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Delhi High Court judgments

1,30,494 judgments · page 878 of 6,525

High Courts27 Feb 2025

Mohan Lal Vs State Of G.N.C.T. Of Delhi & Ors.

Delhi High Court · (2025) 02 DEL CK 1454

Code of Criminal Procedure, 1973-Sections 482, 156(3), 195(b)(i), 200, 195, 173(8), 195(i)(b)Constitution of India-Article 227Indian Penal Code, 1860-Sections 34, 107, 182, 211, 323, 354, 448, 452, 500, 501, 506, 506(1)
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High Courts27 Feb 2025

Mohan Lal Vs State Of G.N.C.T. Of Delhi & Ors.

Delhi High Court · (2025) 02 DEL CK 1455

Code of Criminal Procedure, 1973-Section 482, 200, 340, 195(1), 195(1)(ii), 340(1), 415Indian Penal Code, 1860-Section 34, 211, 378, 415, 417, 463, 465, 466, 468, 471, 511Constitution of India-Article 227
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High Courts27 Feb 2025

Mohan Lal Vs Sandeep Aggarwal & Anr.

Delhi High Court · (2025) 02 DEL CK 1460

Code of Criminal Procedure, 1973-Section 482, 200, 156(3), 195(1), 195(1)(b)(i)Indian Penal Code, 1860-Sections 182, 211, 34, 415, 420, 506, 120-B, 417Constitution of India-Article 227
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High Courts27 Feb 2025

Bajaj Finance Limited Vs Seetha Kumari

Delhi High Court · (2025) 02 DEL CK 1465

Arbitration and Conciliation Act, 1996-Section 11, 18, 28(1), 28(2), 28(3), 31(3), 34, 34(1), 34(2), 34(2)(a)(iii), 34(2)(b)(ii), 34(2A), 34(3), 75, 81Indian Contract Act, 1872-Section 73, 74Securities Contracts (Regulation) Act, 1956
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High Courts27 Feb 2025

Mohd Imran Vs State Govt. Of Nct Of Delhi

Delhi High Court · (2025) 02 DEL CK 1466

Indian Penal Code, 1860-Sections 148, 186, 302, 307, 308, 323, 325, 332, 333, 353, 395, 427, 435, 149, 188The Prevention of Damage to Public Property Act, 1984-Section 4Cr.P.C.-Section 161
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