High Courts12 Jun 2025Disposed Of

Shakila Vs State (NCT Of Delhi) & Ors.

Delhi High Court · (2025) 06 DEL CK 1282

Constitution of India-Articles 21, 38, 39-A, 41, 51-AIndian Penal Code, 1860-Sections 34, 44, 147, 148, 149, 302, 307, 323, 324, 394, 397Bharatiya Nyaya Sanhita, 2023-Sections 2(14), 65, 70, 124(1)
High Courts12 Jun 2025Allowed

Manvir Singh Vs Union Of India & Ors.

Delhi High Court · (2025) 06 DEL CK 1277

BSF Rules, 1969-Rule 25, 173(8), Regulation 173Central Civil Services (Extraordinary Pension) Rules, 1939-Rule 3-A(2), 3(4), 8(3), Schedule 1-A
High Courts12 Jun 2025

RSPL Health Pvt. Ltd. Vs Sun Pharma Laboratories Limited & Anr.

Delhi High Court · (2025) 06 DEL CK 1310

Commercial Courts Act, 2015-Section 13Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2; Order 43; Order 39; Order 39 Rules 1, 2, 2A, 4 and 10Trade Marks Act, 1999-Section 2(h); Section 8; Section 11; Section 12; Section 12(1); Section 12(3); Section 18; Section 29; Section 29(1)-(9); Section 34; Section 46
High Courts12 Jun 2025

State Of Madhya Pradesh Vs K.M. Shukla & Anr.

Delhi High Court · (2025) 06 DEL CK 1296

Madhya Pradesh Reorganization Act, 2000All India Services (Death-cum-Retirement Benefits) Rules, 1958-Rule 19-CMadhya Pradesh Lok Parisar (Bedakhali) Adhiniyam, 1974-Section 7, 15
High Courts12 Jun 2025

Shabir Ahmed Shah Vs National Investigation Agency

Delhi High Court · 2023 INSC 534

National Investigation Agency Act, 2008-Section 21Indian Penal Code, 1860-Sections 120B, 121, 121A, 122, 123, 124AUnlawful Activities (Prevention) Act, 1967-Sections 13, 15, 16, 17, 18, 20, 38, 39, 40, 43D(5)
High Courts12 Jun 2025Allowed

Ashok Kumar Vs State

Delhi High Court · (2025) 06 DEL CK 1187

Code of Criminal Procedure, 1973-Section 374(2), 313Indian Penal Code, 1860-Section 328, 379, 411, 34
High Courts12 Jun 2025Disposed Of

State Of Madhya Pradesh Vs K.M. Shukla & Anr

Delhi High Court · (2025) 06 DEL CK 0614

Constitution of India, 1950 - Article 14Madhya Pradesh Lok Parisar (Bedakhali) Adhiniyam, 1974 - Section 7, 15All India Services (Death cum Retirement Benefits) Rules, 1958 - Rule 19C
High Courts12 Jun 2025Allowed

Ashok Kumar Vs State

Delhi High Court · (2025) 06 DEL CK 0613

Code of Criminal Procedure, 1973 - Section 313, 374(2)Indian Penal Code, 1860 - Section 34, 328, 379, 411
High Courts12 Jun 2025Dismissed

R. Santosh Vs One97 Communications Ltd

Delhi High Court · (2025) 06 DEL CK 0610

Code of Civil Procedure, 1908 - Order 7 Rule 11Commercial Courts Act, 2015 - Section 13Arbitration and Conciliation Act, 1996 - Section 8
High Courts12 Jun 2025Allowed

Manvir Singh Vs Union Of India & Ors

Delhi High Court · (2025) 06 DEL CK 0609

Border Security Force Rules, 1969 - Rule 25, 173(8)Central Civil Services (Extraordinary Pension) Rules, 1939 - Rule 3A(2), 8(3
High Courts12 Jun 2025Disposed Of

Shakila Vs State (Nct Of Delhi) & Ors

Delhi High Court · (2025) 06 DEL CK 0608

Constitution of India, 1950 - Article 21, 41, 51ABharatiya Nagrik Suraksha Sanhita, 2023 - Section 396Code of Criminal Procedure, 1973 - Section 2(y) 357, 357A, 372