High Courts05 Aug 2024Disposed Of

Ramesh Kumar Vs D.R.I

Delhi High Court · (2024) 08 DEL CK 0026

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439, 482Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 37, 37(1)(b)(ii), 52A, 67
High Courts05 Aug 2024Dismissed

Arvind Kejriwal Vs Central Bureau Of Investigation

Delhi High Court · (2024) 08 DEL CK 0025

Constitution of India, 1950 — Article 14, 20(3), 21, 22(1), 22(2), 226, 239AA(4)Code of Criminal Procedure, 1973 — Section 41, 41A, 41(1)(b)(ii), 41(1)(b)(ii)(a), 41(1)(b)(ii)(b), 41(1)(b)(ii)(c), 41(1)(b)(ii)(d), 41(1)(b)(ii)(e), 41A(3), 60A, 160, 161, 439, 439(2), 482Indian Penal Code, 1860 — Section 120B, 477A
High Courts05 Aug 2024Dismissed

Manjeet Singh Vs Sant Kaur

Delhi High Court · (2024) 08 DEL CK 0009

Constitution of India, 1950 — Article 21, 226, 227Code of Civil Procedure, 1908 — Order 7 Rule 11, Order 23 Rule 1
High Courts02 Aug 2024

Sunil Kumar Vs State & Anr.

Delhi High Court · (2024) 08 DEL CK 1610

Code of Criminal Procedure, 1973-Sections 482, 161, 156(3), 156, 197, 156(1), 155(2)Indian Penal Code, 1860-Sections 279, 304A, 337, 307, 304(Part II), 338, 167, 201, 218, 116, 120BMotor Vehicles Act, 1989-Section 133