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Delhi High Court judgments

1,36,357 judgments · page 3,911 of 6,818

High Courts08 Jan 2014Disposed Off

Trilok Vs State (NCT) of Delhi

Delhi High Court · (2014) 01 DEL CK 0030

Arms Act, 1959 - Section 25 4Evidence Act, 1872 - Section 114(a) 27Penal Code, 1860 (IPC) - Section 34 392 397 412
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High Courts08 Jan 2014Disposed Off

V.S. Yadav Vs Reena

Delhi High Court · (2014) ALLMR(Cri) 353 : (2014) 3 RCR(Criminal) 157

Constitution of India, 1950 - Article 136Criminal Procedure Code, 1973 (CrPC) - Section 320Negotiable Instruments Act, 1881 (NI) - Section 138 147
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High Courts06 Jan 2014

Ramesh Kumar and Others Vs Sangeeta Khanna

Delhi High Court · (2014) 2 ILR 1106

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A, Order 7 Rule 14, Order 7 Rule 14(3), Order 8 Rule 1A(1), Order 8 Rule 1A(3)Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 63
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High Courts06 Jan 2014

Ranjeet Singh Vs The State

Delhi High Court · (2014) 01 DEL CK 0433

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113-BPenal Code, 1860 (IPC) — Section 304B, 304-B, 306, 498A, 498-A
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High Courts06 Jan 2014Dismissed

Mahtab and Others Vs Abdul Wahid

Delhi High Court · (2014) 01 DEL CK 0332

Civil Procedure Code, 1908 (CPC) - Section 115Delhi Rent Control Act, 1958 - Section 14(1)(e) 25-B 25B(8)Evidence Act, 1872 - Section 116
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High Courts06 Jan 2014

Sanjay Kumar Vs Janak Rani Sawhney

Delhi High Court · (2014) 01 DEL CK 0326

Civil Procedure Code, 1908 (CPC) - Section 114 115Delhi Rent Control Act, 1958 - Section 14 14(1)(e) 19 25B 25-BEvidence Act, 1872 - Section 116
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High Courts06 Jan 2014

Nain Singh Vs UOI and Another

Delhi High Court · (2014) 141 DRJ 527 : (2014) 1 LLN 405

Administrative Tribunals Act, 1985 - Section 19Constitution of India, 1950 - Article 226Right to Information Act, 2005 - Section 24(1)
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