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Delhi High Court judgments

1,37,750 judgments · page 2,107 of 6,888

High Courts24 Nov 2022Disposed Of

Seema Rani Vs The State Govt Of NCT Of Delhi

Delhi High Court · (2022) 11 DEL CK 1019

Code of Criminal Procedure, 1973-Section 397/401, 428, 360Indian Penal Code, 1860-Section 420/120B, 379, 380, 381, 404Probation of Offenders Act, 1958-Section 3, 4
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High Courts24 Nov 2022Disposed Of

R.K. Tarun Vs Union Of India & Ors.

Delhi High Court · (2022) 11 DEL CK 1014

Constitution of India-Article 226Code of Criminal Procedure, 1973-Item III of Part II of Schedule I, Part II of First ScheduleProtection of Children from Sexual Offences Act, 2012-Section 12
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High Courts24 Nov 2022Dismissed

Atul Punj Vs IDBI Bank & Ors.

Delhi High Court · (2022) 11 DEL CK 0998

IBCCompanies Act-Section 212(1)(c)Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015
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High Courts24 Nov 2022Dismissed

Devender Shukla Vs State Of Nct & Ors.

Delhi High Court · (2022) 11 DEL CK 0157

Indian Penal Code, 1860 — Section 34, 186, 308, 332, 341, 342, 353, 407, 452Code Of Criminal Procedure, 1973 — Section 482Motor Vehicles Act, 1988 — Section 3, 66(1), 181, 192A, 196
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High Courts24 Nov 2022Disposed Of

Seema Rani Vs State Govt Of Nct Of Delhi

Delhi High Court · (2022) 11 DEL CK 0155

Indian Penal Code, 1860 — Section 120B, 420Code Of Criminal Procedure, 1973 — Section 397, 401, 428Probation of Offenders Act, 1958 — Section 3, 4
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High Courts24 Nov 2022Allowed

Shally Vs Ram Mohan Gautam

Delhi High Court · (2022) 11 DEL CK 0154

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 6 Rule 1(3), Order 16 Rule 1, Order 16 Rule 1(1), Order 16 Rule 1(2), Order 16 Rule 1(3)
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