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Delhi High Court judgments

1,36,357 judgments · page 3,816 of 6,818

High Courts21 Jul 2014

M/s. R.B. Seth Jessa Ram Vs M.K. Gaur

Delhi High Court · (2015) 213 DLT 156 : (2015) 144 FLR 494 : (2014) 4 LLJ 559

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2(s), 31(1), 33, 33(2) (b), 33(2)(b)
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High Courts21 Jul 2014Dismissed

Suresh Chand Vs State

Delhi High Court · (2014) 6 AD 437 : (2015) 3 CCR 150

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 302
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High Courts21 Jul 2014

Ravinder Kanojia Vs State

Delhi High Court · (2015) 213 DLT 695

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Hindu Marriage Act, 1955 — Section 13(B)(1)Penal Code, 1860 (IPC) — Section 307, 34, 406, 498A
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High Courts21 Jul 2014

CCS Infotech Ltd. Vs State

Delhi High Court · (2014) 4 BC 473 : (2015) 1 Crimes 13 : (2015) 213 DLT 495

Criminal Procedure Code, 1973 (CrPC) — Section 473General Clauses Act, 1897 — Section 9Limitation Act, 1963 — Section 12(1), 12(2), 5
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High Courts21 Jul 2014Disposed Off

Panna Lal Vs State

Delhi High Court · (2014) 7 AD 89 : (2014) 4 Crimes 315 : (2014) 3 JCC 1896

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
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High Courts21 Jul 2014Dismissed

Natasha Kohli Vs Kum Kum Talwar

Delhi High Court · (2015) 213 DLT 211 : (2014) 145 DRJ 129

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 43 Rule 43, Order 47 Rule 4, 104, 104(1)Delhi High Court Act, 1966 — Section 10, 10(1)
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High Courts21 Jul 2014

Sanjay Bhargava Vs Seema Bhargava

Delhi High Court · (2014) 212 DLT 632

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2, Order 23 Rule 1(3), Order 23 Rule 1(4)(b), Order 39 Rule 1Court Fees Act, 1870 — Section 7(iv)(b), 7(iv)(c)Criminal Procedure Code, 1973 (CrPC) — Section 340
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High Courts21 Jul 2014

Rajesh Dahima Vs State of NCT

Delhi High Court · (2014) 4 JCC 2490

Criminal Procedure Code, 1973 (CrPC) — Section 125, 320, 482Hindu Marriage Act, 1955 — Section 13(B)(1), 9Penal Code, 1860 (IPC) — Section 307, 34, 406, 498A
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