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Delhi High Court judgments, 2018

5,462 judgments · page 272 of 274

High Courts03 Jan 2018Disposed Of

Rajesh Garg Vs State & Anr

Delhi High Court · (2018) 01 DEL CK 0568

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 174A, 406, 419, 420, 468, 471, 506
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High Courts03 Jan 2018Allowed

Chattar Singh & Ors Vs Union Of India & Ors

Delhi High Court · (2018) 01 DEL CK 0566

Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)Land Acquisition Act, 1894 — Section 4, 6, 11, 18, 30, 31, 31(1), 31(2), 32, 33, 34
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High Courts03 Jan 2018Dismissed

Vishal Vashisht Vs State

Delhi High Court · (2018) 01 DEL CK 0565

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 120B, 295A, 384, 389
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High Courts03 Jan 2018Allowed

Ram Kanwar & Ors Vs Union Of India & Anr

Delhi High Court · (2018) 01 DEL CK 0564

Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24, 24(2)Land Acquisition Act, 1894 — Section 4, 6, 11, 18, 31, 31(1), 31(2), 32, 33, 34
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High Courts03 Jan 2018Disposed Of

Naima Khatoon & Ors Vs Government Of India & Ors

Delhi High Court · (2018) 01 DEL CK 0563

Code Of Civil Procedure, 1908 — Order 23 Rule 3Enemy Property Rules, 2015 — Rule 3, 3(4), 3(6), 3(7), 3(9), 3(10), 3(13), 4, 4(1)Enemy Property Act, 1968 — Section 2(1)(d), 5, 5A, 11, 12, 24
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High Courts03 Jan 2018Allowed

Abbott Healthcare Pvt Ltd Vs Raj Kumar Prasad & Anr

Delhi High Court · (2018) 01 DEL CK 0164

Code Of Civil Procedure, 1908 — Section 20, Order 14 Rule 1, Order 7 Rule 1(2), Order 14 Rule 2, Order 14 Rule 5, Order 7 Rule 10Trademarks Act, 1999 — Section 11, 12, 28(3), 29, 30(2)(e), 57, 57(2), 124, 134
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High Courts03 Jan 2018Disposed

MEHTAB Vs STATE

Delhi High Court · (2018) 01 DEL CK 0115

Indian Penal Code, 1860, Section 34, Section 324, Section 323, Section 308 - Acts done by several persons in furtherance of common intention - Voluntar
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High Courts03 Jan 2018

ABDUL Vs THE STATE (NCT OF DELHI)

Delhi High Court · (2018) 01 DEL CK 0114

Indian Penal Code, 1860, Section 397, Section 34, Section 394 - Robbery or dacoity, with attempt to cause death or grievous hurt - Acts done by several persons in furtheran
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