High Courts29 Oct 2024Dismissed

Joyi Kitty Joseph Vs Union Of India & Ors.

Delhi High Court · 2023 INSC 788

Constitution of India-Article 226, 22(5), 22, 19, 21Code of Criminal Procedure, 1973-Section 482, Chapter VIIIConservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974-Section 3(1), 3(3), 3, 2(e)
High Courts29 Oct 2024Partly Allowed

Rahul Vs State Govt Of Nct Delhi

Delhi High Court · 2024 INSC 393

Code of Criminal Procedure, 1973-Section 374(2), 313, 164, 428Indian Penal Code, 1860-Sections 302/307, 302, 307, 300, Exception 4 to Section 300, 301, 304, Part II of Section 304, 299, 308, 392, 397, 411, 34Arms Act, 1959-Section 25, 27
High Courts29 Oct 2024Allowed

Dr. G K Arora Vs State & Anr.

Delhi High Court · 2024 INSC 156

Code of Criminal Procedure, 1973-Section 482, 173, 161, 107, 150Indian Penal Code, 1860-Section 306, 309, 354, 294(b), 107Constitution of India-Article 226
High Courts29 Oct 2024

Vaibhav Jain Vs Directorate Of Enforcement

Delhi High Court · 2024 INSC 739

Prevention of Money Laundering Act, 2002-Section 3, 45, 45(1)(ii), 45(1)(iii)Code of Criminal Procedure, 1973-Section 436A, 439Constitution of India-Article 21, 32, 226, Part III
High Courts29 Oct 2024Allowed

International Air Transport Association Through Its Head IATA India Branch Mr Rodney Augustine D Cruz Vs Spring Travels Pvt Ltd Through Its Managing Director Mr Mandeep Singh Anand

Delhi High Court · (2024) 10 DEL CK 1628

Arbitration and Conciliation Act, 1996-Section 4, 8, 9, 11, 16(2), 28(3), 34, 34(2)(a)(iv), 46, 47, 47(1)(b), 48, 48(1), 48(1)(a) to (e), 48(1)(b), 48(1)(c), 48(2), 48(2)(b), Explanation 1(iii), 75, 81Code of Civil Procedure, 1908-Order VII Rule 11Indian Evidence Act, 1872-Section 65B
High Courts29 Oct 2024Dismissed

Sunil Pandey Vs State & Anr.

Delhi High Court · (2024) 10 DEL CK 2242

Code of Criminal Procedure, 1973-Section 437(5), 439, 482, 125, 438, 431, 421IPC, 1860-Section 406, 498A, 34Hindu Marriage Act, 1955-Section 13(1)(ia), 13