COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 319 of 565

High Courts22 May 2024Dismissed

M/S Apeksha International & Anr. Vs Employee State Insurance Corporation

Delhi High Court · (2024) 05 DEL CK 3454

Cr.P.C.-Section 482Constitution of India-Article 227Employee State Insurance Act, 1948-Section 2(8), 2(14), 38, 39, 53, 84, 85, 85(g), Regulations 11, 12, 14

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High Courts22 May 2024Dismissed

Central Bureau Of Investigtation Vs R. Vasudevan & Ors.

Delhi High Court · (2024) 05 DEL CK 3426

CrPC, 1973-Section 91, 311, 232, 102, 207, 353(1), 173, 242, 243, 313, 319(1)Indian Evidence Act, 1872-Section 65B, 65-B, 65B(4), 165Constitution of India-Article 21, 227

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High Courts22 May 2024Dismissed

Central Bureau Of Investigtation Vs R. Vasudevan & Ors.

Delhi High Court · (2024) 05 DEL CK 0140

Constitution of India, 1950 — Article 21, 227Code of Criminal Procedure, 1973 — Section 91, 102, 173, 207, 232, 242, 243, 311, 313, 319(1), 353(1)Evidence Act, 1872 — Section 65B, 65B(4), 165

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High Courts22 May 2024Disposed Of

Arihant Jain And Ors. Vs State Of Nct Of Delhi And Anr

Delhi High Court · (2024) 05 DEL CK 0139

Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 406, 498A

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High Courts22 May 2024Disposed Of

Guizar Islam & Ors. Vs State Of Gnct & Anr.

Delhi High Court · (2024) 05 DEL CK 0138

Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 406, 498A, 506

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High Courts22 May 2024Disposed Of

Faizan Qureshi & Ors. Vs State Of Govt Of Nct Delhi Through Sho Darya Ganj, New Delhi & Anr

Delhi High Court · (2024) 05 DEL CK 0137

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 354D, 506, 509

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High Courts22 May 2024Disposed Of

Raj Kumar Pandey And Ors Vs State Nct Of Delhi And Ors

Delhi High Court · (2024) 05 DEL CK 0136

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 377, 406, 498ADowry Prohibition Act, 1961 — Section 4

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High Courts22 May 2024Allowed

Raj Kumar Vs State

Delhi High Court · (2024) 05 DEL CK 0135

Code of Criminal Procedure, 1973 — Section 313, 374Indian Penal Code, 1860 — Section 34, 304B, 498A

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High Courts22 May 2024Allowed

Chand Ram Public School Vs Union Of India & Ors

Delhi High Court · (2024) 05 DEL CK 0134

Constitution of India, 1950 — Article 324Motor Vehicles Act, 1939 — Section 50Imports & Exports (Control) Act, 1947 — Section 4M

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High Courts22 May 2024Disposed Of

Munna Singh & Anr. Vs State Of Nct Of Delhi & Ors.

Delhi High Court · (2024) 05 DEL CK 0133

Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 313, 353, 437A, 482

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High Courts22 May 2024Dismissed

Surendra Mohan & Anr. Vs Punjab National Bank

Delhi High Court · (2024) 05 DEL CK 0132

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002 — Section 13(2)

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High Courts22 May 2024Dismissed

Sharanjeet Kaur Vs IDBI Bank Ltd

Delhi High Court · (2024) 05 DEL CK 0131

Sexual Harassment of Women at Workplace (Prevention, Prohibition And Redressal) Act, 2013 — Section 13(2), 18

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High Courts22 May 2024Dismissed

Manisha Kasana Vs Union Bank Of India & Anr.

Delhi High Court · (2024) 05 DEL CK 0112

Transfer of Property Act, 1882 — Section 106Code of Civil Procedure, 1908 — Section 151

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High Courts22 May 2024Dismissed

Noyal Data Ram @ Babu Ram Vs Bhushan & Ors

Delhi High Court · (2024) 05 DEL CK 0111

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 7 Rule 14, Order 7 Rule 14(3)

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High Courts22 May 2024Disposed Of

Shriram General Insurance Co Ltd Vs Deepak Kumar & Ors

Delhi High Court · (2024) 05 DEL CK 0110

Code of Civil Procedure, 1908 — Order 41 Rule 33Motor Vehicles Act, 1988 — Section 140, 166, 173Indian Penal Code, 1860 — Section 279, 304A

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High Courts22 May 2024Dismissed

Md. Shamim Vs Delhi Development Authority (DDA) & Ors.

Delhi High Court · (2024) 05 DEL CK 0109

Constitution of India, 1950 — Article 21, 226Right to Information Act, 2005 — Section 11(3)

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High Courts22 May 2024Disposed Of

Gaurav Goel & Ors. Vs Idbi Bank Limited & Ors.

Delhi High Court · (2024) 05 DEL CK 0108

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High Courts22 May 2024Disposed Of

Ravinder Kumar Garg Vs Punjab National Bank

Delhi High Court · (2024) 05 DEL CK 0107

Constitution of India, 1950 — Article 226Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 17

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High Courts22 May 2024Disposed Of

Shantanu Prakash Vs State Bank Of India & Ors

Delhi High Court · (2024) 05 DEL CK 0106

Constitution of India, 1950 — Article 19(1)(g)Insolvency and Bankruptcy Code, 2016 — Section 17

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High Courts22 May 2024Disposed Of

Lagadapati Madhusudhan Rao & Ors Vs Punjab National Bank

Delhi High Court · (2024) 05 DEL CK 0105

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