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Delhi High Court judgments, 2015

4,233 judgments · page 108 of 212

High Courts02 Jul 2015Dismissed

Union of India Vs Jagdamba Singh

Delhi High Court · (2015) 6 AD 558 : (2015) 222 DLT 545

Constitution of India, 1950 - Article 226, 227Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 376, 506
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High Courts02 Jul 2015Dismissed

Shashi Vs State

Delhi High Court · (2015) 6 AD 553 : (2015) 222 DLT 145

Criminal Procedure Code, 1973 (CrPC) - Section 161Evidence Act, 1872 - Section 134
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High Courts02 Jul 2015Dismissed

Subhash Chand Vs MCD

Delhi High Court · (2015) 6 AD 392 : (2015) 221 DLT 298 : (2015) 151 DRJ 699

Constitution of India, 1950 - Article 226, 227Limitation Act, 1963 - Section 5
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High Courts02 Jul 2015Allowed

Sonu Kumar and Others Vs The State of Delhi

Delhi High Court · (2015) 6 AD 384 : (2015) 3 CCR 332 : (2016) 1 Crimes 402 : (2015) 221 DLT 655 : (2015) 2 DMC 822 : (2015) 151 DRJ 291

Criminal Procedure Code, 1973 (CrPC) - Section 161, 313Dowry Prohibition Act, 1961 - Section 2Penal Code, 1860 (IPC) - Section 304B, 304-B, 306, 34, 498
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High Courts02 Jul 2015Allowed

DCM Limited Vs Jassa Ram and Others

Delhi High Court · (2015) 7 AD 605 : (2015) 221 DLT 167

Constitution of India, 1950 - Article 227Delhi Municipal Corporation Act, 1957 - Section 12(4), 29(2)Delhi Rent Control Act, 1958 - Section 12, 12(4), 13, 14, 14(1)(g)
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High Courts02 Jul 2015

Vidya Wati Vs Punjab Khadi Mandal

Delhi High Court · (2015) 6 AD 330 : (2015) 221 DLT 536

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 22 Rule 10Delhi Rent Control Act, 1958 - Section 14(1)(a), 15(1)Transfer of Property Act, 1882 - Section 109, 55, 8
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