High Courts07 Jun 2024Disposed Of
Parvej Khan Vs The State Govt. Of NCT.
Delhi High Court · (2024) 06 DEL CK 1793
NDPS Act-Sections 21, 29, 61, 85, 42(1), 42(2), 42, 41, 41(2), 37, 67, 43, 43(a), 37(1)(b)(ii)Constitution of India-Article 21
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Delhi High Court judgments
1,31,711 judgments · page 1,207 of 6,586
High Courts07 Jun 2024
Amit Katyal Vs Directorate Of Enforcement Government Of India
Delhi High Court · (2024) 06 DEL CK 1792
Prevention of Money Laundering Act, 2005-Section 45(1), first proviso to Section 45(1)Code of Criminal Procedure, 1973Constitution of India-Article 21
High Courts07 Jun 2024Disposed Of
New Avantika CGHS Society Vs DDA
Delhi High Court · (2024) 06 DEL CK 0025
Constitution of India, 1950 — Article 226Delhi Development Authority (Disposal of Developed Nazul Land) Rules, 1981 — Rule 4(2), 5, 6, 8, 20Delhi Development Act, 1957 — Section 22, 22(3), 56(2)(i)
High Courts07 Jun 2024
Tilak Vs State (Nct Of Delhi)
Delhi High Court · (2024) 06 DEL CK 0024
Code of Criminal Procedure, 1973 — Section 82, 439Indian Penal Code, 1860 — Section 34, 304B, 498A
High Courts07 Jun 2024Dismissed
Mohsin Ibrahim Sayyed Vs National Investigation Agency
Delhi High Court · (2024) 06 DEL CK 0023
Constitution of India, 1950 — Article 226, 227Code of Criminal Procedure, 1973 — Section 31, 427, 427(1), 482Indian Penal Code, 1860 — Section 120B
High Courts07 Jun 2024Dismissed
Satyanarayan Sharma Vs Govt. Of Nct Of Delhi
Delhi High Court · (2024) 06 DEL CK 0022
Code of Criminal Procedure, 1973 — Section 82, 439Indian Penal Code, 1860 — Section 120B, 409, 420
High Courts07 Jun 2024Dismissed
Kuldeep Singh Senger Vs Central Bureau Of Investigation
Delhi High Court · (2024) 06 DEL CK 0021
Code of Criminal Procedure, 1973 — Section 389, 389(1), 437, 438, 439Indian Penal Code, 1860 — Section 120B, 193, 201, 203, 211, 304II, 323, 341, 376Arms Act, 1959 — Section 3, 25
High Courts07 Jun 2024Disposed Of
Dharmender @ Mota Vs State Govt. Of Nct Of Delhi
Delhi High Court · (2024) 06 DEL CK 0020
Code of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 34, 328, 354A, 363, 376D
High Courts07 Jun 2024Disposed Of
Arun Ramchandran Pillai Vs Central Bureau Of Investigation
Delhi High Court · (2024) 06 DEL CK 0019
Code of Criminal Procedure, 1973 — Section 161, 164, 173(8), 207, 482Indian Penal Code, 1860 — Section 120BPrevention of Corruption Act, 1988 — Section 7, 7A, 8
High Courts07 Jun 2024Disposed Of
Kuldeep & Ors Vs State Govt. Of Nct
Delhi High Court · (2024) 06 DEL CK 0018
Constitution of India, 1950 — Article 32, 226Code of Criminal Procedure, 1973 — Section 433A, 438, 482Indian Penal Code, 1860 — Section 302, 364
High Courts07 Jun 2024Disposed Of
Parvej Khan Vs State Govt. Of Nct
Delhi High Court · (2024) 06 DEL CK 0017
Constitution of India, 1950 — Article 21Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21, 29, 37, 37(1)(b)(ii), 41, 42, 42(1), 42(2), 43, 61, 85
High Courts07 Jun 2024
Amit Katyal Vs Directorate Ofenforcement Government Ofindia
Delhi High Court · (2024) 06 DEL CK 0016
Constitution of India, 1950 — Article 21Prevention of Money Laundering Act, 2005 — Section 45, 45(1)
High Courts05 Jun 2024Disposed Of
Aam Aadmi Party Vs Union Of India Through Its Secretary & Anr.
Delhi High Court · (2024) 06 DEL CK 1796
Representation of People Act, 1952-Section 29AAllotment of Government Residences (General Pool in Delhi) Rules, 1963
High Courts05 Jun 2024Disposed Of
Aam Aadmi Party Vs Union Of India Through Its Secretary & Anr
Delhi High Court · (2024) 06 DEL CK 0002
Representation of People Act, 1951 — Section 29A
High Courts04 Jun 2024Dismissed
Hemica Rani Singh Vs National Medical Commission & Anr.
Delhi High Court · (2024) 06 DEL CK 1865
Constitution of India-Article 142Indian Medical Council Act, 1956-Section 13, 13(4A), 13(4B), 33, Part II of the Third ScheduleIndian Medical Council (Amendment) Act, 2001
High Courts04 Jun 2024Dismissed
Amandeep Singh Dhall Vs Central Bureau Of Investigation
Delhi High Court · (2024) 06 DEL CK 1803
Code of Criminal Procedure, 1973-Section 439, 161, 164Indian Penal Code, 1860-Section 120B, 447APrevention of Corruption Act, 1988-Section 7, 7A, 8
High Courts04 Jun 2024Dismissed
Amandeep Singh Dhall Vs Central Bureau Of Investigation
Delhi High Court · (2024) 06 DEL CK 0003
Code of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 120B, 447APrevention of Corruption Act, 1988 — Section 7, 7A, 8
High Courts04 Jun 2024Dismissed
Hemica Rani Singh Vs National Medical Commission & Anr.
Delhi High Court · (2024) 06 DEL CK 0001
Constitution of India, 1950 — Article 142Indian Medical Council Act, 1956 — Section 13, 13(4A), 13(4B), 33Screening Test Regulations, 2002 — Regulation 4(2)
High Courts03 Jun 2024Dismissed
Ajay Vs Employees State Insurance Corporation & Anr.
Delhi High Court · (2024) 06 DEL CK 1836
Employees' State Insurance Act, 1948-Section 2(11)(iii)Constitution of India-Article 14, 32, 226, 233(2), 309Rajasthan Medical Services (Collegiate Branch) Rules, 1962-Rule 11(1), 12
High Courts03 Jun 2024Dismissed
Vibhuti Negi Vs National Testing Agency & Anr.
Delhi High Court · (2024) 06 DEL CK 1826
Constitution of India-Article 226