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Delhi High Court judgments, 2014

3,895 judgments · page 121 of 195

High Courts12 May 2014Partly Allowed

Mehboob Khan @ Babu Vs State

Delhi High Court · (2014) 3 CCR 146 : (2014) 2 JCC 1318

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 324, 34
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High Courts12 May 2014Allowed

Lalita Vs The State

Delhi High Court · (2015) 1 AD 276 : (2015) 1 Crimes 450 : (2014) 212 DLT 615

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 302, 307, 309, 34, 498A
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High Courts12 May 2014Dismissed

UOI Vs Kalpa Suri

Delhi High Court · (2015) 144 FLR 329 : (2014) 3 LLJ 766 : (2014) LLR 707

Employees Compensation Act, 1923 — Section 10, 10(1), 3(1)(b)(i), 30
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High Courts12 May 2014Disposed Off

Amar Singh Vs State

Delhi High Court · (2014) 210 DLT 99 : (2014) 2 JCC 1485

Criminal Procedure Code, 1973 (CrPC) — Section 157, 161, 164, 313Penal Code, 1860 (IPC) — Section 375, 376, 448, 506
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High Courts09 May 2014Allowed

Ramjas Foundation Vs Arun Kumar Pruthi

Delhi High Court · (2014) 212 DLT 732 : (2014) 144 DRJ 195

Delhi Lands (Restrictions on Transfer) Act, 1972 — Section 3, 4Evidence Act, 1872 — Section 116Land Acquisition Act, 1894 — Section 16, 4, 48, 6
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High Courts09 May 2014

Anil Sood Vs The State

Delhi High Court · (2014) 05 DEL CK 0258

Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(3), 156(3), 173, 190Penal Code, 1860 (IPC) — Section 406, 420, 506
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High Courts09 May 2014Dismissed

Inderjeet Singh and Others Vs State

Delhi High Court · (2014) 05 DEL CK 0246

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 157, 159, 173, 313Evidence Act, 1872 — Section 134, 138, 146
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High Courts09 May 2014Dismissed

Shri Jai Gopal Vs Shri Raj Kumar Sharma and Others

Delhi High Court · (2014) 6 AD 763 : (2014) 210 DLT 541

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11, 115Delhi Municipal Corporation Act, 1957 — Section 14, 15, 16, 17, 17(1)(b)Penal Code, 1860 (IPC) — Section 22, 420, 468
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High Courts09 May 2014Dismissed

Association of Self Financing Institutions and Another Vs Guru Govind Singh Indraprastha University and Another

Delhi High Court · (2014) 05 DEL CK 0224

Constitution of India, 1950 — Article 12, 14, 19, 19(1), 19(1)(6)Delhi Professional Colleges or Institutions (Prohibition of Capitation Fee Regulation of Admission Fixation of Non-Exploitative Fee and other Measures to Ensures Equity and Excellence) Act, 2007 — Section 11, 12(1)(c), 13, 14, 15Right of Children to Free and Compulsory Education Act, 2009 — Section 12(2)
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