High Courts05 May 2026Dismissed

Farukh Sheikh Vs State (Govt. Of NCT Delhi)

Delhi High Court · (2026) 05 DEL CK 1888

Code of Criminal Procedure, 1973-Section 397, 401, 228, Section(s) 227 and 228, 227, 397(2)Indian Penal Code, 1860-Sections 489B/489C/120B, 489B/489CUnlawful Activities Prevention Act, 1967-Section 16, 43
High Courts05 May 2026Disposed Of

Leena Paulose Vs Directorate Of Enforcement

Delhi High Court · (2026) 05 DEL CK 0068

Constitution of India, 1950- Article 21Bharatiya Nagarik Suraksha Sanhita, 2023- Section 479, 479(1), 479(2), 483Code of Criminal Procedure, 1973- Section 436A
High Courts05 May 2026Dismissed

Faruk Sheikh Vs State (Govt. Of Nct Delhi)

Delhi High Court · (2026) 05 DEL CK 0067

Code of Criminal Procedure, 1973- Section 227, 228, 397, 397(2), 401Indian Penal Code, 1860- Section 120B, 489B, 489CUnlawful Activities Prevention Act, 1967- Section 16, 43
High Courts05 May 2026Allowed

Satish Chander Vs Govt Of Nct Of Delhi

Delhi High Court · (2026) 05 DEL CK 0066

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Delhi Prevention of Defacement of Property Act, 2007- Section 3West Bengal Prevention of Defacement of Property Act, 1976- Section 3(1)
High Courts05 May 2026Dismissed

Gourv @ Goldy Vs State (Nct Of Delhi) & Anr

Delhi High Court · (2026) 05 DEL CK 0064

Code of Criminal Procedure, 1973- Section 161, 164, 397Indian Penal Code, 1860- Section 376(2)(f), 506Protection of Children from Sexual Offences Act, 2012- Section 6
High Courts05 May 2026Dismissed

Gurvinder Singh Toor Vs Rohit Malhotra

Delhi High Court · (2026) 05 DEL CK 0062

Code of Civil Procedure, 1908- Section 115, Order 7 Rule 11, Order 13ACode of Criminal Procedure, 1973- Section 200Negotiable Instrument Act, 1881- Section 138
High Courts05 May 2026Dismissed

Matsya Fincap Pvt Ltd Vs Govind Lal

Delhi High Court · (2026) 05 DEL CK 0061

Code of Civil Procedure, 1908- Section 47Code of Criminal Procedure, 1973- Section 340Arbitration and Conciliation Act, 1996- Section 7, 7(1), 7(2), 7(3), 7(4), 7(4)(a), 7(4)(b), 12(5), 34