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Delhi High Court judgments, 2023

6,368 judgments · page 317 of 319

High Courts05 Jan 2023Allowed

Hoti Lal Vs State Of Delhi

Delhi High Court · (2023) 01 DEL CK 1347

Code of Criminal Procedure, 1973-Section 374, 313, 161Indian Penal Code, 1860-Section 308(Part-II), 308/34, 308, 299, 300
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High Courts05 Jan 2023Partly Allowed

Suresh Puri Vs State Bank Of India & Ors.

Delhi High Court · (2023) 01 DEL CK 0861

Constitution of India-Article 12, 300ASBT (Officer's) Service Regulations, 1979-Regulation 67(a), 67(d), 67, 42, 57Conduct, Discipline & Appeal Rules, 1978-Rules 34.2, 34.3
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High Courts05 Jan 2023Dismissed

State Vs Mohd. Naved@Pilla

Delhi High Court · (2023) 01 DEL CK 0014

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 437(3), 439, 439(2), 482Indian Penal Code, 1860 — Section 34, 186, 302, 307, 353, 394, 427, 506
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High Courts05 Jan 2023

Kamlesh Vs State

Delhi High Court · (2023) 01 DEL CK 0005

Code Of Criminal Procedure, 1973 — Section 294, 313, 374(2), 428, 432, 433, 433AIndian Penal Code, 1860 — Section 304, 305, 307, 375, 376, 376(2)(g), 394
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High Courts05 Jan 2023Allowed

Shabbir Malik Vs State & Anr

Delhi High Court · (2023) 01 DEL CK 0004

Code Of Criminal Procedure, 1973 — Section 156(3), 161, 173, 239, 240, 482Indian Penal Code, 1860 — Section 34, 120B, 408, 420, 506
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