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Delhi High Court judgments, 2010

3,927 judgments · page 55 of 197

High Courts27 Sept 2010

Navjeet @ Prince and Others Vs State

Delhi High Court · (2010) 09 DEL CK 0171

Criminal Procedure Code, 1973 (CrPC) — Section 100(5), 161, 313, 391Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 324
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High Courts27 Sept 2010

Ram Mahesh Yadav Vs The State

Delhi High Court · (2010) 09 DEL CK 0015

Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 120B, 161Prevention of Corruption Act, 1988 — Section 13(2), 7
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High Courts27 Sept 2010Dismissed

Department of Customs Vs Luke Antony Kocherry

Delhi High Court · (2011) 264 ELT 182 : (2013) 4 JCC 2318

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378, 417, 418, 423Customs Act, 1962 — Section 102, 108, 110, 132, 135(1)Evidence Act, 1872 — Section 101, 106, 58
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High Courts24 Sept 2010Allowed

Aniruddha Bahal Vs State

Delhi High Court · (2010) 172 DLT 268 : (2010) 119 DRJ 102

Constitution of India, 1950 — Article 51ACriminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Corruption Act, 1988 — Section 12, 13, 24
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High Courts24 Sept 2010

Natasha Kohli Vs Mon Mohan Kohli

Delhi High Court · (2010) 172 DLT 516 : (2010) 119 DRJ 44

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4Protection of Women From Domestic Violence Act, 2005 — Section 17
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