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Delhi High Court judgments

1,36,357 judgments · page 1,842 of 6,818

High Courts18 May 2023Disposed Of

Mahender Pal Vs State

Delhi High Court · (2023) 05 DEL CK 0127

Constitution of India, 1950 — Section 21Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 15, 15(c), 29, 37, 50, 61, 85Code Of Criminal Procedure, 1973 — Section 439
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High Courts18 May 2023

Ram Tej Vs State

Delhi High Court · (2023) 05 DEL CK 0106

Indian Penal Code, 1860 — Section 201, 302, 376A, 392, 404, 411Code Of Criminal Procedure, 1973 — Section 161, 311, 313Evidence Act, 1872 — Section 106, 114
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High Courts17 May 2023Partly Allowed

Vivekananda Institute Of Professional Studies- Technical Campus Vs Govt. Of NCT Of Delhi & Ors.

Delhi High Court · (2023) 05 DEL CK 1165

Constitution of India-Article 13(1), 14, 19, 19(1)(g), 19(6), 21, 30, 30(1), 162, 163, 163(1), 166, 166(1), 166(2), 239, 239AA, 239AA(4)The Delhi Professional Colleges or Institutions (Prohibition of Capitation Fee, Regulation of Admission, Fixation of Non-Exploitative Fee and Other Measures to Ensure Equity and Excellence) Act, 2007-Section 3(g), 3(j), 3(l), 4, 12, 12(1)(a), 13 (including proviso), 14, 17, 18, 23The Delhi Professional Colleges or Institutions (Prohibition of Capitation Fee, Regulation of Admission, Fixation of Non-Exploitative Fee and Other Measures to Ensure Equity and Excellence) Rules, 2007-Rule 8, 8(2), 8(2)(a), 8(2)(a)(i), 8(2)(a)(ii), 8(2)(a)(iv), 8(2)(a)(v), 8(2)(a)(vi), 8(2)(a)(viii), 8(2)(a)(x), 8(6)
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