High Courts16 Jul 2015Dismissed

Govind Singh and Others Vs State

Delhi High Court · (2015) 07 DEL CK 0263

Penal Code, 1860 (IPC) - Section 120B, 34, 447Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1) (v), 3(1) (x)
High Courts16 Jul 2015Allowed

Harish Vs State of Delhi

Delhi High Court · (2015) 07 DEL CK 0238

Criminal Procedure Code, 1973 (CrPC) - Section 161, 164, 313Evidence Act, 1872 - Section 65B, 65-BPenal Code, 1860 (IPC) - Section 328, 363, 376, 506
High Courts16 Jul 2015Allowed

Mukesh Kumar Vs The Administrator (NZRE)

Delhi High Court · (2015) 222 DLT 4

Arbitration and Conciliation Act, 1996 - Section 9Industrial Disputes Act, 1947 - Section 2Multi-State Cooperative Societies Act, 2002 - Section 84, 84(1), 84(1)(b), 84(1)(c), 84(2)(c)
High Courts16 Jul 2015Dismissed

Ram Chander Shahni Vs State

Delhi High Court · (2015) 07 DEL CK 0214

Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 118Penal Code, 1860 (IPC) - Section 300, 302
High Courts16 Jul 2015Dismissed

Chetan and Others Vs State

Delhi High Court · (2015) 07 DEL CK 0213

Criminal Procedure Code, 1973 (CrPC) - Section 164, 313Evidence Act, 1872 - Section 145, 25, 26, 27Penal Code, 1860 (IPC) - Section 376(2) (g)
High Courts16 Jul 2015Allowed

Rekha Mathur Vs Manish Khanna

Delhi High Court · AIR 2015 Delhi 197 : (2015) 222 DLT 56 : (2015) 3 DMC 82 : (2015) 151 DRJ 592

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27(b), 2(2)Hindu Marriage Act, 1955 - Section 12, 12(1), 12(1)(a), 12(1)(c), 12(1)(d)