Code of Criminal Procedure, 1973-Section 482IPC-Sections 323, 451, 506, 34, 342, 341Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015-Section 3(i)(s)(w)

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High Courts24 Sept 2026Allowed

Vibhu Sharma & Ors. Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 09 DEL CK 4570

IPC-Section 498A, 406, 376, 34

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High Courts24 Sept 2026Dismissed

Mayank Pandey Vs State NCT Of Delhi

Delhi High Court · (2026) 09 DEL CK 4568

BNS-Section 318(4), 3(5)

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High Courts24 Sept 2026Allowed

Jaspreet Singh & Ors. Vs The State NCT Of Delhi & Anr.

Delhi High Court · (2026) 09 DEL CK 4567

IPC-Section 498A, 406, 34

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High Courts24 Sept 2026Dismissed

Sachin @ Naveen Vs State Govt Of Nct Of Delhi & Anr.

Delhi High Court · (2026) 09 DEL CK 4563

BNS-Section 74, 75, 76, 65(2)POCSO Act-Section 6, 12

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High Courts24 Sept 2026Dismissed

Vaasvi Khaitan (Minor) Thr Her Father Mr Vedant Khaitan Vs Ad-Hoc Committee For The Governance Of Equestrian Federation Of India & Ors.

Delhi High Court · (2026) 09 DEL CK 4561

FEI Regulations, 2026EFI Statute-Clause 1 of Article 015, 3.2 of Article 15EFI Constitution

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High Courts24 Sept 2026Allowed

Karan Vs State (Govt. Of NCT Of Delhi)

Delhi High Court · (2026) 09 DEL CK 4560

BNS-Section 109(1)/3(5)Arms Act-Section 25/27

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High Courts24 Sept 2026Dismissed

Joginder Singh & Ors. Vs State (Govt Of NCT Delhi) & Anr.

Delhi High Court · (2026) 09 DEL CK 4558

IPC-Section 498A, 406, 354A, 34

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High Courts24 Sept 2026Disposed Of

Ajay Kumar @ Ajay Rana Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 09 DEL CK 4556

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High Courts24 Sept 2026Allowed

Masasasong Ao Vs Directorate Of Enforcement & Anr.

Delhi High Court · 2025 INSC 210

Prevention of Money Laundering Act, 2002-Sections 3, 4, 45Indian Penal Code, 1860-Sections 120-B, 201, 384, 465, 467Unlawful Activities (Prevention) Act, 1967-Sections 17, 18, 20, 21

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High Courts24 Sept 2026Dismissed

Ajeet Bharti Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 09 DEL CK 4509

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Sections 3, 3(1)(r), 3(1)(s), 3(1)(u), 3(1)(v), 3(1)(w), 3(2)(va), 18, 18A(2)Information Technology Act, 2000-Section 67

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High Courts24 Sept 2026

Master Shubh Chowdhari Through His Father Vs Equestrian Federation Of India & Ors.

Delhi High Court · (2026) 09 DEL CK 4465

FEI Regulations, 2026FEI Jumping Rules

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High Courts24 Sept 2026

Rajnish Gupta Vs Central Bureau Of Investigation

Delhi High Court · (2026) 09 DEL CK 4468

Constitution of India-Article 226, 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 120-B, 420, 468, 471

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High Courts24 Sept 2026

Vaasvi Khaitan (Minor) Thr Her Father Mr Vedant Khaitan Vs Ad-Hoc Committee For The Governance Of Equestrian Federation Of India & Ors.

Delhi High Court · (2026) 09 DEL CK 4469

FEI Regulations, 2026-Clause 5EFI Statute-Clause 1 of Article 015, 3.2 of Article 15

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High Courts24 Sept 2026Partly Allowed

Rita Singh & Anr. Vs Central Bureau Of Investigation

Delhi High Court · (2026) 09 DEL CK 4470

Code of Criminal Procedure, 1973-Section 482, 300Indian Penal Code, 1860-Section 120B, 30, 420, 463, 464, 467, 468, 471, 477AConstitution of India-Article 20(2)

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High Courts24 Sept 2026

Karmyogi Properties Pvt. Ltd. Vs OYO Hotels And Homes Pvt. Ltd. & Ors.

Delhi High Court · (2026) 09 DEL CK 4472

Arbitration and Conciliation Act, 1996-Section 29A(4) and (5)

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