CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments

1,38,161 judgments · page 3,400 of 6,909

High Courts13 Oct 2017Disposed Of

Jaya Tiwari & Anr Vs State & Ors

Delhi High Court · (2017) 10 DEL CK 0360

Constitution Of India, 1950 — Article 226, 227Indian Penal Code, 1860 — Section 34, 120B, 420, 468, 471>Code Of Criminal Procedure, 1973 — Section 482
Read judgment
High Courts13 Oct 2017Disposed Of

Hari Shankar Raikwar & Ors Vs State & Anr

Delhi High Court · (2017) 10 DEL CK 0358

Constitution Of India, 1950 — Article 226, 227Indian Penal Code, 1860 — Section 34, 406, 498AProtection Of Women From Domestic Violence Act, 2005 — Section 12
Read judgment
High Courts13 Oct 2017Dismissed

Mohan Lal Manda Vs Ganga Ram Sakh

Delhi High Court · (2017) 10 DEL CK 0357

Code Of Criminal Procedure, 1973 — Section 311, 482Indian Penal Code, 1860 — Section 34, 302, 307, 342, 506Evidence Act, 1872 — Section 45
Read judgment
High Courts13 Oct 2017Dismissed

State (Nct Of Delhi) Vs Munna @ Rikas & Anr

Delhi High Court · (2017) 10 DEL CK 0355

Juvenile Justice (Care And Protection Of Children) Rules, 2007 — Rule 12(3), (12)(3)(i), (12)(3)(ii), (12)(3)(iii), (12)(3)(a)(i), (12)(3)(a)(ii), (12)(3)(a)(iii)Indian Penal Code, 1860 — Section 34, 328, 344, 366, 372, 376, 376(2)(e), 506, 506II, 511Code Of Criminal Procedure, 1973 — Section 161, 164, 313
Read judgment