High Courts21 Jan 2025Disposed Of

Aizaz Kilicheva @ Aziza @ Maya Vs State Nct Of Delhi

Delhi High Court · (2025) 01 DEL CK 1708

Indian Penal Code, 1860 - Section 34, 109, 120B, 174A, 366B, 370, 419, 420, 465, 466, 467, 468, 471, 474Foreigners Act, 1946 - Section 3, 5, 14, 14AImmoral Traffic (Prevention) Act, 1956 - Section 3, 4, 5
High Courts20 Jan 2025

Abdul Rab Vs Narcotics Control Bureau

Delhi High Court · (2025) 01 DEL CK 2039

Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 21(c), 22(c), 23, 25, 27A, 29, 67, 37Code of Criminal Procedure, 1973-Section 169
High Courts20 Jan 2025

Neeraj Saran Srivastava & Anr. Vs Loudon Owen & Ors.

Delhi High Court · (2025) 01 DEL CK 1999

Delhi High Court (Original Side) Rules, 2018-Chapter IV Rule 3, Chapter VII Rule 5, Chapter VII Rule 4, Chapter VII Rule 3, Chapter I Rule 14CPC-Order VI Rule 14, VI Rule 15Arbitration and Conciliation Act, 1996-Section 34
High Courts20 Jan 2025Disposed Of

Aktiebolaget Volvo & Ors Vs R. Venkatachalam And Anr

Delhi High Court · (2025) 01 DEL CK 1716

Code of Civil Procedure, 1908 - Order 6 Rule 14, Order 6 Rule 17, Order 7 Rule 11(d), Order 29 Rule 1Trade Marks Act, 1999 - Section 28, 29(1), 29(2), 29(3), 29(5), 47, 57, 124, 124(1)(ii), 124(2), 124(4), 134(2)Evidence Act, 1872 - Section 65B