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Delhi High Court judgments, 2014

3,895 judgments · page 140 of 195

High Courts02 Apr 2014Dismissed

Jitender Singh Vs State of Delhi

Delhi High Court · (2014) 5 AD 767 : (2014) 210 DLT 48

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 307
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High Courts02 Apr 2014Disposed Off

Abdul Rasheed Vs State

Delhi High Court · (2014) 04 DEL CK 0185

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 34
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High Courts02 Apr 2014Dismissed

Babi Kunvar Vs Union of India

Delhi High Court · (2014) 3 ACC 467 : (2015) ACJ 1591 : (2016) 1 AnWR 84

Criminal Procedure Code, 1973 (CrPC) — Section 340Railways Act, 1989 — Section 123(c), 124A
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High Courts02 Apr 2014Dismissed

Sh. Jagdish Vs Smt. Monika

Delhi High Court · (2014) 04 DEL CK 0094

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 7 Rule 11Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 125
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High Courts02 Apr 2014Dismissed

Mahender Kumar Garg Vs Harish Nagpal

Delhi High Court · (2014) 04 DEL CK 0068

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 10, Order 39 Rule 39(10), Order 41 Rule 19, Order 43 Rule 1(u), 104Limitation Act, 1963 — Section 5
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High Courts01 Apr 2014

Naushad Alam Vs State

Delhi High Court · (2014) 04 DEL CK 0281

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 2(vii) (a), 20, 20(b), 20(b) (B), 50
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High Courts01 Apr 2014

Shahid Vs State

Delhi High Court · (2014) 3 ILR 2282 : (2014) 2 JCC 1305

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 100, 313, 428Evidence Act, 1872 — Section 27
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