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Delhi High Court judgments

1,29,263 judgments · page 5,189 of 6,464

High Courts17 May 2005Dismissed

Woods and Others Vs State and Another

Delhi High Court · (2006) 2 ALD(Cri) 2 : (2006) 1 CivCC 712 : (2005) 121 DLT 314 : (2005) 82 DRJ 644 : (2005) 3 RCR(Criminal) 931

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139
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High Courts17 May 2005

Ramesh L. Aneja @ R.L. Aneja Vs State and Another

Delhi High Court · (2005) 122 DLT 81 : (2005) 4 RCR(Criminal) 457

Criminal Procedure Code, 1973 (CrPC) — Section 173, 470(2), 473Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 20, 3Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 7(2)
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High Courts17 May 2005Allowed

Ms. Raj Mehta Vs H.P.S. Chawla

Delhi High Court · (2006) 1 ALD(Cri) 27 : (2005) 4 BC 1 : (2005) 121 DLT 657 : (2005) 83 DRJ 147

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 147, 148, 323, 34
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High Courts16 May 2005Dismissed

Narender Vs State

Delhi High Court · (2005) 121 DLT 355 : (2005) 82 DRJ 651 : (2005) 4 RCR(Criminal) 446

Criminal Procedure Code, 1973 (CrPC) — Section 379(3), 482Penal Code, 1860 (IPC) — Section 356, 411
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High Courts16 May 2005

Mohd Aslam Vs The State

Delhi High Court · (2005) 121 DLT 63 : (2005) 82 DRJ 597

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 29, 37
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High Courts16 May 2005

Alacs Finanz Ltd. Vs Oksh Technologies

Delhi High Court · AIR 2005 Delhi 376 : (2006) 3 BC 283 : (2005) 119 DLT 585

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 27, Order 7 Rule 11Evidence Act, 1872 — Section 62, 63, 64, 65
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High Courts16 May 2005Dismissed

Amitosh Moitra Vs Ram Prakash

Delhi High Court · (2005) 121 DLT 278

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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