High Courts02 Sept 2025Dismissed

Tasleem Ahmed Vs State Govt. Of NCT Of Delhi

Delhi High Court · (2025) 09 DEL CK 2100

Citizenship Amendment Act, 2019IPC-Sections 109, 114, 124A, 147, 148, 149, 153A, 186, 201, 212, 295, 302, 307, 341, 353, 395, 420, 427, 435, 436, 452, 454, 468, 471, 326A, 326B, 34, 120BArms Act, 1959-Sections 25, 27
High Courts01 Sept 2025Allowed

Mrs. Amrita Jain Vs State Of NCT, Delhi & Anr

Delhi High Court · 2023 INSC 1002

Indian Penal Code, 1860-Sections 498A, 406, 34, 302 read with 34Code of Criminal Procedure, 1973-Sections 190(1)(c), 190, 200, 202, 319, 397, 397(1), 401, 482, 483BNSS-Section 358
High Courts01 Sept 2025Dismissed

Himanshu Vs TCNS Clothing Co. Ltd

Delhi High Court · (2025) 09 DEL CK 1718

Negotiable Instruments Act, 1881-Section 138, 141, 141(1), 141(2), 142Code of Criminal Procedure, 1973-Section 482Essential Commodities Act, 1955-Section 3, 10
High Courts01 Sept 2025Allowed

Rajat Joon Vs Rajinder Singh Joon & Ors.

Delhi High Court · (2025) 09 DEL CK 1725

Code of Civil Procedure, 1908-Order XXIII Rule 3, XXII Rule 3Hindu Adoption and Maintenance Act, 1956-Section 12Hindu Succession Act, 1956-Schedule I