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Delhi High Court judgments, 2016

2,648 judgments · page 97 of 133

High Courts25 Feb 2016Dismissed

Vinod and Others Vs State

Delhi High Court · (2016) 02 DEL CK 0066

Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 65BPenal Code, 1860 (IPC) - Section 120, Section 120A, Section 120B, Section 34, Section 344, Section 347, Section 364A, Section 368
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High Courts24 Feb 2016Allowed

Sarita Jain Vs Master Rishabh Jain and Others

Delhi High Court · (2016) ALLMRCri 427 : (2016) 2 CivCC 688 : (2016) 2 CriCC 774 : (2016) 4 Crimes 146 : (2016) 228 DLT 714 : (2016) 2 DMC 55 : (2016) 2 HLR 565 : (2016) 2 JCC 1137 : (2016) 3 RCRCivil 210 : (2016) 3 RCRCriminal 231

Criminal Procedure Code, 1973 (CrPC) - Section 125, Section 125 (1), Section 125 (1) (b), Section 125 (1) (d), Section 125 (d), Section 125(1), Section 2(y)General Clauses Act, 1897 - Section 11, Section 13(1), Section 3(42)Hindu Mar
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High Courts24 Feb 2016Allowed

V.K. Maheshwari Vs Central Bureau of Investigation

Delhi High Court · (2016) 2 JCC 1004

Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 482Penal Code, 1860 (IPC) - Section 120B, Section 120-B, Section 409Prevention of Corruption Act, 1988 - Section 13, Section 13 (1) (d), Section 13 (2), Section 13(1) (a), S
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High Courts24 Feb 2016Allowed

Jitender Kumar Vs Govt. of NCT of Delhi

Delhi High Court · (2016) 2 JCC 1022 : (2016) 1 JCC 652

Constitution of India, 1950 - Article 141Criminal Procedure Code, 1973 (CrPC) - Section 439, Section 82, Section 83Penal Code, 1860 (IPC) - Section 109, Section 120B, Section 34, Section 409, Section 420, Section 467, Section 468, Se
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High Courts24 Feb 2016Disposed off

Pratibha Pande and Others Vs Union of India and Others

Delhi High Court · (2016) 5 ADDelhi 541 : (2016) 229 DLT 512 : (2016) 155 DRJ 682

Constitution of India, 1950 - Article 21, Article 226National Trust for Welfare of Persons with Autism, Cerepral Palsy, Mental Retardation and Multiple Disabilities Act, 1999 - Section 13
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High Courts24 Feb 2016Allowed

Ashish Bhatia Vs State and Others

Delhi High Court · (2016) 02 DEL CK 0145

Criminal Procedure Code, 1973 (CrPC) - Section 320, Section 482Hindu Marriage Act, 1955 - Section 13B(2)Penal Code, 1860 (IPC) - Section 307, Section 34, Section 406, Section 498A
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