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Delhi High Court: Mukta Gupta, J., explained under what circumstances would Section 397 of penal Code, 1860 would be attracted. By the
Supreme Court: The 3-judge bench of NV Ramana, CJI and AS Bopanna* and Hima Kohli, JJ has elaborated on the question as
Delhi High Court: Subramonium Prasad, J., addressed a very pertinent question of whether brandishing a revolver during the act of robbery be
Delhi High Court: A Single Judge Bench comprising of Mukta Gupta, J. dismissed a bunch of criminal appeals filed against the judgment of
Delhi High Court: A Single Judge Bench comprising of Pratibha M. Singh, J. dismissed a criminal appeal while upholding the conviction and