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Delhi High Court judgments

1,38,161 judgments · page 3,448 of 6,909

High Courts04 May 2017

MOHD. KHALID Vs STATE

Delhi High Court · (2017) 05 DEL CK 0040

Code of Criminal Procedure, 1973, Section 102, Section 313, Section 374, Section 216 - Power of police officer to seize certain property - Power to ex
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High Courts04 May 2017

MANAS RANJAN JAINA Vs STATE

Delhi High Court · (2017) 05 DEL CK 0039

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 Courts04 May 2017

RAJENDRA SINGH Vs STATE BANK OF INDIA

Delhi High Court · (2017) 05 DEL CK 0038

Constitution of India, Article 254, Article 239AA(3)(c) - Inconsistency between laws made by Parliament and laws made by the Legislatures of States - Special provisions with respect to Delhi
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High Courts04 May 2017Dismissed

Sdu Travels Pvt. Ltd. Vs Vipin Sharma

Delhi High Court · (2017) AIR(Delhi) 92

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1Contract Act, 1872 - Section 73, Section 74Specific Relief Act, 1963 - Section 14(c), Section 41(e)
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High Courts03 May 2017Dismissed

MD. RASHID Vs STATE

Delhi High Court · (2017) 05 DEL CK 0034

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 Courts03 May 2017

Delhi Transport Corporation Vs Ombir Singh

Delhi High Court · (2017) 05 DEL CK 0031

Industrial Disputes Act, 1947, Section 33(2)(b) - Conditions of service, etc., to remain unchanged under certain circum- stances during pendency of proceedings
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High Courts02 May 2017Disposed off

UNION OF INDIA Vs RAJIYA @ RAZIYA & ORS

Delhi High Court · (2017) 05 DEL CK 0028

Code of Civil Procedure, 1908, Section 151 - Saving of Inherent powers of CourtIndian Penal Code, 1860, Section 279, Section 338 - Rash driving or
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High Courts02 May 2017

STATE Vs SUNIL

Delhi High Court · (2017) 05 DEL CK 0027

Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsProtection Of Children From Sexual Offe
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High Courts02 May 2017

RAVINDER SINGH Vs SOHAL LAL SAINI

Delhi High Court · (2017) 05 DEL CK 0022

Code of Civil Procedure, 1908, Section 100 - Second appealTransfer of Property Act, 1882, Section 107 - Leases how madeRegistration Act, 1908,
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