Supreme Court: Drug Users are Victims and Focus Must Be on Breaking the Supply Chain  ||  Supreme Court: Non-Signatories May Join Arbitration When the Dispute Affects Their Rights  ||  Delhi HC: Homemaker’s Services Cannot Be Ignored in Compensation Due to Age  ||  Kerala High Court Directs Photos and Videos of Illegal Vehicle Modifications in Accident Reports  ||  Madras HC: Property Acquired by Catholic Priests Belongs to the Religious Society  ||  Delhi HC: Pre-Marital Disability Cannot Be Used to Avoid Maintenance to Wife and Child  ||  Allahabad HC: Religious Freedom Does Not Confer a Right to a Specific Plot for Cemetery  ||  Allahabad HC: Dissatisfaction With Police Probe Alone Cannot Prove Wilful Neglect under SC/ST Act  ||  Kerala HC: Teachers Cannot Face Criminal Action for Trivial Classroom Discipline Measures  ||  Supreme Court: Past Ad Hoc Service Counts for Pension, Not Seniority Against Direct Recruits    

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 2026 - All Rights Reserved