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Delhi High Court judgments, 2014

3,895 judgments · page 77 of 195

High Courts25 Aug 2014

Mohd. Anish Vs State of NCT Delhi

Delhi High Court · (2014) 08 DEL CK 0103

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 307, 34, 406, 498A
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High Courts25 Aug 2014

Basant Kumar Mishra Vs The State

Delhi High Court · (2014) 4 Crimes 377 : (2014) 3 JCC 2248

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 307, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(X)
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High Courts25 Aug 2014Dismissed

Narain Dass P. Godhwani Vs Nenu Mal

Delhi High Court · (2015) 2 RCR(Rent) 19

Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 11(2), 11(2)(c), 13, 14(1)(a), 14(2)Evidence Act, 1872 — Section 114
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High Courts22 Aug 2014Allowed

Raman Grover Vs Union of India

Delhi High Court · (2014) 145 DRJ 71

Land Acquisition Act, 1894 — Section 11, 19(7), 24, 24(2)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)
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High Courts22 Aug 2014Allowed

Ram Niwas Vs State

Delhi High Court · (2014) 3 JCC 2294

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 120-B, 34, 376, 506
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High Courts22 Aug 2014Dismissed

Harender Vs State

Delhi High Court · (2014) 08 DEL CK 0294

Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 307, 34Probation of Offenders Act, 1958 — Section 4, 4(1)
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High Courts22 Aug 2014Dismissed

Punjab and Sind Bank Vs Balbir Singh Kohli

Delhi High Court · (2014) 08 DEL CK 0267

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 7 Rule 7Delhi Development Act, 1957 — Section 29(2)General Clauses Act, 1897 — Section 27
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