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Delhi High Court judgments

1,31,711 judgments · page 927 of 6,586

High Courts17 Dec 2024Dismissed

Dr. Ratan Lal Vs State Govt. Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 12 DEL CK 1974

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 41-A, 155(2), 156(1), 161, 482, Chapter XIVIndian Penal Code, 1860-Section 153A, 295A, 505(1)(c), Chapter XV
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High Courts17 Dec 2024Dismissed

Prabha Aggarwal Vs State NCT Of Delhi & Anr.

Delhi High Court · (2024) 12 DEL CK 1961

Code of Criminal Procedure, 1973-Sections 482, 164, 161, 173, 397Indian Penal Code, 1860-Sections 509, 34Bharatiya Nagraik Suraksha Sanhita, 2023-Section 528
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High Courts17 Dec 2024Dismissed

Union Of India & Ors. Vs Jagmohan

Delhi High Court · (2024) 12 DEL CK 1993

Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 14Constitution of India-Article 226Evidence Act-Section 45
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High Courts17 Dec 2024Disposed Of

Surinder Mohan & Ors. Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 12 DEL CK 2263

Cr.P.C-Section 156(3), 190, 195, 195(1), 195(1)(a), 195(1)(b), 195(1)(b)(i), 195(1)(b)(ii), 195(1)(6), 200, 340, 341, 343(2)Indian Penal Code-Section 21, 172 to 188 (both inclusive), 173, 176, 177, 181, 182, 187, 191, 193, 193 to 196 (both inclusive), 195A, 199, 200, 205 to 211 (both inclusive), 228, 463, 471, 475, 476CPC-Section 179
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