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Delhi High Court judgments

1,29,946 judgments · page 843 of 6,498

High Courts01 Apr 2025Disposed Of

Nand Kishor Vs State & Anr.

Delhi High Court · (2025) 04 DEL CK 1796

Code of Criminal Procedure, 1973-Section 482, 293(4)(f), 311, 173(8), 53, 53A, 54Indian Penal Code, 1860-Section 307, 302, 34Indian Evidence Act, 1872-Section 45, 165
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High Courts01 Apr 2025Disposed Of

Padma Tiwari Vs State

Delhi High Court · (2025) 04 DEL CK 1765

Code of Criminal Procedure, 1973-Section 439, 176, 161Indian Penal Code, 1860-Sections 302/34
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High Courts01 Apr 2025Disposed Of

Padma Tiwari Vs State

Delhi High Court · (2025) 04 DEL CK 0931

Code of Criminal Procedure 1973 - Section 161, 176, 439Indian Penal Code , 1860 - Section 34, 302
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High Courts01 Apr 2025Disposed Of

Chhalimuddin Vs State Nct Of Delhi

Delhi High Court · (2025) 04 DEL CK 0930

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 20, 29, 37, 50, 55
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High Courts01 Apr 2025Allowed

Shabaz @ Nanhe Vs State Govt. Of Nct Of Delhi

Delhi High Court · (2025) 04 DEL CK 0919

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483, 528Code of Criminal Procedure 1973 - Section 161, 482Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 21, 25, 29, 37, 52A, 67
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High Courts01 Apr 2025Disposed Of

Rakesh Kumar Vs Saraswati Devi

Delhi High Court · (2025) 04 DEL CK 0918

Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Section 16, 20, 21, 24, 24(1), 24(2), 24(5), Order 7 Rule 10, Order 7 Rule 11
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High Courts01 Apr 2025Dismissed

R K Nagpal Vs Priya Arora

Delhi High Court · (2025) 04 DEL CK 0915

Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Order 9 Rule 2
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High Courts01 Apr 2025Disposed Of

Mohan Gupta Vs State (Govt Of Nct Delhi)

Delhi High Court · (2025) 04 DEL CK 0912

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Code of Criminal Procedure 1973 - Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 21, 21(c), 25, 29, 36A(3), 37, 37(1)(b), 37(1)(b)(ii)
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