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Delhi High Court judgments

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High Courts07 Sept 2024

Minor N Thr Mother P Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 09 DEL CK 1879

Constitution of India-Article 226, 21, 142, Part IIIBharatiya Nagarik Suraksha Sanhita, 2023-Section 528Medical Termination of Pregnancy Act, 1971-Section 3, 3(1), 3(2), 3(2)(a), 3(2)(b), 3(2A), 3(2B), 3(2C), 3(3), 3(4)(a), Explanation 1 to Section 3(2), Explanation 2 to Section 3(2), 5
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High Courts06 Sept 2024Disposed Of

Sanjay Goyal Vs Shanti Devi

Delhi High Court · (2024) 09 DEL CK 1581

Limitation Act, 1963-Article 65, 66Civil Procedure Code, 1908-Section 151, Order XLI Rule 5, XLI Rule 5(3), XLI Rule 5(5), 41 Rule 1(3)
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High Courts06 Sept 2024Allowed

Rizauddin @ Riyajuddin @ Riyajudden @ Pintu Vs Union Of India & Ors.

Delhi High Court · (2024) 09 DEL CK 1665

Constitution of India-Article 226, 21, 22(3)(b), 22(3)Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3(1), 3(3), 9(f), 11, 2(e)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 61, 85, 25, 29, 21(c), 37, 19, 24, 27A, 23, Schedule
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