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Delhi High Court judgments

1,38,161 judgments · page 2,198 of 6,909

High Courts05 Aug 2022Disposed Of

State Vs Brahim Tyagi

Delhi High Court · (2022) 08 DEL CK 0046

Maharashtra Control Of Organised Crime Act, 1999 — Section 3, 4, 12, 18, 21Code Of Criminal Procedure, 1973 — Section 82, 438, 439, 482Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 212, 307, 308, 323, 336, 387, 429, 506
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High Courts05 Aug 2022Dismissed

Ramaa Advisors Pvt. Ltd Vs Union Of India & Anr

Delhi High Court · (2022) 08 DEL CK 0036

Prohibition of Benami Property Transactions Act, 1988 — Section 7Finance Act, 2021 — Section 155Smugglers And Foreign Exchange Manipulators (Forfeiture Of Property) Act, 1976 — Section 5(1)
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High Courts05 Aug 2022Dismissed

Anil Kumar Vs State (Govt.Of Nct Delhi)

Delhi High Court · (2022) 08 DEL CK 0030

Code Of Criminal Procedure, 1973 — Section 100, 311, 313, 374(2)Indian Penal Code, 1860 — Section 299, 299(b), 300, 300(2), 300(3), 300(4), 302, 304, 304I, 304IIEvidence Act, 1872 — Section 24, 25, 26, 27
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High Courts05 Aug 2022Dismissed

Dr.Harish Gupta Vs U.O.I & Others

Delhi High Court · (2022) 08 DEL CK 0029

Constitution Of India, 1950 — Article 14, 15, 15(1), 15(2), 15(3)National Medical Commission (Manner Of Appointment And Nomination Of Members, Their Salary, Allowances And Terms And Conditions of Service, and Declaration of Assets, Professional and Commercial Engagements) Rules, 2019 — Rule 3, 3(2), 3(5), 3(6)National Medical Commission Act, 2019 — Section 2(9), 3, 3(3)(b), 3(3)(d), 3(3)(e), 4, 4(4)(a), 4(4)(c), 6, 6(1), 9, 10, 10(3), 11, 11(2), 11(2)(c), 11(2)(d), 11(2)(e), 12, 16, 17, 19, 21(3), 23(3), 25(4), 27, 40
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High Courts05 Aug 2022Dismissed

"V" (Identity Masked) Vs State Nct Of Delhi & Anr

Delhi High Court · (2022) 08 DEL CK 0028

Indian Penal Code, 1860 — Section 34, 166A, 323, 354B, 354C, 354D, 370, 370A, 375, 376, 376A, 376AB, 376B, 376C, 376D, 376E, 376AB, 376DA, 376DB, 376(3), 377, 406, 498A, 509Code Of Criminal Procedure, 1973 — Section 41, 164, 438, 438(4), 439, 482, 483Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6, 42, 42A
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High Courts05 Aug 2022Disposed Of

Jaspriya Bhasin Vs State (Nct Of Delhi) & Ors

Delhi High Court · (2022) 08 DEL CK 0027

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 279, 299, 300, 304A, 337Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 161, 482
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High Courts05 Aug 2022Allowed

Phool Kumar Mehra Vs State Of Delhi

Delhi High Court · (2022) 08 DEL CK 0025

Prevention Of Corruption Act, 1988 — Section 13(1)(c), 13(1)(d), 15Indian Penal Code, 1860 — Section 120B, 409, 420, 468, 471, 511Code Of Criminal Procedure, 1973 — Section 313
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