COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 169 of 565

High Courts11 Sept 2024Disposed Of

Ram Kishan Vs State NCT Of Delhi

Delhi High Court · (2024) 09 DEL CK 0104

Constitution of India, 1950 — Article 14, 21Code of Criminal Procedure, 1973 — Section 309, 436ANarcotic Drugs and Psychotropic Substance Act, 1985 — Section 20, 37, 37(1)(b)(ii), 50, 52A, 53

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High Courts11 Sept 2024Disposed Of

Neeraj Kumar Pandey Vs Union Of India And Ors

Delhi High Court · (2024) 09 DEL CK 0102

Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section120B, 420, 466, 468, 473, 474, 476

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High Courts11 Sept 2024Disposed Of

Anita Goyal & Anr Vs StateVarun Batta

Delhi High Court · (2024) 09 DEL CK 0101

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High Courts11 Sept 2024Dismissed

Manav Mandir Mission Trust Vs Union Of India & Ors

Delhi High Court · (2024) 09 DEL CK 0100

Code of Civil Procedure, 1908 — Section 151, Order 47Land Acquisition Act, 1894 — Section 48(1)

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High Courts11 Sept 2024Disposed Of

Sikandar Kumar Verma Vs Union Of India And Ors

Delhi High Court · (2024) 09 DEL CK 0098

Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 201, 302

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High Courts11 Sept 2024Disposed Of

Raj Kumar Tiwari Vs M/s ICICI Lombard General Insurance Co. Ltd. And Anr

Delhi High Court · (2024) 09 DEL CK 0097

Constitution of India, 1950 — Article 226

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High Courts11 Sept 2024Disposed Of

Bhooma Devi Vs Janki Devi

Delhi High Court · (2024) 09 DEL CK 0096

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High Courts11 Sept 2024Disposed Of

National Health Authority Vs M/s Intermarc

Delhi High Court · (2024) 09 DEL CK 0095

Arbitration and Conciliation Act, 1996 — Section 34

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High Courts11 Sept 2024Disposed Of

Ajay Jain & Anr Vs M/s Sood Resins And Polymers

Delhi High Court · (2024) 09 DEL CK 0094

Limited Liability Partnership Act, 2008 — Section 3, 27, 28

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High Courts11 Sept 2024Disposed Of

Kanchan Singh Vs Bula Mukherjee & Ors

Delhi High Court · (2024) 09 DEL CK 0093

Constitution of India, 1950 — Article 226

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High Courts11 Sept 2024Disposed Of

Sonia Vs State (Govt Of Nct Of Delhi) And Ors

Delhi High Court · (2024) 09 DEL CK 0092

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High Courts11 Sept 2024Disposed Of

Court On Its Own Motion Vs Abhinav Kathuria

Delhi High Court · (2024) 09 DEL CK 0091

Contempt of Courts Act, 1971 — Section 15(2)

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High Courts11 Sept 2024Allowed

Deepak Chaturvedi Vs Union Of India And Ors

Delhi High Court · (2024) 09 DEL CK 0089

Constitution of India, 1950 — Article 226

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High Courts11 Sept 2024Disposed Of

Mohammad Haneef Mohammad Ishaque Vs State Of Nct Delhi Through Acp South East

Delhi High Court · (2024) 09 DEL CK 0088

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 34, 120B, 153A, 153B, 174

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High Courts11 Sept 2024Disposed Of

Arun Ramchandran Pillai Vs Directorate Od Enforcement

Delhi High Court · (2024) 09 DEL CK 0087

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 167(2), 439Indian Penal Code, 1860 — Section 120B

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High Courts11 Sept 2024Disposed Of

Sharmila Jain Vs Delhi Devlopment Authoruty

Delhi High Court · (2024) 09 DEL CK 0086

Constitution of India, 1950 — Article 226

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High Courts11 Sept 2024Allowed

Satish Chand Jain Vs Assistant Commissioner Of Income Tax, Circle 52(1), Delhi & Anr

Delhi High Court · (2024) 09 DEL CK 0085

Income Tax Act, 1961 — Section 143(3), 144B, 147, 148, 148A, 148A(b), 148A(d)

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High Courts11 Sept 2024Disposed Of

Spicejet Imited Vs Team France 01 S.A.S.

Delhi High Court · (2024) 09 DEL CK 0082

Civil Procedure Code, 1908 — Section 151, Order 2 Rule 2, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 7Commercial Courts Act, 2015 — Section 12ACourt Fees Act, 1870 — Section 7(iii)

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High Courts10 Sept 2024Dismissed

Delhi Development Authority Vs Vaibhav Malik & Ors.

Delhi High Court · (2024) 09 DEL CK 1566

Constitution of India-Article 226, 309Right to Information Act, 2005Central Secretariat Service Rules, 2009-Rule 12(2)(a), 12(2)(c)

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High Courts10 Sept 2024Disposed Of

Kaira District Cooperative Milk Producers Union Ltd & Anr. Vs Bio Logic And Psychotropics India Private Ltd & Anr.

Delhi High Court · (2024) 09 DEL CK 1606

Bombay Cooperative Societies Act, 1925Gujarat Cooperative Societies Act, 1961

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