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Delhi High Court judgments

1,36,127 judgments · page 1,621 of 6,807

High Courts22 Sept 2023Dismissed

Suhail Ahmad Thokar Vs National Investigation Agency

Delhi High Court · (2023) 09 DEL CK 0185

Constitution of India, 1950 — Article 19(1), 19(2), 19(4), 370Code of Criminal Procedure, 1973 — Section 161, 164, 173, 173(8), 437, 439, 482Indian Penal Code, 1860 — Section 120B, 121A, 122, 123
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High Courts22 Sept 2023Dismissed

Ram Kishor Arora Vs Director, Directorate Of Enforcement & Anr

Delhi High Court · (2023) 09 DEL CK 0183

Constitution of India, 1950 — Article 21, 22, 22(1), 22(5), 141, 226, 227Prevention of Money-Laundering (the Forms and the Manner of Forwarding a Copy of Order of Arrest of a Person along with the Material to the Adjudicating Authority and its Period of Retention) Rules, 2005 — Rule 2, 2(g), 2(h), 3, 3(1), 3(7), 6, 7Code of Criminal Procedure, 1973 — Section 41A, 162, 167, 482
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High Courts22 Sept 2023Disposed Of

Subhadra Nehru Vs State Of Nct Of Delhi & Ors.

Delhi High Court · (2023) 09 DEL CK 0180

Constitution of India, 1950 — Article 226East Punjab Holdings (Prevention of Fragmentation Act) Act, 1948 — Section 19, 20, 21, 21(1), 24, 30, 36, 42Registration Act, 1908 — Section 23, 25
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High Courts22 Sept 2023Disposed Of

Wasim & Anr. Vs State & Anr

Delhi High Court · (2023) 09 DEL CK 0179

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 354, 354A, 354BProtection of Women from Domestic Violence Act, 2005 — Section 12
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High Courts22 Sept 2023Disposed Of

Mohd. Shaan & Anr Vs State & Anr.

Delhi High Court · (2023) 09 DEL CK 0175

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 324Protection of Women from Domestic Violence Act, 2005 — Section 12
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High Courts22 Sept 2023Disposed Of

Ashok Singh Bhadauria Vs Central Bureau Of Investigation

Delhi High Court · (2023) 09 DEL CK 0166

Code of Criminal Procedure, 1973 — Section 154, 156(3), 161, 195, 313, 389, 482Indian Penal Code, 1860 — Section 34, 35, 120B, 166, 167, 193, 201, 203, 211, 218, 302, 304, 304II, 323, 341Arms Act, 1959 — Section 3, 25
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High Courts22 Sept 2023Dismissed

Kalu @ Niyaz Vs State Gnct Of Delhi

Delhi High Court · (2023) 09 DEL CK 0164

Code of Criminal Procedure, 1973 — Section 161, 164, 313Indian Penal Code, 1860 — Section 328, 363, 377Protection Of Children from Sexual Offences Act, 2012 — Section 3, 4, 5, 6, 7, 9, 29
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High Courts21 Sept 2023Dismissed

Praveen Khatri Vs State (NCT Of Delhi)

Delhi High Court · (2023) 09 DEL CK 3650

Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Section 37, 20, 25, 29, 41, 41(2), 42, 42(1), 42(2), 50
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