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Delhi High Court judgments, 2024

11,287 judgments · page 437 of 565

High Courts18 Mar 2024Dismissed

Bhushan @ Veera Vs State (NCT of Delhi)

Delhi High Court · (2024) 03 DEL CK 4220

Code of Criminal Procedure, 1973-Section 167(2), 439, 173(2), 173(8), 309(2), 158, 161, 170, 173(3), 173(4), 173(5), 173(7), 173(2)(i), 175(5)Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21, 25, 36A(4)Constitution of India-Article 21
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High Courts18 Mar 2024Dismissed

Pravin Chatterjee Vs Laxman Dass Bhatia

Delhi High Court · (2024) 03 DEL CK 4068

Code of Civil Procedure, 1908-Section 115, Order XXI Rule 29, 11 (Explanation IV)Indian Penal Code, 1860-Section 420/468/487, 420/468/471Limitation Act-Article 59
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High Courts18 Mar 2024Disposed Of

Ajay Singhania Vs Central Bureau Of Investigation

Delhi High Court · (2024) 03 DEL CK 3973

Code of Criminal Procedure, 1973-Section 482, 313, Sub-section (5) of Section 313, 342PC Act, 1988-Sections 7/12/13(2) read with Section 13(1)(d)Indian Evidence Act-Section 3
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High Courts18 Mar 2024Dismissed

Prem Pal Singh Vs State & Anr.

Delhi High Court · (2024) 03 DEL CK 3971

Code of Criminal Procedure-Sections 397, 401, 251 and 313N.I. Act, 1881-Sections 118, 118(a), 138, 139 and 145(2)Evidence Act-Sections 3 and 4
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High Courts18 Mar 2024Dismissed

Prem Pal Singh Vs State & Anr.

Delhi High Court · (2024) 03 DEL CK 3964

Code of Criminal Procedure-Sections 397, 401Negotiable Instruments Act-Sections 138, 118(a), 118, 139Evidence Act-Sections 3, 4
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