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Delhi High Court judgments, 2014

3,895 judgments · page 45 of 195

High Courts17 Oct 2014

Richard Lee Vs Girish Soni

Delhi High Court · (2014) 145 DRJ 709

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1)(a), 14(1)(a), 14(1)(b), 14(1)(j), 25
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High Courts17 Oct 2014

Amir Vs State

Delhi High Court · (2014) 4 JCC 2799

Criminal Procedure Code, 1973 (CrPC) — Section 357(3), 386(e)Penal Code, 1860 (IPC) — Section 307, 308
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High Courts17 Oct 2014

Raju Vs State

Delhi High Court · (2014) 10 DEL CK 0166

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 307, 308, 324, 34
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High Courts17 Oct 2014

Munshi Ram Vs State

Delhi High Court · (2014) 145 DRJ 648 : (2015) 1 JCC 64

Criminal Procedure Code, 1973 (CrPC) — Section 161Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 20, 7
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High Courts16 Oct 2014

Ruby Vs State

Delhi High Court · (2014) 4 JCC 2997

Juvenile Justice Act, 1986 — Section 15, 19Penal Code, 1860 (IPC) — Section 302, 34Uttar Pradesh Children Act, 1951 — Section 2(4), 29
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High Courts16 Oct 2014

Ajit Vs State

Delhi High Court · (2014) 10 DEL CK 0157

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 304II, 34
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High Courts16 Oct 2014

Mohd Majid Vs State

Delhi High Court · (2015) 1 JCC 69

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 65BPenal Code, 1860 (IPC) — Section 34, 364A
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High Courts16 Oct 2014

Surender Singh Vs State (NCT of Delhi)

Delhi High Court · (2014) 146 DRJ 37 : (2014) 4 JCC 2766

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 437APrevention of Corruption Act, 1988 — Section 13, 13(1)(d), 13(2), 20, 7
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