CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments, 2024

1,837 judgments · page 3 of 92

High Courts16 Dec 2024Dismissed

Muzaz @ Azad Vs State (Govt. Of N.C.T Of Delhi)

Delhi High Court · (2024) 12 DEL CK 0057

Code of Criminal Procedure, 1973 — Section 161, 164Indian Penal Code, 1860 — Section 354B, 376(2)(i), 376(2)(n), 376AB, 506Protection of Children from Sexual Offences Act, 2012 — Section 5(l), 5(m), 6, 9(l), 9(m), 10, 11, 29
Read judgment
High Courts16 Dec 2024Disposed Of

M/s Kamdhenu Enterprises Vs State Of Nct Of Delhi & Anr

Delhi High Court · (2024) 12 DEL CK 0053

Constitution of India, 1950 — Article 215Land Acquisition Act, 1894 — Section 4(1), 5, 5A, 6, 11, 17(1), 17(4)The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)
Read judgment
High Courts13 Dec 2024Disposed Of

Satish Kumar Vs State

Delhi High Court · (2024) 12 DEL CK 0045

Code of Criminal Procedure, 1973 — Section 313, 428Indian Penal Code, 1860 — Section 376, 376(2)(g), 451, 506
Read judgment
High Courts12 Dec 2024Allowed

State Nct Of Delhi Vs Anamul Ansari & Ors

Delhi High Court · (2024) 12 DEL CK 0058

Constitution of India, 1950 — Article 21, 133(1), 134, 136, 226, 227Code of Civil Procedure, 1908 — Section 115Special Courts Act, 1979 — Section 11(1)
Read judgment
High Courts12 Dec 2024Allowed

Shamima Khatoon Vs State

Delhi High Court · (2024) 12 DEL CK 0048

Code of Criminal Procedure, 1973 — Section 161, 313, 374Indian Penal Code, 1860 — Section 34, 302Evidence Act, 1872 — Section 25, 106
Read judgment
High Courts11 Dec 2024Disposed Of

Manat Lamba Vs Nikhil Kapur

Delhi High Court · (2024) 12 DEL CK 0036

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151Guardians and Wards Act, 1890 — Section 12
Read judgment
High Courts11 Dec 2024Dismissed

Union Of India Vs Ashish Anan

Delhi High Court · (2024) 12 DEL CK 0035

Constitution of India, 1950 — Article 226, 227, 311(2)Code of Criminal Procedure, 1973 — Section 41A, 160, 164(5)Indian Penal Code, 1860 — Section 120B, 201, 384, 506
Read judgment
High Courts11 Dec 2024Dismissed

Ranjita Betarbet Vs Subir Banerjee

Delhi High Court · (2024) 12 DEL CK 0034

Code of Civil Procedure, 1908 — Section 115, 151, Order 7 Rule 11, Order 7 Rule 11(b)Maintenance and Welfare of Parents and Senior Citizens Act, 2008 — Section 22(1)
Read judgment