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Delhi High Court judgments, 2025

8,182 judgments · page 370 of 410

High Courts04 Mar 2025Disposed Of

Suraj @ Devender Vs State NCT Of Delhi

Delhi High Court · (2025) 03 DEL CK 1743

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Sections 302, 392, 394, 397, 34, 307Arms Act, 1959-Sections 27, 54, 59
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High Courts04 Mar 2025Disposed Of

Suraj @ Devender Vs State Nct Of Delhi

Delhi High Court · (2025) 03 DEL CK 0988

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Code of Criminal Procedure, 1973 - Section 91, 161Indian Penal Code, 1860 - Section 34, 302, 307, 392, 394, 397
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High Courts04 Mar 2025Dismissed

Central Bureau Of Investigation Vs Neeraj Kumar

Delhi High Court · (2025) 03 DEL CK 0963

Constitution of India, 1950 - Article 21Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 438, 528Code of Criminal Procedure, 1973 - Section 91, 173, 207, 311, 313, 397, 397(2), 482
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High Courts04 Mar 2025Dismissed

Madan Mohan Vs Union Of India

Delhi High Court · (2025) 03 DEL CK 0962

Constitution of India, 1950 - Article 53, 74, 77, 77(3), 154, 163, 166, 166(3), 226, 309, 311Central Civil Services (Classification, Control and Appeal) Rules, 1965 - Rule 2(g), 8, 11, 12(1), 13(1), 14Government of India (Allocation of Business) Rules, 1961 - Rule 3, 4(3)(b), 4(4)
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