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Delhi High Court judgments

1,36,106 judgments · page 4,041 of 6,806

High Courts31 May 2013Disposed Off

Mohd. Saleem Vs The State

Delhi High Court · (2013) 6 AD 1 : (2013) 3 JCC 1647

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 299, 302, 304, 304A, 307
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High Courts31 May 2013Allowed

Mohd. Yusuf Vs State

Delhi High Court · (2014) 6 AD 226 : (2013) 4 ILR Delhi 2793 : (2013) 3 JCC 1691

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2), 428Penal Code, 1860 (IPC) — Section 307, 321, 323
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High Courts31 May 2013Dismissed

Yashpal Raghav Vs State

Delhi High Court · (2013) 4 JCC 2809

Criminal Procedure Code, 1973 (CrPC) — Section 313, 315Evidence Act, 1872 — Section 114, 20, 20(1), 4Prevention of Corruption Act, 1988 — Section 11, 12, 13, 13(1)(d), 13(2)
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High Courts31 May 2013Dismissed

State Vs Vinod @ Pandit

Delhi High Court · (2013) 7 AD 161 : (2013) 3 JCC 1767

Criminal Procedure Code, 1973 (CrPC) — Section 2(g), 2(h), 397Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2(y), 49, 64, 7APenal Code, 1860 (IPC) — Section 302, 34, 397
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High Courts31 May 2013Disposed Off

Baij Nath Mittal Vs State

Delhi High Court · (2014) 1 JCC 204

Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 120B
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