High Courts07 Oct 2022Allowed

Sh. Prithvi Singh & Anr. Vs Union Of India

Delhi High Court · (2022) 10 DEL CK 0923

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c), 124A, first proviso to Section 124-AMotor Vehicles Act, 1988-Section 163-A
High Courts07 Oct 2022Dismissed

Marlo Or Fab Gold Vs Arvind

Delhi High Court · (2022) 10 DEL CK 0932

Limitation Act-Section 5Employee's Compensation Act, 1923-Section 30, 2(1)(dd), 2(1)(n), 2(n), 12, Schedule IICode of Civil Procedure, 1908-Section 96
High Courts07 Oct 2022Dismissed

Ms. Ntombovuyo Noluvoyo Precious Mafanya Vs Custom

Delhi High Court · (2022) 10 DEL CK 0907

Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 2(v), 2(xiv), 2(xv), 2(xvi), 2(xvi)(e), 3, 9A, 19, 21, 21(c), 23, 24, 25A, 27A, 31, 31-A, 37, 50, 67, 337Customs ActCode of Criminal Procedure, 1973-Sections 309, 313, 439
High Courts07 Oct 2022

Janki Vs Central Public Works Department & Ors.

Delhi High Court · (2022) 10 DEL CK 1028

Constitution of India-Article 226, 21, 14Public Premises (Eviction of Unauthorised Occupants) Act, 1971-Rules 5-A(2)Delhi Urban Shelter Improvement Board Act, 2010-Section 2(g), proviso to Section 2(g), 9, 10, proviso to Sub-Section (3) of Section 10, 12