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Delhi High Court judgments, 2012

6,099 judgments · page 148 of 305

High Courts01 Jun 2012

Rakesh Kumar Goyal Vs NCT of Delhi and Another

Delhi High Court · (2012) 5 AD 505 : (2012) 193 DLT 270

Civil Procedure Code, 1908 (CPC) — Section 132Constitution of India, 1950 — Article 20, 20(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 468, 482
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High Courts01 Jun 2012Dismissed

Arun Kumar Vs Meenu Kumar

Delhi High Court · (2012) 194 DLT 757

Constitution of India, 1950 — Article 14, 16, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24
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High Courts01 Jun 2012Dismissed

S.K. Mittal Vs State

Delhi High Court · (2012) 06 DEL CK 0029

Criminal Procedure Code, 1973 (CrPC) — Section 397(1), 397(3), 482Penal Code, 1860 (IPC) — Section 120B, 420
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High Courts01 Jun 2012

Sushila Devi Vs State

Delhi High Court · (2012) 5 AD 675

Constitution of India, 1950 — Article 136, 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 302, 304A, 337, 34
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High Courts01 Jun 2012Dismissed

Suresh Shokeen Vs Babli

Delhi High Court · (2012) 06 DEL CK 0023

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 6Contract Act, 1872 — Section 2Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts01 Jun 2012Dismissed

Sanjay Gambhir Vs State

Delhi High Court · (2012) 5 AD 548 : (2012) 3 JCC 1792

Criminal Procedure Code, 1973 (CrPC) — Section 82Haryana Development and Regulation of Urban Areas Act, 1975 — Section 7(i)Penal Code, 1860 (IPC) — Section 120B, 409, 420
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