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COURT ARCHIVE

Delhi High Court judgments, 2012

6,099 judgments · page 128 of 305

High Courts13 Jul 2012Disposed Off

Col. Inderjeet Singh Vs Mr. Vikram Singh and Another

Delhi High Court · (2012) 194 DLT 209

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 4, Order 12 Rule 6, Order 13 Rule 3, Order 6 Rule 14, Order 6 Rule 17Contract Act, 1872 — Section 15Court Fees Act, 1870 — Section 7(iv)(b)
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High Courts13 Jul 2012Allowed

State Vs Jai Hind

Delhi High Court · (2012) 6 AD 170 : (2012) 4 JCC 2490

Criminal Procedure Code, 1973 (CrPC) — Section 118, 164, 313, 357AEvidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 376, 376(2)(f), 506
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High Courts13 Jul 2012Allowed

Shakuntla Vs State

Delhi High Court · (2012) 6 AD 189

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 506
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High Courts13 Jul 2012Dismissed

Shri Zahid Parwez Vs Union of India and Others

Delhi High Court · (2012) 6 AD 285 : (2012) 191 DLT 235

Constitution of India, 1950 — Article 226Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 6(1), 68A, 68A(2)(d), 68B(g)Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 10(1), 3(1), 6(1)
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High Courts13 Jul 2012Dismissed

MCD Vs Pushpa Rani

Delhi High Court · (2012) LLR 1233

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 2Industrial Disputes Act, 1947 — Section 10(4A)Limitation Act, 1963 — Section 14
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