High Courts24 Aug 2022Allowed

Manoj Vs State

Delhi High Court · (2022) 08 DEL CK 0177

Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 34, 299, 300, 302, 304II, 323, 325Evidence Act, 1872 — Section 65B
High Courts24 Aug 2022Dismissed

Anil Bali Vs Union Of India & Ors.

Delhi High Court · (2022) 08 DEL CK 0160

Constitution Of India, 1950 — Article 226, 227Andhra Pradesh Schedule Castes, Schedule Tribes and Backward Classes-Issue of Community, Nativity and Date of Birth Certificate Rules, 1997 — Rule 9Central Civil Services (Conduct) Rules, 1964 — Section 3(1)(i), 3(1)(ii), 3(1)(iii)
High Courts24 Aug 2022Dismissed

Chidi Berr Nwayoga @ James Vs State

Delhi High Court · (2022) 08 DEL CK 0159

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(c), 29, 50, 52A, 52A(2), 57, 67Foreigners Act, 1946 — Section 14
High Courts24 Aug 2022Dismissed

Atma Singh & Anr Vs Prem Singh & Ors

Delhi High Court · (2022) 08 DEL CK 0153

Code Of Civil Procedure, 1908 — Section 151, Order 23 Rule 1(3), Order 23 Rule 1(4)(b), Order 9 Rule 8, Order 9 Rule 9, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(b), Order 7 Rule 11(d)Court Fees Act, 1870 — Section 7(iv)(b), 7(iv)(c)
High Courts24 Aug 2022

Sandeep @ Sonu Vs State

Delhi High Court · (2022) 08 DEL CK 0143

Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 174A, 201, 302, 397, 411