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Delhi High Court judgments

1,38,161 judgments · page 3,441 of 6,909

High Courts26 May 2017Disposed off

YUMNAM MARJIT SINGH Vs STATE & ANR

Delhi High Court · (2017) 05 DEL CK 0177

Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860,
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High Courts25 May 2017

GULFAM & ORS Vs STATE NCT OF DELHI

Delhi High Court · (2017) 05 DEL CK 0176

Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860,
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High Courts25 May 2017

SOHAN LAL Vs STATE N.C.T. OF DELHI

Delhi High Court · (2017) 05 DEL CK 0175

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 498A, Se
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High Courts25 May 2017

RAHUL @ GANJA Vs STATE

Delhi High Court · (2017) 05 DEL CK 0173

Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860,
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High Courts25 May 2017

SACHIN Vs THE STATE OF NCT OF DELHI

Delhi High Court · (2017) 05 DEL CK 0172

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 120B, Section 376,
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High Courts25 May 2017

GULAB KANT YADAV Vs STATE

Delhi High Court · (2017) 05 DEL CK 0169

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 164 - Examination of witnesses by police - Power to examine the accused - Recording of confessions and
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High Courts25 May 2017

AMIT @ LALU Vs STATE

Delhi High Court · (2017) 05 DEL CK 0168

Indian Penal Code, 1860, Section 354, Section 354 - Assault or criminal force to woman with intent to outrage her modesty - Assault or criminal force to woman with intent to outrage her modest
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High Courts25 May 2017Dismissed

SAMRIDH SHARMA Vs STATE OF NCT OF DELHI & ANR.

Delhi High Court · (2017) 05 DEL CK 0163

Code of Criminal Procedure, 1973, Section 482, Section 251 - Saving of inherent powers of High Court - Substance of accusation to be statedNegotiable Instruments Act, 1881
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High Courts25 May 2017Disposed off

TEJINDER GULATI Vs RANJEETA KAUR GULATI

Delhi High Court · (2017) 05 DEL CK 0162

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 498A,
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