High Courts21 Dec 2004

Avnish Bajaj Vs State (N.C.T.) of Delhi

Delhi High Court · (2005) 3 CompLJ 364 : (2005) 116 DLT 427 : (2005) 79 DRJ 576 : (2005) 1 RCR(Criminal) 756

Information Technology Act, 2000 — Section 67Penal Code, 1860 (IPC) — Section 292, 294, 439
High Courts17 Dec 2004Dismissed

Dinesh Giri Vs Union of India (UOI) and Others

Delhi High Court · (2005) CriLJ 1214 : (2005) 116 DLT 330 : (2005) 79 DRJ 244

Constitution of India, 1950 — Article 2, 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 169National Security Act, 1980 — Section 14, 3(2), 8
High Courts17 Dec 2004Allowed

Chhote Vs State of Delhi

Delhi High Court · (2004) 12 DEL CK 0027

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 34, 363, 364A