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Delhi High Court judgments

1,38,161 judgments · page 3,270 of 6,909

High Courts19 Feb 2018Disposed Of

Bushra Khan Vs Govt Of Nct Of Delhi And Ors

Delhi High Court · (2018) 02 DEL CK 0439

Constitution Of India, 1950 — Article 226Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)Land Acquisition Act, 1894 — Section 4, 6
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High Courts19 Feb 2018Disposed Of

Radhakanta Tripathy Vs Union Of India & Anr

Delhi High Court · (2018) 02 DEL CK 0430

Constitution Of India, 1950 — Article 32National Commission For Protection Of Child Right Rules, 2006 — Rule 18(5)Commission For Protection Of Child Rights Act, 2005 — Section 3, 8, 8(2), 13
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High Courts19 Feb 2018Dismissed

SURESH KUMAR Vs STATE OF DELHI

Delhi High Court · (2018) 02 DEL CK 0041

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 300,
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High Courts19 Feb 2018Allowed

NAVAL KISHORE @ NAVAL Vs STATE

Delhi High Court · (2018) 02 DEL CK 0040

Code of Criminal Procedure, 1973, Section 161, Section 151, Section 313, Section 107, Section 437A - Examination of witnesses by
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High Courts17 Feb 2018

KAMAL & ANR Vs STATE & ANR

Delhi High Court · (2018) 02 DEL CK 0038

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Sect
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High Courts17 Feb 2018Allowed

SANTOSH KUMAR SINGH @ GOVINDA Vs STATE

Delhi High Court · (2018) 02 DEL CK 0037

Indian Penal Code, 1860, Section 302, Section 304, Section 300 - Punishment for murder - Punishment for culpable homicide not amounting to murder - Murder
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