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Delhi High Court judgments

1,37,750 judgments · page 3,574 of 6,888

High Courts19 Jan 2016Dismissed

State (NCT of Delhi) Vs Pawan Sharma and Others

Delhi High Court · (2016) 2 JCC 1318

Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 313, Section 378(i), Section 482Evidence Act, 1872 - Section 113B, Section 113-B, Section 114Limitation Act, 1963 - Section 5
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High Courts19 Jan 2016Dismissed

Tayeeb Vs Kauhhar and Others

Delhi High Court · (2016) 01 DEL CK 0098

Constitution of India, 1950 - Article 15(3), Article 227, Article 39Criminal Procedure Code, 1973 (CrPC) - Section 125, Section 482
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High Courts19 Jan 2016Allowed

N.S. Vasisht Vs Union of India and others

Delhi High Court · (2016) 159 AIC 737 : (2016) 228 DLT 6

Land Acquisition Act, 1894 — Section 11, 4, 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)
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High Courts18 Jan 2016Disposed off

Surinder Singh Sachdev Vs Canara Bank and Others

Delhi High Court · (2016) 3 ADDelhi 197

Contract Act, 1872 - Section 7, Section 8Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 19Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI)
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High Courts18 Jan 2016Disposed Off

Surender Kumar Khurana Vs Tilak Raj Khurana and Others

Delhi High Court · (2016) 227 DLT 8 : (2016) 155 DRJ 71 : (2016) 1 HLR 646

Benami Transactions (Prohibition) Act, 1988 - Section 4, Section 4(1), Section 4(3)Civil Procedure Code, 1908 (CPC) - Order 12 Rule 6, Order 6 Rule 4, Order 7 Rule 11Hindu Succession Act, 1956 - Section 6, Section 8
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High Courts18 Jan 2016Allowed

Surender Kumar Vs Dhani Ram and Others

Delhi High Court · (2016) AIR(Delhi) 120 : (2016) 227 DLT 217 : (2016) 154 DRJ 616 : (2016) 1 HLR 792

Benami Transactions (Prohibition) Act, 1988 - Section 4, Section 4(1)Civil Procedure Code, 1908 (CPC) - Order 12 Rule 6, Order 6 Rule 4, Order 7 Rule 11Hindu Succession Act, 1956 - Section 6, Section 8
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High Courts18 Jan 2016Dismissed

Raj Bala and Others Vs State of NCT Delhi

Delhi High Court · (2016) 1 JCC 452 : (2016) 5 RCRCriminal 598

Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 306, Section 314, Section 323, Section 34, Section 406, Section 498A, Section 506
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High Courts18 Jan 2016Disposed off

Javed Vs State of NCT of Delhi

Delhi High Court · (2016) 227 DLT 18 : (2016) 1 JCC 448 : (2016) 5 RCRCriminal 595

Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 174A, Section 34, Section 379, Section 392, Section 397
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