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Delhi High Court judgments

1,36,106 judgments · page 1,594 of 6,806

High Courts12 Oct 2023Disposed Of

Rakesh Kumar & Ors. Vs State & Ors.

Delhi High Court · (2023) 10 DEL CK 4086

Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 107/111, 107, 111, 108, 109, 110, 107/150CPC-Order VII Rule 11
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High Courts12 Oct 2023Dismissed

Sunita Vs Sanjay Kumar

Delhi High Court · (2023) 10 DEL CK 4093

Limitation Act, 1963-Section 5Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 5, 5(i), 11, 15, 23, 24, 28(4)
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High Courts12 Oct 2023Disposed Of

Mohit Vs State Of NCT Of Delhi

Delhi High Court · (2023) 10 DEL CK 4096

Constitution of India-Article 226, 227IPC-Section 323, 341, 34, 307, 326CrPC-Section 482, 216, 302
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High Courts12 Oct 2023Disposed Of

State Govt Of Nct Of Delhi Vs Prem Pal Singh & Ors

Delhi High Court · (2023) 10 DEL CK 0064

Code Of Criminal Procedure, 1973 — Section 399, 401Indian Penal Code, 1860 — Section 34, 323, 325, 352, 354, 379, 392, 427, 452, 506Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)(x), 4
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High Courts12 Oct 2023Disposed Of

Rakesh Kumar & Ors. Vs State & Ors.

Delhi High Court · (2023) 10 DEL CK 0062

Constitution of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Order 7 Rule 11Code Of Criminal Procedure, 1973 — Section 107, 111, 150, 482
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High Courts12 Oct 2023Dismissed

Yashpal Vs Mukesh & Ors.

Delhi High Court · (2023) 10 DEL CK 0060

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 406, 494, 498AProtection of Women From Domestic Violence Act, 2005 — Section 12, 28
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High Courts12 Oct 2023Disposed Of

S Vs State And Ors

Delhi High Court · (2023) 10 DEL CK 0059

Constitution of India, 1950 — Article 20(3)Code Of Criminal Procedure, 1973 — Section 53, 53A, 54, 161, 164, 227, 228, 239, 397, 401, 439, 482Indian Penal Code, 1860 — Section 34, 323, 354, 354B, 375, 376, 506, 509
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High Courts12 Oct 2023Dismissed

N.T.P.C Ltd Vs Suraj Pal Singh

Delhi High Court · (2023) 10 DEL CK 0058

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 10(1)(d), 10(2A), 25F, 25G, 25H
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