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Delhi High Court judgments

1,27,426 judgments · page 711 of 6,372

High Courts11 Jun 2025Dismissed

Mohd Yamin Vs Mohd Hasam

Delhi High Court · (2025) 06 DEL CK 1322

Code of Civil Procedure, 1908-Order VII Rule 11, VI Rule 17, 6 Rule 17, 7 Rule 11, 7 Rule 11(a), 7 Rule 11(d), Rule 11, 13, Section 115, 12Indian Penal Code, 1860-Sections 420, 468, 471, 120B, 34Specific Relief Act, 1963
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High Courts11 Jun 2025Allowed

Ravinder Bhuiyan Vs State NCT Of Delhi

Delhi High Court · (2025) 06 DEL CK 1298

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 18, 19, 24, 27-A, 37, 37(1)(b), 37(1)(b)(ii)The Railways Act, 1989-Section 147, 179Code of Criminal Procedure, 1973-Section 436A
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High Courts11 Jun 2025Allowed

Ravinder Bhuiyan Vs State Nct Of Delhi

Delhi High Court · (2025) 06 DEL CK 0606

Constitution of India, 1950 - Article 21Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 18, 19, 24, 27A, 37, 37(1)(b), 37(1)(b)(ii)Railways Act, 1989 - Section 147, 179
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High Courts11 Jun 2025Allowed

Vikram Yadav Vs State Govt. Of Nct Of Delhi

Delhi High Court · (2025) 06 DEL CK 0601

Constitution of India, 1950 - Article 14, 161, 226Code of Criminal Procedure, 1973 - Section 433AIndian Penal Code, 1860 - Section 120B, 186, 302, 307, 353, 364A, 384, 419
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High Courts11 Jun 2025Allowed

Raj Kumar Agarwal Vs State Of Nct Delhi & Anr

Delhi High Court · (2025) 06 DEL CK 0599

Constitution of India, 1950 - Article 14, 20(3), 21Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 19, 22(c), 24, 25, 27A, 29, 37, 37(1)(b), 42, 53, 67Evidence Act, 1872 - Section 25
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