0  27 Nov, 2019
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Vinod Kumar Garg Vs. State (Government of National Capital Territory of Delhi)

  Supreme Court Of India Criminal Appeal /1781/2009
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Case Background

The High Court of Delhi upheld Vinod Kumar Garg's conviction under Sections 7 and 13 of the Prevention of Corruption Act, 1988. Garg was sentenced to rigorous imprisonment for 1.5 ...

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