COURT ARCHIVE

Delhi High Court judgments, 2024

1,837 judgments · page 17 of 92

High Courts07 Oct 2024Allowed

Aman Vs State Of Delhi And Anr

Delhi High Court · (2024) 10 DEL CK 0034

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 34, 109, 323, 342, 363, 365, 366A, 376, 506

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High Courts07 Oct 2024Allowed

Monu @ Vinesh Vs State (Govt. Of Nct Of Delhi)

Delhi High Court · (2024) 10 DEL CK 0033

Constitution of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 25, 27

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High Courts07 Oct 2024Allowed

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

Delhi High Court · (2024) 10 DEL CK 0032

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 34, 201, 302, 364, 365

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High Courts07 Oct 2024Disposed Of

M/s Saipem Triune Engineering Pvt. Ltd Vs Indian Oil Petronas Pvt Ltd

Delhi High Court · (2024) 10 DEL CK 0031

Constitution of India, 1950 — Article 142Code of Civil Procedure, 1908 — Section 151, Order 7 Rule 11Limitation Act, 1963 — Section 137

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High Courts07 Oct 2024Allowed

State (Nct Of Delhi) Vs Naresh Kumar

Delhi High Court · (2024) 10 DEL CK 0030

Indian Penal Code, 1860 — Section 279, 304A

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High Courts07 Oct 2024Disposed Of

Sh Rajesh Kumar Gupta Vs Sh Rajender & Ors

Delhi High Court · (2024) 10 DEL CK 0029

Arbitration and Conciliation Act, 1996 — Section 8, 11, 11(5), 11(6A), 12(2)

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High Courts07 Oct 2024Dismissed

Kartar Singh Kochhar Vs ICICI Bank Ltd

Delhi High Court · (2024) 10 DEL CK 0011

Transfer of Property Act, 1882 — Section 105, 106

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High Courts04 Oct 2024Dismissed

Mahesh Kumar Yadav Vs State Commissioner For Persons With Disabilities Nct Of Delhi And Ors

Delhi High Court · (2024) 10 DEL CK 0015

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High Courts04 Oct 2024Dismissed

Ramandeep Singh Vs State Of Nct Of Delhi

Delhi High Court · (2024) 10 DEL CK 0014

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 161Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21, 25, 29, 37, 37(1)(b), 52A, 67

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High Courts04 Oct 2024Dismissed