High Courts28 Nov 2025Allowed

Ishwar @ Pandit Vs State Govt. Of Nct Of Delhi

Delhi High Court · (2025) 11 DEL CK 1976

Constitution of India, 1950- Article 14, 19, 21,Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483, 528Code of Criminal Procedure Act, 1973- Section 309, 436A, 439
High Courts28 Nov 2025Disposed Of

Jagdeep @ Sonu Vs State Of Nct Of Delhi

Delhi High Court · (2025) 11 DEL CK 1975

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483, 528Indian Penal Code, 1860- Section 120B, 148, 149, 186, 216, 302, 307, 353, 364AMaharashtra Control of Organized Crime Act, 1999- Sections 2(1)(e), 2(1)(f), 3, 3(1), 3(4), 3(5), 4, 18, 21(4), 21(4)(b), 23(1)(a)
High Courts27 Nov 2025Disposed Of

Anu Duggal Vs State & Ors.

Delhi High Court · (2025) 11 DEL CK 2336

Constitution of India-Article 226, 32, 21, 20, 136, Part IIIIndian Penal Code, 1860-Section 302, 306Code of Criminal Procedure, 1973-Section 156(3), 200, 174, 173, 173(2), 173(8), 482, 311, 391
High Courts27 Nov 2025Dismissed

Tejinder Singh Vs Beverley Singh

Delhi High Court · (2025) 11 DEL CK 2335

Constitution of India-Article 227, 15(3)Code of Civil Procedure, 1908-Section 75, Order XXVI Rule 4Family Courts Act, 1984-Section 11, 7
High Courts27 Nov 2025Allowed

Mukesh Khanna Vs Des Raj Jewellers

Delhi High Court · (2025) 11 DEL CK 2330

Code of Civil Procedure, 1908-Order XLVII Rule 1, Section 151, 47 Rule 1, 114, XLVIIDelhi Rent Control Act, 1958-Section 14(1)(e)