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Delhi High Court judgments, 2024

11,287 judgments · page 154 of 565

High Courts20 Sept 2024Disposed Of

Ravina Kumari Vs The State (NCT of Delhi)

Delhi High Court · (2024) 09 DEL CK 2171

Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Section 29, 20(B)(ii)(c), 37 b (ii), 37, 2 (iii)(b), 20, 20 (b) (C) to 20 (b)(ii)(B)
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High Courts20 Sept 2024Partly Allowed

Rajaram & Anr. Vs State Of NCT Of Delhi

Delhi High Court · (2024) 09 DEL CK 1526

Indian Penal Code, 1860-Section 302, 201, 34, 32, 304 Part I, 304 Part II, 300 Exception 1, 300 Exception 4, 323, 149CrPC-Section 428, 374(2), 383
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High Courts20 Sept 2024Dismissed

Naval Singh Vs Govt. Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 09 DEL CK 1469

Land Acquisition Act, 1894-Section 4, 6, 18Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24(2)
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High Courts20 Sept 2024Allowed

Abhinav Jindal HUF Vs Income Tax Officer Ward 54 (1) Delhi & Ors.

Delhi High Court · (2024) 09 DEL CK 2201

Income Tax Act, 1961-Section 148, 148A, 148A(a), 148A(b), 148A(d), 149, 149(1), 151, 151(1), 151(2), 151(i), 151(ii), 147, 143(1), 142(1), 144B, 144C, 282, 282A, 10AA, 192, 203, 207, 234A, 140A, 54 to 54GB, Chapter VI-ATaxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020-Section 2(b), 3, 3(1)(a)(ii)Finance Act, 2021
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High Courts20 Sept 2024Disposed Of

Swati Maliwal & Anr Vs State

Delhi High Court · (2024) 09 DEL CK 0042

Code of Criminal Procedure, 1973 — Section 161, 173(6), 227, 228, 397, 482Indian Penal Code, 1860 — Section 120B, 409Prevention of Corruption Act, 1988 — Section 13, 13(1)(d), 13(1)(d)(ii), 13(2)
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