High Courts11 May 2012Dismissed

State of NCT of Delhi Vs Abu Salem Abdul Qayoom Ansari

Delhi High Court · (2013) 1 AD 184 : (2012) 192 DLT 687 : (2012) 3 JCC 1569

Constitution of India, 1950 — Article 161, 21, 72Criminal Procedure Code, 1973 (CrPC) — Section 203, 227, 245, 257, 258Extradition Act, 1962 — Section 21, 21(2), 34C
High Courts11 May 2012Allowed

Anil Nigam Vs Ashok Sinha

Delhi High Court · (2012) 05 DEL CK 0375

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1