High Courts09 Sept 2024Allowed

M/S Gati Infrastructure Pvt Limited Vs Ashwani Saini & Ors.

Delhi High Court · (2024) 09 DEL CK 2117

Code of Civil Procedure, 1908-Order IX Rule 13, V Rule 17Delhi High Court (Original Side) Rules, 2018-Chapter XXI Rule 1, Chapter XXI Rule 1(b), Chapter XXI Rule 1(c), Chapter XXI Rule 9, Chapter XXI Rule 10Bharatiya Sakshya Adhiniyam, 2023-Section 104, 119
High Courts09 Sept 2024Disposed Of

Sameer Mahandru Vs Directorate Of Enforcement

Delhi High Court · 1977 INSC 232

Code of Criminal Procedure, 1973-Sections 167(2), 207/208, 437, 439Prevention of Money Laundering Act, 2002-Sections 3, 4, 19, 37, 45, 50, 65Indian Penal Code, 1860-Sections 120-B, 477-A
High Courts09 Sept 2024

Court On Its Own Motion Vs State

Delhi High Court · (2024) 09 DEL CK 1529

Arms Act-Sections 25, 54, 59Constitution of India-Articles 21, 19, 14Code of Criminal Procedure, 1973-Section 395(2)