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Delhi High Court judgments, 2009

4,759 judgments · page 226 of 238

High Courts23 Jan 2009Dismissed

Bhagwan Dass and Others Vs State

Delhi High Court · (2009) 01 DEL CK 0309

Criminal Procedure Code, 1973 (CrPC) — Section 428, 456Penal Code, 1860 (IPC) — Section 147, 148, 149, 34, 379
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High Courts23 Jan 2009

Rashima Verma Vs Securities and Exchange Board of India

Delhi High Court · (2010) 6 RCR(Criminal) 3029 : (2009) 95 SCL 1

Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Negotiable Instruments Act, 1881 (NI) — Section 141(1), 141(2)Securities and Exchange Board of India (Collective Investment Schemes) Regulations, 1999 — Regulation 5(1), 68(1), 68(2), 73, 73(1)
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High Courts23 Jan 2009Allowed

Dr. V.P. Sharma Vs State and Another

Delhi High Court · (2009) 01 DEL CK 0307

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Dowry Prohibition Act, 1961 — Section 3, 4Guardians and Wards Act, 1890 — Section 10, 7
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High Courts23 Jan 2009Dismissed

Brijesh Kumar Vs The State NCT of Delhi

Delhi High Court · (2009) 01 DEL CK 0302

Civil Procedure Code, 1908 (CPC) — Section 107, 151Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 101, 27, 3, 6
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