High Courts06 Feb 2024Disposed Of

Dev Vart Vs Bank Of Baroda

Delhi High Court · (2024) 02 DEL CK 4470

Code of Criminal Procedure-Section 482, 2(d)Negotiable Instruments Act, 1881-Section 138, Proviso (c) to Section 138, 138 proviso (b), 142, 142(b), Proviso to Section 142(b)
High Courts06 Feb 2024Disposed Of

Aman Jain Vs Customs

Delhi High Court · (2024) 02 DEL CK 4473

Code of Criminal Procedure, 1973-Section 397, 482Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 22, 25, 29Constitution of India-Article 21
High Courts06 Feb 2024Allowed

Shalini Khanna Vs Union Of India & Anr.

Delhi High Court · (2024) 02 DEL CK 3762

Recovery of Debts Due to Banks and Financial Institutions Act-Section 19Penal Code, 1860-Section 420, 120BPrevention of Corruption Act-Section 13(1)(d), 13(2)