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Delhi High Court judgments, 2020

3,448 judgments · page 173 of 173

High Courts06 Jan 2020Dismissed

Rais @ Lala Vs State (Nct Of Delhi)

Delhi High Court · (2020) 267 DLT 548

Protection of Children from Sexual Offences Act, 2012 — Section 3(a), 6Indian Penal Code, 1860 — Section 376Code Of Criminal Procedure, 1973 — Section 164
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High Courts06 Jan 2020Dismissed

Mohd. Ali & Anr Vs State

Delhi High Court · (2020) 266 DLT 375

Constitution of India, 1950 — Article 136Negotiable Instruments Act, 1881 — Section 138, 142, 142A, 142A(1), 142A(2), 145(2)Companies Act, 1956 — Section 25
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High Courts06 Jan 2020Dismissed

Naresh @ Pappu Pager Vs State

Delhi High Court · (2020) 01 DEL CK 0004

Indian Penal Code, 1860 — Section 34, 392, 393, 394, 397, 411Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 313
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High Courts06 Jan 2020Dismissed

Akhtar Ahmad Vs State

Delhi High Court · (2020) 1 RCR(Criminal) 694 : (2020) 267 DLT 129

Protection Of Children From Sexual Offences Act, 2012 — Section 5(l), 5(m), 5(p), 6, 10Code Of Criminal Procedure, 1973 — Section 164, 313
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High Courts06 Jan 2020Disposed Of

Abid Vs State

Delhi High Court · (2020) 01 DEL CK 0002

Indian Penal Code, 1860 — Section 379, 390, 392, 394, 397, 411, 506, 511Code Of Criminal Procedure, 1973 — Section 313
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High Courts06 Jan 2020Dismissed

Shashi @ Sachin Vs State

Delhi High Court · (2020) 268 DLT

Indian Penal Code, 1860 — Section 307, 394, 397, 398, 411Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 313
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