High Courts26 Aug 2025Dismissed

X Vs State (NCTD) And Anr.

Delhi High Court · (2025) 08 DEL CK 1937

Indian Penal Code-Section 376(2)(f), 376(2)(n), 376, 377, 506POCSO Act-Section 3, 5, 6, 29Cr.P.C.-Section 164, 428
High Courts25 Aug 2025Disposed Of

University Of Delhi Vs Neeraj & Anr

Delhi High Court · (2025) 08 DEL CK 2134

Right to Information Act, 2005-Section 2(h), 2(j), 4, 4(1)(b), 4(1)(b)(xvii), 4(1)(c), 5(2), 5(3), 5(4), 5(5), 6, 6(1), 6(2), 6(3), 7, 7(1), 8 to 11, 8, 8(1), 8(1)(a), 8(1)(c), 8(1)(d), 8(1)(e), 8(1)(i), 8(1)(j), 9, 11, 18, 18(1), 19, 19(5), 19(8)(a), 19(8)(iv), 20, 22Constitution of India-Article 19(1)(a), 19(2), 21Representation of the People Act, 1951
High Courts25 Aug 2025Disposed Of

Rama Luthra Vs Deepali Malik & Ors.

Delhi High Court · (2025) 08 DEL CK 1621

Code of Civil Procedure, 1908-Order XXXVII, XXXVII Rule 2(3), XXXVII Rule 3(1), XXXVII Rule 3(5), 17, Section 50, 115Negotiable Instruments Act-Section 29, 30, 57