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Delhi High Court judgments, 2019

5,581 judgments · page 278 of 280

High Courts08 Jan 2019Dismissed

Pratap Singh & Ors Vs Govt Of Nct Of Delhi & Ors

Delhi High Court · (2019) 01 DEL CK 0027

Land Acquisition Act, 1894 — Section 4, 6, 12(2), 16Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)
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High Courts08 Jan 2019Allowed

Deepak Shamsher Thapa Vs State

Delhi High Court · (2019) 1 CriCC 790 : (2019) 256 DLT 543 : (2019) 2 AD(Delhi) 696 : (2019) 1 JCC 633

Narcotics, Drugs and Psychotropic Substances Act, 1985 — Section 20, 20(C), 50, 57Code Of Criminal Procedure, 1973 — Section 313
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High Courts08 Jan 2019

Chand Bibi Vs State & Anr

Delhi High Court · (2019) 256 DLT 593 : (2019) 4 AD(Delhi) 247

Indian Penal Code, 1860 — Section 120B, 302, 376Protection of Children from Sexual Offences Act, 2012 — Section 3, 5, 6, 7, 9, 29, 30Code Of Criminal Procedure, 1973 — Section 164, 313
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High Courts08 Jan 2019Dismissed

Lennox James Ellis Vs Union Of India

Delhi High Court · (2019) CrLJ 2681

Constitution of India, 1950 — Article 14, 21(1), 22Extradition Act, 1962 — Section 2(d), 3(1), 3(3)(a), 3(3)(c), 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 26, 31, 31(2), 34B, 35, 36, 36(2), 37Code Of Criminal Procedure, 1973 — Section 433A
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High Courts07 Jan 2019

M.K.Chabbra Vs Damanjit Kaur

Delhi High Court · (2019) 2 AD(Del) 404 : (2019) 256 DLT 684 : (2019) 173 DRJ 453

Limitation Act, 1963 — Article 54, Section 15, 15(5)Code Of Civil Procedure, 1908 — Section 96, Order 41 Rule 24, Order 41 Rule 27Specific Relief Act, 1963 — Section 16(c)
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