High Courts21 May 2026Disposed Of

Salim Malik Munna Vs State Through Sho Ps Special Cell

Delhi High Court · (2026) 05 DEL CK 0713

Indian Penal Code, 1860- Section 34, 109, 114, 124A, 147, 148, 149, 153A, 186, 201, 212, 295, 302, 307, 341, 353, 395, 420, 427, 435, 436, 452, 454, 468, 471National Investigation Act, 2008- Section 21(4)Unlawful Activities (Prevention) Act, 1967- Section 13, 16, 17, 18, 43D(5)
High Courts21 May 2026Dismissed

Mr Ilaiyaraaja Vs Saregama India Limited

Delhi High Court · (2026) 05 DEL CK 0703

Copyright Act, 1957- Section 2(d)(ii), 2(d)(v), 2(f), 2(p), 13(1), 13(1)(a), 13(3), 13(4), 14, 14(1), 14(a), 14(1)(a), 14(1)(v), 14(a)(v), 14(a)(vi), 14(d), 17, 17(b), 17(c), 18, 55(2)
High Courts20 May 2026

Union Of India Vs Hemant Kumar Ishwar Das Singhvi

Delhi High Court · (2026) 05 DEL CK 2361

Code of Criminal Procedure, 1973-Section 378 (v), 378(1), 378(4), 313, 82, 83Customs Act, 1962-Section 132, 135(1)(a), 108, 137, 110(1)(B), 110(1A), 110(1B), 110(1C), 77, 138A, 111, 113, 135
High Courts20 May 2026

State Vs Pradeep @ Sonu & Ors.

Delhi High Court · (2026) 05 DEL CK 2532

Code of Criminal Procedure, 1973-Section 378, 207, 209, 313(1)(b), 232, 235(1)Indian Penal Code, 1860-Section 397 read with Section 34, 411, 399, 402Arms Act-Sections 25, 27
High Courts20 May 2026

Rajinder Kumar Vs The State

Delhi High Court · (2026) 05 DEL CK 2491

Indian Penal Code-Section 382/411/34, 392/397, 394, 397, 411Arms Act, 1959-Section 25Cr.P.C.-Section 218, 219, 223, 233
High Courts20 May 2026Partly Allowed

Sanjay Singh Vs State (NCT Of Delhi)

Delhi High Court · (2026) 05 DEL CK 2573

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415 (2), 528Indian Penal Code, 1860-Section 302, 300, 304 Part IIIndian Evidence Act, 1872-Section 106
High Courts20 May 2026

Satish Kumar Aggarwal Vs Union Of India & Ors.

Delhi High Court · (2026) 05 DEL CK 2007

Constitution of India-Article 226, 84(c)Representation of the People Act, 1951-Section 29-A, 29-A(5), 29-A(9), 7(b), 8, 9, 9A, 10, 10A, Part IVARepresentation of People (Amendment) Act, 1988