High Courts26 May 2026Dismissed

Rajinder & Ors Vs State N.C.T. Of Delhi

Delhi High Court · (2026) 05 DEL CK 0747

Constitution of India, 1950- Article 21Code of Criminal Procedure, 1973- Section 154, 157, 313Indian Penal Code, 1860- Section 34, 201, 212, 302
High Courts26 May 2026Allowed

Union Of India And Anr Vs Delhi Race Club (1940) Ltd

Delhi High Court · (2026) 05 DEL CK 0732

Constitution of India, 1950- Article 226Code of Civil Procedure, 1908- Section 2(9), 80, Order 43 Rule 1, Order 43 Rule 1(a), Order 43 Rule 1(b), Order 43 Rule 1(c), Order 43 Rule 1(d), Order 43 Rule 1(e), Order 43 Rule 1(f), Order 43 Rule 1(g), Order 43 Rule 1(h), Order 43 Rule 1(i), Order 43 Rule 1(j), Order 43 Rule 1(k), Order 43 Rule 1(l), Order 43 Rule 1(m), Order 43 Rule 1(n), Order 43 Rule 1(o), Order 43 Rule 1(p), Order 43 Rule 1(q), Order 43 Rule 1(r), Order 43 Rule 1(s), Order 43 Rule 1(t), Order 43 Rule 1(u), Order 43 Rule 1(v), Order 43 Rule 1(w)Public Premises (Eviction of Unauthorized Occupants) Act, 1971- Section 2(g), 4, 4(1), 4(2)(b)(ii), 10, 15
High Courts25 May 2026

Dinesh Kumar Sheoran & Ors. Vs Mohini

Delhi High Court · (2026) 05 DEL CK 2273

Constitution of India-Article 226Protection of Women from Domestic Violence Act, 2005-Sections 25(2), 28Indian Penal Code, 1860-Sections 498A, 406, 34, 498