High Courts17 Oct 2023Dismissed

Anita Chetri Vs State Nct Of Delhi

Delhi High Court · (2023) 10 DEL CK 0143

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 106
High Courts17 Oct 2023Dismissed

Trilok Chand Chaudhary Vs State

Delhi High Court · (2023) 10 DEL CK 0068

Code Of Criminal Procedure, 1973 — Section 82Indian Penal Code, 1860 — Section 120B, 406, 420, 467, 468, 471, 506
High Courts17 Oct 2023Disposed Of

Raghav Chadha Vs Rajya Sabha Secretariat

Delhi High Court · (2023) 10 DEL CK 0067

Constitution of India, 1950 — Article 12, 14, 98, 102, 266Code of Civil Procedure, 1908 — Section 2(17), 2(17)(h), 80, 80(1), 80(2), 151, Order 39 Rule 1, Order 47 Rule 1, Order 43 Rule 1(a),Order 43 Rule 1(w), Order 39 Rule 2, Order 47 Rule 3, Order 27 Rule 5A, Order 41 Rule 5, Order 27 Rule 8BIndian Penal Code, 1860 — Section 21(12)(a)
High Courts17 Oct 2023Disposed Of

Alka Rajvanshi Jain Vs Union Of India And Anr.

Delhi High Court · (2023) 10 DEL CK 0066

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14(4)(b)Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)(i), 3(1)(ii), 3(1)(iii)Central Excise Rules, 1944 — Rule 173Q
High Courts16 Oct 2023Dismissed

Prabhu Dayal Vs Jatan Singh & Ors.

Delhi High Court · (2023) 10 DEL CK 3517

Code of Civil Procedure, 1908-Section 100, Order I Rule 10, XXII Rule 2National Capital Territory of Delhi (Recognition of Property Rights of Residents in Unauthorised Colonies) Act, 2019-Sub-sections (2), (4) and (6)National Capital Territory of Delhi (Recognition of Property Rights of Residents in Unauthorised Colonies) Regulation, 2019