High Courts25 Jul 2025Disposed Of

Gagan Malhotra Vs State Govt Of NCT Of Delhi

Delhi High Court · (2025) 07 DEL CK 2049

Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 483, 180Code of Criminal Procedure, 1973-Section 439, 41A, 161Indian Penal Code, 1860-Section 376, 323, 354, 354(C), 506, 509, 341, 325, 34, 120B
High Courts25 Jul 2025Dismissed

Brand Protectors India Pvt. Ltd. Vs Anil Kumar

Delhi High Court · (2025) 07 DEL CK 2052

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 222, 223, 223(1), first proviso to Section 223(1), 225, 225(1), 225(2), 225(3), 227, 212Constitution of India, 1950-Article 227Code of Criminal Procedure, 1973-Section 200, 200(2), 202, 202(2), 203, 204, Chapter XVI, Chapter XVII
High Courts25 Jul 2025

Ses Ram Vs State Of NCT Delhi

Delhi High Court · (2025) 07 DEL CK 2054

BNSS, 2023-Section 483Criminal Procedure Code, 1973-Section 439, 161Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20/29, 50, 20, 42, 37
High Courts25 Jul 2025Allowed

Jawahar Lal Vs State

Delhi High Court · (2025) 07 DEL CK 0975

Criminal Procedure Code, 1973 - Section 161, 164, 313, 428Indian Penal Code, 1860 - Section 354D, 376, 376(2)(n), 506Protection of Children from Sexual Offences Act, 2012 - Section 4, 5(I), 6, 12
High Courts25 Jul 2025Allowed

Satkar Dabas Vs State Nct Of Delhi & Anr

Delhi High Court · (2025) 07 DEL CK 0974

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 323, 354, 354AProtection of Children from Sexual Offences Act, 2012 - Section 12