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Delhi High Court judgments, 2019

5,581 judgments · page 9 of 280

High Courts18 Dec 2019Disposed Of

Ramesh Kakar. Vs State

Delhi High Court · (2019) 12 DEL CK 0365

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 420
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High Courts18 Dec 2019Dismissed

Paramjeet @ Gola Vs State Of Delhi

Delhi High Court · (2019) 12 DEL CK 0364

Code Of Criminal Procedure, 1973 — Section 82, 164, 438, 482Indian Penal Code, 1860 — Section 34, 323, 343, 354(B), 427, 452, 506, 509
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High Courts18 Dec 2019Allowed

Ambika Jain & Ors Vs Ram Prakash Sharma & Anr

Delhi High Court · (2020) 266 DLT 18

Constitution Of India, 1950 — Article 14, 15, 21, 141, 300ACode Of Civil Procedure, 1908 — Section 96, Order 8 Rule 3, Order 8 Rule 5, Order 12 Rule 6, Order 1 Rule 10Protection of Women from Domestic Violence Act, 2005 — Section 2(q), 2(s), 17, 17(2), 18, 19, 19(1), 19(1)(a), 19(1)(f), 20, 21, 22, 26, 29
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High Courts18 Dec 2019Dismissed

Sanjay Kumar Vs Detaining Authority & Anr

Delhi High Court · (2019) 12 DEL CK 0345

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7(1)(a), 7(1)(b)Code Of Criminal Procedure, 1973 — Section 82, 82(1), 82(2), 82(2)(i), 82(2)(ii)
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High Courts18 Dec 2019Disposed Of

Ravi Mohan Kaul Vs State & Ors

Delhi High Court · (2019) 12 DEL CK 0344

Indian Succession Act, 1925 — Section 276, 291Code Of Civil Procedure, 1908 — Section 151, 152, 153
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High Courts18 Dec 2019Allowed

Ganesh Vs State

Delhi High Court · (2019) 12 DEL CK 0298

Indian Penal Code, 1860 — Section 34, 366, 376, 376(2)(g)
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High Courts18 Dec 2019Disposed Of

Mustaqim Vs Ramesh Kumar Saini & Anr.

Delhi High Court · (2019) 12 DEL CK 0255

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 12 Rule 6Delhi Rent Control Act, 1958 — Section 14(1)(b)
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High Courts18 Dec 2019Allowed

Niharika Yadav Vs Manish Kumar Yadav

Delhi High Court · (2019) 12 DEL CK 0252

Code Of Criminal Procedure, 1973 — Section 125Hindu Marriage Act, 1955 — Section 24Protection Of Women From Domestic Violence Act, 2005 — Section 18, 19, 20, 20(d), 21, 22, 26
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