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Delhi High Court judgments

1,36,478 judgments · page 3,774 of 6,824

High Courts14 Oct 2014

Manmohan Singh Vs State

Delhi High Court · (2014) 4 JCC 2886

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 354, 442, 451
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High Courts14 Oct 2014

R.P. Luthra Vs CBI

Delhi High Court · (2015) 215 DLT 108 : (2014) 4 JCC 2888

Criminal Procedure Code, 1973 (CrPC) — Section 154, 157Evidence Act, 1872 — Section 78(2)
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High Courts13 Oct 2014

Amachi Jude Onyeka Vs State

Delhi High Court · (2014) 4 JCC 208

Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21, 50, 65
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High Courts13 Oct 2014

Yatender Sharma Vs State and Others

Delhi High Court · (2014) 10 DEL CK 0237

Criminal Procedure Code, 1973 (CrPC) — Section 125, 320, 482Hindu Marriage Act, 1955 — Section 13B(2)Penal Code, 1860 (IPC) — Section 307, 34, 406, 498A
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High Courts13 Oct 2014

V.K. Jolly Vs C.B.I.

Delhi High Court · (2014) 4 JCC 2960

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 227, 228, 397, 482Penal Code, 1860 (IPC) — Section 120B, 13(2), 419, 420
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High Courts13 Oct 2014

Mamta Vs State

Delhi High Court · (2014) 10 DEL CK 0151

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 307, 34, 406, 498A
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High Courts13 Oct 2014

Mukul M. Sangma Vs P.A. Sangma

Delhi High Court · (2014) 10 DEL CK 0144

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, 149, 151Constitution of India, 1950 — Article 19(1), 19(2)
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