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Delhi High Court judgments

1,37,750 judgments · page 3,578 of 6,888

High Courts13 Jan 2016Allowed

Sheetal Prasad Singh Vs State and Others

Delhi High Court · (2016) 227 DLT 22 : (2016) 5 RCRCriminal 386

Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 482Penal Code, 1860 (IPC) - Section 120B, Section 34, Section 395, Section 465, Section 468, Section 471
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High Courts13 Jan 2016Dismissed

Today Hotels (New Delhi) Pvt. Ltd. Vs Intecture India Designs Pvt. Ltd.

Delhi High Court · (2016) 226 DLT 706 : (2016) 154 DRJ 567 : (2016) 1 PLR 26 : (2016) 4 RAJ 205

Arbitration and Conciliation Act, 1996 - Section 10, Section 34, Section 37, Section 37(1), Section 39, Section 5, Section 8, Section 8(1), Section 9Civil Procedure Code, 1908 (CPC) - Order 43 Rule 1, Section 104, Section 96Delhi Hig
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High Courts13 Jan 2016Disposed off

Angle Infrastructure P. Ltd. Vs State (NCT of Delhi) and Others

Delhi High Court · (2016) 160 AIC 697 : (2016) 2 CriCC 146 : (2016) 2 DCR 781 : (2016) 227 DLT 56 : (2016) 154 DRJ 272 : (2016) 2 JCC 793 : (2016) 2 MadWNCri 159 : (2016) 2 NIJ 501 : (2016) 5 RCRCriminal 321

Criminal Procedure Code, 1973 (CrPC) - Section 200, Section 311, Section 313, Section 315, Section 482Evidence Act, 1872 - Section 91, Section 92Negotiable Instruments Act, 1881 (NI) - Section 138
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High Courts13 Jan 2016Dismissed

Jane Norman Retail Pvt. Ltd. and Others Vs State (NCT of Delhi) and Others

Delhi High Court · (2016) ACD 469 : (2016) ALLMRCri 328 : (2016) 2 CivCC 593 : (2016) 227 DLT 20 : (2016) 154 DRJ 553 : (2016) 4 JCC 194 : (2016) 1 JCC 53 : (2016) 2 NIJ 293 : (2016) 2 RCRCivil 555 : (2016) 2 RCRCriminal 571

Criminal Procedure Code, 1973 (CrPC) - Section 200, Section 251, Section 313Negotiable Instruments Act, 1881 (NI) - Section 118, Section 138, Section 139, Section 145, Section 145(2)
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High Courts13 Jan 2016Dismissed

Milan Dass Vs State

Delhi High Court · (2016) 1 JCC 449 : (2016) 5 RCRCriminal 596

Criminal Procedure Code, 1973 (CrPC) - Section 313, Section 82, Section 83
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High Courts13 Jan 2016Allowed

Ashok Kumar Aggarwal Vs CBI and Others

Delhi High Court · (2016) CriLJ 2410 : (2016) 227 DLT 12 : (2016) 154 DRJ 489

Central Vigilance Commission Act, 2003 - Section 8Constitution of India, 1950 - Article 21, Article 226, Article 227, Article 356Criminal Procedure Code, 1973 (CrPC) - Section 156(3), Section 161, Section 164, Section 166-B, Section
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