High Courts05 Aug 2026Dismissed

Dr. Poonam Mishra Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 08 DEL CK 4065

Medical Termination of Pregnancy Act, 1971-Section 3, 3(2), 3(4)(a), 3(4)(b), 6, 7, 8, 3(4)Indian Penal Code, 1860-Sections 312 to 316, 90, 376/313/506/34, 376AB/312/201/506/34, 313 and 201, 313Medical Termination of Pregnancy Regulations, 2003-Form-I, Rule 9, Form C, 3
High Courts05 Aug 2026Dismissed

Harbans Singh Gill Vs Central Bureau Of Investigation

Delhi High Court · (2026) 08 DEL CK 4100

Code of Criminal Procedure, 1973-Section 482, 265B, 397, 397(3), 399(3), 372, 397(2), 398, 401, 483, 397(1), 401(1), 401(2), 401(3), 401(4), 401(5)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 438(3), 440(3), 438, 413, 5821898 Code
High Courts05 Aug 2026Appeal is partly allowed

Vikram @ Tannu Vs State

Delhi High Court

Criminal Procedure Code, 1973-Section 374(2)Indian Penal Code, 1860-Sections 394, 397, 457Arms Act, 1959-Sections 25 and 27
High Courts05 Aug 2026Petition dismissed

Dr. Poonam Mishra Vs State Of NCT Of Delhi

Delhi High Court · 2022 INSC 1152

Medical Termination of Pregnancy Act, 1971-Section 3, Section 3(2), Section 3(4)(a), Section 3(4)(b)Indian Penal Code, 1860-Sections 312 to 316POCSO Act
High Courts04 Aug 2026Disposed Of

Hurba Petro & Ors. Vs Union Of India & Ors.

Delhi High Court · (2026) 08 DEL CK 4403

National Investigation Agency Act, 2008-Section 21, 21(1), 21(2), 21(3), 21(4), 21(5)Unlawful Activities (Prevention) Act, 1967-Section 18, 43D, 43D(2), 43D(2)(b)Code of Criminal Procedure, 1973-Section 167, 378(3), 482