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Delhi High Court judgments

1,38,161 judgments · page 3,442 of 6,909

High Courts24 May 2017

CHANCHAL Vs STATE

Delhi High Court · (2017) 05 DEL CK 0157

Indian Penal Code, 1860, Section 34, Section 392 - Acts done by several persons in furtherance of common intention - Punishment for robberyJuvenile Justice (Care and Protec
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High Courts23 May 2017

RUPESH RANJAN Vs STATE & ANR

Delhi High Court · (2017) 05 DEL CK 0148

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482, Section 154,
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High Courts23 May 2017

ANUJ MALHOTRA Vs SANJAY MALHOTRA

Delhi High Court · (2017) 05 DEL CK 0146

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 9Rule 13
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High Courts23 May 2017

LOUIS VUITTON Vs GAURAV BHATIA & ORS

Delhi High Court · (2017) 05 DEL CK 0145

Indian Penal Code, 1860, Section 420, Section 406 - Cheating and dishonestly inducing delivery of property - Punishment for Criminal breach of trustTrade Marks Act, 1940<
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High Courts22 May 2017Dismissed

RAMBEER SHOKEEN Vs STATE OF NCT OF DELHI

Delhi High Court · (2017) 05 DEL CK 0142

Constitution of India, Article 22(2) - Protection against arrest and detention in certain casesCode of Criminal Procedure, 1973, Section 57, Section 482
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High Courts22 May 2017Disposed off

PRADIP YADAV & ANR & ANR Vs STATE

Delhi High Court · (2017) 05 DEL CK 0141

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 141, Section 147, Se
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High Courts22 May 2017

RAHUL @ MONI & ORS. Vs STATE

Delhi High Court · (2017) 05 DEL CK 0139

Code of Criminal Procedure, 1973, Section 161, Section 164, Section 82 - Examination of witnesses by police - Recording of confessions and statements - Proclamation for per
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