPANIES ACT, 1956 — Section 433Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 142, 5
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High Courts06 May 2008Allowed

Shri Vijay Chaudhary Vs Shri Gyan Chand Jain

Delhi High Court · (2008) 4 BC 455 : (2008) 4 CivCC 712 : (2008) 151 DLT 237 : (2008) 104 DRJ 349 : (2008) 4 RCR(Criminal) 159

Companies Act, 1956 — Section 433Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142, 5, 6
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