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Delhi High Court judgments

1,36,357 judgments · page 3,785 of 6,818

High Courts11 Sept 2014Allowed

Sanjay Sharma Vs State

Delhi High Court · (2014) 09 DEL CK 0296

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 309, 350, 482
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High Courts11 Sept 2014Allowed

Rajiv Sharma Vs The State

Delhi High Court · (2015) 214 DLT 136 : (2014) 145 DRJ 281

Criminal Procedure Code, 1973 (CrPC) — Section 313, 437-AEvidence Act, 1872 — Section 114Prevention of Corruption Act, 1988 — Section 13, 13 (1)(d), 13(1)(d), 13(2), 7
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High Courts11 Sept 2014

Nishant Madan Vs State

Delhi High Court · (2014) 4 JCC 2572

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 439, 482Penal Code, 1860 (IPC) — Section 120B, 489B, 489C
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High Courts11 Sept 2014Allowed

Loveleen Kaur Vs Narinder Kaur

Delhi High Court · (2014) 09 DEL CK 0143

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 12, Order 12 Rule 6, Order 14 Rule 5, Order 7 Rule 11, 11Constitution of India, 1950 — Article 227
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High Courts11 Sept 2014Dismissed

Chiraguddin Vs Urmila Rani

Delhi High Court · (2015) 213 DLT 699 : (2014) 2 RCR(Rent) 555

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 7 Rule 11(a), 80Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14, 14(1)(a), 14(2), 15(1), 21(1)
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High Courts10 Sept 2014

Anil Kumar Panchal Vs Govt. of NCT of Delhi

Delhi High Court · (2015) 214 DLT 410 : (2015) 144 FLR 321

Constitution of India, 1950 — Article 226, 32Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Industrial Disputes Act, 1947 — Section 10, 9A
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High Courts10 Sept 2014Allowed

Navneet Arora Vs Surender Kaur

Delhi High Court · (2015) 3 AD 337 : (2015) 213 DLT 611 : (2014) 3 DMC 82 : (2014) 145 DRJ 199 : (2015) 3 JCC 2009 : (2015) 3 RCR(Criminal) 811

Constitution of India, 1950 — Article 14, 15, 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 498A
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