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Delhi High Court judgments, 2015

4,233 judgments · page 159 of 212

High Courts20 Mar 2015Dismissed

Bharat Aneja Vs State of NCT of Delhi

Delhi High Court · (2015) 4 AD 165 : (2015) 219 DLT 131

Criminal Procedure Code, 1973 (CrPC) - Section 311A, 313Evidence Act, 1872 - Section 73Identification of Prisoners Act, 1920 - Section 2, 4, 5
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High Courts20 Mar 2015

Chaman Vs State (NCT of Delhi)

Delhi High Court · (2015) 4 AD 134 : (2015) 2 JCC 1218

Criminal Procedure Code, 1973 (CrPC) - Section 164, 313, 357, 357(1), 357APenal Code, 1860 (IPC) - Section 376(2)(f)
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High Courts20 Mar 2015Dismissed

Urmila Devi and Others Vs Laxman Singh and Others

Delhi High Court · (2015) 03 DEL CK 0019

Civil Procedure Code, 1908 (CPC) - Order 10 Rule 10, Order 10 Rule 10, Order 10 Rule 4, Order 10 Rule 4(ii), Order 12 Rule 6Companies Act, 1956 - Section 391, 394Criminal Procedure Code, 1973 (CrPC) - Section 340
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High Courts19 Mar 2015Disposed off

Shahjad Vs State

Delhi High Court · (2015) 03 DEL CK 0331

Arms Act, 1959 - Section 25, 27Criminal Procedure Code, 1973 (CrPC) - Section 313, 428, 82, 83Penal Code, 1860 (IPC) - Section 34, 392, 397
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High Courts19 Mar 2015

Hans Raj Jain Vs Election Commission of India

Delhi High Court · (2015) 03 DEL CK 0244

Constitution of India, 1950 - Article 19(1)(c), 226, 324Emblems and Names (Prevention of Improper Use) Act, 1950 - Section 2(b), 3, 4, 4(1)(a)Public Records Act, 1993 - Section 8
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High Courts19 Mar 2015Dismissed

Zuber and Others Vs State

Delhi High Court · (2015) 2 JCC 1229

Criminal Procedure Code, 1973 (CrPC) - Section 313, 374Penal Code, 1860 (IPC) - Section 328, 34, 379, 411
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