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Delhi High Court judgments, 2014

3,895 judgments · page 89 of 195

High Courts01 Aug 2014Dismissed

Delhi Development Authority Vs Bhardwaj Brothers

Delhi High Court · AIR 2014 Delhi 147 : (2014) 3 ARBLR 333 : (2015) 213 DLT 675 : (2014) 144 DRJ 471

Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 34(2)(a), 34(2)(b), 34(2)(b)(ii)Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 23, 28
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High Courts01 Aug 2014Allowed

Krishan Kumar Vs State

Delhi High Court · (2014) 4 JCC 2388

Criminal Procedure Code, 1973 (CrPC) — Section 164, 311, 313Evidence Act, 1872 — Section 65(B)(4)(c)Penal Code, 1860 (IPC) — Section 376, 506
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High Courts01 Aug 2014

Rahul Dev Vs State

Delhi High Court · (2014) 3 JCC 2257

Constitution of India, 1950 — Article 20(1)Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 207Penal Code, 1860 (IPC) — Section 346, 363, 366, 375, 376
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High Courts01 Aug 2014Allowed

Mohd. Bilal Vs State

Delhi High Court · (2014) 3 JCC 2118

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 81
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High Courts31 Jul 2014

State Vs Shambhu

Delhi High Court · (2015) 1 JCC 611

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 363, 376, 377
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