High Courts08 Apr 2026Partly Allowed

Sunita Mehta Vs Special Director Enf.Dte.

Delhi High Court · (2026) 04 DEL CK 0139

Foreign Exchange Management Act, 1999- Section 3(b), 6(3)(f), 13(1), 13(2), 19, 35General Clauses Act, 1897- Section 6, 6ADefence of India (Amendment) Rules, 1965- Rule 132A, 132A(2)
High Courts08 Apr 2026Allowed

Pradeep Vs State

Delhi High Court · (2026) 04 DEL CK 0137

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 415Code of Criminal Procedure, 1973- Section 173, 313Indian Penal Code, 1860- Section 34, 279, 299, 300, 301, 302, 304I, 304II, 337, 338. 382, 392, 471
High Courts08 Apr 2026Allowed

Sanjay Vs State Govt. Of Nct Of Delhi

Delhi High Court · (2026) 04 DEL CK 0136

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 415Code of Criminal Procedure, 1973- Section 173, 313Indian Penal Code, 1860- Section 34, 279, 299, 300, 301, 302, 304I, 304II, 337, 338. 382, 392, 471
High Courts08 Apr 2026Allowed

Krishan Chawla Vs Sanjeev Jain And Ors

Delhi High Court · (2026) 04 DEL CK 0124

Code of Civil Procedure, 1908- Section 80, Order 7 Rule 11, Order 23 Rule 1(3), Order 23 Rule 1(4), Order 39 Rule 1, Order 39 Rule 2Commercial Courts Act, 2015- Section 12A