COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 127 of 565

High Courts07 Oct 2024Allowed

Aman Vs The State Of Delhi & Anr.

Delhi High Court · (2024) 10 DEL CK 2270

Code of Criminal Procedure, 1973-Section 439, 164Indian Penal Code, 1860-Sections 363, 365, 342, 323, 506, 376, 366A, 34, 109Protection of Children from Sexual Offences Act, 2012-Section 6, 29

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High Courts07 Oct 2024Dismissed

Islam Vs State Of NCT Of Delhi

Delhi High Court · 2020 INSC 620

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(c)CrPC-Section 438

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High Courts07 Oct 2024Allowed

Bhupender @ Rohit Vs State (Govt. Of Nct Of Delhi)

Delhi High Court · (2024) 10 DEL CK 1964

Indian Penal Code, 1860-Section 365, 34, 364, 302, 201Constitution of India-Article 21CrPC-Section 161

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High Courts07 Oct 2024Allowed

Monu @ Vinesh Vs The State Of NCT Of Delhi

Delhi High Court · (2024) 10 DEL CK 1965

Indian Penal Code, 1860-Sections 302, 34Arms Act, 1959-Sections 25, 27Constitution of India-Article 21

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High Courts07 Oct 2024Disposed Of

Aryans College Of Education (Aryans Educational & Charitable Trust) Vs National Council For Teacher Education & Anr.

Delhi High Court · (2024) 10 DEL CK 1966

National Council for Teacher Education Act, 1993-Section 14, 18Code of Civil Procedure, 1908-Section 20Constitution of India-Article 226, 226(1), 226(2), 226(1A), 32, 227, Part III

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High Courts07 Oct 2024Allowed

Pushpender @ Pushi Vs State Of NCT Of Delh

Delhi High Court · (2024) 10 DEL CK 1970

Indian Penal Code, 1860-Section 302Constitution of India-Article 21

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High Courts07 Oct 2024Allowed

Sumit Vs State NCT Of Delhi

Delhi High Court · (2024) 10 DEL CK 1971

Indian Penal Code, 1860-Section 302, 120B, 201, 34Constitution of India-Article 21

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High Courts07 Oct 2024Disposed Of

Mr. Devasia Thomas & Anr. Vs Government Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 10 DEL CK 1987

Indian Penal Code, 1860-Section 304-AConstitution of India-Article 226, 21Electricity Act, 2003-Section 161

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High Courts07 Oct 2024Dismissed

Mohd Haroon Vs North Municipal Corporation Of Delhi & Ors.

Delhi High Court · (2024) 10 DEL CK 2003

CPC-Order XXVI Rule 9Constitution of India-Article 227

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High Courts07 Oct 2024Dismissed

Kartar Singh Kochhar Vs ICICI Bank Ltd.

Delhi High Court · (2024) 10 DEL CK 2020

Commercial Courts Act, 2015-Section 2(1)(c)(vii)Transfer of Property Act, 1882-Section 105, 106, 107

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High Courts07 Oct 2024Disposed Of

Parima Vinocha Vs Sona Sharma

Delhi High Court · (2024) 10 DEL CK 2031

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High Courts07 Oct 2024Disposed Of

Fiitjee Ltd Vs K K Sureshkumar

Delhi High Court · (2024) 10 DEL CK 2032

Constitution of India-Article 227

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High Courts07 Oct 2024Disposed Of

Diwakar Batra Vs State & Ors.

Delhi High Court · (2024) 10 DEL CK 2033

Indian Succession Act, 1925-Section 276CPC-Order XXXII Rule 15, Rule 3 sub Rule 2, 5, Section 151

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High Courts07 Oct 2024Allowed

Munija & Ors. Vs Union Of India

Delhi High Court · (2024) 10 DEL CK 2034

Railway Claims Tribunal Act, 1987-Section 16, 23Railways Act, 1989-Section 2 (29), 123(c), 124-AMotor Vehicles Act, 1988-Section 163-A

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High Courts07 Oct 2024Dismissed

Smt Vandana Bagla Vs M/s. M Cars Studio & Ors.

Delhi High Court · (2024) 10 DEL CK 2035

Arbitration and Conciliation Act, 1996-Section 8

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High Courts07 Oct 2024Allowed

Lekh Raj Vs Ram Kishan (Since Deceased) Thr Lrs

Delhi High Court · (2024) 10 DEL CK 2036

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High Courts07 Oct 2024Disposed Of

M/S Nimbit Buildcon Pvt Ltd Vs Malini Sehgal

Delhi High Court · (2024) 10 DEL CK 2125

Contempt of Courts Act, 1971-Sections 10, 11, 12, 20, 23, 2(b)Limitation Act, 1963-Section 14Limitation Act, 1908

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High Courts07 Oct 2024Dismissed

M/s A.B. Creations & Anr. Vs M/s Bhan Textiles Pvt. Ltd.

Delhi High Court · (2024) 10 DEL CK 2129

Code of Civil Procedure, 1908-Section 115, Order VII Rule 11, XXXVIICompanies Act, 2013-Section 248(1) to (5), 248(6), 248(7), 248(8), 250Companies Act, 1956-Section 433(e), 506(5), 560(5), 560(6)

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High Courts07 Oct 2024

St. Stephan College Vs Vikash Gupta & Ors.

Delhi High Court · (2024) 10 DEL CK 2137

Contempt of Courts Act, 1971-Section 12Constitution of India-Article 30, 30(1)

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High Courts07 Oct 2024Dismissed

Shri Raj Kumar Vs Shri Anish Dayal Singh & Ors.

Delhi High Court · (2024) 10 DEL CK 2140

Contempt of Courts Act, 1971-Section 10, 12, 20, 23

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