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Delhi High Court judgments

1,36,357 judgments · page 3,832 of 6,818

High Courts26 May 2014Disposed Off

Manoj Kumar Vs State

Delhi High Court · (2015) 214 DLT 533 : (2015) 3 SLJ 196

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 20Penal Code, 1860 (IPC) — Section 120-B
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High Courts26 May 2014Disposed Off

Walter Bushnell Pvt. Ltd. Vs Miracle Life Sciences

Delhi High Court · (2015) 213 DLT 119 : (2014) 59 PTC 339

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2ATrade and Merchandise Marks Act, 1958 — Section 28(1)Trade Marks Act, 1999 — Section 134, 2(1)(m), 2(zb), 28 (1), 28(1)
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High Courts26 May 2014

S.S. Sandhu Vs State

Delhi High Court · (2014) 3 JCC 1668

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 154, 155, 156, 156
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High Courts26 May 2014

Yusuf khan Vs State

Delhi High Court · (2014) 3 JCC 1665

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 173, 190, 200Penal Code, 1860 (IPC) — Section 420, 467, 468, 471, 506
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High Courts26 May 2014

Sunil Aggarwal Vs State

Delhi High Court · (2014) 3 JCC 1717

Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 482Penal Code, 1860 (IPC) — Section 34, 498A
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High Courts26 May 2014

Union of India Vs Louis Thomas

Delhi High Court · (2015) 213 DLT 42 : (2014) 3 JCC(Narcotics) 134

Customs Act, 1962 — Section 135, 135ANarcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 29, 41, 41(2)Penal Code, 1860 (IPC) — Section 120B
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