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Delhi High Court judgments

1,31,711 judgments · page 1,358 of 6,586

High Courts13 Mar 2024Disposed Of

Hari Narayan Meena Vs Union Of India And Ors

Delhi High Court · (2024) 03 DEL CK 0093

Constitution of India, 1950 — Article 226Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)(i), 3(1)(ii), 3(1)(iii), 3(1)(vi)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14
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High Courts13 Mar 2024Allowed

Thomas Varghese Vs State & Anr

Delhi High Court · (2024) 03 DEL CK 0075

Code of Criminal Procedure, 1973 — Section 204, 397, 399, 482Indian Penal Code, 1860 — Section 34, 120B, 419, 420Environment (Protection) Act, 1986 — Section 15, 16, 19, 19(a)
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High Courts13 Mar 2024Dismissed

Irshad Ahmad Vs State Of Nct Of Delhi

Delhi High Court · (2024) 03 DEL CK 0072

Code of Criminal Procedure, 1973 — Section 41A, 438Indian Penal Code, 1860 — Section 34, 120B, 419, 420Information Technology Act, 2000 — Section 66C, 66D
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High Courts13 Mar 2024Allowed

Manvir @ Manish Vs State

Delhi High Court · (2024) 03 DEL CK 0065

Code of Criminal Procedure, 1973 — Section 164, 374(2), 391, 482Protection of Children from Sexual Offences Act, 2012 — Section 6Indian Penal Code, 1860 — Section 376(2)(f), 376(2)(i), 376(2)(j), 506
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High Courts12 Mar 2024Allowed

Ram Singh Vs State

Delhi High Court · (2024) 03 DEL CK 4177

Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Sections 120B, 420, 409SARFESI Act
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High Courts12 Mar 2024Dismissed

Gopal Krishan Vs Vijay Kuamr Aggarwal & Anr.

Delhi High Court · (2024) 03 DEL CK 4208

Delhi Rent Control Act-Section 25B(8), 14(1)(e), Chapter IIIA, 14A, 14B to Section 14D, 25B, 25B(4)Madhya Pradesh Accommodation Control Act, 1961-Section 12, 12(1)(f)Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960-Section 10(3)(e), proviso thereto
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