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Delhi High Court judgments

1,31,711 judgments · page 1,018 of 6,586

High Courts21 Oct 2024Allowed

Vikash @ Vicky Vs State (Govt. Of NCT Of Delhi)

Delhi High Court · (2024) 10 DEL CK 1968

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 19, 21, 21 (c), 24, 27-A, 37, 37(1)(b), 37(1)(b)(ii), 50, 52A, 436ACode of Criminal Procedure, 1973-Section 100 (8), 436ABharatiya Nagarik Suraksha Sanhita, 2023
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High Courts21 Oct 2024

Akash Tanwar Vs State Of Delhi & Ors.

Delhi High Court · (2024) 10 DEL CK 1972

Indian Penal Code, 1860-Sections 153A, 153B, 505(1), 505(2), 153-AScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3, 3(1)(r), 3(1)(s), 3(1)(u), 3(1)(x)CrPC-Section 41A, 482
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High Courts21 Oct 2024Allowed

Ravi Vs State Of NCT Of Delhi

Delhi High Court · (2024) 10 DEL CK 1974

Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Section 308, 306, 366, 376, 376D, 109, 201, 34Constitution of India-Article 21
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High Courts21 Oct 2024Dismissed

Sushila Badola Vs Tushar Patni

Delhi High Court · (2024) 10 DEL CK 1975

Code of Criminal Procedure, 1973-Section 251, 200, 302(2), 482, 483, 340Negotiable Instruments Act, 1881-Section 138, 145IPC-Section 209
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High Courts21 Oct 2024Allowed

Veer Singh Vs State Govt. Of NCT Of Delhi

Delhi High Court · (2024) 10 DEL CK 1976

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20, 50, 52A, 20/29, 37, 37(1)(b)(ii)CrPC-Section 100(8), 436AConstitution of India-Article 21
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High Courts21 Oct 2024Allowed

Raj Kumar Vs The State NCT Of Delhi

Delhi High Court · (2024) 10 DEL CK 1977

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20, 50, 52A, 29, 67, 42, 53, 37, 37(1)(b)(ii), 8Evidence Act-Section 25Constitution of India-Article 14, 20(3), 21
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