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Delhi High Court judgments, 2014

3,895 judgments · page 154 of 195

High Courts10 Mar 2014Dismissed

State Vs Sushil Kumar

Delhi High Court · (2014) 3 Crimes 319 : (2014) 2 JCC 1076

Criminal Procedure Code, 1973 (CrPC) - Section 164 313 378(3)Penal Code, 1860 (IPC) - Section 363 366 376
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High Courts10 Mar 2014Disposed Off

Rajiv Vs State

Delhi High Court · (2014) 5 AD 95

Arms Act, 1959 - Section 25 8Criminal Procedure Code, 1973 (CrPC) - Section 258 313 367 367(2) 411Penal Code, 1860 (IPC) - Section 147 149 323 325 34
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High Courts10 Mar 2014Allowed

HC Ramkesh Meena Vs State

Delhi High Court · (2014) 4 AD 221 : (2014) 142 DRJ 337

Penal Code, 1860 (IPC) - Section 120 120B 420Prevention of Corruption Act, 1988 - Section 13(1)(d) 13(2) 20(1) 7 8
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High Courts10 Mar 2014Disposed Off

Ram Kumar and Others Vs State

Delhi High Court · (2014) 4 AD 237 : (2014) 209 DLT 588 : (2014) 2 JCC 1150

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 307 320 324 34 452
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High Courts10 Mar 2014

Philip Morris Products S.A. and Another Vs Anil Kumar Singh and Others

Delhi High Court · (2014) 209 DLT 1

Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003 - Section 8 9Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 22 Rule 10, Order 26 Rule 10, Order 26 Rule 9, Order 39 Rule 1Legal Metrology Act, 2009 - Section 36
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High Courts10 Mar 2014

Philip Morris Products S.A. and Another Vs Sameer and Others

Delhi High Court · (2014) 58 PTC 317

Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003 - Section 8 9Civil Procedure Code, 1908 (CPC) - Order 26 Rule 10, Order 26 Rule 9, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 7Legal Metrology Act, 2009 - Section 36
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