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Delhi High Court judgments

1,22,059 judgments · page 512 of 6,103

High Courts06 Oct 2025Dismissed

Sh. Jalauddin @ Pappu Vs State

Delhi High Court · (2025) 10 DEL CK 1234

Code of Criminal Procedure, 1973 - Section 164, 428Indian Penal Code, 1860 - Section 376, 377Protection of Children from Sexual Offences Act, 2012 - Section 2(d), 6
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High Courts27 Sept 2025

Pinki Vs The State Of NCT Of Delhi

Delhi High Court · 2024 INSC 48

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 528Indian Penal Code, 1860-Sections 420, 467, 468, 471, 120BCr.P.C.-Section 156(3)
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High Courts27 Sept 2025Disposed Of

Dharmender Kumar Vs State And Anr

Delhi High Court · (2025) 09 DEL CK 1528

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Constitution of India-Article 226Indian Penal Code, 1860-Sections 376, 384, 354A, 354C, 354D, 376(2)(n)
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High Courts27 Sept 2025Allowed

Pradeep Kumar Jha Vs Narcotics Control Bureau

Delhi High Court · (2025) 09 DEL CK 0706

Constitution of India, 1950 - Article 21Code of Criminal Procedure, 1973 - Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 8, 21, 23, 29, 37, 37(1)(b), 52A, 67
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High Courts27 Sept 2025Allowed

Dharmender Kumar Vs State And Anr

Delhi High Court · (2025) 09 DEL CK 0705

Constitution of India, 1950 - Article 226Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 164, 173(2), 227, 397, 482
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High Courts27 Sept 2025Allowed

Ekoh Collins Chidubem Vs Narcotics Control Bureau

Delhi High Court · (2025) 09 DEL CK 0704

Constitution of India, 1950 - Article 21Code of Criminal Procedure, 1973 - Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 8, 21, 23, 29, 37, 37(1)(b), 52A, 67
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High Courts27 Sept 2025Allowed

Pinki Vs State Of Nct Of Delhi

Delhi High Court · (2025) 09 DEL CK 0703

Constitution of India, 1950 - Article 20(3), 21Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482, 528Code of Criminal Procedure, 1973 - Section 156(3)
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