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Delhi High Court judgments

1,34,096 judgments · page 1,426 of 6,705

High Courts05 Feb 2024Disposed Of

Ashutosh Sharma Vs State Thr. CBI

Delhi High Court · (2024) 02 DEL CK 3801

Code of Criminal Procedure, 1973-Section 482Prevention of Corruption Act, 1988-Section 7, 13(2), 13(1)(d)Passports Act, 1967-Section 6(2), 5(2)(c)
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High Courts05 Feb 2024Dismissed

Shri B. Sambi Reddy Vs CBI

Delhi High Court · (2024) 02 DEL CK 3800

Code of Criminal Procedure, 1973-Section 482, 91, 243, 227, 173Prevention of Corruption Act, 1988-Section 7, 8, 13(2), 13(1)(d)IPC-Section 120-B
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High Courts05 Feb 2024Dismissed

Manish Maini Vs State of NCT of Delhi

Delhi High Court · (2024) 02 DEL CK 3797

Code of Criminal Procedure, 1973-Section 397, 401, 216, 164, 217Indian Penal Code, 1860-Section 363, 365, 354A, 354, 506, 34Prevention of Children from Sexual Offences Act, 2012-Section 12, 10
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High Courts05 Feb 2024Dismissed

S Vs The Union Of India & Ors.

Delhi High Court · (2024) 02 DEL CK 3764

Medical Termination of Pregnancy Act-Section 3, 3(1), 3(2), 3(2)(a)(i), 3(2)(b), 3(2)(b)(i), 3(2B), 3(3), 5MTP Rules 2003-Rule 3(2)(b), 3A(a)(i), 3BIndian Penal Code (45 of 1860)
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High Courts05 Feb 2024Dismissed

S Vs Union Of India & Ors.

Delhi High Court · (2024) 02 DEL CK 0040

Medical Termination of Pregnancy Rules, 2003 — Section 3BMedical Termination of Pregnancy Act, 1971 — Section 3, 3(1), 3(2)(a)(i), 3(2)(b), 3(2)(b)(i), 3(3), 5
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