High Courts06 Feb 2026Allowed

Ajay Prasad Vs The State Nct Of Delhi

Delhi High Court · (2026) 02 DEL CK 2695

Code of Criminal Procedure, 1973-Section 374, 207, 313(1)(b), 232, 313, 428, 222(2), 235(1)Indian Penal Code, 1860-Section 354A, 354D, 506, 354A(1)Protection of Children from Sexual Offences Act, 2012-Section 12, 42, 11
High Courts06 Feb 2026

Jaideb Dutta Vs State

Delhi High Court · (2026) 02 DEL CK 2697

Code of Criminal Procedure, 1973-Section 374, 207, 209, 232, 313(1)(b), 428, 107, 150, 151, 161, 162(1), 235(1)Indian Penal Code, 1860-Section 30, 302, 304B, 498ADowry Prohibition Act, 1986-Section 2
High Courts06 Feb 2026

Sooraj Kumar Vs State

Delhi High Court · (2026) 02 DEL CK 2310

Indian Penal Code (IPC)-Section 376, 109, 342, 34, 354, 375Cr.P.C.-Section 164, 313
High Courts06 Feb 2026

Thukral Mechanical Works Vs PM Diesels Private Limited & Anr.

Delhi High Court · (2026) 02 DEL CK 2313

Trade and Merchandise Marks Act, 1958-Section 9, 11, 11(a), 12(1), 12(3), 23, 27(2), 28(1), 29, 29(1), 33, 37, 46, 46(1)(a), 46(1)(b), 46(2), 47, 47(1)(a) and (b), 48, 49, 56, 56(1), 56(2), 105, 106, 106(1)Trade Marks Act, 1999-Section 11(1), 11(3)(a), 11(4), 27(2), 28, 28(1), 28(3), 29, 34, 47, 57, 135Trade Marks Act, 1994-Section 2(2), 5, 5(4), 9(3), 47(2)
High Courts06 Feb 2026Dismissed

Mohan @ Akkar & Anr. Vs State

Delhi High Court · (2026) 02 DEL CK 2321

Indian Penal Code-Section 302 read with Section 120-B, 120-B, 34Indian Evidence Act-Section 145, 32, 32 (1), 10