High Courts23 Sept 2024Disposed Of
Dilsher Nepali & Anr. Vs State
Delhi High Court · (2024) 09 DEL CK 1390
Code of Criminal Procedure, 1973-Section 374, 482Indian Penal Code, 1860-Sections 307/34, 323/34Arms Act-Sections 25/54/59
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 152 of 565
High Courts23 Sept 2024Dismissed
Sayan Sasmal Minor Through Natural Guardian Ms Sampa Sasmal Mother Vs Director Of Education & Anr.
Delhi High Court · (2024) 09 DEL CK 1393
Constitution of India-Article 226
High Courts23 Sept 2024Dismissed
Bhumika Aggarwal Vs I.C.P.S. (The Institute Of Constitutional & Parliamentary Studies) & Ors.
Delhi High Court · (2024) 09 DEL CK 1374
Constitution of India-Article 226
High Courts23 Sept 2024
Shweta Vs Central Board Of Secondary Education & Anr.
Delhi High Court · (2024) 09 DEL CK 1373
Constitution of India-Articles 14, 21, 226Indian Evidence Act
High Courts23 Sept 2024Dismissed
Ravi Kumar Vs Department Of Space & Ors.
Delhi High Court · (2024) 09 DEL CK 1394
Constitution of India-Article 226, 227Right to Information Act, 2005Administrative Tribunals Act, 1985-Section 19
High Courts23 Sept 2024Dismissed
Girish Bhati Vs Narcotics Control Bureau
Delhi High Court · (2024) 09 DEL CK 1414
NDPS Act-Section 8(C), 22(C), 23(C), 29, 67, 37, 19, 24, 27ACode of Criminal Procedure, 1973-Section 439
High Courts23 Sept 2024Disposed Of
Smt. Usha Gupta Vs Commissioner Of CGST, Delhi South Commissionerate & Anr.
Delhi High Court · (2024) 09 DEL CK 1472
Central Goods and Services Tax Act, 2017-Section 74, 93Insolvency and Bankruptcy Code, 2016 (31 of 2016)TNGST Act, 2017-Section 93
High Courts23 Sept 2024Disposed Of
Anamika Vs Sudhanshu Kaushik
Delhi High Court · (2024) 09 DEL CK 0135
High Courts23 Sept 2024Disposed Of
Hapreet Singh Chadha Alias Shampy Vs Dwarka Nath Chandok And Sons Through Karta
Delhi High Court · (2024) 09 DEL CK 0134
High Courts23 Sept 2024Dismissed
Ms Ratan Chandra Spices And Food Products Pvt Ltd & Anr Vs Kamini Bhatia Proprietor. Of Ms Mahima Herbs And Anr
Delhi High Court · (2024) 09 DEL CK 0133
Code of Civil Procedure, 1908 — Section 151
High Courts23 Sept 2024Disposed Of
Dinesh Vs Birla Sun Life Insurance Company Limited
Delhi High Court · (2024) 09 DEL CK 0132
Constitution of India, 1950 — Article 227
High Courts23 Sept 2024Dismissed
Anil Shah Vs Union Of India & Anr
Delhi High Court · (2024) 09 DEL CK 0034
Railway Claims Tribunal Act, 1987 — Section 16, 23Railways Act, 1989 — Section 123(c), 124A
High Courts20 Sept 2024
Biotyx Medical (Shenzhen) Co. Ltd Vs The Assistant Controller Of Patents And Designs
Delhi High Court · (2024) 09 DEL CK 1599
Patent Act, 1970-Section 15, 2(1)(j), 3(d), 3(f), 13(1)(b), 2(1)(ja), 12
High Courts20 Sept 2024Dismissed
Swati Maliwal Vs State
Delhi High Court · (2024) 09 DEL CK 1638
Code of Criminal Procedure, 1973-Section 397, 482, 161, 173(6), 173(2), 227, 228Indian Penal Code, 1860-Section 120B, 409, 403, 477-APrevention of Corruption Act, 1988-Section 13, 13(1), 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2)
High Courts20 Sept 2024Dismissed
Atul Pundhir Vs M/s The Delhi Group & Anr.
Delhi High Court · (2024) 09 DEL CK 1641
Negotiable Instruments Act, 1881-Section 118, 118(a), 138, 139Code of Criminal Procedure, 1973-Section 293, 313, 378Evidence Act-Section 114
High Courts20 Sept 2024Dismissed
Mr. Anil Kulshrestha Vs M/s. FIITJEE Ltd.
Delhi High Court · (2024) 09 DEL CK 1642
Negotiable Instruments Act, 1881-Section 138, 139, 20, 87Indian Contract Act, 1872-Section 23Code of Criminal Procedure, 1973-Section 482
High Courts20 Sept 2024Dismissed
Satbir Vs State GNCTD
Delhi High Court · (2024) 09 DEL CK 1643
Indian Evidence Act, 1872-Section 45Juvenile Justice (Care and Protection of Children) Rules, 2007-Rule 12(3)(b), 12CrPC-Section 164
High Courts20 Sept 2024Partly Allowed
Shukla Chakraborty Vs Snehanshu Das Pandit
Delhi High Court · (2024) 09 DEL CK 1644
Indian Penal Code, 1860-Sections 191, 193, 199, 209, 195Code of Criminal Procedure, 1973-Sections 125, 195, 195(1)(b), 340
High Courts20 Sept 2024Disposed Of
Smt Shobha & Anr. Vs Shri Jai Sachdeva @ Jai Dayal
Delhi High Court · (2024) 09 DEL CK 1645
Code of Criminal Procedure, 1973-Section 125, 125(4), 482, 127Constitution of India-Article 15(3), 39
High Courts20 Sept 2024Dismissed
Manish Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1646
Code of Criminal Procedure, 1973-Section 125, 125(4)Constitution of India-Article 15(3), 39