High Courts29 Jan 2025

Mohd Shabeer Vs Govt. Of NCT & Ors.

Delhi High Court · (2025) 01 DEL CK 1996

Constitution of India-Article 12, 226 and 227Code of Civil Procedure, 1908-Section 141, Order I Rule 8, XXII Rule 1, XXII Rule 3(1), XXII Rule 3(2), XXII Rule 9(1), XXII Rule 9(2), XXII Rule 9(3)Limitation Act, 1963-Section 5, Article 120 of Schedule 1(A)
High Courts29 Jan 2025Dismissed

Manohar Singh Vs N.T.P.C. Ltd

Delhi High Court · (2025) 01 DEL CK 1805

Code of Criminal Procedure, 1973 - Section 200Indian Penal Code, 1860 - Section 191, 192, 193, 194, 195, 218
High Courts29 Jan 2025Dismissed

Vikash @ Pareek Vs State Govt. Of Nct Of Delhi

Delhi High Court · (2025) 01 DEL CK 1786

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Code of Criminal Procedure, 1973 - Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 18, 29, 37, 37(1)(b)
High Courts29 Jan 2025Dismissed

Om Prakash @ Fauji Vs State Govt Of Nct Of Delhi

Delhi High Court · (2025) 01 DEL CK 1784

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Code of Criminal Procedure, 1973 - Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 18, 29, 37, 37(1)(b)
High Courts29 Jan 2025Disposed Of

Suleman Samad Vs State Of Nct Of Delhi

Delhi High Court · (2025) 01 DEL CK 1781

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 479, 483Code of Criminal Procedure, 1973 - Section 164Indian Penal Code, 1860 - Section 354, 354A