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Delhi High Court judgments

1,31,711 judgments · page 986 of 6,586

High Courts11 Nov 2024Disposed Of

Harsh Vardhan Bansal Vs East Delhi Municipal Corporation & Anr.

Delhi High Court · (2024) 11 DEL CK 2385

Constitution of India-Article 226, 14Delhi Municipal Corporation Act, 1957-Section 2(1A), 3, 5, 113, 113(3), 114, 114A, 114C, 114D, 114E, 115A, 116, 116(1), 116(2), 116(5), 116(5)(a), 116A, 116A(1), 116A(1)(j), 116A(2), 116A(2)(b), 116B, 116B(2), 116C, 116C(3), 116D, 116D(1), 116D(2), 116E, 116E(1), 116E(3), 116F, 116K, 117, 119, 120, 122, 123, 123A, 123B, 123C, 123D, 153, 154(1), 169, 170, 175, 1168(2)Delhi Municipal Corporation (Amendment Act), 2003-Section 2
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High Courts11 Nov 2024Dismissed

Sunil Sharma Vs State (NCT of Delhi) & Anr.

Delhi High Court · (2024) 11 DEL CK 2201

Code of Criminal Procedure, 1973-Section 374(2), 374, 164, 161, 294, 313Protection of Children from Sexual Offences Act, 2012-Section 10, 18, 6, 29, 3, 5, 7, 9Indian Penal Code, 1860-Section 354, 354B, 511, 376, 506, 302, 376(2)(g)
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High Courts11 Nov 2024Allowed

Sh. Jai Bhagwan Vs State

Delhi High Court · (2024) 11 DEL CK 2199

Indian Penal Code, 1860-Section 34, 120A, 120B, 181, 420, 468, 471Code of Criminal Procedure, 1973-Section 227, 228, 397, 401, 482Indian Evidence Act-Section 25, 26
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