High Courts12 Aug 2009Dismissed

Dharampal Vs State

Delhi High Court · (2009) 08 DEL CK 0016

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts12 Aug 2009Dismissed

Puran Chand Vs BSES Rajdhani Power Ltd.

Delhi High Court · (2009) 08 DEL CK 0003

Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120B, 409, 467, 471
High Courts11 Aug 2009Dismissed

Mohinder Singh Bhatti Vs State (NCT of Delhi)

Delhi High Court · (2009) 08 DEL CK 0328

Criminal Law (Amendment) Act, 1983 — Section 376A, 376B, 376C, 376DCriminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 25, 26, 27
High Courts11 Aug 2009

Rajiv Narula Vs State

Delhi High Court · (2009) 162 DLT 688 : (2009) 2 DMC 498 : (2010) 6 RCR(Criminal) 1483

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 113A, 113B, 32, 4Penal Code, 1860 (IPC) — Section 107, 302, 304B, 306, 34
High Courts11 Aug 2009Disposed Off

Sh. Ravi Sharma Vs The State (NCT of Delhi) and Another

Delhi High Court · (2010) 1 BC 671 : (2010) 1 ILR Delhi 167 : (2010) 6 RCR(Criminal) 1249 : (2010) 5 RCR(Criminal) 179

Criminal Procedure Code, 1973 (CrPC) — Section 256, 378, 378(4), 482Negotiable Instruments Act, 1881 (NI) — Section 138