CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments

1,36,106 judgments · page 4,043 of 6,806

High Courts30 May 2013Allowed

M.P. Singh Sahni and Another Vs State and Another

Delhi High Court · (2013) 137 DRJ 677 : (2013) 3 JCC 1686

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 250, 482Penal Code, 1860 (IPC) — Section 120B, 420, 465, 466, 467
Read judgment
High Courts30 May 2013

Bimal Kishore Pandey Vs C.B.I. Rakesh Sharma Vs State

Delhi High Court · (2013) 6 AD 540 : (2013) 4 ILR Delhi 2785 : (2013) 3 JCC 1736 : (2013) 4 RCR(Criminal) 382

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
Read judgment
High Courts30 May 2013Dismissed

Tapan Kumar Majhi Vs State

Delhi High Court · (2013) 3 JCC 1710

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 304
Read judgment
High Courts30 May 2013Allowed

M.P. Singh Sahni Vs State and Others

Delhi High Court · (2013) 3 JCC 1816

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151Criminal Procedure Code, 1973 (CrPC) — Section 250, 482Penal Code, 1860 (IPC) — Section 120B, 415, 417, 420, 467
Read judgment
High Courts30 May 2013Allowed

M.P. Singh Sahni Vs State and Another

Delhi High Court · (2013) 8 AD 24

Criminal Procedure Code, 1973 (CrPC) — Section 250, 340, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 420, 428, 467, 468
Read judgment