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Delhi High Court judgments

1,38,161 judgments · page 3,443 of 6,909

High Courts22 May 2017

PRADIP YADAV & ANR. Vs STATE

Delhi High Court · (2017) 05 DEL CK 0137

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

KAMAL LAL Vs STATE

Delhi High Court · (2017) 05 DEL CK 0136

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 374(2) - Examination of witnesses by police - Power to examine the accused - Appeals from convictions
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High Courts22 May 2017

STATE NCT OF DELHI Vs GHASITA KHAN

Delhi High Court · (2017) 05 DEL CK 0135

Code of Criminal Procedure, 1973, Section 428, Section 377, Section 377, Seciton 164 - Period of detention undergone by the accused to be set off
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High Courts22 May 2017

HOMPAL SINGH & ORS. Vs STATE OF DELHI

Delhi High Court · (2017) 05 DEL CK 0134

Code of Criminal Procedure, 1973, Section 313, Section 389 - Power to examine the accused - Suspension of sentence pending the appeal; release of appellant on bailIndian
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High Courts19 May 2017

SRIKANT JAIN Vs STATE THR CBI

Delhi High Court · (2017) 05 DEL CK 0132

Code of Criminal Procedure, 1973, Section 407, Section 26, Section 306, Section 338, Section 306(4), Section 338(
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High Courts19 May 2017

RAVI CHAUDHARY Vs KANTA AHUJA

Delhi High Court · (2017) 05 DEL CK 0128

Code of Civil Procedure, 1908, Section 151, Order 8Rule 5, Order 12Rule 6, Order 41Rule 5 - Saving of Inherent powers
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High Courts19 May 2017

HARI RAM Vs RAMESH KUMAR

Delhi High Court · (2017) 05 DEL CK 0126

Constitution of India, Article 215 - High Courts to be Courts of recordContempt of Courts Act, 1971, Section 11, Section 12, Section
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High Courts19 May 2017Dismissed

PAVINDER AHLUWALIA Vs STATE, & ANR.

Delhi High Court · (2017) 05 DEL CK 0125

Code of Civil Procedure, 1908, Section 151, Order 9Rule 7 - Saving of Inherent powers of CourtIndian Penal Code, 1860, Section 120B,
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High Courts19 May 2017Dismissed

SHARWAN Vs STATE

Delhi High Court · (2017) 05 DEL CK 0122

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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