High Courts01 Apr 2025Disposed Of

Chhalimuddin Vs State NCT Of Delhi

Delhi High Court · (2025) 04 DEL CK 1989

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 528Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20, 29, 37, 50, 55
High Courts01 Apr 2025Disposed Of

Rakesh Kumar Vs Saraswati Devi

Delhi High Court · (2025) 04 DEL CK 1807

Constitution of India-Article 227Code of Civil Procedure, 1908-Section 16, 20, 21, 24, 24(1), 24(2), 24(5), Order 7 Rule 10, 7 Rule 11
High Courts01 Apr 2025Dismissed

Dhanpati @ Dhanwanti Vs State & Anr.

Delhi High Court · (2025) 04 DEL CK 1967

Code of Criminal Procedure, 1973-Sections 482, 156(3), 197, 200, 204, 245IPC-Sections 166A, 167, 193, 201, 203, 352, 464, 506, 120B, 376, 509, 220, 323, 330, 348, 506-B, 34
High Courts01 Apr 2025Allowed

S.C. Bajaj Vs State & Anr.

Delhi High Court · (2025) 04 DEL CK 1945

Negotiable Instruments Act, 1881-Section 138, 142, 139, 118Indian Evidence Act, 1872-Section 114(g), 114Income Tax Act, 1961-Section 269 SS
High Courts01 Apr 2025Allowed

Sanjay Banthiya Vs Jagbir Singh Malik @ J S Malik

Delhi High Court · (2025) 04 DEL CK 1912

Code of Criminal Procedure-Section 482, 200, 154, 190, 468, 468(2)Indian Penal Code, 1860-Section 500, 499, Explanation 4, 120B, 448, 406, 380, 384, 596, 418, 420, 468, 469, 471, 193, 182, 34, 211Evidence Act-Section 60