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Delhi High Court judgments

1,38,161 judgments · page 3,353 of 6,909

High Courts27 Nov 2017Disposed Of

Lile Ram Vs Govt Of Nct Of Delhi & Ors

Delhi High Court · (2017) 11 DEL CK 0165

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 11, 18, 31, 31(1), 31(2), 32, 33, 34Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)
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High Courts27 Nov 2017Disposed Of

Prem Raj Vs Govt Of Nct Of Delhi & Ors

Delhi High Court · (2017) 11 DEL CK 0164

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 11, 18, 31, 31(1), 31(2), 32, 33, 34Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)
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High Courts25 Nov 2017Division Bench

Anil @ Rajesh Vs State

Delhi High Court · (2017) 11 DEL CK 0047

Indian Penal Code, 1860 — Section 34, 302, 304, 394, 397Code of Criminal Procedure, 1973 — Section 313
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High Courts25 Nov 2017Dismissed

JAGAN NATH Vs STATE

Delhi High Court · (2017) 11 DEL CK 0034

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302 - Punishment for murder
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High Courts24 Nov 2017Dismissed

Mohd. Shariqui Khaan Vs State And Anr

Delhi High Court · (2017) 11 DEL CK 0208

Constitution Of India, 1950 — Article 21Delhi Police Act, 1978 — Section 47, 47(c)(i) , 47(c)(ii) , 47(c)(iii), 47(c)(iv), 50, 51, 55, 56, 56(a), 56(b), 56(1), 56(1)(bb), 57, 59Code of Criminal Procedure, 1973 — Section 107, 110
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