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Delhi High Court judgments, 2024

11,287 judgments · page 511 of 565

High Courts06 Feb 2024Dismissed

Himanshu Chopra Vs State & Anr.

Delhi High Court · (2024) 02 DEL CK 0003

Code of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 141, 141(1), 141(2)
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High Courts05 Feb 2024Disposed Of

Vivek Kumar Gaurav Vs Union Of India

Delhi High Court · (2024) 02 DEL CK 3976

Code of Criminal Procedure, 1973-Section 372, 207, 154, 161(3), 173(5), 173(6), 164, 363Scheduled Tribes (Prevention of Atrocities) Act, 1989Constitution of India-Article 14
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High Courts05 Feb 2024Allowed

Vijender Singh Vs State & Ors.

Delhi High Court · (2024) 02 DEL CK 4229

Indian Succession Act, 1925-Section 276, 63, 59, 61, 62, Chapter III of Part IVIndian Evidence Act, 1872-Section 68, 67, 45, 47Indian Registration Act, 1908
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High Courts05 Feb 2024Dismissed

Neeraj Jain & Anr. Vs Subhash Vohra

Delhi High Court · (2024) 02 DEL CK 4301

Code of Civil Procedure, 1908-Order XLVII Rule 1, Section 151, 96, XLI, XLVII, 114, XLI Rule 1(3), XLI Rule 5(5)IPC-Section 420, 34Supreme Court Rules-Order XLVII
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High Courts05 Feb 2024Disposed Of

Gurpreet Singh Vs State Of NCT Of Delhi

Delhi High Court · (2024) 02 DEL CK 4376

Code of Criminal Procedure, 1973-Sections 436, 437, 439, 436A, 309Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20/61/85, 20/29, 36(1), 37, 37(1)(b)(ii), 52AConstitution of India-Articles 14, 19, 21
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