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Delhi High Court judgments

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High Courts16 Feb 2009Disposed Off

Tika Ram Vs State

Delhi High Court · (2009) 5 ILR Delhi 184

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302, 307, 34, 498A
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High Courts16 Feb 2009Dismissed

Nand Kishore and Another Vs Vijay Kumar Gupta

Delhi High Court · (2009) 4 ILR Delhi 174 : (2009) 1 RCR(Civil) 296

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 136, 226, 227Delhi Rent Control Act, 1958 — Section 14(1)
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