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Delhi High Court judgments, 2021

3,070 judgments · page 40 of 154

High Courts27 Sept 2021Disposed Of

Mohd Saleem Khan Vs State Of Nct Of Delhi

Delhi High Court · (2021) 09 DEL CK 0197

Code Of Criminal Procedure, 1973 — Section 144, 161, 164, 437, 437(1), 439(1)Indian Penal Code, 1860 — Section 34, 109, 120A, 120B, 144, 147, 148, 149, 153A, 186, 188, 201, 302, 308, 323, 332, 333, 336, 353, 427Prevention Of Damage to Public Property Act, 1984 — Section 3, 4
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High Courts27 Sept 2021Dismissed

Rohit Sharma Vs State Nct Of Delhi

Delhi High Court · (2021) 09 DEL CK 0195

Indian Penal Code, 1860 — Section 34, 109, 120A, 120B, 144, 147, 148, 149, 153A, 186, 188, 201, 302, 307, 308, 323, 332, 333, 336, 353, 427Prevention Of Damage to Public Property Act, 1984 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 144, 161, 437, 437(1), 437(2)
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High Courts27 Sept 2021Dismissed

Mohd. Ibrahim Vs State( Nct Of Delhi)

Delhi High Court · (2021) 09 DEL CK 0194

Indian Penal Code, 1860 — Section 34, 109, 120B, 144, 147, 148, 149, 153A, 186, 188, 201, 302, 307, 308, 323, 332, 333, 336, 353, 427Prevention Of Damage to Public Property Act, 1984 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 144, 161, 437, 437(1), 437(2)
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High Courts27 Sept 2021Partly Allowed

Thomson Reuters India Private Limited Vs Ld. Presiding Officer, Labour Court & Anr

Delhi High Court · (2021) 09 DEL CK 0179

Constitution Of India, 1950 — Article 14, 16, 41, 43, 136, 226, 227Working Journalist and Other Newspaper Employees (Conditions Of Service) and Miscellaneous Provisions Act, 1955 — Section 2(d), 2(f), 2(f)(i), 2(f)(ii), 3, 3(1), 3(2)Industrial Disputes Act, 1947 — Section 2(oo), 2(s), 10(2), 11(3), 25F, 25F(a), 25F(b), 25G
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