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Delhi High Court judgments

1,37,242 judgments · page 1,963 of 6,863

High Courts06 Mar 2023Disposed Of

Vijay Bhardwaj Vs Alka Sharma

Delhi High Court · (2023) 03 DEL CK 4555

Hindu Marriage Act, 1955-Section 13(1)(ia), 13(1)(ib), 13(1), 13B(1), 13(B)(2)IPC-Sections 498A, 406, 34
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High Courts06 Mar 2023Disposed Of

Okpala James Vs The State

Delhi High Court · (2023) 03 DEL CK 4645

Criminal Procedure Code, 1973-Section 439, 436A, 309Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 50, 55, 37, 19, 24, 27A, 31, 31-AForeigner Act-Section 14
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High Courts06 Mar 2023Dismissed

Shri Nagender & Anr. Vs State

Delhi High Court · (2023) 03 DEL CK 4639

Code of Criminal Procedure, 1973-Section 397, 401, 482, 227, 228, 173(2)Dowry Prohibition Act-Section 4Indian Penal Code, 1860-Section 34, 306, 107
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High Courts06 Mar 2023Dismissed

Roza Bai & Anr. Vs State

Delhi High Court · (2023) 03 DEL CK 4638

Code of Criminal Procedure, 1973-Section 374, 161Indian Penal Code, 1860-Section 498A, 304B, 406, 34, 498
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High Courts06 Mar 2023Disposed Of

Rekha Devi @ Babi Vs State

Delhi High Court · (2023) 03 DEL CK 4636

Code of Criminal Procedure, 1973-Section 374, 164, 428Indian Penal Code, 1860-Sections 366, 34, 363, 368, 366A, 328, 506
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High Courts06 Mar 2023Disposed Of

State Vs Savinder @ Pagal

Delhi High Court · (2023) 03 DEL CK 4635

Code of Criminal Procedure, 1973-Section 397, 401, 482, 228, 227Indian Penal Code, 1860-Sections 307, 34, 120B, 302, 201, 341, 25, 54, 59Arms Act, 1959-Sections 27, 54, 59, 25
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High Courts06 Mar 2023Partly Allowed

State (NCT Of Delhi) Vs Vipin Sharma

Delhi High Court · (2023) 03 DEL CK 4631

Code of Criminal Procedure, 1973-Sections 397, 482, 164, 437A, 161Indian Penal Code, 1860-Sections 10, 361, 363, 375 (including Exception 2), 376Prevention of Children from Sexual Offences, Act, 2012-Sections 2(d), 3, 4, 6
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High Courts06 Mar 2023Dismissed

Anshul Sharma Vs Vinod Kumar

Delhi High Court · (2023) 03 DEL CK 4179

Code of Criminal Procedure, 1973-Section 482, 251, 421, 357NI Act-Section 138, 143A, 148Constitution of India-Article 226
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High Courts06 Mar 2023Disposed Of

State Vs Savinder @ Pagal

Delhi High Court · (2023) 03 DEL CK 0083

Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 307, 341Code Of Criminal Procedure, 1973 — Section 227, 228, 397, 401, 482Arms Act, 1959 — Section 25, 27, 54, 59
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