Maharashtra Control of Organised Crime Act, 1999-Section 12, 3 and 4, 2(1)(d), 21(4), 18, 23(1)(a)Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21(c), 22(b) and 29, 52A, 21(b), 21/25/29, 37, 67Bharatiya Nyaya Sanhita, 2023-Section 111

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High Courts06 Jan 2026Dismissed

Databit Technologies Pvt. Ltd. & Ors. Vs Red Fort Capital Finance Company Private Limited

Delhi High Court · (2026) 01 DEL CK 2259

Arbitration and Conciliation Act, 1996-Section 37(2)(b), 17, 21, 23, 17(1)(ii)(b), 37SARFAESI Act, 2002-Section 13(2)CPC-Order XXXVIII Rule 5

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High Courts06 Jan 2026Allowed

Sanya Bhasin Vs The State (NCT Of Delhi) & Anr.

Delhi High Court · (2026) 01 DEL CK 2312

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 156(3), 200, 397, 482Indian Penal Code, 1860-Section 24, 34, 120B, 182, 192, 195, 196, 294, 312, 323, 379, 384, 406, 420, 498A, 500, 506

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High Courts06 Jan 2026Disposed Of

Vishal Veersingh Sukhani Vs State NCT Of Delhi

Delhi High Court · (2026) 01 DEL CK 2313

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Sections 420/406/34Cr.P.C-Section 438

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High Courts06 Jan 2026Allowed

China Trust Commercial Bank & Anr. Vs State, Govt. of Delhi & Anr.

Delhi High Court · (2026) 01 DEL CK 2330

Indian Penal Code, 1860-Sections 409, 465, 467, 468, 471, 109, 120-B, 34, 107, 406, 405Code of Criminal Procedure, 1973-Section 156(3), 200, 202, 204, 468, 482Negotiable Instruments Act, 1881-Section 138, 20

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High Courts06 Jan 2026Dismissed

Ram Kuber Vs State (NCT of Delhi)

Delhi High Court · 2020 INSC 596

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415, 528IPC-Section 376(2), 506(II), 363, 366A, 376(2)(i)POCSO Act, 2012-Section 5(1), 6, 29

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High Courts06 Jan 2026Disposed Of

Neelam Joshi Vs State (NCT of Delhi) & Ors.

Delhi High Court · (2026) 01 DEL CK 2335

Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Protection of Women from Domestic Violence Act, 2005-Section 12, 21

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High Courts06 Jan 2026Dismissed

Smt Sudha Sharma Vs State NCT Of Delhi & Anr.

Delhi High Court · (2026) 01 DEL CK 2338

Code of Criminal Procedure, 1973-Section 397/398, 401, 482, 378(1)(b), 378, 372, 2(wa)Indian Penal Code-Section 193/200/467/471, 420/468/471/511, 468/471/420/511, 420, 468, 471, 511, 44

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High Courts06 Jan 2026Dismissed

M/s Universal Future Shipping & Logistic & Ors. Vs Surendra Kumar Agarwal

Delhi High Court · (2026) 01 DEL CK 2355

Code of Civil Procedure, 1908-Section 104, Order XLIII Rule 1, VII Rule 10

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High Courts06 Jan 2026Partly Allowed

Hamid Khan Vs State NCT Of Delhi

Delhi High Court · (2026) 01 DEL CK 2363

IPC-Section 376, 506POCSO-Section 2(d), 6, 5 (m) & (p), 10, 9 (m) & (p)Cr.P.C.-Section 161, 164, 313, 428

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High Courts06 Jan 2026Allowed

Ajay Sharma Vs State Of Govt. Of Nct Of Delhi & Anr.

Delhi High Court · (2026) 01 DEL CK 2384

IPC-Sections 468, 467, 471, 120B, 34

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High Courts06 Jan 2026Allowed

M D Overseas Private Limited Vs Deutsche Bank AG

Delhi High Court · (2026) 01 DEL CK 2386

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High Courts06 Jan 2026Dismissed

Renuka Jain Vs State (NCT Of Delhi) & Ors.

Delhi High Court · (2026) 01 DEL CK 2409

IPC-Section 420

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High Courts06 Jan 2026Allowed

Ghanshyam @Tippu Pandit Vs State Of NCT Of Delhi

Delhi High Court · (2026) 01 DEL CK 2413

BNS-Sections 309(4), 309(6), 311, 61(2)

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High Courts06 Jan 2026Partly Allowed

Kanta Sethi Vs Hans Raj & Ors.

Delhi High Court · (2026) 01 DEL CK 2438

Civil Procedure Code, 1908-Order VI Rule 17; 9 of the Code of Civil ProcedureIndian Evidence Act, 1872-Section 63, 68Indian Succession Act, 1925-Section 63

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