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Delhi High Court judgments

1,31,711 judgments · page 955 of 6,586

High Courts29 Nov 2024Allowed

Dr. Manoj Kumar Vs State Nct Of Delhi

Delhi High Court · (2024) 11 DEL CK 0094

Code of Criminal Procedure 1973 — Section 173, 197, 482Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)(q), 3(1)(ix)
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High Courts28 Nov 2024Allowed

Court On Its Own Motion Vs State

Delhi High Court · (2024) 11 DEL CK 2379

Code of Criminal Procedure-Section 39, 154, 154(1), 155, 155(1), 155(2), 155(3), 155(4), 156, 156(3), 157, 164, 166A, 173(2), 190, 200 & 202, 203, 204, 395, 395(1), 395(2), 395(3), 439, 482, 491, Chapter XIVPrevention of Corruption Act, 1988Passport Act, 1967-Section 10(3)
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High Courts28 Nov 2024Allowed

Nowa Bai & Anr. Vs State

Delhi High Court · (2024) 11 DEL CK 2190

Code of Criminal Procedure, 1973-Section 374, 176, 313Indian Penal Code, 1860-Section 304B, 498A, 34, 302, 307Indian Evidence Act, 1872-Section 32, 32(1), 113-A
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High Courts28 Nov 2024Allowed

Rajiv@Monu Vs The State (NCT Of Delhi)

Delhi High Court · (2024) 11 DEL CK 2174

Code of Criminal Procedure, 1973-Section 374(2), 383, 482, 313, 161Indian Penal Code, 1860-Section 302, 34Arms Act, 1959-Section 25, 27
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