High Courts03 Jul 2025Disposed Of

Shri Satish Kumar Sakuja Vs M/s. Appolo Cranes Pvt. Ltd. & Ors.

Delhi High Court · (2025) 07 DEL CK 2586

CPC-Section 151; Order XIII-A Rule 1; Order XIII-A Rule 6; Order XIII-A Rule 7; Order XIIIA Rule 3; Order XIIIA Rule 6; Order XIIIA Rule 6(1)(b); Order XIIIA Rule 6(b); Order XIIIA Rule 7; Order XIIIA Rule 7(1); Order XIIIA Rule 7(2)(a)(i) to (iv); Order XIIIA Rule 7(2)(b); Order XV-A; Order XXXVII; Order 37 Rule 3Commercial Courts Act, 2015Ontario Rules of Civil Procedure
High Courts03 Jul 2025Dismissed

Pawan Kumar Paswan Vs State (NCT Of Delhi)

Delhi High Court · (2025) 07 DEL CK 2579

Protection of Children from Sexual Offences Act, 2012-Sections 6, 10, 29, 3, 5, 7 and 9Indian Penal Code, 1860-Sections 323, 506, 324, 363, 376, 342, 302 and 376(2)(g)Code of Criminal Procedure, 1973-Sections 428, 164, 294, 313, 374, 374(2) and 161
High Courts03 Jul 2025Dismissed

Dinesh Kumar Vs Subhash Singh

Delhi High Court · (2025) 07 DEL CK 2571

Code of Criminal Procedure, 1973-Sections 397, 401, 482, 357(1), 357(3), 421, 251, 313, 281Negotiable Instruments Act, 1881-Section 138, 143(1), 139, 118, 87Indian Evidence Act, 1872-Section 72, 73, 103
High Courts03 Jul 2025Dismissed

Khuja Agha Safi Vs Customs

Delhi High Court · (2025) 07 DEL CK 2599

Narcotic Drugs and Psychotropic Substances Act-Sections 8, 21, 23, 28, 37Code of Criminal Procedure-Section 207