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Delhi High Court judgments, 2024

1,837 judgments · page 2 of 92

High Courts23 Dec 2024Disposed Of

Harpal Singh Vs State Of Uttrakhand & Ors

Delhi High Court · (2024) 12 DEL CK 0099

Code of Criminal Procedure, 1973 — Section 82, 83, 482Indian Penal Code, 1860 — Section 34, 114, 302Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)
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High Courts20 Dec 2024Disposed Of

Ms L. R. Sharma And Co Vs Union Of India & Ors

Delhi High Court · (2024) 12 DEL CK 0091

Constitution of India, 1950 — Article 226Central Goods and Services Tax Act, 2017 — Section 174(2)Finance Act, 1994 — Section 65(39a), 65B(55), 73(1), 73(4B)(a), 73(4B)(b)
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High Courts18 Dec 2024

Dolly Vs State Nct Of Delhi

Delhi High Court · (2024) 12 DEL CK 0088

Code of Criminal Procedure, 1973 — Section 428Motor Vehicles Act, 1988 — Section 3, 5, 146, 180, 181, 196Delhi Excise Act, 2009 — Section 33, 52
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High Courts17 Dec 2024Disposed Of

Pawan Kumar Rai Vs Union Of India & Anr

Delhi High Court · (2024) 12 DEL CK 0061

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 102Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 106
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