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Delhi High Court judgments, 2014

3,895 judgments · page 91 of 195

High Courts30 Jul 2014Dismissed

Anil Jain Vs Bhagwan Shankar Khanna

Delhi High Court · (2014) 07 DEL CK 0166

Civil Procedure Code, 1908 (CPC) — Section 115Delhi Rent Control Act, 1958 — Section 14(1)(e), 25-B, 25-B(4), 25B(8), 25-B(8)Evidence Act, 1872 — Section 116
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High Courts30 Jul 2014Dismissed

Laxmi Vs State

Delhi High Court · (2014) 07 DEL CK 0165

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 307, 34
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High Courts30 Jul 2014

Sanddep Vs Pooja

Delhi High Court · (2015) 213 DLT 591

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 Courts30 Jul 2014

Ashiq Vs State NCT of Delhi

Delhi High Court · (2014) 3 JCC 1879

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 498A
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High Courts30 Jul 2014Dismissed

Vijay Pal Vs State of Delhi

Delhi High Court · (2014) 07 DEL CK 0056

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 302, 449, 506
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High Courts30 Jul 2014Allowed

Lok Nath Vs Ashok Kumar

Delhi High Court · (2015) 213 DLT 278 : (2015) 1 RCR(Rent) 208

Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1)(a), 14(2), 15(1), 26, 27
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High Courts28 Jul 2014

Umesh Vs The State

Delhi High Court · (2015) 2 Crimes 153 : (2015) 1 JCC 403

Criminal Procedure Code, 1973 (CrPC) — Section 438, 82Penal Code, 1860 (IPC) — Section 147, 149, 323, 34, 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)(x), 3(10), 3(11)
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High Courts28 Jul 2014

Nanhe Vs State

Delhi High Court · (2014) 4 Crimes 411 : (2014) 3 JCC 1862

Penal Code, 1860 (IPC) — Section 120B, 392, 395, 397
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High Courts28 Jul 2014Disposed Off

Ram Prakash Vs D.N. Srivastava

Delhi High Court · (2014) 6 AD 713 : (2015) CriLJ 226

Delhi Municipal Corporation Act, 1957 — Section 343, 344(1)Penal Code, 1860 (IPC) — Section 34, 499, 500, 501
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High Courts28 Jul 2014Allowed

Mahanagar Telephone Nigam Limited Vs Applied Electronics Ltd.

Delhi High Court · AIR 2014 Delhi 182 : (2014) 3 ARBLR 349 : (2015) 213 DLT 434

Arbitration and Conciliation Act, 1996 — Section 16, 17, 19, 19(1), 33Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 22(1), Order 41 Rule 41, 151Constitution of India, 1950 — Article 136
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High Courts28 Jul 2014Dismissed

Vinay Sharma Vs Indraprastha Gas Ltd.

Delhi High Court · (2014) 4 LLJ 135 : (2014) 3 LLN 680

Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)Evidence Act, 1872 — Section 114(3)(g)
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High Courts28 Jul 2014Dismissed

Mukesh Vs State

Delhi High Court · (2015) 3 AD 301

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 307, 34, 392, 397
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High Courts28 Jul 2014

Juyal Vs State

Delhi High Court · (2014) 3 JCC 1867

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 363, 367Protection of Children From Sexual Offences Act, 2012 — Section 4
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High Courts28 Jul 2014

Madan Lal Vs State

Delhi High Court · (2014) 3 JCC 1884

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304B, 498A
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