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Delhi High Court judgments

1,31,711 judgments · page 1,383 of 6,586

High Courts28 Feb 2024Disposed Of

Govt Of NCT Of Delhi & Ors. Vs Virender

Delhi High Court · (2024) 02 DEL CK 3679

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20, 21, 67, 85CCS (Temporary Services) Rules, 1965-Rule 5, 5(1), Proviso to Sub-rule (1) of Rule 5Constitution of India-Article 311, 311(2)
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High Courts28 Feb 2024Disposed Of

Vishwajeet Singh Vs State (Nct Of Delhi)

Delhi High Court · (2024) 02 DEL CK 0109

Constitution of India, 1950 — Article 14, 19, 21Code of Criminal Procedure, 1973 — Section 309, 436, 436A, 437, 439, 482Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20, 20(c), 29, 36(1), 37, 37(1)(b)(ii), 42, 42(1), 43, 44, 50, 52, 52(1), 52A, 52A(1), 52A(2), 53, 61, 85
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High Courts28 Feb 2024Disposed Of

Sandeep Singh Vs Jagwanti @ Nidhi

Delhi High Court · (2024) 02 DEL CK 0108

Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 9, 13(1)(ia), 13(1)(ib)Indian Penal Code, 1860 — Section 406, 498A, 506
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High Courts27 Feb 2024Disposed Of

Lachhman Singh Vs Kavita Devi & Ors.

Delhi High Court · (2024) 02 DEL CK 4184

Motor Vehicles Act, 1988-Section 140, 166, 2(14), 2(31), Chapter V, 66, 67, 68, 69, 77, 80Uttar Pradesh Motor Vehicle Taxation Act, 1997-Section 4, 28UPMVT Rules, 1998-Rule 9, 12
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