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Delhi High Court judgments, 2015

4,233 judgments · page 205 of 212

High Courts15 Jan 2015Disposed off

Aman Kumar Harjai Vs State

Delhi High Court · (2015) 5 AD 187 : (2015) 4 AD 506 : (2015) 2 BC 159 : (2015) 217 DLT 675

Criminal Procedure Code, 1973 (CrPC) - Section 204, 205, 239, 251, 482Negotiable Instruments Act, 1881 (NI) - Section 138
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High Courts15 Jan 2015Allowed

Puran Vs State

Delhi High Court · (2015) 2 JCC 966

Criminal Procedure Code, 1973 (CrPC) - Section 161, 164, 313Evidence Act, 1872 - Section 157Penal Code, 1860 (IPC) - Section 302, 307, 34, 341, 392
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High Courts15 Jan 2015

Priya Swami Vs State

Delhi High Court · (2015) 218 DLT 786 : (2015) 147 DRJ 357

Criminal Procedure Code, 1973 (CrPC) - Section 161, 164, 313Evidence Act, 1872 - Section 157Penal Code, 1860 (IPC) - Section 302, 307, 34, 341, 392
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High Courts14 Jan 2015Dismissed

State Vs Sudesh Gulati and Others

Delhi High Court · (2015) 2 JCC 785

Criminal Procedure Code, 1973 (CrPC) - Section 313Dowry Prohibition Act, 1961 - Section 2Penal Code, 1860 (IPC) - Section 201, 302, 304B, 304-B, 34
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High Courts14 Jan 2015

Kusum Sharma Vs Mahinder Kumar Sharma

Delhi High Court · AIR 2015 Delhi 53 : (2015) 217 DLT 706 : (2015) 1 DMC 692

Civil Procedure Code, 1908 (CPC) - Order 11 Rule 11, Order 21 Rule 41, Order 21 Rule 41(2), Order 21 Rule 41(3)Constitution of India, 1950 - Article 142, 226Criminal Procedure Code, 1973 (CrPC) - Section 125, 340
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