COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 1,019 of 6,586

High Courts21 Oct 2024Allowed

Pooja Rathore Vs State Of N.C.T. Of Delhi

Delhi High Court · (2024) 10 DEL CK 1979

Immoral Traffic (Prevention) Act, 1956-Sections 3, 4, 5, 7, 8, 13, 2(a), 2(h)Code of Criminal Procedure-Section 482Indian Penal Code, 1860-Section 294

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High Courts21 Oct 2024Allowed

Vivek Goswami Vs State (Gnct Of Delhi) & Anr.

Delhi High Court · (2024) 10 DEL CK 1980

Indian Penal Code-Sections 376, 506Protection of Children from Sexual Offences Act, 2012-Sections 3, 5, 6, 7, 9, 29Code of Criminal Procedure, 1973-Section 164

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High Courts21 Oct 2024Disposed Of

Sanjeev Kumar Vs The State

Delhi High Court · (2024) 10 DEL CK 1989

Code of Criminal Procedure, 1973-Section 439, 436ANarcotic Drugs and Psychotropic Substances Act 1985-Section 2(iii)(b), 2(iii)(c), 20, 25, 29, 42, 50, 52A, 37, 37(1)(b)(ii)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 479

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High Courts21 Oct 2024Dismissed

Shrimathi S. Vs State Of NCT Of Delhi

Delhi High Court · (2024) 10 DEL CK 1992

Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 22, 29, 37, 52A, 52A(1), 52A(2), 76Constitution of India-Article 21

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High Courts21 Oct 2024Dismissed

Chima Vitalis Vs State Through PS Delhi Railway Station

Delhi High Court · (2024) 10 DEL CK 1993

Criminal Procedure Code, 1973-Section 439, 100Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 22/29, 29, 37, 52A, 52A(1), 52A(2), 76Foreigners Act, 1946-Section 14

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High Courts21 Oct 2024Disposed Of

Okechukwu Okey @ Paulinus Uchenna Vs Narcotics Control Bureau

Delhi High Court · (2024) 10 DEL CK 1996

Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 21(c), 42, 50, 50(1), 50(2), 52A, 67, 37, 37(1)(b)(ii)Constitution of India-Article 21

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High Courts21 Oct 2024Disposed Of