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Delhi High Court judgments, 2017

3,830 judgments · page 185 of 192

High Courts11 Jan 2017

GANGA PARKASH Vs UNION OF INDIA & ANR

Delhi High Court · (2017) 01 DEL CK 0270

Constitution of India, Article 311(2)(c) - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union or a StateCentral Civil Services (Pension) Rules, 197
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High Courts11 Jan 2017Dismissed

Rajender Singh @ Monu Vs State

Delhi High Court · (2017) 2 ADDelhi 501 : (2017) 172 AIC 677 : (2017) 237 DLT 117

Criminal Procedure Code, 1973 (CrPC) - Section 102Penal Code, 1860 (IPC) - Section 34, Section 392, Section 397
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High Courts10 Jan 2017

ROBIN TAMANG Vs STATE

Delhi High Court · (2017) 01 DEL CK 0266

Code of Criminal Procedure, 1973, Section 173, Section 313, Section 157(2), Section 428, Section 293 - Report of police officer o
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High Courts10 Jan 2017

MONA AUTO INDUSTRIES PRIVATE LIMITED Vs NIL

Delhi High Court · (2017) 01 DEL CK 0262

Companies Act, 1956, Section 391, Section 394, Section 394(1) - Power to compromise or make arrangements with creditors and members. - Provisions for facilitating reconstr
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High Courts10 Jan 2017

MOHIT Vs STATE (GOVT OF NCT OF DELHI)

Delhi High Court · (2017) 01 DEL CK 0261

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 164, Section 311 - Examination of witnesses by police - Power to examine the accus
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