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Delhi High Court judgments, 2021

3,070 judgments · page 26 of 154

High Courts27 Oct 2021

J K Tyre And Industries Ltd Vs Directorate Of Enforcement

Delhi High Court · (2021) 10 DEL CK 0174

Constitution Of India, 1950 — Article 226Prevention Of Money Laundering (Forms, Search And Seizure Or Freezing And The Manner Of Forwarding The Reasons And Material To The Adjudicating Authority, Impounding And Custody Of Records And The Period Of Retention) Rules, 2005 — Rule 2(f), 5, 6, 8, 8(1), 8(7)Adjudicating Authority (Procedure) Regulations, 2013 — Rule 6
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High Courts26 Oct 2021Disposed Of

Rajender Mohan Saxena And Ors Vs Union Of India And Anr

Delhi High Court · (2021) 10 DEL CK 0234

Constitution Of India, 1950 — Article 16, 16(1), 16(4), 16(4A), 141, 309, 335Indian Statistical Service Rules, 1961 — Rule 8, 8(1), 8(1)(a), 8(1)(a)(ii), 13Punjab Medical College Service (Class I) Rules, 1978 — Rule 4, 9, 9(1), 9(1)(d)
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High Courts26 Oct 2021Disposed Of

Sanjay Singh Vs Govt Of Nct Of Delhi

Delhi High Court · (2021) 10 DEL CK 0233

Code Of Criminal Procedure, 1973 — Section 438, 482Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(1)(x), 18, 18A, 18A(i)Indian Penal Code, 1860 — Section 506
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High Courts26 Oct 2021Dismissed

Ram Kumar Gupta Vs State

Delhi High Court · (2021) 10 DEL CK 0176

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 18, 19, 24, 27A, 29, 37, 37(1)(b)(ii), 41, 42, 50, 61, 85Evidence Act, 1872 — Section 27
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High Courts26 Oct 2021Disposed Of

Ankit Agarwal Vs Directorate Of Enforcement

Delhi High Court · (2021) 10 DEL CK 0173

Code Of Criminal Procedure, 1973 — Section 438, 482Prevention Of Money Laundering Act, 2002 — Section 3, 4, 50Indian Penal Code, 1860 — Section 120B, 420
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