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Delhi High Court judgments, 2025

8,232 judgments · page 408 of 412

High Courts14 Jan 2025Disposed Of

Mohd Tahir Hussain Vs State (Nct Of Delhi)

Delhi High Court · (2025) 01 DEL CK 1672

Constitution of India, 1950 - Article 84, 173Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 479, 483Code of Criminal Procedure, 1973 - Section 436A
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High Courts14 Jan 2025ii Ravi Sharma v. State (NCT of Delhi)

Delhi Administration Vs Hari Chand

Delhi High Court · (2025) 01 DEL CK 1669

Code of Criminal Procedure, 1973 - Section 251, 313, 378Prevention of Food Adulteration Act, 1954 - Section 7, 16, 16(1)
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High Courts14 Jan 2025Disposed Of

Mithlesh Kumar & Ors Vs State

Delhi High Court · (2025) 01 DEL CK 1668

Code of Criminal Procedure, 1973 - Section 313, 428Indian Penal Code, 1860 - Section 34, 308, 323
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High Courts13 Jan 2025

Alemla Jamir Vs National Investigation Agency

Delhi High Court · (2025) 01 DEL CK 2090

National Investigation Agency (NIA) Act, 2008-Section 21(4)Unlawful Activities (Prevention) Act, 1967-Sections 10, 13, 15, 16, 17, 18, 18A, 20, 21, 43-D(5)Indian Penal Code, 1860-Sections 120B, 201, 302, 384, 465, 467, 471
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High Courts13 Jan 2025

Sanjay Vs State (GNCT) Of Delhi

Delhi High Court · (2025) 01 DEL CK 2038

Protection of Children from Sexual Offences Act, 2012-Section 6, 4/6, 5(L), 29, 2(d)Indian Penal Code, 1860-Section 376, 302, 376(2)(g)Code of Criminal Procedure, 1973-Section 164, 313, 374, 374(2), 161
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High Courts13 Jan 2025

Kanwaljeet Dhammi Vs State Of NCT Of Delhi

Delhi High Court · (2025) 01 DEL CK 2040

Code of Criminal Procedure, 1973-Section 397, 482, 164, 227, 228, 156(1), 155(2)Indian Penal Code, 1860-Section 376(2)(n), 506, 376, 354, 323, 376(2)(f), 420, 468, 471, 448, 34Constitution of India-Article 226
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High Courts13 Jan 2025

Nafis-Ul-Afiin Vs Union Of India & Anr.

Delhi High Court · (2025) 01 DEL CK 2049

Enemy Property Act, 1968-Section 5, 11, 12Enemy Property (Amendment and Validation) Act, 2017Enemy Property Rules, 2015-Rules 3, 4 and 5, 3(6), 3(7), 3(9), 3(10), 3(13)
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