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Delhi High Court judgments, 2014

3,895 judgments · page 47 of 195

High Courts15 Oct 2014

Zile Singh Vs State

Delhi High Court · (2015) 1 JCC 178

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 200, 482Penal Code, 1860 (IPC) — Section 307, 323, 326, 34, 452
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High Courts15 Oct 2014

Subhash Chand Vs State

Delhi High Court · (2015) 3 AD 241

Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 20, 7
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High Courts15 Oct 2014

Khushwant Kaur Vs Gagandeep

Delhi High Court · (2014) 4 JCC 2891

Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 34, 406, 498AProtection of Women From Domestic Violence Act, 2005 — Section 12, 17, 17(1), 2(s)
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High Courts15 Oct 2014

Arvind Singhal Vs Max Therapiya Limited

Delhi High Court · (2015) 215 DLT 629 : (2014) 146 DRJ 128

Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 20C, 20D, 20I(c), 20O, 30ACivil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 26 Rule 9, Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11Constitution of India, 1950 — Article 226
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High Courts15 Oct 2014

Lal Pathlabs Pvt. Ltd. Vs Arvinder Singh

Delhi High Court · (2014) 60 PTC 309

Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 13, Order 2 Rule 2, Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 27
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High Courts14 Oct 2014

Vakil Vs The State

Delhi High Court · (2014) 10 DEL CK 0257

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
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High Courts14 Oct 2014

Sunil Mashi Vs State NCT of Delhi

Delhi High Court · (2015) 1 JCC 52

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 173, 313, 428Evidence Act, 1872 — Section 114, 114A, 138, 146
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