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Delhi High Court judgments, 2023

5,736 judgments · page 186 of 287

High Courts13 Mar 2023Disposed Of

Kamlesh Vs The State & Anr.

Delhi High Court · (2023) 03 DEL CK 4349

Code of Criminal Procedure, 1973-Section 438, 161Indian Penal Code, 1860-Sections 498A, 304B, 34
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High Courts13 Mar 2023Partly Allowed

Shyam Gupta & Ors. Vs State

Delhi High Court · (2023) 03 DEL CK 4350

Code of Criminal Procedure, 1973-Section 397, 401, 227Narcotics Drugs and Psychotropic Substances Act, 1985-Sections 21, 22, 29, 50IPC-Section 120B
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High Courts13 Mar 2023Disposed Of

Swararaj @ Raj Shrikant Thackeray Vs State & Ors.

Delhi High Court · (2023) 03 DEL CK 4423

Indian Penal Code-Sections 34, 108A, 109, 120B, 147, 148, 149, 153A, 153B, 295A, 302, 341, 342, 364, 500, 501, 502, 505(1), 505(2), 505(3), 506Code of Criminal Procedure-Sections 2(g), 155(2), 156(1), 174, 190(1)(a), 192, 195, 196, 196(1)(a), 200, 201, 202, 202(1)(a), 202(1)(b), 203, 204, 204(2), 482Constitution of India-Article 226
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High Courts13 Mar 2023Partly Allowed

Swararaj @ Raj Shrikant Thackeray Vs State & Anr.

Delhi High Court · (2023) 03 DEL CK 4420

Indian Penal Code-Sections 34, 153-A, 295A, 298, 500, 501, 502, 505(1)(b), 506Code of Criminal Procedure, 1973-Sections 2(g), 155(2), 156(1), 190(1)(a), 192, 196, 200, 202, 203, 204, 482Constitution of India-Article 226
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High Courts13 Mar 2023Partly Allowed

Swararaj @ Raj Shrikant Thakeray & Anr. Vs State & Anr.

Delhi High Court · (2023) 03 DEL CK 4419

Indian Penal Code-Sections 124A, 153A, 153B, 295A, 506, 114, 500, 501, 502, 34, 505, 108A, 120BCode of Criminal Procedure, 1973-Sections 202, 196, 192, 200, 190(1)(a), 190, 204, 203, 482, 2(g), 156(1), 155(2), 155(3)Constitution of India-Article 226
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High Courts13 Mar 2023Disposed Of

Swararaj @ Raj Shrikant Thackeray Vs State & Ors.

Delhi High Court · (2023) 03 DEL CK 4417

Indian Penal Code (45 of 1860)-Sections 34, 108A, 120B, 143AB-C, 153A, 153B, 215A, 295A, 298, 298A, 500, 501, 502, 504, 505 (including sub-sections (1), (2) and (3)), 506Code of Criminal Procedure-Sections 2(g), 155(2), 155(3), 156(1), 190(1)(a), 192, 195, 196 (including 196(1)(a)), 200, 202, 203, 204, 482Constitution of India-Article 226
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High Courts13 Mar 2023Partly Allowed

Swararaj @ Raj Shrikant Thackeray Vs State & Anr.

Delhi High Court · (2023) 03 DEL CK 4416

Penal Code-Sections 504, 500, 501, 502, 34Code of Criminal Procedure-Sections 202, 192, 200, 190(1)(a), 204, 203, 482, 2(g), 156(1), 155(2)Constitution of India-Article 226
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