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Delhi High Court judgments, 2019

5,581 judgments · page 2 of 280

High Courts24 Dec 2019Disposed Of

Ramesh Chandra Kathuria Vs State

Delhi High Court · (2019) 12 DEL CK 0388

Delhi Excise Act, 2009 — Section 33, 52, 52(2), 56, 58Information Technology Act, 2000 — Section 85Negotiable Instruments Act, 1881 — Section 138, 141
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High Courts24 Dec 2019Disposed Of

Suraj Puri Vs State

Delhi High Court · (2019) 12 DEL CK 0387

Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12Indian Penal Code, 1860 — Section 363, 366, 376Protection of Children from Sexual Offences Act, 2012 — Section 2(d), 5, 6, 34, 34(1), 34(2)
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High Courts24 Dec 2019Dismissed

Mohd. Azharuddin Vs State Of Delhi

Delhi High Court · (2019) 12 DEL CK 0352

Code Of Criminal Procedure, 1973 — Section 50, 82, 107, 438Indian Penal Code, 1860 — Section 120B, 380, 420, 448, 468, 471
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High Courts24 Dec 2019Disposed Of

Madhu Ahuja Vs State

Delhi High Court · (2019) 12 DEL CK 0351

Indian Penal Code, 1860 — Section 109, 120B, 323, 370, 376(3), 376D, 376(2n), 392, 506Protection Of Children From Sexual Offences Act, 2012 — Section 6, 17, 21Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 6, 7
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High Courts24 Dec 2019Disposed Of

Y N Gupta (Deceased) Thr Lr Vs M/S M A Ramzana

Delhi High Court · (2020) 268 DLT 424

Delhi Rent Control Act, 1958 — Section 14(1)(e), 16Code Of Civil Procedure, 1908 — Section 151, Order 20 Rule 1, Order 21 Rule 58, Order 21 Rule 97, Order 21 Rule 103Code Of Criminal Procedure, 1973 — Section 353, 353(1)
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High Courts24 Dec 2019Dismissed

Vinay Tiwari Vs State

Delhi High Court · (2020) 266 DLT 467 (DB)

Indian Penal Code, 1860 — Section 302, 304B, 498ACode Of Criminal Procedure, 1973 — Section 156(3), 161, 313Evidence Act, 1872 — Section 8, 106
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High Courts24 Dec 2019Dismissed

State (Nct Of Delhi) Vs Anil Kumar

Delhi High Court · (2019) 12 DEL CK 0289

Indian Penal Code, 1860 — Section 90, 376Code Of Criminal Procedure, 1973 — Section 164, 313Protection Of Children From Sexual Offences Act, 2012 — Section 3
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High Courts24 Dec 2019Allowed

Prakash Kumar Dixit Vs Union Of India And Ors

Delhi High Court · (2019) 12 DEL CK 0288

Central Civil Services (Conduct) Rules, 1964 — Section 3(1)(ii), 3(1)(iii)Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 15, 22, 27, 29
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High Courts24 Dec 2019Disposed Of

Gaurav Kumar Vs Serious Fraud Investigation Office

Delhi High Court · (2020) 266 DLT 505

Indian Penal Code, 1860 — Section 120B, 418, 477ACompanies Act, 2013 — Section 7(5), 7(6), 34, 36, 38(1), 46(5), 56(7), 66(10), 75, 118, 129, 140(5), 170, 184, 188, 189, 206(4), 212(6), 212(6)(ii), 212(7), 212(12), 212(14), 212(15), 213, 217(4), 229, 251(1), 339(3), 439, 441, 447, 448Companies Act, 1956 — Section 6, 7, 8, 211, 297, 299, 301, 628, 629A
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