Criminal Procedure Code, 1973 (CrPC) - Section 219, Section 220, Section 221, Section 222, Section 223Negotiable Instruments Act, 1881 (NI) - Section 138

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High Courts06 Jan 2017Disposed off

Ram Avtar Vs State

Delhi High Court · (2017) 1 ADDelhi 747

Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 304

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High Courts04 Jan 2017

KAMLESH KUMAR JHA & ORS. Vs CENTRAL BUREAU OF INVESTIGATION

Delhi High Court · (2017) 01 DEL CK 0231

Code of Criminal Procedure, 1973, Section 164, Section 306, Section 395(2) - Recording of confessions and statements - Tender of pardon to accomplice - Reference to High C

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High Courts04 Jan 2017

RAJNI SHARMA & ORS Vs UNION OF INDIA

Delhi High Court · (2017) 01 DEL CK 0230

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High Courts04 Jan 2017

RAM PRAKASH TRIPATHI Vs ROHIT KUMAR

Delhi High Court · (2017) 01 DEL CK 0229

Code of Civil Procedure, 1908, Order 7Rule 11, Section 115 - Revision

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High Courts04 Jan 2017

TEYMA INDIA PRIVATE LIMITED Vs JITF WATER INFRASTRUCTURE PRIVATE LIMITED & ANR

Delhi High Court · (2017) 01 DEL CK 0228

Arbitration and Conciliation Act, 1996, Section 9(1), Section 37(1) - Interim measures, etc., by Court - Appealable orders

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High Courts04 Jan 2017

SANJEEV KUMAR GUPTA Vs STATE (NCT OF DELHI)

Delhi High Court · (2017) 01 DEL CK 0227

Code of Criminal Procedure, 1973, Section 482, Section 200, Section 156(3) - Saving of inherent powers of High Court - Examination of complainant - Police officers power t

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High Courts04 Jan 2017

SIMRAN SINGHAL Vs VICE CHANCELLOR INDRAPRASTHA UNIVERSITY & ORS.

Delhi High Court · (2017) 01 DEL CK 0226

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High Courts04 Jan 2017

RAJBIR SINGH & ORS. Vs STATE

Delhi High Court · (2017) 01 DEL CK 0225

Code of Criminal Procedure, 1973, Section 313, Section 320, Section 374 - Power to examine the accused - Compounding of offences - Appeals from convictions

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High Courts04 Jan 2017