High Courts24 Nov 2025Dismissed

Naresh Bansal & Ors. Vs Adjudicating Authority & Anr.

Delhi High Court · (2025) 11 DEL CK 2962

Prevention of Money Laundering Act, 2002-Section 2(1)(u), 2(1)(v), 3, 4, 5, 5(1), 5(5), 6, 6(2), 6(5)(b), 6(7), 8, 8(1), 8(2), 8(3), 17(4), 18(10), 26, 42, 50Prevention of Money Laundering (Amendment) Act, 2013 (Act 2 of 2013)Foreign Exchange Management Act, 1999-Section 37
High Courts24 Nov 2025Allowed

Rohit Vs State (N.C.T. Of Delhi)

Delhi High Court · (2025) 11 DEL CK 2535

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Sections 498A, 304B, 34Code of Criminal Procedure, 1973-Section 176
High Courts24 Nov 2025Allowed

Shashank Vs State (Gnct Of Delhi)

Delhi High Court · (2025) 11 DEL CK 1969

Code of Criminal Procedure, 1973- Section 313, 374(2), 382, 428Indian Penal Code, 1860- Section 328, 379, 411, 419, 420, 468
High Courts24 Nov 2025Allowed

Rohit Vs State (N.C.T. Of Delhi)

Delhi High Court · (2025) 11 DEL CK 1966

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483Code of Criminal Procedure, 1973- Section 176Indian Penal Code, 1860- Section 34, 304B, 498A