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Delhi High Court judgments, 2024

11,287 judgments · page 172 of 565

High Courts10 Sept 2024Dismissed

Geeta Arora @ Sonu Punjaban Vs State (Nct Of Delhi)

Delhi High Court · (2024) 09 DEL CK 0084

Code of Criminal Procedure, 1973 — Section 161, 164, 389, 389(1), 428, 482Indian Penal Code, 1860 — Section 120B, 328, 342, 363, 366, 366A, 370, 372, 373, 376Immoral Traffic (Prevention) Act, 1956 — Section 4, 5, 6
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High Courts09 Sept 2024Allowed

Dheeraj Wadhawan Vs CBI

Delhi High Court · (2024) 09 DEL CK 2185

Code of Criminal Procedure, 1973-Section 439, 482, 173, 167, 167(2), 437, 437(1)IPC-Section 120B, 206, 409, 411, 420, 424, 465, 468, 477, 477APrevention of Corruption Act, 1988-Section 13(2), 13(1)(d)
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High Courts09 Sept 2024

Somnath Bharti Vs Bansuri Swaraj & Ors.

Delhi High Court · (2024) 09 DEL CK 1579

Representation of the People Act, 1951-Sections 80, 81, 123(2), 123(6), 123(7), 125-A, 100(1), 101, 76 to 78Conduct of Election Rules, 1961-Rules 49S, 49MA, 56D
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High Courts09 Sept 2024Dismissed

State Vs Sarjeet

Delhi High Court · (2024) 09 DEL CK 1631

Code of Criminal Procedure, 1973-Section 378, 161, 164Protection of Children from Sexual Offences Act, 2012-Section 4, 3(i), 29I.P.C-Section 376(2)(g)
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High Courts09 Sept 2024Dismissed

Ms. XXXX Vs The State & Anr.

Delhi High Court · (2024) 09 DEL CK 1632

Indian Penal Code, 1860-Section 345A (1), 354(A)(1), 354/509/312/511, 354A, 354A (1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Sections 3/4, 3(1)(w)(i), 3(1)(x), 3(1)(xi), 3CrPC-Section 161, 156(3), 200, 164, 227 and 228, 154
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High Courts09 Sept 2024

Pankaj Jain Vs Parul Jain

Delhi High Court · (2024) 09 DEL CK 1704

Guardians and Wards Act, 1890-Section 7, 9, 10, 25, 45Family Courts Act, 1984-Section 10(3)CPC-Order VII Rule 10, VII Rule 11, Section 151
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