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Delhi High Court judgments

1,31,711 judgments · page 1,350 of 6,586

High Courts18 Mar 2024Allowed

Mohd. Rafi Vs State (Nct Of Delhi)

Delhi High Court · (2024) 03 DEL CK 0121

Code of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 34, 120B, 302, 307Arms Act, 1959 — Section 25, 27
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High Courts18 Mar 2024Dismissed

Rajnish Bhandari Vs Union Of India

Delhi High Court · (2024) 03 DEL CK 0107

Constitution of India, 1950 — Article 136, 226, 227Army Rules, 1954 — Rule 49, 50, 53, 64Army Act, 1950 — Section 63, 69, 122, 155, 158, 160, 163, 164(2)
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High Courts18 Mar 2024Disposed Of

Maj General S S Khara Vs Union Of India & Ors.

Delhi High Court · (2024) 03 DEL CK 0106

Constitution of India, 1950 — Article 14, 16, 136, 136(2), 226, 227, 227(4)Administrative Tribunals Act, 1985 — Section 14, 14(1)Armed Forces Tribunal Act, 2007 — Section 3(o), 14(1)
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High Courts15 Mar 2024Dismissed

Vikash Kumar Vs NTPC Limited & Ors.

Delhi High Court · (2024) 03 DEL CK 3926

Constitution of India-Articles 226, 227, 136NTPC Conduct, Discipline and Appeal Rules, 1977-Rule 4, 4(1)(i), 4(1)(iii), 4(E), 4(F), 5, 5(5), 5(20), 9, 20, 23, 23(i), 25, 25(3), 32, 33Evidence Act
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