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Delhi High Court judgments

1,37,750 judgments · page 3,536 of 6,888

High Courts30 Mar 2016Disposed off

Rashid Vs State

Delhi High Court · (2016) 4 ADDelhi 655

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482
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High Courts29 Mar 2016Allowed

Kamalkant Vs The State of NCT of Delhi

Delhi High Court · (2016) 229 DLT 22

Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 108, Section 302, Section 304, Section 304B, Section 307, Section 34, Section 498A
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High Courts29 Mar 2016Dismissed

Ramnish and Others Vs CBI and Others

Delhi High Court · (2016) 5 ADDelhi 574 : (2016) CriLJ 2371

Bombay Police Act, 1951 - Section 161, Section 161 (1), Section 161(1)Constitution of India, 1950 - Article 14, Article 21Criminal Procedure Code, 1973 (CrPC) - Section 156 (3), Section 160, Section 161, Section 163, Section 197, Sec
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High Courts29 Mar 2016Allowed

Ashok Choudhry Vs State (GNCT of Delhi) and Others

Delhi High Court · (2016) 156 DRJ 14

Constitution of India, 1950 - Article 226, Article 227Criminal Procedure Code, 1973 (CrPC) - Section 155(2), Section 156(1), Section 173, Section 482Penal Code, 1860 (IPC) - Section 120B, Section 406, Section 420, Section 467, Sectio
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High Courts29 Mar 2016Disposed off

Meena Steels Ltd.

Delhi High Court · (2016) 5 ADDelhi 71 : (2016) 195 CompCas 523

Companies (Court) Rules, 1959 — Rule 11(1)(a)(3), 46Companies Act, 1956 — Section 100, 101, 102, 103, 104Companies Act, 2013 — Section 66
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