High Courts16 Dec 2025Allowed

Ankush @ Dal Chand Vs State Nct Of Delhi & Ors

Delhi High Court · (2025) 12 DEL CK 2761

Indian Penal Code, 1860-Sections 313, 323, 324, 376, 498A, 505Protection of Children from Sexual Offences Act, 2012-Section 6Prohibition of Child Marriage Act, 2006-Sections 9, 10
High Courts16 Dec 2025Dismissed

Afzal Hussain Vs Sana Khan

Delhi High Court · (2025) 12 DEL CK 2752

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438Protection of Women from Domestic Violence Act, 2005-Section 29, 23 (2)Cr.P.C.-Sections 397 and 401
High Courts16 Dec 2025Allowed

Mr. ABC Vs Border Security Force & Ors.

Delhi High Court · (2025) 12 DEL CK 3093

Human Immunodeficiency Virus and Acquired Immune Deficiency Syndrome (Prevention and Control) Act, 2017-Section 3(a)(i) and (ii), proviso to Section 3, 3(a), 3, 35, 43Rights of Persons with Disabilities Act, 2016-Section 20(4), 2(s), 20, 20(2)
High Courts16 Dec 2025Disposed Of

Ranjana Rajagopalan Vs Lt. Governor Of Delhi & Ors.

Delhi High Court · (2025) 12 DEL CK 3091

Delhi Co-operative Societies Rules, 2007-Rule 2(s), 19(1)(f), 22(1), 30, 91, 91(1), 93, Form 17, Form 17 Clause 4, Form 17 Clause 5, Form 17 Clause 7, Form 21, Form 22Constitution of India-Article 14, 19[1][c], 21, 300ADelhi Co-operative Societies Act, 2003-Section 2[g], 2(m), 6, Chapter IX, 22, 22(1), 22(1)(a), 22(2), 23, 25(1), 27, 28, 28(1), 74, 76, 76(1), 76(2), 76(4), 76(5), 78, 78(1), 78(2), 78(3), 78(4), 79, 80, 91, 137, 137(k)