High Courts06 May 2026Allowed

CCL S Vs State Of Nct Of Delhi

Delhi High Court · (2026) 05 DEL CK 0078

Indian Penal Code, 1860- Section 34, 302, 394, 397Juvenile Justice (Care and Protection of Children) Act, 2015- Section 12, 12(1)
High Courts06 May 2026Allowed

Reshma Vs Union Of India

Delhi High Court · (2026) 05 DEL CK 0075

Railway ClaimsTribunal Act, 1987- Section 23Railways Act, 1989- Section 123(c), 124A
High Courts05 May 2026Partly Allowed

State (GNCTD) Vs Manoj Kumar

Delhi High Court · 2024 INSC 953

Indian Penal Code, 1860-Sections 498A, 304B, 34Indian Evidence Act, 1872-Section 113BCode of Criminal Procedure-Section 161, 91
High Courts05 May 2026

Poonam Singh Rawat Vs Bharat Singh Rawat

Delhi High Court · (2026) 05 DEL CK 2267

Code of Criminal Procedure, 1973-Section 125, 125(4)Hindu Marriage Act, 1955-Section 9, 13(1)(i-a), 13(1)(i-b), 15Code of Civil Procedure-Order 1 Rule 10(2)
High Courts05 May 2026

Vishwas Patil Vs State Of GNCTD

Delhi High Court · (2026) 05 DEL CK 2268

Indian Penal Code, 1860-Sections 376, 354, 506Bharatiya Nyaya Sanhita, 2023-Section 75Protection of Children from Sexual Offences Act, 2012-Sections 6, 12
High Courts05 May 2026

Leena Paulose Vs State NCT Of Delhi

Delhi High Court · (2026) 05 DEL CK 2270

Code of Criminal Procedure, 1973-Section 439, 161, 164, 207, 436A, 173, 107, 110Indian Penal Code, 1860-Sections 170, 384, 385, 388, 419, 420, 506, 120B, 201, 406, 409, 34Information Technology Act, 2000-Section 66D