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Delhi High Court judgments, 2012

6,099 judgments · page 141 of 305

High Courts03 Jul 2012Allowed

Rajesh Tyagi Vs State (N.C.T. of Delhi)

Delhi High Court · (2012) 07 DEL CK 0591

Criminal Procedure Code, 1973 (CrPC) — Section 102, 161, 288, 313, 82Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 120B, 34, 365, 382, 392
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High Courts03 Jul 2012Allowed

Vinay Kumar Vs State

Delhi High Court · (2012) 6 AD 255 : (2012) 4 JCC 2857

Criminal Procedure Code, 1973 (CrPC) — Section 100, 160, 161, 293, 313Evidence Act, 1872 — Section 10, 45Penal Code, 1860 (IPC) — Section 120A, 120B, 302, 376, 411
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High Courts03 Jul 2012Dismissed

M. S. Frank Vs Delhi University and Others

Delhi High Court · (2012) 07 DEL CK 0413

Constitution of India, 1950 — Article 12, 226, 30(I)Delhi University Act, 1922 — Section 2, 2(d)University Grants Commission Act, 1956 — Section 2(f), 22, 22(1), 22(3), 3
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High Courts03 Jul 2012

Balwan and Another Vs State

Delhi High Court · (2012) 07 DEL CK 0144

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 307
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