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Delhi High Court judgments, 2024

1,837 judgments · page 79 of 92

High Courts26 Feb 2024Disposed Of

Abhishek Verma Vs Enforcement Directorate

Delhi High Court · (2024) 02 DEL CK 0096

Code of Criminal Procedure, 1973 — Section 305, 305(3), 305(4), 482Foreign Exchange Regulations Act, 1973 — Section 8(3), 8(4), 50, 51, 56, 68, 68(1), 68(2)Negotiable Instruments Act, 1881 — Section 138, 141, 141(1), 142
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High Courts23 Feb 2024Allowed

Md Parvej Alam Vs Union Of India And Ors.

Delhi High Court · (2024) 02 DEL CK 0107

Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 324, 325, 354, 376, 447, 504, 506, 509Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 19, 19(1), 19(2), 21Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 3, 3(xiv)
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High Courts23 Feb 2024Allowed

Chiranjivi Pradhan Vs Union Of India And Ors

Delhi High Court · (2024) 02 DEL CK 0106

Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 324, 325, 354, 376, 447, 504, 506, 509Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 19, 19(1), 19(2), 21Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 3, 3(xiv)
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High Courts22 Feb 2024Allowed

Shyam Sundar Vs State (Nct) Of Delhi And Anr

Delhi High Court · (2024) 02 DEL CK 0094

Constitution of India, 1950 — Article 136, 142Code of Criminal Procedure, 1973 — Section 313, 320, 320(8), 357(1), 397, 401Negotiable Instruments Act, 1881 — Section 138, 147
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High Courts22 Feb 2024Disposed Of

Surender Singh Vs State

Delhi High Court · (2024) 02 DEL CK 0092

Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 482
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High Courts22 Feb 2024Disposed Of

Salmuddin Saifi Vs State Nct Of Delhi

Delhi High Court · (2024) 02 DEL CK 0091

Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 363
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High Courts22 Feb 2024Allowed

Parijat Saurabh Vs Kavita Srivastava

Delhi High Court · (2024) 02 DEL CK 0088

Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1956 — Section 9, 13(1)(ia), 24ACode of Criminal Procedure, 1973 — Section 125
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High Courts22 Feb 2024Dismissed

Narender Singh Vs Prachi Jain

Delhi High Court · (2024) 02 DEL CK 0080

Hindu Marriage Act, 1956 — Section 13(1)(ia), 13(1)(ib), 24Protection of Women from Domestic Violence Act, 2005 — Section 12
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High Courts21 Feb 2024Disposed Of

Mohit Vs Government Of Nct Delhi & Anr

Delhi High Court · (2024) 02 DEL CK 0084

Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 307, 376, 376(2), 506
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