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Delhi High Court judgments

1,31,711 judgments · page 1,396 of 6,586

High Courts20 Feb 2024Dismissed

Naushad Ali Through Perokar Sahajad Ali Vs UOI & Ors.

Delhi High Court · (2024) 02 DEL CK 4245

Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 2(e), 3(1), 3(3), 8(1)(b), 9(6), 30NDPS Act, 1985-Section 8, 22, 22C, 27A, 29, 61, 67, 85Constitution of India-Article 21, 22, 22(5), 226
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High Courts20 Feb 2024Dismissed

TV Today Network Ltd. Vs Ankita Sodhi & Anr.

Delhi High Court · (2024) 02 DEL CK 4287

Constitution of India-Article 226 & 227Indian Penal Code, 1860-Section 465, 468, 471, 478 read with Section 34Payment of Gratuity Act, 1972-Section 7(7), 2A, 2(b), 2(e), 4, 4(2), 4(6)(a & b)
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High Courts20 Feb 2024Disposed Of

Hikmatullah Hikmati Vs Narcotics Control Bureau

Delhi High Court · (2024) 02 DEL CK 4488

Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8A, 21, 21(C), 23, 23(C), 29, 37, 52A, 52-A(2), 52-A(3), 52-A(4), 53, 67Indian Evidence Act, 1872-Section 27
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High Courts20 Feb 2024Dismissed

Vimal Kumar Vs State NCT Of Delhi

Delhi High Court · (2024) 02 DEL CK 4490

Code of Criminal Procedure, 1973-Sections 438, 156(3), 82Indian Penal Code, 1860-Sections 307, 186, 353, 332, 341, 506, 34, 354, 502, 509Delhi Police Act, 1978-Sections 53, 116
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High Courts20 Feb 2024Dismissed

Vivek Keshavan Vs Central Bureau Of Investigation

Delhi High Court · (2024) 02 DEL CK 4492

Code of Criminal Procedure, 1973-Section 482, 397, 156(1), 155(2), 438, 161, Chapter XIVIndian Penal Code, 1860-Section 120-B, 120B, 419, 420Indian Evidence Act, 1872-Section 10
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