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Delhi High Court judgments, 2024

1,837 judgments · page 52 of 92

High Courts02 May 2024Disposed Of

Lal Bahadur Vs State (Gnct Of Delhi)

Delhi High Court · (2024) 05 DEL CK 0201

Constitution of India, 1950 — Article 226Delhi Prison Rules, 2018 — Rule 1210(iv), 1211, 1212Code of Criminal Procedure, 1973 — Section 482
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High Courts02 May 2024Disposed Of

Prachi Jain Vs Sunil Kumar Jain

Delhi High Court · (2024) 05 DEL CK 0188

Code of Criminal Procedure, 1973 — Section 482Protection of Women from Domestic Violence Act, 2005 — Section 2(a), 2(b), 2(f), 12, 20, 25(2)
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High Courts02 May 2024Dismissed

Nazim Vs State (Nct Of Delhi)

Delhi High Court · (2024) 05 DEL CK 0187

Code of Criminal Procedure, 1973 — Section 161, 164, 437(1), 437(2), 439, 439(1)Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 153A, 201, 302, 365, 436, 505
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High Courts02 May 2024Disposed Of

Javed Vs State (Nct Of Delhi)

Delhi High Court · (2024) 05 DEL CK 0186

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 161, 164, 437(1), 437(2), 439(1), 439Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 153A, 201, 302, 365, 436, 505
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High Courts02 May 2024Disposed Of

Gulfam Vs State (Nct Of Delhi)

Delhi High Court · (2024) 05 DEL CK 0185

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 161, 164, 437(1), 437(2), 439(1), 439Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 153A, 201, 302, 365, 436, 505
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High Courts02 May 2024Disposed Of

Shoaib Alam @ Bobby Vs State (Nct Of Delhi)

Delhi High Court · (2024) 05 DEL CK 0183

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 161, 164, 437(1), 437(2), 439(1), 439Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 153A, 201, 302, 365, 436, 505
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