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Delhi High Court judgments

1,31,711 judgments · page 1,188 of 6,586

High Courts08 Jul 2024Allowed

Bantu Vs State Govt Of NCT Of Delhi

Delhi High Court · (2024) 07 DEL CK 2417

Constitution of India-Article 21Code of Criminal Procedure, 1973-Section 439, 100, 100(4), 100(8), 102, 103, 165, 165(4), 436ANarcotics Drugs and Psychotropic Substances Act, 1985-Section 19, 20, 24, 27-A, 37, 37(1)(b), 37(1)(b)(ii), 41, 41(2), 42, 43, 50, 50(1), 50(2), 50(5), 50(6), 51, 52A
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High Courts08 Jul 2024Allowed

Sovraj Vs State Govt. Of NCT Of Delhi

Delhi High Court · (2024) 07 DEL CK 2422

Code of Criminal Procedure, 1973-Section 439, 100(8), 436ANarcotics Drugs and Psychotropic Substances Act, 1985-Section 20, 50, 52A, 52A(1), 52A(2), 52A(2)(c), 52A(3), 52A(4), 37, 37(1)(b), 37(1)(b)(ii), 19, 24, 27-A, 53Indian Evidence Act, 1872
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High Courts08 Jul 2024Allowed

Mohd. Mintoo @ Mintoo Vs The State GNCT of Delhi

Delhi High Court · (2024) 07 DEL CK 2423

Code of Criminal Procedure, 1973-Section 439, 100(8), 436ANarcotic Drugs and Psychotropic Substances Act, 1985-Section 19, 20, 24, 27-A, 37, 37(1)(b), 37(1)(b)(ii), 50Constitution of India-Article 21
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High Courts08 Jul 2024Allowed

Jasbir Singh Vs Narcotics Control Bureau

Delhi High Court · (2024) 07 DEL CK 2425

Code of Criminal Procedure, 1973-Section 439, 436ANarcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(ii)(b), 21(a), 22(b), 22(c), 23(c), 27A, 29, 67, 37, 42, 53Evidence Act-Section 25
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High Courts08 Jul 2024Allowed

Sukhvinder Singh Vs State Govt. Of NCT Of Delhi

Delhi High Court · (2024) 07 DEL CK 2426

Code of Criminal Procedure, 1973-Section 439, 100(8), 436ANarcotic Drugs and Psychotropic Substances Act, 1885-Section 20, 52A, 37, 19, 24, 27-A, 37(1)(b), 37(1)(b)(ii)Bharatiya Nagarik Suraksha Sanhita, 2023
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High Courts08 Jul 2024Allowed

Madhuri Chauhan Vs State of NCT of Delhi

Delhi High Court · (2024) 07 DEL CK 2428

Code of Criminal Procedure, 1973-Section 439, 100(8), 436ANarcotic Drugs and Psychotropic Substances Act, 1985-Section 20, 37, 37(1)(b), 37(1)(b)(ii), 19, 24, 27-ABharatiya Nagarik Suraksha Sanhita, 2023
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High Courts08 Jul 2024Dismissed

Yogesh Vs Priya

Delhi High Court · (2024) 07 DEL CK 2499

Constitution of India-Article 227Hindu Marriage Act, 1955-Section 24
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