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Delhi High Court judgments, 2023

5,736 judgments · page 246 of 287

High Courts02 Feb 2023Allowed

Sh. Rajeev Kumar Vs The State & Ors.

Delhi High Court · (2023) 02 DEL CK 4273

Code of Criminal Procedure, 1973-Sections 439, 164, 161Indian Penal Code, 1860-Sections 363, 366, 376Protection of Children from Sexual Offences Act, 2012-Section 6
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High Courts02 Feb 2023Dismissed

Sh. R. Vijay Kumar Vs State & Anr.

Delhi High Court · (2023) 02 DEL CK 4274

Code of Criminal Procedure, 1973-Section 482, 156(1), 155(2)Indian Penal Code, 1860-Sections 420, 406, 34Constitution of India-Article 226
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High Courts02 Feb 2023Disposed Of

Sajid Vs State & Ors.

Delhi High Court · (2023) 02 DEL CK 4275

Code of Criminal Procedure, 1973-Section 374(3)Indian Penal Code, 1860-Sections 398, 34, 393
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High Courts02 Feb 2023Allowed

Anju Vs Anil & Anr.

Delhi High Court · (2023) 02 DEL CK 4317

Code of Criminal Procedure, 1973-Section 397/401, 125Hindu Marriage Act-Section 9
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High Courts02 Feb 2023Dismissed

Akash Verma Vs State Of NCT Of Delhi

Delhi High Court · (2023) 02 DEL CK 4279

Code of Criminal Procedure, 1973-Section 482, 195, 195(1)(a), 156(1), 155(2)Indian Penal Code, 1860-Sections 420, 188, 120B, 34Epidemic Diseases Act, 1897-Section 3
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High Courts02 Feb 2023Dismissed

Aayushi Dineshbhai Prajapati Vs Union Of India

Delhi High Court · (2023) 02 DEL CK 0093

Constitution Of India, 1950 — Article 142, 226Indian Medical Council Act, 1956 — Section 13(4A), 13(4B)Eligibility Requirement for Obtaining Admission in an Undergraduate Medical Course in a Foreign Medical Institution Regulations, 2002 — Regulation 2(f), 3, 4(2), 4(2)(a), 4(2)(b), 4(2)(c), 4(2)(d), 4(2)(e), 4(2)(f), 8, 9, 10
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High Courts02 Feb 2023

Shailesh Kumar Vs State

Delhi High Court · (2023) 02 DEL CK 0065

Indian Penal Code, 1860 — Section 34, 201, 302Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 27, 106
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