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Delhi High Court judgments

1,29,263 judgments · page 5,182 of 6,464

High Courts27 Jun 2005Dismissed

Sunil Kumar Sharma Vs State (NCT of Delhi)

Delhi High Court · (2005) 06 DEL CK 0001

Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 17(2), 173, 309Penal Code, 1860 (IPC) — Section 34, 363, 376
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High Courts06 Jun 2005Dismissed

Mukesh Mittal Vs Seema Mittal

Delhi High Court · (2005) 121 DLT 289 : (2005) 2 DMC 169 : (2005) 82 DRJ 621

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 14, 151Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13(1), 24, 26
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High Courts31 May 2005

Bharat Forge Ltd. Vs Onil Gulati

Delhi High Court · AIR 2005 Delhi 369 : (2005) 4 BC 201 : (2005) 121 DLT 357 : (2005) 83 DRJ 140

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5), 151Delhi Sales Tax Act, 1975 — Section 10, 11, 12, 13, 14Sales of Goods Act, 1930 — Section 4
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High Courts31 May 2005Allowed

Surkhi Lal Vs Union of India (UOI)

Delhi High Court · (2006) 131 DLT 12

Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 403, 482Customs Act, 1962 — Section 108, 135
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High Courts31 May 2005Dismissed

Harsh Khurana Vs Union of India (UOI) and Another

Delhi High Court · (2005) 121 DLT 301

Constitution of India, 1950 — Article 19(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156, 156(1), 169, 173Essential Commodities Act, 1955 — Section 10, 10C, 12A, 14, 3
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