High Courts01 Sept 2005

GE Motors India Pvt. Ltd. Vs Mukesh Kumar

Delhi High Court · (2005) 124 DLT 191 : (2006) 32 PTC 768

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 11, 12
High Courts01 Sept 2005

Vinod Kumar Gupta Vs Commissioner of Customs

Delhi High Court · (2005) 09 DEL CK 0075

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(1), 167(2), 482Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 23, 29, 36(1)
High Courts31 Aug 2005

Hori Lal Vs The State (NCT of Delhi)

Delhi High Court · (2005) 123 DLT 506 : (2005) 84 DRJ 81 : (2005) 4 RCR(Criminal) 970

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 342, 376
High Courts31 Aug 2005

Subhash Kumar Vs The State (Govt. of NCT of Delhi)

Delhi High Court · (2006) 1 ALT(Cri) 19 : (2005) CriLJ 4399 : (2005) 123 DLT 487 : (2005) 84 DRJ 84 : (2005) 4 RCR(Criminal) 974

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 300, 302, 304, 304(1)
High Courts31 Aug 2005

Gajender Solanki Vs Banso Devi

Delhi High Court · AIR 2006 Delhi 24 : (2005) 124 DLT 409 : (2005) 84 DRJ 353

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 23 Rule 3, 115, 144Delhi Rent Control Act, 1958 — Section 14(1), 50