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Delhi High Court judgments

1,35,544 judgments · page 1,492 of 6,778

High Courts19 Dec 2023Allowed

Devi Beniwal Vs Lt Governor Of Delhi & Ors.

Delhi High Court · (2023) 12 DEL CK 3957

Constitution of India-Article 226, 21, 19(1)(d), 19(5)Cr.P.C.-Section 482Delhi Police Act, 1978-Section 51, 47, clause (a) of Section 47, (b) of Section 47, 48, Explanation to Section 47
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High Courts19 Dec 2023

Prem Singh Vs State(GNCT Of Delhi)

Delhi High Court · (2023) 12 DEL CK 3962

Code of Criminal Procedure, 1973-Section 439, 41A, 82, Form XXVIII of Schedule 5Arms Act, 1959-Section 25, 35, 25(1)(a), 3Motor Vehicle Act, 1988-Sections 39/192
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High Courts19 Dec 2023Dismissed

Kishore Kanna Vs State & Anr.

Delhi High Court · (2023) 12 DEL CK 3968

Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Section 138, 141, 141(1), 141(2)
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High Courts19 Dec 2023Allowed

Om Prakash & Anr. Vs State & Anr.

Delhi High Court · (2023) 12 DEL CK 3971

Code of Criminal Procedure-Sections 154(1), 156, 156(3), 161, 163, 197, 200, 482Indian Penal Code-Sections 34, 79, 166, 166A, 167, 195A, 217, 220, 279, 302, 304A, 323, 327, 331, 341, 342, 348, 506Delhi Police Act, 1978-Section 140
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High Courts19 Dec 2023Allowed

Jal Singh Malik Vs Om Prakash

Delhi High Court · (2023) 12 DEL CK 3972

Code of Criminal Procedure, 1973-Section 378, 482, 251, 313, 281Negotiable Instruments Act, 1881-Section 138, 145(2), 118, 139
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High Courts19 Dec 2023

Alok Chopra Vs Dhruv Verma

Delhi High Court · (2023) 12 DEL CK 3973

Negotiable Instruments Act, 1881-Section 138Code of Criminal Procedure, 1973-Section 378, 251, 256Negotiable Instruments (Amendment) Act, 2015
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High Courts19 Dec 2023Allowed

Union Of India Vs Vinay Kumar

Delhi High Court · (2023) 12 DEL CK 4025

Department of Science and Technology Group ‘A’ Gazetted Posts (Non-ministerial, Scientific and Technical) Rules, 2004-Rule 3(3), 3(5), 3(6), 3(7), 5, 5(iv), 6, 6(1)(b), 6(1)(c), 6(1)(d), 6(2), 6(7)(b), 7(e)Department of Science and Technology Group ‘A’ Gazetted posts (Non-Ministerial, Scientific and Technical) Rules, 2013-Schedule III, Clause 3 of Schedule III, 4 of Schedule III, 8.1(i) of Schedule III1975 Rules
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High Courts19 Dec 2023Dismissed

Damini Manchanda Vs Avinash Bhambhani

Delhi High Court · (2023) 12 DEL CK 3980

CPC-Order XXXIX Rule 1 & 2, XXXIX Rule 2A, XXXIX Rule 4, IX Rule 7, VII Rule 11Family Court Act, 1984-Section 9Hindu Marriage Act-Section 19
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High Courts19 Dec 2023Dismissed

Dr Brahma Deo Vs Mr Vijay Sampla & Ors.

Delhi High Court · (2023) 12 DEL CK 3665

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Rules, 1995-Rule 12(2)Contempt of Courts Act, 1971
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