High Courts22 Jan 2024Disposed Of

Neetu Grover Vs Union Of India & Ors.

Delhi High Court · (2024) 01 DEL CK 3685

Constitution of India-Article 226, 14, 21, 25, 29, 301, Part IIIHindu Marriage Act, 1955-Section 5, 5(iv), 5(v), 3(a), 7, 29(2)Special Marriage Act, 1954-Section 4(d), 15(e)
High Courts22 Jan 2024Dismissed

A.V. Prem Nath Vs State (NCT Of Delhi)

Delhi High Court · (2024) 01 DEL CK 3788

Code of Criminal Procedure, 1973-Section 482, 164, 91, 161Indian Penal Code, 1860-Sections 417, 419, 468, 471, 120B, 415, 464Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989
High Courts22 Jan 2024Allowed

Subhash Nagar Vs State

Delhi High Court · (2024) 01 DEL CK 3789

Code of Criminal Procedure, 1973-Section 439, 41A(1), 82Indian Penal Code, 1860-Sections 406, 420, 201, 174A & 120BPrize Chits and Money Circulation Schemes (Banning) Act, 1978-Sections 4, 5 and 6
High Courts22 Jan 2024Dismissed

State Vs Kuldeep

Delhi High Court · (2024) 01 DEL CK 3801

Cr.P.C.-Section 378(1)(b), 164IPC-Section 376(2), 354, 506Protection of Children from Sexual Offences Act, 2012-Section 6 read with Section 5, 10 read with Section 9, 29