High Courts13 Aug 2026Dismissed

Pawan Kumar & Anr. Vs Kailash Chander Gupta & Ors.

Delhi High Court · (2026) 08 DEL CK 4059

Delhi Rent Control Act, 1958-Section 25B(VIII), 50, 14(1)(e), Third Schedule, 25-B, clause (e) of proviso to sub-section (1) of section 14, sub-section (4) of section 25B, 25B(8), 18, 17, 14(3), 14(1)(b), 17(2), 16, 14, 16(1), 14(1)(d), Sub-section (1) of Section 16, Sub-section (2), sub-section (3), sub-section (2) of Section 17Code of Civil Procedure-Section 151, Order I Rule 10 r/w section 151, I Rule 10, I Rule 10 CPCSlum Areas Improvement and Clearance Act
High Courts13 Aug 2026Dismissed

CBI Vs Kishan Singh Verma

Delhi High Court · (2026) 08 DEL CK 4095

Code of Criminal Procedure, 1973-Sections 397/401, 482Prevention of Corruption Act, 1988-Section 13(2), 13(1)(e), 19, 19(2), 19(1), 7, 10, 11, 13 and 15, 19(3), 19(4)Delhi Development Authority (Salaries, Allowances and Conditions of Service) Regulations, 1961
High Courts13 Aug 2026Appeal dismissed

Ashwani Kumar & Anr. Vs State Of Delhi

Delhi High Court

Indian Penal Code-Sections 302/307/34Arms Act-Sections 25/54/59; Sections 27; Section 39; Section 27Indian Evidence Act, 1872-Section 32; Section 32(2)
High Courts12 Aug 2026

Prahlad Singh Vs M/s Sunrise Inframart Pvt. Ltd & Ors

Delhi High Court · (2026) 08 DEL CK 4419

Code of Civil Procedure, 1908-Section 96, Order XLI, 151, VII Rule 11, VII Rule 11(d), I Rule 10Registration Act, 1908-Section 52, 58, 59 and 60, 71(2), 72, 72(2), 73, 74Delhi Land Reforms Act, 1954-Section 81