High Courts30 Jan 2026Disposed Of

State Bank Of India Vs V .C Jain

Delhi High Court · (2026) 01 DEL CK 1487

Constitution of India, 1950-Article 226Prevention of Corruption Act, 1988- 7, 13(1)(d), 13(2)Banking Regulations Act, 1949- Section 10(1)(b)(i), 10(1)(b)(ii)
High Courts29 Jan 2026Disposed Of

Vijay Gupta Vs State (NCT of Delhi)

Delhi High Court · 2025 INSC 162

Bharatiya Nyaya Sanhita, 2023-Section 65(2)Protection of Children from Sexual Offences Act, 2012-Sections 6, 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts29 Jan 2026Disposed Of

Ravi Kumar Vs State

Delhi High Court · (2026) 01 DEL CK 2263

Indian Penal Code, 1860-Sections 363, 366, 376, 506 (including the proviso to Section 376)Cr.P.C.-Sections 164, 313Criminal Law (Amendment) Act, 1983
High Courts29 Jan 2026Allowed

Romesh Sharma Vs The State

Delhi High Court · 2009 INSC 1421

Code of Criminal Procedure, 1973-Section 397, 401, 161Indian Penal Code-Section 120A, 120B, 302Constitution of India-Article 14, 21, 20(3)
High Courts29 Jan 2026Dismissed

State Of NCT Of Delhi Vs Bhagat & Ors.

Delhi High Court · (2026) 01 DEL CK 2278

Code of Criminal Procedure, 193-Section 378(1)Indian Penal Code, 1860-Sections 328, 392, 397, 411, 34, 365, 332, 353, 307, 394Arms Act, 1959-Sections 25, 27, 54, 59, 39
High Courts29 Jan 2026Dismissed

Bhoop Singh Vs State C.B.I.

Delhi High Court · (2026) 01 DEL CK 2562

Code of Criminal Procedure, 1973-Section 374(2), 313, 232, 394(2), 161Prevention of Corruption Act, 1988-Section 7, 13(2) read with Section 13(1)(d), 20IPC-Section 323, 325, 34