High Courts01 Jul 2024Allowed
Manoj Kumar Vs State NCT Of Delhi
Delhi High Court · (2024) 07 DEL CK 2080
Code of Criminal Procedure, 1973-Section 397, 482, 227, 401Indian Penal Code, 1860-Section 306, 107
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Delhi High Court judgments, 2024
11,287 judgments · page 290 of 565
High Courts01 Jul 2024
Zeng Shanghai Vs Directorate Of Revenue Intelligence
Delhi High Court · (2024) 07 DEL CK 2075
Cr.P.C-Section 482, 167(2)Constitution of India-Article 226, 227
High Courts01 Jul 2024Disposed Of
Soni & Anr. Vs State NCT Of Delhi & Ors.
Delhi High Court · (2024) 07 DEL CK 2074
Cr.P.C-Section 482Constitution of India-Article 226
High Courts01 Jul 2024Dismissed
Zeeshan Haider & Anr. Vs Directorate Of Enforcement
Delhi High Court · (2024) 07 DEL CK 2655
Code of Criminal Procedure, 1973-Section 439Prevention of Money Laundering Act, 2005-Section 2(l)(u), 3, 4, 19, 24, 45, 45(1), 45(1A), 45(2), 50, 71Indian Penal Code, 1860-Section 120B
High Courts01 Jul 2024Dismissed
Kalvakuntla Kavitha Vs Central Bureau Of Investigation
Delhi High Court · (2024) 07 DEL CK 2659
Prevention of Money Laundering Act, 2002-Section 3, 4, 24, 45, 45(1), proviso to Section 45, 50, 71Indian Penal Code, 1860-Sections 120B, 477APrevention of Corruption Act, 1988-Sections 7, 7A, 8
High Courts01 Jul 2024Dismissed
Shri Anand Kumar Kapur Vs Union Of India & Ors.
Delhi High Court · (2024) 07 DEL CK 2661
Code of Criminal Procedure, 1973-Section 482, 313, 300Prevention of Money Laundering Act, 2002-Section 44, 45, 45(1), 3, 4, 2(1)(u), 2(1)(v), 5(1), SchedulePrevention of Corruption Act, 1988-Section 13, 13(1)(e), 13(2), 7
High Courts01 Jul 2024Dismissed
Pintu Das Vs State Govt Of NCT Of Delhi
Delhi High Court · (2024) 07 DEL CK 2685
Indian Penal Code, 1860-Sections 354C, 509Protection of Children from Sexual Offences Act, 2012-Sections 12, 11Cr.P.C-Sections 164, 313
High Courts01 Jul 2024Dismissed
M/S ATS Infrastructure Limited & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 07 DEL CK 2684
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 173, 173(2), 156(1), 155(2), Chapter XIVIndian Penal Code, 1860-Sections 406, 420, 120B
High Courts01 Jul 2024
Rakesh Yadav & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 07 DEL CK 2683
Code of Criminal Procedure, 1973-Section 482, 161, 164, 156(1), 155(2)Indian Penal Code, 1860-Section 376, 377, 323, 509, 34, 380Constitution of India-Article 226
High Courts01 Jul 2024Disposed Of
Sh. Rohit Gautam & Anr. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 07 DEL CK 2681
Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 354(A)(1), 354A, 354D, 509, 34
High Courts01 Jul 2024
ATS Infrastructure Limited & Ors. Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 07 DEL CK 2680
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 156(1), 155(2), 173, 173(2), Chapter XIVIndian Penal Code, 1860-Section 406, 409, 420, 120B
High Courts01 Jul 2024Dismissed
ATS Infrastructure Limited & Ors. Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 07 DEL CK 2678
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 156(1), 155(2), 173, 173(2), Chapter XIVIndian Penal Code, 1860-Section 406, 420, 120B
High Courts01 Jul 2024
Bibhav Kumar Vs State Of NCT Of Delhi
Delhi High Court · (2024) 07 DEL CK 2677
Constitution of India-Article 226, 21, 22, Part IIICode of Criminal Procedure, 1973-Section 482, 41A
High Courts01 Jul 2024Disposed Of
Vikash Kumar Vs State NCT Of Delhi
Delhi High Court · (2024) 07 DEL CK 2698
CrPC-Section 482Delhi Prevention of Defacement of Public Property Act, 2007-Section 3Constitution of India-Article 21
High Courts01 Jul 2024Dismissed
Gurpreet Singh & Ors. Vs Protection Officer & Anr.
Delhi High Court · (2024) 07 DEL CK 2729
Protection of Women from Domestic Violence Act, 2005-Sections 12, 18, 19, 20, 22, 23, 29Code of Criminal Procedure-Section 125
High Courts01 Jul 2024Disposed Of
Dongguan Huali Industries Co. Ltd. Vs Anand Aggarwal & Ors.
Delhi High Court · (2024) 07 DEL CK 2735
Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2, Section 151Trade Marks Act, 1999-Sections 27, 27(2), 28, 31, 34, 11(2)
High Courts01 Jul 2024Dismissed
M/s. First Global Stock Broking Pvt. Ltd. Vs Tarun Gupta
Delhi High Court · (2024) 07 DEL CK 2759
Arbitration & Conciliation Act, 1996-Section 37(1)(c), 34, 34(2), 34(2A)National Stock Exchange of India Ltd. (F&O Segment) Trading Regulations, 2000-Regulation 3.4.1
High Courts01 Jul 2024
Navigators Visa Global Logistics Ltd Vs Thermoking Thr Its Proprietor Pradeep Khanna
Delhi High Court · (2024) 07 DEL CK 2758
Companies Act, 1956Commercial Courts Act, 2015-Section 12AIncome Tax Act, 1961-Section 40A(3)
High Courts01 Jul 2024Disposed Of
Pankaj Mittal Vs Union Of India & Anr.
Delhi High Court · (2024) 07 DEL CK 2755
Central Goods and Services Tax Act, 2017-Section 39
High Courts01 Jul 2024Disposed Of
M/s. Prime Accounting Solution Through Its Proprietor Ms. Gurmeet Kaur Vs Union Of India & Ors.
Delhi High Court · (2024) 07 DEL CK 2753
Central Goods and Services Tax Act, 2017-Section 39