Tarak Nath Gupta & Anr Vs State Of Delhi & Anr

Delhi High Court 13 Oct 2023 Criminal Revision Petition No. 472 Of 2019, Criminal Miscellaneous Application No. 8424 Of 2019 (2023) 10 DEL CK 0035

Bench: Single Bench

Result Published

Acts Referenced

Judgement Snapshot

Case Number

Criminal Revision Petition No. 472 Of 2019, Criminal Miscellaneous Application No. 8424 Of 2019

Hon'ble Bench

Amit Sharma, J

Advocates

Kedar Yadav, Rahul Yadav, Nisha Singh, Hitesh Vali, Manoj Chaudhary, Vipul Chaudhary

Final Decision

Dismissed

Acts Referred

Constitution of India, 1950 - Article 20(3), 21, 142
Code Of Criminal Procedure, 1973 - Section 53, 53A, 91, 311, 311A, 397, 401
Indian Penal Code, 1860 - Section 304B, 306, 498A
Evidence Act, 1872 - Section 8, 45, 65B, 155, 157, 165
Identification of Prisoners Act, 1920 - Section 5
Land Acquisition Act, 1894 - Section 18

Judgement Text

Translate:

Meera Sawhney & Anr. Vs State & Anr.

State Election Commission Vs Shakti Singh Barthwal & Anr

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Case Metadata

Citation: (2023) 10 DEL CK 0035
Coram: Amit Sharma, J
Bench: Single Bench
Advocates: Kedar Yadav, Rahul Yadav, Nisha Singh, Hitesh Vali, Manoj Chaudhary, Vipul Chaudhary
Result: Dismissed

Referenced Acts & Sections

Constitution of India, 1950 - Article 20(3), 21, 142
Code Of Criminal Procedure, 1973 - Section 53, 53A, 91, 311, 311A, 397, 401
Indian Penal Code, 1860 - Section 304B, 306, 498A
Evidence Act, 1872 - Section 8, 45, 65B, 155, 157, 165
Identification of Prisoners Act, 1920 - Section 5
Land Acquisition Act, 1894 - Section 18

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