High Courts16 May 2014Allowed

Mahavir Kumar and Others Vs State

Delhi High Court · (2014) 3 DMC 21

Criminal Procedure Code, 1973 (CrPC) — Section 161, 221(1)Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113A, 113B, 4
High Courts16 May 2014Dismissed

State Vs Habib

Delhi High Court · (2014) CriLJ 4286 : (2014) 211 DLT 138

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313, 378(3), 482Evidence Act, 1872 — Section 118Limitation Act, 1963 — Section 5
High Courts15 May 2014

Jafar Imam Vs Devender Chauhan and Others

Delhi High Court · (2014) 3 ILR 1917

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17, Order 7 Rule 11Court Fees Act, 1870 — Section 7(x), 7(x)(a)Specific Relief Act, 1963 — Section 19, 27, 3
High Courts15 May 2014Dismissed

Raghubir Rai Vs Prem Lata and Another

Delhi High Court · (2014) 211 DLT 516 : (2014) 144 DRJ 173 : (2014) 175 PLR 30

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 38 Rule 1, Order 38 Rule 2, Order 38 Rule 4, Order 38 Rule 5Delhi Rent Control Act, 1958 — Section 15, 50
High Courts15 May 2014Disposed Off

Parvez alias Bablu Chikna Vs State

Delhi High Court · (2014) 212 DLT 587

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 34, 392, 397