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Delhi High Court judgments

1,31,711 judgments · page 4,552 of 6,586

High Courts12 Aug 2010Allowed

State (Govt. of Nct Delhi) Vs Rajesh

Delhi High Court · (2010) 5 ILR Delhi 784

Arms Act, 1959 — Section 14, 25, 27, 3, 39Criminal Procedure Code, 1973 (CrPC) — Section 132, 397, 401Penal Code, 1860 (IPC) — Section 34, 392, 397, 411
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High Courts12 Aug 2010Dismissed

Vijay Kumar Vs NDMC and Others

Delhi High Court · (2011) 176 DLT 453

Constitution of India, 1950 — Article 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4(2), 5, 7, 7(3), 9
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High Courts12 Aug 2010Allowed

Jaspreet Kaur Vs State

Delhi High Court · (2010) 08 DEL CK 0101

Criminal Procedure Code, 1973 (CrPC) — Section 172, 173, 174, 175, 176Penal Code, 1860 (IPC) — Section 182
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High Courts12 Aug 2010Dismissed

Mohd. Guffran Vs State

Delhi High Court · (2010) 08 DEL CK 0024

Criminal Procedure Code, 1973 (CrPC) — Section 393, 397Penal Code, 1860 (IPC) — Section 420, 467, 471
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High Courts11 Aug 2010Dismissed

Union of India (UOI) Vs J.D. Naharwal and Others

Delhi High Court · (2010) 5 SLR 214

Administrative Service (Appointment by Selection) Regulations, 1997 — Regulation 3, 5, 5(1)Administrative Service (Fixation of Cadre Strength) Regulations, 1955 — Regulation 3, 3(1), 3(4A), 5Administrative Service (Recruitment) Rules, 1954 — Rule 2, 4(1), 4(2), 4(2), 5, 5
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High Courts11 Aug 2010

Pawan Kumar Vs State of Nct, Delhi

Delhi High Court · (2010) 6 ILR Delhi 718

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 279, 304A
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