High Courts17 Jan 2026Dismissed

Somnath Bharti Vs Shri Satish Upadhyay

Delhi High Court · (2026) 01 DEL CK 2493

Representation of the People Act, 1951-Section 80, 80A, 81, 82, 82(b), 86, 86(1), 86(4), 86(5), 87, 87(1), 100(1), 100(1)(b), 100(1)(d), 101, 117, 15, 123, 123(1), 123(1)(A), 123(1)(A)(a), 123(1)(B), 123(1)(B)(b), 123(2), 123(5), 127A, 130, 78Limitation Act, 1963-Section 29(2), 4 to 25Code of Civil Procedure, 1908-Order 6 Rule 17, 1 Rule 10, VI Rule 17, I Rule 10
High Courts17 Jan 2026Dismissed

Pratap Chandra Vs Mr. Manish Sisodia & Ors.

Delhi High Court · (2026) 01 DEL CK 2496

Representation of the People Act, 1951-Section 8, 33, 33(1), 33A, 80, 81, 83, 83(1)(a), 83(b), 87, 100, 100(1)(d), 100(1)(d)(iv), 101, 123, 123(2), 125, 125-A, 126Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(a), VII Rule 11(d)Prevention of Insult to National Honour Act, 1971
High Courts17 Jan 2026Dismissed

Pratap Chandra Vs Mr. Manish Sisodia & Ors

Delhi High Court · (2026) 01 DEL CK 1395

Code of Civil Procedure, 1908- Order 7 Rule 11, Order 7Rule 11(a), Order 7 Rule 11(d)Representation of the People Act, 1951- Section 33A, 80, 81, 83, 83(a), 83(b), 83(1)(a), 87, 100, 100(1)(d), 100(1)(d)(iv), 101, 123, 123(2), 125, 126Conduct of Election Rules, 1961- Rule 4A
High Courts17 Jan 2026Dismissed

Bittu @ Rajesh Vs State

Delhi High Court · (2026) 01 DEL CK 1392

Code of Criminal Procedure, 1973- Section 164, 232, 313, 374(2), 428Indian Penal Code, 1860- Section 376(2)(f), 377, 506Protection of Children from Sexual Offences Act, 2012- Section 4, 5(j)(ii), 5(n), 5(p), 6