CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments, 2009

4,759 judgments · page 203 of 238

High Courts12 Mar 2009Dismissed

Dilawar Mir Vs CBI

Delhi High Court · (2009) ILR Delhi 9 Supp : (2010) 6 RCR(Criminal) 2960

Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 228
Read judgment
High Courts06 Mar 2009Dismissed

Mahesh @ Kale Vs State

Delhi High Court · (2009) 03 DEL CK 0330

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304, 34
Read judgment
High Courts06 Mar 2009

Raj Kumar Vs State and Another

Delhi High Court · (2009) 03 DEL CK 0225

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 186, 332, 34, 392, 397
Read judgment
High Courts06 Mar 2009Allowed

Parmesh Kumar Vs State

Delhi High Court · (2009) 03 DEL CK 0159

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304, 307, 326
Read judgment