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Delhi High Court judgments

1,29,946 judgments · page 844 of 6,498

High Courts01 Apr 2025Disposed Of

Obinna Augustin Ndububa Vs State (Govt Of Nct Delhi)

Delhi High Court · (2025) 04 DEL CK 0911

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Code of Criminal Procedure 1973 - Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 21, 25, 37, 37(1)(b)(ii)
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High Courts01 Apr 2025Disposed Of

Aman @ Azad Vs State Govt. Of Nct Of Delhi

Delhi High Court · (2025) 04 DEL CK 0910

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483, 528Indian Penal Code ,1860 - Section 34, 302, 307, 411, 482Arms Act, 1959 - Section 25, 27, 54
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High Courts28 Mar 2025Dismissed

Mr Kanon Evarad @ Jekew Vs State Of NCT Of Delhi

Delhi High Court · (2025) 03 DEL CK 2071

Bharatiya Nagrik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Sections 201, 409, 419, 420, 467, 468, 471, 120-BInformation & Technology Act-Sections 43, 55(C), 66, 66(D)
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High Courts28 Mar 2025Disposed Of

Ashok Swain Vs Union Of India & Ors.

Delhi High Court · (2025) 03 DEL CK 1699

Citizenship Act, 1955-Section 2(ee), 7-A, 7-A(1), 7-A to 7-D, 7-B, 7-B(1), 7-D, 7-D(b), 7-D(d), 7-D(da), 7-D(e), 7-D(f), proviso to Section 7-D, 15, 15ACitizenship Rules, 2009-Rule 35(1), 35(2), 42Constitution of India-Part II, Articles 5 to 8, 11, 14, 19(1)(a), 19(1)(e), 21, 226
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