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Delhi High Court judgments, 2024

11,287 judgments · page 487 of 565

High Courts20 Feb 2024

Smt. Manju Gaind Vs Smt. Kamla Rani & Ors.

Delhi High Court · (2024) 02 DEL CK 3718

CPC, 1908-Order VI Rule 17, Section 151, XII Rule 6, XLVII Rule 1, Proviso to Order VIII Rule 1, VII Rule 11Limitation Act, 1963-Section 5Contempt of Court Act, 1971-Section 2(b)
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High Courts20 Feb 2024Dismissed

Vimal Kumar Vs State Nct Of Delhi

Delhi High Court · (2024) 02 DEL CK 0079

Code of Criminal Procedure, 1973 — Section 82, 156(3), 438Indian Penal Code, 1860 — Section 34, 186, 307, 332, 341, 353, 354, 502, 506, 509Delhi Police Act, 1978 — Section 53, 116
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High Courts20 Feb 2024Dismissed

Shibu Soren Vs Lokpal Of India & Anr.

Delhi High Court · (2024) 02 DEL CK 0078

Constitution of India, 1950 — Article 226Lokpal (Complaint) Rules, 2020 — Section 4(c)(v)Lokpal and Lokayuktas Act, 2013 — Section 2(m), 20(1), 20(1)(a), 20(1)(b), 20(3), 20(3)(a), 20(3)(b), 20(3)(c), 20(4), 53
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High Courts20 Feb 2024Disposed Of

Hikmatullah Hikmati Vs Narcotics Control Bureau

Delhi High Court · (2024) 02 DEL CK 0072

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8A, 21, 21(C), 23(C), 23, 29, 37, 52A, 52A(2), 52A(3), 52A(4), 53, 67Evidence Act, 1872 — Section 27
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High Courts20 Feb 2024Disposed Of

Vijay Dahiya Vs State Of Nct Of Delhi

Delhi High Court · (2024) 02 DEL CK 0068

Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 120B, 302
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High Courts20 Feb 2024Disposed Of

Mahtab Tyagi Vs State Govt. Of Nct Of Delhi

Delhi High Court · (2024) 02 DEL CK 0067

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20, 37(1)(b)(ii), 61, 85
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