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Delhi High Court judgments, 2024

11,287 judgments · page 302 of 565

High Courts30 May 2024Disposed Of

Bharat Bhardwaj @ Nikku Vs State

Delhi High Court · (2024) 05 DEL CK 3505

Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 302, 326, 147, 148, 149, 452
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High Courts30 May 2024Disposed Of

Bheemsen Vs State (Govt. Nct Of Delhi) & Anr.

Delhi High Court · (2024) 05 DEL CK 3502

Code of Criminal Procedure, 1973-Section 439, 164Indian Penal Code, 1860-Sections 376, 506, 174AProtection of Children from Sexual Offences Act, 2012-Sections 4, 5, 6
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High Courts30 May 2024

Rakesh Vs State (NCT. Of Delhi)

Delhi High Court · (2024) 05 DEL CK 3496

Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 302, 392, 394, 397, 34
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High Courts30 May 2024Disposed Of

Parveen Vs State (GNCT) Of Delhi & Anr.

Delhi High Court · (2024) 05 DEL CK 3495

Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 366, 376(2)(g), 34, 323, 377
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High Courts30 May 2024Dismissed

Afaaq Khan Vs State Nct Of Delhi

Delhi High Court · (2024) 05 DEL CK 0100

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21, 37, 50
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High Courts30 May 2024Dismissed

Vishal Vs State Nct Of Delhi

Delhi High Court · (2024) 05 DEL CK 0098

Constitution of India, 1950 — Article 226Delhi Prison Rules, 2018 — Rule 1200, 1201, 1203, 1208, 1210(IV), 1212(II)Code of Criminal Procedure, 1973 — Section 482
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High Courts30 May 2024Disposed Of

Bharat Bhardwaj @ Nikku Vs State

Delhi High Court · (2024) 05 DEL CK 0097

Constitution of India, 1950 — Article 226Delhi Prison Rules, 2018 — Rule 1208, 1210, 1210(ii), 1211, 1271Code of Criminal Procedure, 1973 — Section 482
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