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Delhi High Court judgments

1,31,711 judgments · page 1,241 of 6,586

High Courts17 May 2024Dismissed

Anil Kumar Jain Vs State & Anr

Delhi High Court · (2024) 05 DEL CK 0144

Constitution of India, 1950 — Article 226, 227Code of Civil Procedure, 1908 — Order 22 Rule 3Code of Criminal Procedure, 1973 — Section 320, 482, 483
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High Courts17 May 2024Dismissed

Sukhram Bansal Vs Ashok Kumar

Delhi High Court · (2024) 05 DEL CK 0142

Code of Criminal Procedure, 1973 — Section 204, 204(4), 256, 378(4), 397, 482Negotiable Instruments Act, 1881 — Section 138Evidence Act, 1872 — Section 65B
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High Courts17 May 2024Disposed Of

Amanpreet Kohli Vs Pankaj Dayal

Delhi High Court · (2024) 05 DEL CK 0141

Supreme Court Rules, 2013 — Order 15 Rule 5Code of Civil Procedure, 1908 — Order 43 Rule 1, Order 13A Rule 6, Order 13A Rule 7, Order 13A Rule 7(2)(b), Order 7 Rule 11Negotiable Instruments Act, 1881 — Section 118, 139
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High Courts16 May 2024Disposed Of

S Vs Jeet Singh & Anr.

Delhi High Court · (2024) 05 DEL CK 4251

Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 41AIPC-Sections 506, 509, 34
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High Courts16 May 2024Allowed

Subhash Sharma Vs Govt Of NCT, Dlehi & Ors.

Delhi High Court · (2024) 05 DEL CK 4273

Prevention of Corruption Act, 1988-Sections 7/13, 19Delhi Prisons RulesCode of Criminal Procedure-Section 173, 482, 91, 156(3), 300, 197, 156(1), 155(2), Chapter XIV
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