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Delhi High Court judgments

1,31,711 judgments · page 1,407 of 6,586

High Courts14 Feb 2024Dismissed

Dharam Bir Vs Charan Singh

Delhi High Court · (2024) 02 DEL CK 3706

Civil Procedure Code, 1908-Order XXVI Rule 9, Section 151Constitution of India-Article 227
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High Courts14 Feb 2024Disposed Of

Rajesh Kumar Vs State

Delhi High Court · (2024) 02 DEL CK 0047

Constitution of India, 1950 — Article 14, 19, 21Code of Criminal Procedure, 1973 — Section 309, 436, 436A, 437, 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20, 36(1), 37, 37(1)(b)(ii)
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High Courts14 Feb 2024Disposed Of

Sunil Vs State Nct Of Delhi

Delhi High Court · (2024) 02 DEL CK 0046

Constitution of India, 1950 — Article 14, 19, 21Code of Criminal Procedure, 1973 — Section 167(2), 309, 436, 436A, 437, 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22, 22(c), 29, 36(1), 36A(4), 37(1)(b)(ii), 37, 52, 52A(2), 52A(3), 52A(4), 53
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High Courts13 Feb 2024Disposed Of

K N Govindacharya Vs Union Of India & Ors.

Delhi High Court · (2024) 02 DEL CK 3996

Information Technology Act, 2000-Section 69A, 69A(2), 2Information Technology (Procedure and Safeguards for Blocking for Access of Information by Public) Rules, 2009-Rule 2(f), 2(g), 3, 4, 6, 13Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021-Rule 3(1)(b), 3(2), 3A, 4(11) to (13), 4-A(11)
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High Courts13 Feb 2024Dismissed

Bahadur Singh Vs Govt. Of NCT Of Delhi & Ors.

Delhi High Court · (2024) 02 DEL CK 3990

Delhi Land Reforms Act, 1954-Section 6, 11, 11(2), 13, 154, Schedule I Entry 4Delhi Land Reforms Rules, 1954-Rule 8(4)Indian Evidence Act, 1872-Section 65(b), 58
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