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Delhi High Court judgments

1,34,898 judgments · page 1,446 of 6,745

High Courts22 Jan 2024Dismissed

A.V. Prem Nath Vs State (NCT Of Delhi)

Delhi High Court · (2024) 01 DEL CK 3788

Code of Criminal Procedure, 1973-Section 482, 164, 91, 161Indian Penal Code, 1860-Sections 417, 419, 468, 471, 120B, 415, 464Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989
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High Courts22 Jan 2024Allowed

Subhash Nagar Vs State

Delhi High Court · (2024) 01 DEL CK 3789

Code of Criminal Procedure, 1973-Section 439, 41A(1), 82Indian Penal Code, 1860-Sections 406, 420, 201, 174A & 120BPrize Chits and Money Circulation Schemes (Banning) Act, 1978-Sections 4, 5 and 6
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High Courts22 Jan 2024Dismissed

State Vs Kuldeep

Delhi High Court · (2024) 01 DEL CK 3801

Cr.P.C.-Section 378(1)(b), 164IPC-Section 376(2), 354, 506Protection of Children from Sexual Offences Act, 2012-Section 6 read with Section 5, 10 read with Section 9, 29
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High Courts22 Jan 2024Dismissed

Dhruv Kumar Sinha Vs Raj Bala Tanwar

Delhi High Court · (2024) 01 DEL CK 3875

Code of Civil Procedure, 1908-Order VI Rule 17, XII Rule 6, Section 151Code of Civil Procedure (Amendment) Act, 2002Amendment Act 46 of 1999
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High Courts22 Jan 2024Dismissed

Karan Kapoor Vs Madhuri Kumar & Ors.

Delhi High Court · (2024) 01 DEL CK 4012

Specific Relief Act, 1963-Section 10, 34, 16(c), Explanation (ii) to Section 16Code of Civil Procedure-Order 12 Rule 6, VI Rule 17, VIII Rule 1 A(3), VII Rule 11Code of Civil Procedure (Amendment) Act, 1976
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