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Delhi High Court judgments

1,31,711 judgments · page 4,568 of 6,586

High Courts16 Jul 2010Dismissed

Anil Kumar Vs UOI and Another

Delhi High Court · (2010) 07 DEL CK 0199

Army Act, 1950 — Section 52, 79, 80, 81, 83Army Rules, 1954 — Rule 22Constitution of India, 1950 — Article 226
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High Courts16 Jul 2010Dismissed

R.K. Sharma Vs Union of India (UOI) and Others

Delhi High Court · (2010) 07 DEL CK 0029

Constitution of India, 1950 — Article 226, 311, 32Railway Property (Unlawful Possession) Act, 1966 — Section 3, 5, 7Railway Protection Force Act, 1957 — Section 21, 8, 9, 9(1)
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High Courts15 Jul 2010Dismissed

Mr. Suraj Bhan and Sh. Gopi Ram (since deceased through his L.Rs. Smt. Sharrati Devi and Others) Vs Sh. Bharat Singh (since deceased through L.Rs. Sh. Om Prakash Mittal, Smt. Suraj Mukhi, Smt. Dhanpati Gupta and Smt. Laxmi Devi Beniwala), Sh. Kripa Ram (since deceased through his L.Rs. Smt. Khillo and Others) and Sh. Tara Chand (since deceased through his L.Rs. Sh. Dev Kumar and Others)

Delhi High Court · (2010) 171 DLT 619

Constitution of India, 1950 — Article 226, 227Delhi Rent Control Act, 1958 — Section 14(1), 14(2), 15(1), 38
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High Courts15 Jul 2010Dismissed

Amit Vs State

Delhi High Court · (2010) 07 DEL CK 0405

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 308, 34, 341, 506
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High Courts15 Jul 2010Dismissed

Santosh Kumari Vs The State

Delhi High Court · (2010) 07 DEL CK 0404

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 307, 34, 452
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