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High Courts13 Aug 2026Dismissed

Pawan Kumar & Anr. Vs Kailash Chander Gupta & Ors.

Delhi High Court · (2026) 08 DEL CK 4059

Delhi Rent Control Act, 1958-Section 25B(VIII), 50, 14(1)(e), Third Schedule, 25-B, clause (e) of proviso to sub-section (1) of section 14, sub-section (4) of section 25B, 25B(8), 18, 17, 14(3), 14(1)(b), 17(2), 16, 14, 16(1), 14(1)(d), Sub-section (1) of Section 16, Sub-section (2), sub-section (3), sub-section (2) of Section 17Code of Civil Procedure-Section 151, Order I Rule 10 r/w section 151, I Rule 10, I Rule 10 CPCSlum Areas Improvement and Clearance Act
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High Courts13 Aug 2026Dismissed

CBI Vs Kishan Singh Verma

Delhi High Court · (2026) 08 DEL CK 4095

Code of Criminal Procedure, 1973-Sections 397/401, 482Prevention of Corruption Act, 1988-Section 13(2), 13(1)(e), 19, 19(2), 19(1), 7, 10, 11, 13 and 15, 19(3), 19(4)Delhi Development Authority (Salaries, Allowances and Conditions of Service) Regulations, 1961
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High Courts13 Aug 2026Allowed

Viresh Gangaram Joshi Vs The State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3522

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-sections 406, 417, 420, 465, 467, 468, 477A read with section 34, 120B, 477A, 405, 408, 409 and 420, part-A of the Schedule, 418, 419, 109, S.6, u/s 420, 409, 471, 421, 41, 417 of 420Securities Exchange Board of India Act, 1992-Section 26, 24 and 26, 11(1), 11(4), 11(4A), 11B(1), 11B(2), 11(5), 27, 24, 24A, 2(1)(a), 3, 15-F, 15F, 11, 11B, Chapter VI-A
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