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Delhi High Court judgments

1,36,586 judgments · page 3,764 of 6,830

High Courts13 Nov 2014

Santosh Singh Vs UOI

Delhi High Court · (2014) 146 DRJ 682

Land Acquisition Act, 1894 — Section 11, 15, 17(1), 19, 19(6)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 114, 24, 24(1), 24(2)
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High Courts13 Nov 2014

UOI Vs Mukul Gaur

Delhi High Court · (2014) 11 DEL CK 0158

Railway Claims Tribunal Act, 1987 — Section 16Railways Act, 1989 — Section 123(c), 123(c)(2), 124A
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High Courts13 Nov 2014

State Vs Rahdey Shyam

Delhi High Court · (2014) 11 DEL CK 0098

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 378(3)Penal Code, 1860 (IPC) — Section 363, 366, 375, 376
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High Courts13 Nov 2014

Naresh Kharab Vs State

Delhi High Court · (2014) 4 JCC 2871

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 200, 340Penal Code, 1860 (IPC) — Section 120B, 34, 406, 409, 420
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High Courts12 Nov 2014

Shanti Devi Vs Parvinder

Delhi High Court · (2014) 11 DEL CK 0297

Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 5Partition Act, 1893 — Section 4
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High Courts12 Nov 2014

Jaganath Vs State

Delhi High Court · (2014) 11 DEL CK 0260

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 307, 34, 406, 498A
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High Courts12 Nov 2014

Kishan Lal Vs Provident Fund Inspector

Delhi High Court · (2015) 1 JCC 206

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1A), 14(1B), 14A, 17, 6Penal Code, 1860 (IPC) — Section 405
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