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Delhi High Court judgments

1,36,357 judgments · page 3,804 of 6,818

High Courts11 Aug 2014

Vishal Arora Vs State

Delhi High Court · (2014) 4 JCC 2867

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 279, 304A, 307, 337, 34
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High Courts08 Aug 2014Dismissed

Union of India Vs Rajinder Singh

Delhi High Court · (2014) 08 DEL CK 0299

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 7, 7(2), 7(3)Railways Act, 1989 — Section 138
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High Courts08 Aug 2014

Rajeev Kumar Goyal Vs State

Delhi High Court · (2014) 08 DEL CK 0297

Criminal Procedure Code, 1973 (CrPC) — Section 212, 215, 218, 218(1), 219Evidence Act, 1872 — Section 114(g)Penal Code, 1860 (IPC) — Section 120B, 120-B, 147, 148, 149
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High Courts08 Aug 2014

Mehboob Khan Vs The State

Delhi High Court · (2014) 3 JCC 2245

Criminal Procedure Code, 1973 (CrPC) — Section 125, 320, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 307, 34, 406, 498A
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High Courts08 Aug 2014Dismissed

Vargas Joseantonio Mauricio Vs D. R. I.

Delhi High Court · (2014) 3 JCC(Narcotics) 145 : (2015) 1 RCR(Criminal) 868

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Evidence Act, 1872 — Section 106Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20(b), 21(c), 23(c), 28
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High Courts08 Aug 2014Dismissed

Rakesh Kumar Giri Vs Union of India

Delhi High Court · (2015) 214 DLT 296 : (2015) 144 FLR 327 : (2015) 3 SLJ 202

Constitution of India, 1950 — Article 14, 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47, 73
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High Courts08 Aug 2014

A.R. Banerjee Vs State

Delhi High Court · (2014) 4 BC 561 : (2015) 214 DLT 325

Criminal Procedure Code, 1973 (CrPC) — Section 243(2), 313, 482Negotiable Instruments Act, 1881 (NI) — Section 125, 138, 20, 49, 86
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