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Delhi High Court judgments

1,38,125 judgments · page 2,169 of 6,907

High Courts11 Oct 2022Disposed Of

XXXX Vs State

Delhi High Court · (2022) 10 DEL CK 0029

Code Of Criminal Procedure, 1973 — Section 156(3), 216, 216(4), 217, 228, 323, 482Indian Penal Code, 1860 — Section 34, 201, 354, 354A, 354B, 354D, 376, 376(2)(d), 376(2)(k), 406, 420, 506Information Technology Act, 2000 — Section 67A
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High Courts10 Oct 2022Dismissed

Sh. Azad Singh & Anr. Vs Sh. Priya Vart Tyagi & Anr.

Delhi High Court · (2022) 10 DEL CK 0856

Constitution of India-Article 227Code of Civil Procedure-Order XIV Rule 2(2), VII Rule 11, VII Rule 7(d), VII Rule 9, IX Rules 2, 3, 5 and 8, XI Rule 21, XV Rule 1, XV Rule 4, XXIII Rules 1 and 3, VII Rule 3
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High Courts10 Oct 2022Disposed Of

Nafe Singh & Ors. Vs Narcotics Control Bureau

Delhi High Court · (2022) 10 DEL CK 0872

Code of Criminal Procedure, 1973-Section 2(d), 4, 5, 167, 173(2), 190, 190(1)(a), 190(1)(c), 193, 209, 225, 226, 225 to 237, 244, 244 to 247, 246, 407, 439, 482Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 19, 20, 21, 22, 23, 24, 27A, 28, 29, 31(A), 36, 36(3), 36-A, 36-A(1)(a), 36-A(1)(c), 36-A(1)(d), 36-B, 36-C, 36-D, 36-D(1), 41(2), 53, 67Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3(1)
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