High Courts25 Aug 2023Dismissed

The State Of Delhi Vs Rajesh

Delhi High Court · (2023) 08 DEL CK 1482

Code of Criminal Procedure, 1973-Section 378, 164Indian Penal Code, 1860-Section 376(2)(i)Protection of Children from Sexual Offences Act, 2012-Section 6
High Courts25 Aug 2023Allowed

Dhanush Infotech Private Limited Through Its Chairman And Managing Director Vs National Informatics Centre Services Inc Through Director General

Delhi High Court · (2023) 08 DEL CK 0263

Constitution of India, 1950 — Article 14, 20(3), 21Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 8(c), 19, 20, 20(b)(ii)(A), 20(b)(ii)(B), 21(b), 22, 22(c), 23, 24, 27A, 29, 35, 37, 37(1)(b)(ii), 42, 53, 54, 67Evidence Act, 1872 — Section 8, 25, 27, 53, 54, 65B
High Courts25 Aug 2023Disposed Of

Dixita Golwala Vs Narcotics Control Bureau

Delhi High Court · (2023) 08 DEL CK 0199

Constitution of India, 1950 — Article 19(1)(a), 227Code of Civil Procedure, 1908 — Section 9, 104, Order 39 Rule 1, Order 43 Rule 1, Order 43 Rule 1(r), Order 39 Rule 2,Order 39 Rule 2A, Order 39 Rule 3A, Order 39 Rule 4, Order 39 Rule 10, Order 1 Rule 10, Order 6 Rule 27Code of Criminal Procedure, 1973 — Section 91