High Courts07 May 2025

Rahul Sharma Vs State NCT Of Delhi & Ors.

Delhi High Court · (2025) 05 DEL CK 2429

Code of Criminal Procedure, 1973-Section 482, 406, 407, 408, 309, 177 to 185, 197Bharatiya Nagrarik Suraksha Sanhita, 2023-Section 528, 448IPC-Sections 302, 341, 201, 147, 148, 120-B, 34
High Courts07 May 2025Allowed

Jyoti Vs State

Delhi High Court · (2025) 05 DEL CK 2443

IPC-Section 406/420/120B, 174ANegotiable Instruments Act-Section 138
High Courts07 May 2025Allowed

Suhavni Devi Vs Union Of India

Delhi High Court · (2025) 05 DEL CK 2509

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(b), 123(c), 124ACode of Criminal Procedure, 1973-Section 340
High Courts07 May 2025Disposed Of

Akash Bisht Vs State Govt. Of NCT Of Delhi

Delhi High Court · (2025) 05 DEL CK 2588

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 105, 43(5)Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20, 25, 29, 42, 50, 55, 37
High Courts07 May 2025Disposed Of

Cholpon Bisht Vs State Govt Of NCT Of Delhi

Delhi High Court · 2025 INSC 30

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 105, 43(5)Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20, 25, 29, 42, 50, 55, 37Registration of Foreigners Rules, 1992-Rule 3