High Courts15 Jul 2024Partly Allowed

Flovel Hydro Technologies Pvt Ltd & Anr Vs Mecamidi S A

Delhi High Court · (2024) 07 DEL CK 2353

Arbitration and Conciliation Act, 1996-Section 37, 34, 2(1)(f), 34(2A), 34(2), 34(2)(b)(ii), 34(2)(b), 75, 81, 48, 28, 28(3), 31(3), 34(2)(a)(iv), Explanation 2 to Section 48(2), 48(1)(c), 23 and 24, 31-AArbitration and Conciliation (Amendment) Act, 2015Indian Contract Act, 1872-Section 73
High Courts15 Jul 2024Allowed

Rizwan Vs State NCT Of Delhi

Delhi High Court · (2024) 07 DEL CK 2431

Code of Criminal Procedure, 1973-Section 439, 100(8), 436ANarcotics Drugs & Psychotropic Substances Act, 1985-Section 21, 50, 37, 37(1)(b), 37(1)(b)(ii), 19, 24, 27-AConstitution of India-Article 21
High Courts15 Jul 2024Allowed

Sunil Kumar Vs Directorate Of Revenue Intelligence

Delhi High Court · (2024) 07 DEL CK 2432

Code of Criminal Procedure, 1973-Section 439, 436ANarcotic Drugs and Psychotropic Substances Act, 1985-Sections 23, 28, 29, 52A, 37, 37(1)(b), 37(1)(b)(ii), 19, 24, 27-A, 67Constitution of India-Article 21
High Courts15 Jul 2024Allowed

Shivam Vs State Govt. Of NCT Of Delhi

Delhi High Court · (2024) 07 DEL CK 2434

Code of Criminal Procedure, 1973-Section 439, 100(8), 436ANarcotics Drugs and Psychotropic Substance Act, 1985 (NDPS Act)-Section 21, 25, 29, 50, 37, 37(1)(b), 37(1)(b)(ii), 19, 24, 27-ABharatiya Nagarik Suraksha Sanhita, 2023
High Courts15 Jul 2024Allowed

Ankit Sagar Vs State (Govt. Of NCT Of Delhi)

Delhi High Court · (2024) 07 DEL CK 2435

Code of Criminal Procedure, 1973-Section 439, 100(8), 436ANarcotic Drugs and Psychotropic Substances Act, 1985-Section 36A(4), 21, 22, 29, 50, 37, 37(1)(b), 37(1)(b)(ii), 19, 24, 27-AConstitution of India-Article 21
High Courts15 Jul 2024Allowed

Gopal Dangi Vs State NCT Of Delhi

Delhi High Court · (2024) 07 DEL CK 2436

Code of Criminal Procedure, 1973-Sections 439, 100(8), 436ANarcotics Drugs & Psychotropic Substances Act, 1985-Sections 19, 20, 24, 25, 27-A, 36A(3), 37, 37(1)(b), 37(1)(b)(ii), 52AMotor Vehicles Act, 1988-Sections 39, 192
High Courts15 Jul 2024Allowed

Rafique Khan Vs NCB

Delhi High Court · (2024) 07 DEL CK 2437

Code of Criminal Procedure, 1973-Section 439, 100(8), 436ANarcotics Drugs and Psychotropic Substances Act, 1985-Sections 8, 20, 25, 29, 42, 50, 52-A, 37, 37(1)(b), 37(1)(b)(ii), 19, 24, 27-ABharatiya Nagarik Suraksha Sanhita, 2023
High Courts15 Jul 2024Dismissed

Umar Sebandeke Vs Customs

Delhi High Court · (2024) 07 DEL CK 2438

Code of Criminal Procedure, 1973-Section 439, 436A, 309Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8, 21, 23, 29, 67, 52A, 37, 19, 24, 27-A, 31, 31AConstitution of India-Article 21
High Courts15 Jul 2024Dismissed

Ritah Kyolaba Vs Customs

Delhi High Court · (2024) 07 DEL CK 2439

Code of Criminal Procedure, 1973-Section 439, 436A, 436-A, 309Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8, 21, 23, 28, 52A, 37, 37(1)(b), 19, 24, 27-A, 21(c), 23(c), 31, 31ACustoms Act-Section 102
High Courts15 Jul 2024Dismissed

State Vs Santosh & Ors.

Delhi High Court · (2024) 07 DEL CK 2440

Indian Penal Code, 1860-Sections 308, 323, 34, 147, 148, 149, 452, 309Code of Criminal Procedure, 1973-Section 156(3), 161, 227, 228, 482, 397, 401
High Courts15 Jul 2024Disposed Of

Usha Devi Vs The Govt. Of NCT Of Delhi

Delhi High Court · (2024) 07 DEL CK 2450

Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21 & 29, 50, 53, 67, 37Evidence Act-Section 25Criminal Procedure Code, 1973-Sections 436A, 309