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Delhi High Court judgments, 2014

3,895 judgments · page 49 of 195

High Courts13 Oct 2014

Yatender Sharma Vs State and Others

Delhi High Court · (2014) 10 DEL CK 0237

Criminal Procedure Code, 1973 (CrPC) — Section 125, 320, 482Hindu Marriage Act, 1955 — Section 13B(2)Penal Code, 1860 (IPC) — Section 307, 34, 406, 498A
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High Courts13 Oct 2014

V.K. Jolly Vs C.B.I.

Delhi High Court · (2014) 4 JCC 2960

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 227, 228, 397, 482Penal Code, 1860 (IPC) — Section 120B, 13(2), 419, 420
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High Courts13 Oct 2014

Mamta Vs State

Delhi High Court · (2014) 10 DEL CK 0151

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 307, 34, 406, 498A
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High Courts13 Oct 2014

Mukul M. Sangma Vs P.A. Sangma

Delhi High Court · (2014) 10 DEL CK 0144

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, 149, 151Constitution of India, 1950 — Article 19(1), 19(2)
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High Courts13 Oct 2014

Ajit Kumar Vs UPSC

Delhi High Court · (2014) 146 DRJ 65

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33
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High Courts13 Oct 2014

Ashok Jain Vs C.B.I.

Delhi High Court · (2014) 4 JCC 2688

Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 227, 228, 397, 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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