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Delhi High Court judgments

1,36,095 judgments · page 4,199 of 6,805

High Courts28 Sept 2012Allowed

Promila and Others Vs Hazi Gulam Rasool

Delhi High Court · (2012) 9 AD 359

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4, Order 8 Rule 1A, Order 8 Rule 1A(3), Order 9 Rule 13, 151Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 65
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High Courts28 Sept 2012Dismissed

Sunday Emegha Vs State

Delhi High Court · (2012) 9 AD 477 : (2012) 194 DLT 3

Criminal Procedure Code, 1973 (CrPC) — Section 313, 42, 428Foreigners Act, 1946 — Section 14Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 21, 21(c)
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High Courts28 Sept 2012Allowed

Tabassum @ Mona Vs Nazuk Begum

Delhi High Court · (2012) 09 DEL CK 0254

Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14, 14(1)(a), 14(2), 15, 15(1)
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High Courts27 Sept 2012Dismissed

Rakesh Kumar Jha Vs State of Delhi

Delhi High Court · (2012) 9 AD 338

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 162, 293, 293(1)Evidence Act, 1872 — Section 145, 157, 21, 24, 25Penal Code, 1860 (IPC) — Section 302, 313
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