himachal pradesh high court
Case BriefsHigh Courts

“As per the result of the analysis, the substance found in the possession of the petitioner was confirmed to be heroin. Since, the petitioner did not produce passposrt and visa, offence under Foreigners Act, 1946 is added.”

delhi high court
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The Court said that it prima facie seems that the petitioner was merely acting as a trader and was not in the conscious possession of the contraband hidden in the consignment.

saket court, new delhi
Case BriefsHigh Courts

Delhi Court observed that as per the series of events, the accused was made a scapegoat in case things did not work out as planned.

Case BriefsHigh Courts

Punjab and Haryana High Court granting bail to the petitioner emphasised that the NDPS cases can only survive in case the prosecution is able to establish that the article recovered is indeed a contraband and which can only be established on the basis of its chemical examination, which is normally done through FSL.

Madras High Court
Case BriefsHigh Courts

Madras High Court: In an appeal filed under Section 374(2) of Code of Criminal Procedure, 1973 (CrPC) r/w Section 36-B of Narcotic

Case BriefsHigh Courts

Punjab and Haryana High Court: B.S. Walia, J., held that merely informing that accused has rights under the NDPS Act, without specifying

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by Devika Sharma†

Case BriefsHigh Courts

Calcutta High Court: A Division Bench of Joymalya Bagchi and Suvra Ghosh, JJ. upheld the conviction of the appellants for the commission

Case BriefsHigh Courts

Himachal Pradesh High Court: Chander Bhusan Barowalia, J. granted bail to a 22 year old student for an offence committed under Section

Case BriefsForeign Courts

Pakistan Supreme Court: A Full Bench comprising of Manzoor Ahmad Malik, Syed Mansoor Ali Shah and Qazi Muhammad Amin Ahmed, JJ. dismissed

Case BriefsForeign Courts

Court of Appeal of Sri Lanka:  A Two-Judge Bench comprising of Deepali Wijesundera, and Achala Wengappuli, JJ. affirmed the conviction of appellant