High Courts13 Mar 2026

Pradip Agarwal Vs State & Ors

Delhi High Court · (2026) 03 DEL CK 1864

Indian Succession Act, 1925-Section 278, 276, 63, 68, 59, 2(h)CPC-Order VIII Rule 1A(3), Section 151, VIII Rule 1(A)Indian Evidence Act, 1872-Section 63, 68, 67, 45, 47
High Courts13 Mar 2026

Shah Krutiben Hemal Kumar Vs The Competent Authority

Delhi High Court · (2026) 03 DEL CK 1868

Code of Criminal Procedure, 1973-Section 482Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 21, 29, 68(O), 68A, 68A(1), 68A(2)(d), 68A(2)(f), 68B, 68B(g), 68B(g)(iii)(A), 68C, 68E, 68F, 68F(1), 68F(2), 68H, 68H(1), 68J, 68M, 68S, 68V, Chapter VANarcotic Drugs and Psychotropic Substances (Amendment) Act, 2014
High Courts13 Mar 2026

Moti Lal Vs Prem Chand

Delhi High Court · (2026) 03 DEL CK 1881

Code of Civil Procedure, 1908-Section 96, Order XLI, XXXVII, VII Rule 11, 151Indian Evidence Act, 1872-Section 58, 103Income-tax Act
High Courts13 Mar 2026

Deepak Talwar Vs Income Tax Office

Delhi High Court · (2026) 03 DEL CK 1887

Code of Criminal Procedure, 1973-Section 482, 311, 200, 2(d), 173(8), 173(2), 190, 204Income Tax Act-Section 131 (1)(A), 132(4)Black Money Act, 2015-Section 51(1), 54
High Courts13 Mar 2026

Faizaan Tak Vs The State N.C.T. Of Delhi & Anr

Delhi High Court · (2026) 03 DEL CK 1786

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 430(1), 530, 430Indian Penal Code, 1860-Section 450, 376, 509, 302, 342, 149, 147, 148, 504, 354, 354kha, 323, 392, 397Arms Act, 1959-Section 27
High Courts13 Mar 2026

Mithlesh Sharma Vs Uoi & Ors.

Delhi High Court · (2026) 03 DEL CK 1792

Prevention of Corruption Act, 1947-Section 5(2), 5(1)(d)Indian Penal Code, 1860-Section 157, 161Code of Criminal Procedure-Section 313