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Delhi High Court judgments

1,31,711 judgments · page 4,783 of 6,586

High Courts03 Jul 2009Allowed

Smt. Karpai Vs State (Delhi Admn)

Delhi High Court · (2009) 07 DEL CK 0089

Criminal Procedure Code, 1973 (CrPC) — Section 161, 293Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 302, 307
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High Courts03 Jul 2009

Rajinder @ Lala Vs State

Delhi High Court · (2010) CriLJ 15

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 311, 313Delhi Police Act, 1978 — Section 92, 93, 97
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High Courts03 Jul 2009

Tasleema Vs State (Nct of Delhi) and Others

Delhi High Court · (2009) 6 ILR Delhi 486 : (2010) 6 RCR(Criminal) 1309

Constitution of India, 1950 — Article 21, 22, 22(2), 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 160, 160(1), 164, 195(1), 340Foreigners Order, 1948 — Section 12
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High Courts03 Jul 2009Allowed

Smt. Malini Mukesh Vora Vs Union of India (UOI) and Others

Delhi High Court · (2010) 1 ILR Delhi 35 : (2010) 6 RCR(Criminal) 1298

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 226, 226(1), 226(2), 32Customs Act, 1962 — Section 108
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High Courts03 Jul 2009

Rajiv Katyal Vs State

Delhi High Court · (2009) 07 DEL CK 0011

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
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High Courts03 Jul 2009

State Vs Balbir Singh

Delhi High Court · (2009) 07 DEL CK 0010

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 50, 52, 57
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High Courts03 Jul 2009

Shiv Kumar Sharma Vs The State

Delhi High Court · (2009) 07 DEL CK 0008

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 193, 227, 228Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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High Courts03 Jul 2009

DTC Vs International Avenues

Delhi High Court · (2009) 161 DLT 16 : (2009) 6 ILR Delhi 570 : (2010) 8 RCR(Civil) 1869

Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, 144
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High Courts02 Jul 2009

Sh. Sewa Singh Vs Smt. Satnam Kaur and Others

Delhi High Court · (2009) 07 DEL CK 0524

Benami Transactions (Prohibition) Act, 1988 — Section 3, 4Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 7 Rule 11, 151Hindu Succession Act, 1956 — Section 14
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