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Delhi High Court judgments

1,38,161 judgments · page 3,438 of 6,909

High Courts06 Jun 2017Disposed off

ANOOP Vs STATE

Delhi High Court · (2017) 06 DEL CK 0017

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 394 - Voluntarily causing hurt in committing robbery
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High Courts02 Jun 2017Disposed off

NOOR @ NOOR MOHD. Vs STATE

Delhi High Court · (2017) 06 DEL CK 0012

Indian Penal Code, 1860, Section 397, Section 34, Section 506, Section 392, Section 411 - Robbery or dacoity, with attempt to caus
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High Courts01 Jun 2017

RAHUL Vs STATE

Delhi High Court · (2017) 06 DEL CK 0011

Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,
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High Courts01 Jun 2017

JAMADAR OJHA Vs STATE & ORS.

Delhi High Court · (2017) 06 DEL CK 0010

Code of Criminal Procedure, 1973, Section 313, Section 378 - Power to examine the accused - Appeal in case of acquittalIndian Penal Code, 1860, Sectio
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High Courts01 Jun 2017

AJAY Vs STATE

Delhi High Court · (2017) 06 DEL CK 0007

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 397, Section 34, Sect
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High Courts01 Jun 2017

DEEPAK @ DEEPCHAND Vs STATE

Delhi High Court · (2017) 06 DEL CK 0006

Code of Criminal Procedure, 1973, Section 161, Section 157, Section 164 - Examination of witnesses by police - Procedure for Investigation - Recording of confessions and s
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High Courts01 Jun 2017

ASHOK Vs STATE (GNCT OF DELHI)

Delhi High Court · (2017) 06 DEL CK 0005

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 498A, Section 304B - Husband or rel
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High Courts01 Jun 2017Dismissed

KHEL BAHADUR Vs STATE

Delhi High Court · (2017) 06 DEL CK 0004

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 397, Section 34, Sect
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High Courts31 May 2017

SANDHYA JAIN Vs UNION OF INDIA & ANR

Delhi High Court · (2017) 05 DEL CK 0218

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCustoms Act, 1962, Section 108 - Power to summon persons to give evidence and produce d
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High Courts31 May 2017

RAMESH GOYAL Vs STATE & ANR

Delhi High Court · (2017) 05 DEL CK 0214

Code of Criminal Procedure, 1973, Section 251, Section 281, Section 378(4) - Substance of accusation to be stated - Record of examination of accused - Appeal in case of ac
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