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Delhi High Court judgments, 2011

5,350 judgments · page 13 of 268

High Courts13 Dec 2011Dismissed

Bangaru Laxman Vs State and Another

Delhi High Court · (2011) 2 AD 53 : (2012) 2 ILR Delhi 102

Constitution of India, 1950 — Article 14, 19, 19(1), 21Criminal Procedure Code, 1973 (CrPC) — Section 164, 306, 306(1), 306(4), 308Penal Code, 1860 (IPC) — Section 120B
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High Courts13 Dec 2011Dismissed

MCD Vs Bhagwan Dass

Delhi High Court · (2011) 12 DEL CK 0127

Central Civil Services (Pension) Rules, 1972 — Rule 6, 9, 9(2)(b)(ii)
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High Courts13 Dec 2011Dismissed

Ankit Shah and Anr Vs State and Anr

Delhi High Court · (2011) 12 DEL CK 0082

Criminal Procedure Code, 1973 (CrPC) — Section 155, 155(2), 155(4), 190, 190(1)(a)Penal Code, 1860 (IPC) — Section 183, 186, 189, 332, 34
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High Courts13 Dec 2011

Surinder Kumar Vs Brahm Prakash

Delhi High Court · (2012) 4 AD 466

Delhi Lands (Restrictions on Transfer) Act, 1972 — Section 8Evidence Act, 1872 — Section 65Specific Relief Act, 1963 — Section 16(C)
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High Courts13 Dec 2011

Rakesh Basra Vs Satsagar Gupta

Delhi High Court · (2012) 3 AD 73 : (2012) 186 DLT 129

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, 151Transfer of Property Act, 1882 — Section 106
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High Courts12 Dec 2011Allowed

AK Singh Vs State

Delhi High Court · (2012) 2 ILR Delhi 88 : (2012) 2 JCC 838

Delhi Police Act, 1978 — Section 66(2), 66(B)
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