COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 324 of 565

High Courts20 May 2024Allowed

Shradha Surana Vs Narcotics Control Bureau

Delhi High Court · (2024) 05 DEL CK 4339

Code of Criminal Procedure, 1973-Section 439, 436ANarcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 20, 22, 29, 37, 42, 53, 67Evidence Act-Section 25

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High Courts20 May 2024Allowed

Bhoodev Singh Vs State

Delhi High Court · (2024) 05 DEL CK 4338

Code of Criminal Procedure, 1973-Section 439, 164Indian Penal Code, 1860-Section 376

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High Courts20 May 2024Allowed

Vineet Vs State

Delhi High Court · (2024) 05 DEL CK 4337

Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Sections 323, 341, 34, 302, 304, 304 Part IConstitution of India-Article 21

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High Courts20 May 2024Allowed

Roshan Vs The State (Govt Of NCT Of Delhi)

Delhi High Court · (2024) 05 DEL CK 4336

Code of Criminal Procedure, 1973-Section 439, 437(1)Indian Penal Code, 1860-Section 363, 302, 201

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High Courts20 May 2024

Raju Vs The State Of NCT Of Delhi

Delhi High Court · (2024) 05 DEL CK 4335

Code of Criminal Procedure, 1973-Section 439, 164, 161Indian Penal Code, 1860-Sections 365, 34, 364A, 323

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High Courts20 May 2024Allowed

Nikhil Rai Handa Vs State Of Delhi

Delhi High Court · (2024) 05 DEL CK 4334

Code of Criminal Procedure Code, 1973-Section 439Indian Penal Code, 1860-Section 302Constitution of India-Article 21

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High Courts20 May 2024Disposed Of

Bilal Ahmad Mir Alias Bilal Mir Alias Billa Vs National Investigating Agency New Delhi

Delhi High Court · (2024) 05 DEL CK 4387

National Investigation Agency Act (NIA Act)-Section 21Cr.P.C.-Section 229, 375Indian Penal Code, 1860-Section 120B, 121, 121A, 122, 302

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High Courts20 May 2024Disposed Of

Indrakali Verma Vs State Of Nct Of Delhi

Delhi High Court · (2024) 05 DEL CK 4417

Cr.P.C-Section 156(3), 200

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High Courts20 May 2024Dismissed

M/s Voir India Electronics Pvt. Ltd. Through Its Director Vs M/s Polyblends (India) Pvt. Ltd. Through Its Director

Delhi High Court · (2024) 05 DEL CK 4108

Civil Procedure Code, 1908-Section 115, Order VII Rule 10, VII Rule 11Companies Act, 1956Limitation Act, 1963-Article 1 of the Schedule, 15, Section 18, 113

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High Courts20 May 2024Allowed

Sandeep Yadav Vs New India Assurance Co. Ltd.

Delhi High Court · (2024) 05 DEL CK 4105

Motor Vehicles Act, 1988-Section 173, 149(2)(a)(ii), 2(9), 2(10), 2(30)Indian Penal Code, 1860-Sections 279, 304A, 427CPC-Order XII Rule 8

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High Courts20 May 2024Dismissed

Kapil Vs Krishan Lal Since Decease Through His Lrs & Anr.

Delhi High Court · (2024) 05 DEL CK 4100

Code of Civil Procedure, 1908-Order IX Rule 7

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High Courts20 May 2024Disposed Of

M/s Balaji Tilak Metal And Alloys P. Ltd. Vs Principal Commissioner Of Department Of Trade And Taxes, Government Of Nct Of Delhi & Anr.

Delhi High Court · (2024) 05 DEL CK 4444

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High Courts20 May 2024Dismissed

Deccan Edibles Private Limited Vs S P J Cargo Private Limited

Delhi High Court · (2024) 05 DEL CK 4466

Code of Civil Procedure, 1908-Order VI Rule 15A, VI Rule 15A sub-rule (1), VI Rule 15A (4), VI Rule 15A (5), VI Rule 15 (4), VI Rule 15 (5), VI Rule 17Constitution of India-Article 227Commercial Courts Act, 2015

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High Courts20 May 2024Dismissed

Raj Chaudhary & Anr. Vs Col Rajinder Singh Bhasine & Anr.

Delhi High Court · (2024) 05 DEL CK 4465

Code of Civil Procedure, 1908-Order VI Rule 17, Section 151, VII Rule 11Constitution of India, 1950-Article 227Code of Civil Procedure (Amendment) Act, 2002

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High Courts20 May 2024Allowed