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Delhi High Court judgments, 2023

7,032 judgments · page 350 of 352

High Courts05 Jan 2023Dismissed

State Vs Mohd. Naved@Pilla

Delhi High Court · (2023) 01 DEL CK 1352

Code of Criminal Procedure, 1973-Sections 439(2), 482, 437(3), 437, 439Indian Penal Code, 1860-Sections 302, 34, 394, 427, 506, 186, 353, 307Arms Act, 1959-Sections 27, 54
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High Courts05 Jan 2023Allowed

Sunil Vs State

Delhi High Court · (2023) 01 DEL CK 1355

Code of Criminal Procedure, 1973-Section 374, 482, 313, 304Indian Penal Code, 1860-Section 399, 402Arms Act, 1959-Section 25
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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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