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Delhi High Court judgments

1,37,750 judgments · page 3,557 of 6,888

High Courts12 Feb 2016Disposed off

Navin Gupta and Others Vs State and Others

Delhi High Court · (2016) 02 DEL CK 0039

Criminal Procedure Code, 1973 (CrPC) - Section 320, Section 482Hindu Marriage Act, 1955 - Section 13(1)(ia)Penal Code, 1860 (IPC) - Section 34, Section 406, Section 498A
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High Courts12 Feb 2016Allowed

Raghav Vs State of NCT of Delhi and Others

Delhi High Court · (2016) 02 DEL CK 0023

Criminal Procedure Code, 1973 (CrPC) - Section 125, Section 320, Section 482Hindu Marriage Act, 1955 - Section 9Penal Code, 1860 (IPC) - Section 34, Section 406, Section 498A
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High Courts12 Feb 2016Allowed

Naveen Kalra and Others Vs State

Delhi High Court · (2016) 02 DEL CK 0022

Criminal Procedure Code, 1973 (CrPC) - Section 320, Section 482Penal Code, 1860 (IPC) - Section 34, Section 406, Section 498A, Section 506, Section 509
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High Courts12 Feb 2016Allowed

Amit & Ors. Vs Versha and Anr.

Delhi High Court · (2016) 3 ADDelhi 675 : (2016) 2 JCC 1259

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 328, 34
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High Courts11 Feb 2016Disposed Off

Hyosung Corporation Vs The Authority for Advance Rulings and Others

Delhi High Court · (2016) 284 CurTR 121 : (2016) 382 ITR 371

Constitution of India, 1950 - Article 14Income Tax Act, 1961 - Section 142 (1), Section 142(1), Section 143 (2), Section 143(2), Section 143(2) (i), Section 245 R (2), Section 245N, Section 245N (a), Section 245N(a) (i), Section 245N(a) (ii),
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High Courts11 Feb 2016Dismissed

Utkarsh Vs Chairman and MD, Air India Ltd. and Others

Delhi High Court · (2016) 228 DLT 117

Constitution of India, 1950 - Article 12, Article 14, Article 16Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 - Section 3, Section 4National Council for Teacher Education Act, 1993 - Section 14(3) (a)
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High Courts11 Feb 2016Allowed

Laxmi and Others Vs State NCT of Delhi

Delhi High Court · (2016) 3 ADDelhi 448 : (2016) 155 DRJ 179 : (2016) 2 JCC 1200

Constitution of India, 1950 - Article 226, Article 32Criminal Procedure Code, 1973 (CrPC) - Section 145, Section 161, Section 172, Section 172(2), Section 173, Section 173(2), Section 173(6), Section 207, Section 243, Section 91Evide
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