COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 236 of 565

High Courts02 Aug 2024

Kutumb Through Its Trustee Vs State Of NCT Of Delhi & Ors.

Delhi High Court · (2024) 08 DEL CK 2025

Delhi Fire Service Rules, 2010-Rule 33, 36, 37, 40, 38Delhi Jal Board Act, 1998-Preamble, Section 31Delhi Municipal Corporation Act, 1957-Section 42(a), 490

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High Courts02 Aug 2024Dismissed

Lata Bansal & Ors. Vs Raman Kumar Bansal & Ors.

Delhi High Court · (2024) 08 DEL CK 2031

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High Courts02 Aug 2024Dismissed

Puneet Arora Vs The State (NCT Of Delhi)

Delhi High Court · (2024) 08 DEL CK 2072

Cr.P.C., 1973-Section 482NDPS Act-Sections 22, 29Constitution of India-Article 21

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High Courts02 Aug 2024Dismissed

P (Complainant) Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 08 DEL CK 2073

Indian Penal Code, 1860-Sections 376, 328 and 506Code of Criminal Procedure, 1973-Sections 397, 482, 156(3), 200, 164, 161 and 190(1)(b)

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High Courts02 Aug 2024Dismissed

Bibhav Kumar Vs State Of NCT Of Delhi

Delhi High Court · (2024) 08 DEL CK 2076

Code of Criminal Procedure, 1973-Section 41, 41A, 41(1), 41(1)(b), 41(1)(b)(i), 438, 482, 201Constitution of India-Article 226, 21Indian Penal Code, 1860-Sections 308, 341, 354(B), 506, 509

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High Courts02 Aug 2024Dismissed

Delhi Cantonment Board Vs Deen Dayal Tanwar

Delhi High Court · (2024) 08 DEL CK 2078

Bhartiya Nagarik Suraksha Sanhita, 2023-Section 528Cantonment Act, 2006-Section 247, 235/236CrPC-Section 311

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High Courts02 Aug 2024Disposed Of

Rohit Singh Rawat Vs State & Anr.

Delhi High Court · 2022 INSC 827

Cr.P.C.-Section 482, 164, 91IPC-Section 376, 506, 377

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High Courts02 Aug 2024Disposed Of

Rakesh Kumar Sharma Vs Delhi High Court Through Registrar General

Delhi High Court · (2024) 08 DEL CK 2173

General Financial Rules, 2017-Rule 290Constitution of India-Article 148(5)

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High Courts02 Aug 2024Dismissed

Dr. D.S. Shankar Vs Union Of India & Ors.

Delhi High Court · (2024) 08 DEL CK 2243

Constitution of India-Article 226, 227CCS (CCA) Rules, 1965-Rule 29Administrative Tribunals Act, 1985-Section 22 (3) (f)

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High Courts02 Aug 2024Dismissed

Talim @ Talib Vs The State NCT Of Delhi

Delhi High Court · (2024) 08 DEL CK 2233

NDPS Act-Sections 19, 20, 24, 25, 27A, 29, 37, 50Code of Criminal Procedure, 1973-Section 439

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High Courts02 Aug 2024Allowed

Kaushalendra Pratap Singh Vs State NCT Of Delhi & Anr.

Delhi High Court · (2024) 08 DEL CK 2225

IPC-Section 376POCSO Act-Section 3, Clause (d) of Section 3, 4, 5, 6, 7, 9, 29CrPC-Section 161, 164, 439

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High Courts02 Aug 2024Dismissed

Sh. Gautam Kant Nimaan Vs N & Anr.

Delhi High Court · (2024) 08 DEL CK 2259

Cr.P.C-Section 125

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High Courts02 Aug 2024Dismissed

Kuldeep Singh Anand Vs Raman Preet Kaur & Anr.

Delhi High Court · (2024) 08 DEL CK 2253

Hindu Marriage ActCode of Criminal Procedure-Section 125

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High Courts02 Aug 2024Disposed Of

Nikhil Gupta Vs Principal Additional Director General DGGI Gurugram Zonal Unit

Delhi High Court · (2024) 08 DEL CK 2304

Central Goods and Services Tax Act, 2017-Section 83, 2(24), 3Central Goods and Services Tax Rules, 2017-Rule 159(5)Integrated Goods and Services Tax Act

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High Courts02 Aug 2024Dismissed

The Pr. Commissioner Of Income Tax -Central -1 Vs Karina Airlines International Ltd.

Delhi High Court · (2024) 08 DEL CK 1473

Income Tax Act, 1961-Sections 132, 132-A, 139, 144, 147, 148, 149, 151, 153, 153A, 153A(1), 153C, 153C(1); Explanation 1 to Section 153A; First Proviso to Section 153C(1); Second Proviso to Section 153A(1)Finance Act, 2017

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High Courts02 Aug 2024

EMCO Limited Vs Delhi Transco Limited

Delhi High Court · (2024) 08 DEL CK 1443

Arbitration and Conciliation Act, 1996-Section 29A(5), 29A(1), 29A(3), 29A(4), 32, 32(1), 32(2)(c), 14(1)(a), 14(1)(b), 15(2), 21, 23(4), 33, 34(4), 13, 14, 15

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High Courts02 Aug 2024