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Delhi High Court judgments

1,30,494 judgments · page 899 of 6,525

High Courts28 Jan 2025Allowed

Raju @ Chanakya Vs State (Govt. Of Nct) Delhi

Delhi High Court · (2025) 01 DEL CK 1769

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 415(2)Code of Criminal Procedure, 1973 - Section 164, 313Indian Penal Code, 1860 - Section 34, 300, 302, 304I, 304II
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High Courts27 Jan 2025

X Vs State & Ors.

Delhi High Court · (2025) 01 DEL CK 1966

Indian Penal Code, 1860-Sections 376, 506, 120B, 195A, 503Code of Criminal Procedure, 1973-Sections 164, 227, 228
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High Courts27 Jan 2025

Aseem Mowar Vs State & Anr.

Delhi High Court · (2025) 01 DEL CK 1980

Code of Criminal Procedure, 1973-Section 482, 164, 41A, 397, 401, 483, 156(1), 155(2), 227, 228, 397(1)Indian Penal Code, 1860-Section 354, 509, 506, 341, 352, 339, 350, 95Prevention of Cruelty to Animals Act, 1960-Section 11, 31, 36
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High Courts27 Jan 2025

X Vs The State & Anr

Delhi High Court · 2024 INSC 139

Indian Penal Code, 1860-Sections 376/506/509/120B/195ACode of Criminal Procedure, 1973-Section 164, 439(1), 439(2), 362Protection of Children from Sexual Offenses Act, 2012
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High Courts27 Jan 2025Dismissed

Monika Vs State Govt.Of Nct Of Delhi

Delhi High Court · (2025) 01 DEL CK 1777

Bhartiya Nagrik Suraksha Sanhita, 2023 - Section 483Code of Criminal Procedure, 1973 - Section 439Indian Penal Code, 1860 - Section 34, 186, 224, 332, 353
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High Courts27 Jan 2025Allowed

Raja Vs State Of Nct Of Delhi

Delhi High Court · (2025) 01 DEL CK 1776

Bhartiya Nagrik Suraksha Sanhita, 2023 - Section 483Indian Penal Code, 1860 - Section 34, 109, 120B, 302, 307Arms Act, 1959 - Section 25, 27
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High Courts27 Jan 2025Disposed Of

Saif Ali @ Sohan Vs State Gnct Of Delhi

Delhi High Court · (2025) 01 DEL CK 1757

Constitution of India, 1950 - Article 20, 20(3), 21, 32, 141, 142, 227Code of Criminal Procedure, 1973 - Section 313, 315, 316, 357, 357A, 374Bhartiya Nagrik Suraksha Sanhita, 2023 - Section 353, 354, 395, 396, 415
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High Courts27 Jan 2025Disposed Of

Irfan Badshah Vs State Of Nct Of Delhi

Delhi High Court · (2025) 01 DEL CK 1756

Constitution of India, 1950 - Article 226Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 34, 232, 302
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