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Delhi High Court judgments

1,26,383 judgments · page 704 of 6,320

High Courts17 Jun 2025Dismissed

State Of NCT Of Delhi Vs Neeraj Kumar @Sunil

Delhi High Court · (2025) 06 DEL CK 1303

Maharashtra Control of Organised Crime Act, 1999-Sections 3, 4, 2(1)(a), 2(1)(d), 21, 21(4), 21(4)(b)Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 37, 37(1)(b)(ii), 50Penal Code-Section 302
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High Courts17 Jun 2025Dismissed

State Of Nct Of Delhi Vs Satish Kumar Mandal

Delhi High Court · (2025) 06 DEL CK 0627

Code of Criminal Procedure, 1973 - Section 164, 313, 378, 378(3)Indian Penal Code, 1860 - Section 354Protection of Children from Sexual Offences Act, 2012 - Section 8, 9(m), 10
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High Courts13 Jun 2025Allowed

Anup Majee Vs Directorate Of Enforcement

Delhi High Court · (2025) 06 DEL CK 1266

Prevention of Money Laundering Act, 2002-Sections 3, 4, 14, 17, 19, 19(1), 22(1), 45, 45(1), 50, 63(4) and 65Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Income Tax Act, 1961-Sections 132(2) and 132(4)
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High Courts12 Jun 2025Disposed Of

Shakila Vs State (NCT Of Delhi) & Ors.

Delhi High Court · (2025) 06 DEL CK 1282

Constitution of India-Articles 21, 38, 39-A, 41, 51-AIndian Penal Code, 1860-Sections 34, 44, 147, 148, 149, 302, 307, 323, 324, 394, 397Bharatiya Nyaya Sanhita, 2023-Sections 2(14), 65, 70, 124(1)
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