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Delhi High Court judgments

1,37,750 judgments · page 3,535 of 6,888

High Courts31 Mar 2016Disposed off

Surender and Others Vs State NCT of Delhi

Delhi High Court · (2016) 6 ADDelhi 482 : (2016) 164 AIC 596 : (2016) 3 CriCC 453 : (2016) 230 DLT 34

Penal Code, 1860 (IPC) - Section 34, Section 392, Section 394, Section 397, Section 458
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High Courts31 Mar 2016Dismissed

Veena Mahajan Vs V.N. Verma and Others

Delhi High Court · (2016) 6 ADDelhi 345 : (2016) 156 DRJ 509

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 100, Order 21 Rule 97, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 99, Section 11Specific Relief Act, 1963 - Section 19, Section 19 (c)Transfe
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High Courts31 Mar 2016Disposed off

Rajvir Singh Vs Pankaj Madan and Others

Delhi High Court · (2016) 4 ADDelhi 668

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 120-B, Section 406, Section 409, Section 420, Section 439(1), Section 439(2), Section 468, Section 471
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High Courts31 Mar 2016Disposed off

Manju Pandey Vs Union of India and Others

Delhi High Court · (2016) 230 DLT 648 : (2016) 156 DRJ 368

Constitution of India, 1950 - Article 226Delhi Police Act, 1978 - Section 147(1), Section 21, Section 23Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 186, Section 323, Section 34, Section 353
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High Courts30 Mar 2016Disposed Off

ITD-ITD CEM JV Vs Commissioner of Trade and Taxes

Delhi High Court · (2016) 4 ADDelhi 549 : (2016) 229 DLT 617

Delhi Value Added Tax Act, 2004 - Section 26, Section 28, Section 31, Section 32, Section 33, Section 34, Section 34 (1), Section 34 (1) (a), Section 34(1), Section 58, Section 59 (2), Section 67 (2)
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High Courts30 Mar 2016Allowed

Mahinder Kaushik Vs State

Delhi High Court · (2016) 229 DLT 18

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482
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