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Delhi High Court judgments, 2025

10,549 judgments · page 492 of 528

High Courts28 Feb 2025Allowed

Virender Singh Vs State (Govt Of Nct Of Delhi)

Delhi High Court · (2025) 02 DEL CK 1617

Code of Criminal Procedure, 1973-Section 401, 482, 161, 258, 251, 204Bharatiya Nagarik Suraksha Sanhita, 2023-Section 442, 528Indian Penal Code-Section 279, 337, 304A, 249
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High Courts28 Feb 2025

Dhanraj & Ors. Vs State (Govt. Of Nct Of Delhi)

Delhi High Court · (2025) 02 DEL CK 1622

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438, 442Code of Criminal Procedure, 1973-Section 397, 401, 173, 227, 161, 164, 313, 228, 238, 239Indian Penal Code, 1860-Section 376(D), 354, 354B, 323, 506, 34
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High Courts28 Feb 2025

Lalit Kumar Vs Union Of India & Ors.

Delhi High Court · (2025) 02 DEL CK 1584

Central Civil Services (Classification, Control & Appeal) Rules, 1965-Rule 11, 14, 14(1), 15CCS (Conduct) Rules, 1964-Rule 3(1)(i), (ii) and (iii)Constitution of India-Article 226
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High Courts28 Feb 2025

Ashutosh Goel Vs State Bank Of India & Ors.

Delhi High Court · (2025) 02 DEL CK 1627

State Bank of India Officers' Service Rules, 1992-Rule 50(4), 67, 68, 68(2), 68(2)(i), 68(2)(xxi)(a), 68(3)(ii)Constitution of India-Article 226, 14, 311(2), 309Indian Evidence Act, 1872-Section 59
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High Courts28 Feb 2025Allowed

Yogesh Vs State Of Delhi

Delhi High Court · (2025) 02 DEL CK 1629

Prevention of Corruption Act, 1988-Sections 7, 13, 13(1)(d), 13(1)(d)(i) and 13(1)(d)(ii)Cr.P.C.-Sections 313 and 428
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