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Delhi High Court judgments, 2014

3,895 judgments · page 12 of 195

High Courts10 Dec 2014

B.S.E.S. Rajdhani Power Ltd. Vs Jagat Ram

Delhi High Court · (2015) 2 AD 72 : (2015) 3 Crimes 669 : (2015) 216 DLT 280

Criminal Procedure Code, 1973 (CrPC) — Section 300, 320, 320(2), 320(8)Electricity Act, 2003 — Section 135, 135, 136, 137, 138Motor Vehicles Act, 1988 — Section 200
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High Courts10 Dec 2014

Ram Prakash Vs State

Delhi High Court · (2014) 146 DRJ 629

Criminal Procedure Code, 1973 (CrPC) — Section 313, 437ANarcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)(C), 41, 41(2), 42, 42(2)
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High Courts10 Dec 2014

Momin Iqbal Vs State

Delhi High Court · (2015) 2 Crimes 496 : (2015) 2 DMC 39 : (2015) 1 JCC 244

Criminal Procedure Code, 1973 (CrPC) — Section 161, 428Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B, 113B, 114
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High Courts10 Dec 2014

Satnam Agri Products Ltd. Vs Union of India

Delhi High Court · (2015) 125 CLA 195 : (2015) 147 DRJ 617

Constitution of India, 1950 — Article 14, 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 19(25), 22Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13, 13(4), 14, 15
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High Courts09 Dec 2014

Kailash Devi Vs Brij Pal Manocha

Delhi High Court · (2014) 12 DEL CK 0328

Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1)(e), 25(B)(8)Limitation Act, 1963 — Section 5
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