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Delhi High Court judgments, 2012

5,802 judgments · page 210 of 291

High Courts23 Mar 2012Dismissed

Ranjit Vs State of the NCT of Delhi

Delhi High Court · (2012) 5 AD 333 : (2012) 2 DMC 454

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 304B, 498A
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High Courts23 Mar 2012Dismissed

Abhinav Jindal Vs State and Another

Delhi High Court · (2012) 191 ECR 154 : (2012) 3 JCC 1646

Constitution of India, 1950 — Article 20(2), 50Criminal Procedure Code, 1973 (CrPC) — Section 122, 173, 300, 399, 460Essential Commodities Act, 1955 — Section 3, 7, 8
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High Courts23 Mar 2012

Idris (Mohd.) Vs Union of India and Another

Delhi High Court · (2012) 4 AD 317

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 120, 34, 347, 365Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1), 3(3)
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High Courts23 Mar 2012

Sh. M.A. Rashid Vs Sh. Gopal Chandra and Another

Delhi High Court · (2012) 7 AD 527 : (2012) 3 BC 201 : (2012) 189 DLT 180 : (2012) 2 JCC 1210

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 448, 506
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