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Delhi High Court judgments, 2014

4,115 judgments · page 3 of 206

High Courts23 Dec 2014

Zenith Infotech Ltd. Vs Union of India

Delhi High Court · (2015) 147 DRJ 58

Companies Act, 1956 — Section 173(2), 441, 481Criminal Procedure Code, 1973 (CrPC) — Section 195Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 5
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High Courts23 Dec 2014

Vincent George Vs CBI

Delhi High Court · (2014) 12 DEL CK 0233

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 245, 245(2), 482Essential Commodities Act, 1955 — Section 3
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High Courts23 Dec 2014

Ajay Kumar Vs State (NCT of Delhi)

Delhi High Court · (2014) 12 DEL CK 0170

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 311, 313, 437APenal Code, 1860 (IPC) — Section 323, 328, 34, 341, 363
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High Courts23 Dec 2014

Anulludin Vs State of NCT of Delhi

Delhi High Court · (2014) 12 DEL CK 0058

Civil Procedure Code, 1908 (CPC) — Section 51Constitution of India, 1950 — Article 14, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313
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High Courts23 Dec 2014

N.N. Ojha Vs Prem Mehra

Delhi High Court · (2015) 1 AD 571 : (2015) 1 ARBLR 252 : (2015) 147 DRJ 428

Arbitration and Conciliation Act, 1996 — Section 11, 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 9 Rule 13, 151
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High Courts23 Dec 2014

AMIT Vs State

Delhi High Court · (2015) 1 AD 682

Arms Act, 1959 — Section 25, 27, 39Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 307, 34
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