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Delhi High Court judgments

1,36,357 judgments · page 1,721 of 6,818

High Courts07 Aug 2023Dismissed

Hemlata Vs State & Ors.

Delhi High Court · (2023) 08 DEL CK 1629

Indian Penal Code, 1860-Sections 34, 306, 405, 406, 498ACode of Criminal Procedure, 1973-Chapter XIX, Sections 161, 173, 227, 228, 239, 240, 319, 482
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High Courts07 Aug 2023Dismissed

Amit Yadav Vs State

Delhi High Court · (2023) 08 DEL CK 1647

Code of Criminal Procedure, 1973-Section 438Indian Penal Code, 1860-Sections 406, 420
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High Courts07 Aug 2023Dismissed

Priya Khurana Vs The State

Delhi High Court · (2023) 08 DEL CK 1652

Criminal Procedure Code, 1973-Section 439(2), 482Indian Penal Code-Section 498A, 406, 377, 34
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High Courts07 Aug 2023Disposed Of

Mohd. Sumer Vs State Of NCT Of Delhi

Delhi High Court · (2023) 08 DEL CK 1654

Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 302, 324, 307
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High Courts07 Aug 2023Dismissed

Abhijit Mishra Vs Reserve Bank Of India & Anr.

Delhi High Court · (2023) 08 DEL CK 1685

Payment and Settlement Systems Act, 2007-Section 2, 2(1)(i), 2(1)(p), 2(1)(q), 4, 5, 6, 7, 10(2), 13, 14, 16, 17, 18, 20, 26, 27, 28, 29, 30Aadhar Act, 2016-Section 23A, 28, 29, 38, 38(g), 38(i), 43Banking Regulation Act, 1949
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High Courts07 Aug 2023Disposed Of

Sanjeev Kumar Jain Vs Union Bank Of India & Ors.

Delhi High Court · (2023) 08 DEL CK 1716

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 17Security Interest (Enforcement) Rules, 2002-Rule 8(1), 8(5), 9(2), 9(4)Recovery of Debts and Bankruptcy Act, 1993-Section 19
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