High Courts04 Mar 2025Disposed Of

Mahipal Singh & Ors. Vs Ashok Kumar Kaushik & Anr.

Delhi High Court · (2025) 03 DEL CK 1876

Delhi High Court (Original Side) Rules, 2018-Rule 5 of Chapter II; Rule 4 of Chapter I; Rule 2 of Chapter VII; Rule 3 of Chapter VII; Rule 4 of Chapter VII; Rule 5 of Chapter VIICPC-Order VII Rule 11
High Courts04 Mar 2025

Vikram Phogat Vs Suman

Delhi High Court · (2025) 03 DEL CK 1965

Code of Criminal Procedure, 1973-Section 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Protection of Women from Domestic Violence Act, 2005-Section 12, 23
High Courts04 Mar 2025Disposed Of

N Vs State & Anr.

Delhi High Court · (2025) 03 DEL CK 2038

Indian Penal Code, 1860-Section 376, 506, 323, 354, 354B, 451Code of Criminal Procedure, 1973-Section 156(3), 164
High Courts04 Mar 2025Allowed

Christian James Michel Vs Directorate Of Enforcement

Delhi High Court · (2025) 03 DEL CK 2031

Prevention of Money Laundering Act, 2002-Section 3, 4, 45, 45(1)(ii), 45(1)(iii)Indian Penal Code, 1860-Section 120B, 420Prevention of Corruption Act, 1988-Section 7, 8, 9, 12, 13(2), 13(1)(d)
High Courts04 Mar 2025Disposed Of

Suraj @ Devender Vs State NCT Of Delhi

Delhi High Court · (2025) 03 DEL CK 1743

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Sections 302, 392, 394, 397, 34, 307Arms Act, 1959-Sections 27, 54, 59