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Delhi High Court judgments

1,37,242 judgments · page 3,635 of 6,863

High Courts19 Aug 2015Disposed off

State NCT of Delhi Vs Laxmi Kant Tiwari

Delhi High Court · (2015) 08 DEL CK 0224

Criminal Procedure Code, 1973 (CrPC) - Section 164, 313, 428Protection of Children from Sexual Offences Act, 2012 - Section 11, 12, 17, 24, 25
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High Courts19 Aug 2015Allowed

S.K. Saini and Others Vs C.B.I.

Delhi High Court · (2015) 9 AD 235 : (2015) 3 JCC 2169

Criminal Procedure Code, 1973 (CrPC) - Section 161, 207, 313, 342, 374Delhi Municipal Corporation Act, 1957 - Section 491, 504, 95Evidence Act, 1872 - Section 45A, 59, 62, 63, 65
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High Courts19 Aug 2015Allowed

Seema Thakur Vs Union of India and Others

Delhi High Court · (2016) 1 AD 143 : (2015) 234 DLT 132 : (2015) 152 DRJ 375

Civil Procedure Code, 1908 (CPC) - Order 12 Rule 6, Order 6 Rule 17, 151, 2Criminal Procedure Code, 1973 (CrPC) - Section 340Evidence Act, 1872 - Section 18, 19, 20, 21, 21
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High Courts19 Aug 2015Disposed off

Ashok and Others Vs State

Delhi High Court · (2016) 1 AD 198

Constitution of India, 1950 - Article 20(3), 21Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 24, 25, 26, 27, 65-B
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High Courts19 Aug 2015Dismissed

Bal Bharti Public School Vs Union of India and Others

Delhi High Court · (2016) 1 AD 429 : (2015) 234 DLT 380 : (2015) 152 DRJ 59

Employees Provident Fund and Miscellaneous Provisions (Amendment) Act, 1988 - Section 6Employees Provident Funds Family Pension Fund and Deposit-linked Insurance Fund Act, 1952 - Section 1, 1(3), 1(3)(b), 16, 3(a)General Clauses Act, 1897 - Section 15, 24, 4, 6, 6(b)
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High Courts19 Aug 2015

Mohan Madan Vs Sheel Gulati

Delhi High Court · (2015) 234 DLT 57

Civil Procedure Code, 1908 (CPC) - Order 8 Rule 10, Order 8 Rule 5, Order 8 Rule 9Contract Act, 1872 - Section 2(d)Evidence Act, 1872 - Section 63, 65(a)
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