High Courts29 Jul 2025Dismissed

CDR A Swapna Vs Union Of India & Ors

Delhi High Court · (2025) 07 DEL CK 1014

Constitution of India, 1950 - Article 226, 227Armed Forces Tribunal Act, 2007 - Section 3(o), 14(1), 14(2)Army Act, 1950 - Section 18
High Courts29 Jul 2025Dismissed

Vinit Goswami Vs State (Nct Of Delhi)

Delhi High Court · (2025) 07 DEL CK 1013

Constitution of India, 1950 - Article 22Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Code of Criminal Procedure, 1973 - Section 50
High Courts29 Jul 2025Allowed

Puran Prasad Vs State Of Nct Of Delhi

Delhi High Court · (2025) 07 DEL CK 0998

Constitution of India, 1950 - Article 226Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 302
High Courts29 Jul 2025iv Nagindas Ramdas v. Dalpatram Ichharam (1974) 1 SCC 242

Medha Patkar Vs V.K. Saxena

Delhi High Court · (2025) 07 DEL CK 0996

Constitution of India, 1950 - Article 21, 215Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 438, 442Criminal Procedure Code, 1973 - Section 156(3), 199, 202, 313, 357(3), 360, 360(1), 397, 401, 482