High Courts21 Sept 2026

Rajesh Kumar Vs Union Of India & Ors.

Delhi High Court · (2026) 09 DEL CK 3090

Arbitration and Conciliation Act, 1996-Section 8, 11, 38, 38(2), 31(8)Code of Civil Procedure, 1908-Order XXXIIIConstitution of India-Article 14, 21, 226
High Courts21 Sept 2026

Kunal Yadav & Ors. Vs Manan Kumar Mishra & Ors.

Delhi High Court · 2026 INSC 442

Constitution of India-Article 226, 32Criminal Procedure Code, 1973-Section 154(3), 156(3), 200Bharatiya Nagarik Suraksha Sanhita, 2023-Section 173(1), 173(4), 174, 174(2), 175, 175(3), 223, Chapter XVI
High Courts18 Sept 2026Allowed

Jagtar Singh Johal @ Jaggi Vs National Investigation Agency

Delhi High Court · (2026) 09 DEL CK 2677

IPC-Sections 120-A, 120-B, 302, 34, 307, 379, 416, 419, 420, 467, 468, 471Unlawful Activities (Prevention) Act, 1967-Sections 16, 17, 18, 18A, 18B, 19, 20, 21, 23, 43D(5), 45(2), Chapters IV and VINarcotic Drugs and Psychotropic Substances Act, 1985-Section 37