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Delhi High Court judgments

1,38,125 judgments · page 3,455 of 6,907

High Courts30 Mar 2017

AAS MOHAMMAD Vs STATE

Delhi High Court · (2017) 03 DEL CK 0284

Code of Criminal Procedure, 1973, Section 173, Section 313 - Report of police officer on completion of Investigation - Power to examine the accusedIndian Penal Code, 1860<
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High Courts30 Mar 2017

Messar Ali Vs The State

Delhi High Court · (2017) 03 DEL CK 0282

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 Courts29 Mar 2017

SANJAY SEHGAL & ANR Vs STATE & ORS

Delhi High Court · (2017) 03 DEL CK 0278

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 Courts29 Mar 2017Disposed off

AMIT KUMAR Vs STATE (NCT OF DELHI)

Delhi High Court · (2017) 03 DEL CK 0276

Code of Criminal Procedure, 1973, Section 438, Section 156(3) - Direction for grant of bail to person apprehending arrest - Police officers power to Investigate cognizable case
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