High Courts24 Jan 2023Dismissed

Mohd. Anish Vs State

Delhi High Court · (2023) 01 DEL CK 1194

IPC-Section 302, 498-A, 34Indian Evidence Act-Section 106Cr.P.C.-Section 313
High Courts24 Jan 2023Disposed Of

Ahmed Saeed Vs State

Delhi High Court · (2023) 01 DEL CK 1193

Indian Penal Code, 1860-Section 302, 304, 304-I, 304-II, 323, 34, 300Code of Criminal Procedure, 1973-Section 313
High Courts24 Jan 2023Disposed Of

Shiv Hari & Anr. Vs State (NCT Of Delhi)

Delhi High Court · (2023) 01 DEL CK 1409

Code of Criminal Procedure-Section 482, 173(8), 300IPC-Section 304, 177, 196, 197, 218, 467, 468, 471, 120-BProhibition of Employment of Manual Scavengers and their Rehabilitation Act, 2013-Section 7, 9
High Courts24 Jan 2023Disposed Of

Yashdeep Chahal Vs Union Of India & Ors.

Delhi High Court · (2023) 01 DEL CK 1419

Indian Penal Code, 1860-Section 228A, 228-A, 228-A(1)(c), 228-A(2)(c), 228-A(3), 376, 376A, 376AB, 376B, 376C, 376D, 376DA, 376DB, 376ECr.P.C-Section 327, 327(2), 372Constitution of India-Article 142
High Courts24 Jan 2023Dismissed

Neha Kapoor & Anr. Vs Ministry Of Information And Broadcasting & Anr.

Delhi High Court · (2023) 01 DEL CK 1418

Constitution of India-Article 226Information Technology Act, 2000-Section 87(1), clauses (z) and (zg) of sub-section (2) of Section 87, 2(w), 79(1), 79(2), (b) of sub-section (3) of Section 79, 69Information Technology (Intermediaries Guidelines) Rules, 2011