NCLAT: Can File App. u/s 7 of IBC when Entire Liability Not Discharged after Selling Pledged Shares  ||  NCLAT: Recovery Proceedings before DRT doesn’t Prohibit Financial Creditors from Filing App. u/s 7  ||  Ker. HC: Women Face Discrimination at Multiple Level Due to their Inter- Sectionality  ||  Del. HC: Amounts Received by ERC under Filing Fee, Tariff Fee Not Exigible to Tax  ||  Ker. HC: Equity, Justice, Convenience Govern the Question Whether Joint Trial is Required or Not  ||  Ker. HC: Equity, Justice, Convenience Govern the Question Whether Joint Trial is Required or Not  ||  Delhi HC: Benchmark of Rs. 50 Lakh Income to be Met at Initiation of Reassessment Proceedings  ||  MP HC: No Prohibition on Issuance of Passport without Father’s Consent  ||  Del. HC: Samsung India Electronics is Not Samsung Korea’s Permanent Establishment in India  ||  Guj. HC: Machines Used for Welding in Residential Society is Nuisance    

Delhi HC: Standing Orders on Sampling of Narcotic Drugs Must be Followed by Probe Agencies - (02 Jun 2023)

NARCOTICS

Delhi High Court while holding that the standing orders on sampling of narcotics drugs issued by the Narcotics Control Bureau and Union Government must be followed by the probe agencies has observed that they cannot be rendered optional for compliance.

Tags :   NARCOTICS CONTROL BUREAU  DELHI HIGH COURT

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved