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Delhi High Court judgments, 2025

10,549 judgments · page 506 of 528

High Courts04 Feb 2025Allowed

Marfing Tamang @ Maaina Tamang Vs State (NCT Of Delhi)

Delhi High Court · (2025) 02 DEL CK 1525

Code of Criminal Procedure, 1973-Sections 50, 57, 164, 482Indian Penal Code, 1860-Sections 34, 109, 120B, 328, 342, 344, 365, 368, 370, 370(A), 372, 373, 376, 406, 498AImmoral Traffic (Prevention) Act, 1956-Sections 3, 4, 5, 6
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High Courts04 Feb 2025

Goodearth Bricks Pvt Ltd Vs Movie Time Cinema Pvt Ltd

Delhi High Court · (2025) 02 DEL CK 1521

Constitution of India-Article 227Code of Civil Procedure-Order 7 Rule 14, 7 Rule 14(3), 11 Rule 1, 11 Rule 1 sub-Rule 1, 11 Rule 1 sub-Rule 3, 11 Rule 1(4), 11 Rule 1(5)Commercial Courts Act, 2015-Section 16
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High Courts04 Feb 2025Allowed

Islam & Ors. Vs State

Delhi High Court · (2025) 02 DEL CK 1713

Code of Criminal Procedure, 1973-Section 374, 161, 313Indian Penal Code, 1860-Section 304 Part-II, 34, 341, 452, 304, 323
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High Courts04 Feb 2025

Anil Kumar & Ors. Vs The State (Govt. Of Nct Delhi) & Ors.

Delhi High Court · (2025) 02 DEL CK 1716

Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 354A, 323, 506, 509, 34, 341, 354, 354B, 354-B, 354D, 376, 376(D), 307, 308Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3
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