COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 357 of 565

High Courts02 May 2024Allowed

Nutan Gaur Vs State NCT Of Delhi & Anr.

Delhi High Court · (2024) 05 DEL CK 4353

Code of Criminal Procedure, 1973-Section 482, 156(1), 155(2), 200, 202, 204Indian Penal Code, 1860-Section 406, 420, 468, 471, 120-B, 409, 405

High Courts02 May 2024Allowed

Suliaman Agha Saihoon Vs Narcotics Control Bureau

Delhi High Court · (2024) 05 DEL CK 4354

Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8, 21(c), 23(c), 9A/25A, 29, 37, 67

High Courts02 May 2024Dismissed

Principal Commissioner Of Income Tax (Central) – 3 Vs M/s GTM Builder And Promoters Pvt. Ltd.

Delhi High Court · (2024) 05 DEL CK 4371

Income Tax Act, 1961-Section 260A, 153A, 68, 133A, 132(4A), 292C, 153C, 69Haryana cooperative society Act

High Courts02 May 2024Dismissed

Abros Sports International Private Limited Vs Ashish Bansal & Ors.

Delhi High Court · (2024) 05 DEL CK 4500

Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2, Section 151Trademark Act, 1999-Section 2(h), 28(1), 28(3), 29, 34

High Courts02 May 2024Disposed Of

Ritu Rajput Vs The State NCT Of Delhi & Ors.

Delhi High Court · (2024) 05 DEL CK 4385

IPC-Section 363Cr.P.C-Section 164

High Courts02 May 2024Disposed Of

Sujata Kulshreshtra Vs Triveni Media Ltd

Delhi High Court · (2024) 05 DEL CK 4420

Companies Act, 1956-Sections 433, 434, 439, 10E(1), 485(1)Companies Act, 2013-Section 434, Chapter XX, 290Companies (Court) Rules, 1959-Rule 26

High Courts02 May 2024Disposed Of

Amit Saini Vs Sandeep Gautam & Anr.

Delhi High Court · (2024) 05 DEL CK 4419

Motor Vehicles Act, 1988-Section 173, 50(1)(a)(i), 2(30)

High Courts02 May 2024Dismissed

Ador Welding Ltd. & Anr. Vs Bansal Weld Pvt. Ltd.

Delhi High Court · (2024) 05 DEL CK 4112

Companies Act, 1956-Sections 433(e), 434Limitation Act, 1963-Section 14Code of Civil Procedure, 1908-Order XXIII Rule 2, XXIII Rule 1

High Courts02 May 2024Dismissed

Baby Yogita Arora Vs Neeraj Kumar Vishwakarma & Anr.

Delhi High Court · (2024) 05 DEL CK 4115

Motor Vehicles Act, 1988-Section 173, 166, 140, 133, 146, 196Code of Criminal Procedure, 1973-Section 161IPC-Sections 279, 337

High Courts02 May 2024Dismissed

Kotak Mahindra General Insurance Co. Ltd Vs Afroj & Ors.

Delhi High Court · (2024) 05 DEL CK 4116

Motor Vehicles Act, 1988-Section 173, 166/140

High Courts02 May 2024Disposed Of

National Insurance Co. Ltd. Vs Anil Kumar & Ors.

Delhi High Court · (2024) 05 DEL CK 4117

Motor Vehicles Act, 1988-Section 173, 2(9), 2(30), 2(10)Indian Penal Code, 1860-Section 279/337/338Civil Procedure Code, 1908-Order XLI Rule 33

High Courts02 May 2024Disposed Of

Om Kumar & Ors. Vs The State (NCT Of Delhi) & Ors.

Delhi High Court · (2024) 05 DEL CK 3863

Code of Criminal Procedure, 1973-Section 482IPC-Sections 323, 354, 452, 506, 34

High Courts02 May 2024Disposed Of

Gulzar Ahmed & Ors. Vs State NCT Of Delhi & Anr.

Delhi High Court · (2024) 05 DEL CK 3860

Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 498A, 406, 34Dowry Prohibition Act, 1961-Section 4

High Courts02 May 2024Disposed Of

Deepak @ Sunny Vs State NCT Of Delhi & Anr.

Delhi High Court · (2024) 05 DEL CK 3856

Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(1)

High Courts02 May 2024Dismissed

Rajat (Minor) Through His Father And Natural Gurdian Shri Vikas Vs The Secretary, Minisrty Of Social Justice & Empowerment Government Of India & Anr

Delhi High Court · (2024) 05 DEL CK 3960

Constitution of India-Article 226

High Courts02 May 2024Dismissed

Adarsh Teotia Vs Netra Institute Of Geoinformatics Management And Technologies Foundation & Ors.

Delhi High Court · (2024) 05 DEL CK 3985

Constitution of India-Article 226

High Courts02 May 2024Allowed

Adavya Arya Through His Father Manish Vs Directorate Of Education & Anr.

Delhi High Court · (2024) 05 DEL CK 3988

High Courts02 May 2024Disposed Of

Manya Gupta (Minor) Through Her Father Surender Gupta Vs Directorate Of Education & Anr.

Delhi High Court · (2024) 05 DEL CK 3991

High Courts02 May 2024Disposed Of

Abhash Kumar Jha Vs Kendriya Vidyalaya Sangathan & Ors.

Delhi High Court · (2024) 05 DEL CK 3993

High Courts02 May 2024Disposed Of

Sanjay Kaushik Vs State of NCT of Delhi & Anr.

Delhi High Court · (2024) 05 DEL CK 4051

Constitution of India-Article 226, 227Code of Criminal Procedure-Section 482, 46(4)Delhi High Court Rules for 'Practice in the Trial of Criminal Cases'-Section 6