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Delhi High Court judgments

1,31,711 judgments · page 998 of 6,586

High Courts04 Nov 2024Disposed Of

Mohd. Jalaluddin Vs State (NCT Of Delhi)

Delhi High Court · (2024) 11 DEL CK 2011

Code of Criminal Procedure, 1973-Section 439Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Sections 186, 353, 332, 333, 323, 109, 144, 147, 148, 149, 153A, 188, 336, 427, 307, 302, 308, 201, 120B, 34, 397, 412
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High Courts04 Nov 2024Disposed Of

Mohd. Wasim @ Bablu Vs State NCT Of Delhi & Anr.

Delhi High Court · (2024) 11 DEL CK 2009

Code of Criminal Procedure, 1973-Section 439Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Sections 186, 353, 332, 333, 323, 109, 144, 147, 148, 149, 153A, 188, 336, 427, 307, 302, 308, 397, 412, 201, 120B, 34
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High Courts04 Nov 2024Allowed

Manish Saini Vs Government Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 11 DEL CK 1986

Indian Penal Code, 1860-Sections 398, 401, 148, 149, 323, 325, 307, 498-A, 347, 327, 506 Part II, 364-A, 302, 341, 34, 392, 411, 354(D)Arms Act, 1959-Sections 25, 54, 59Code of Criminal Procedure-Sections 161, 320
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High Courts04 Nov 2024Disposed Of

Anil Kumar Sharma & Ors. Vs Awadh Kishore

Delhi High Court · (2024) 11 DEL CK 1794

Code of Civil Procedure, 1908-Section 115, 151, Order VII Rule 11, XXXII Rule 1 and 15Limitation Act, 1963-Section 3, Entries 64 and 65 of Schedule I, Article 58Transfer of Property Act, 1882-Section 53A
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High Courts04 Nov 2024Disposed Of

Smita Chaudhary Vs Ms. Taruna Yadav

Delhi High Court · (2024) 11 DEL CK 1787

Code of Civil Procedure, 1908-Section 115, 151, Order XXXIX Rule 1, XXXIX Rule 2, XXXIX Rule 2AContempt of Courts Act, 1971-Section 10, 12
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