High Courts02 May 2024Disposed Of
Prachi Jain Vs Sunil Kumar Jain
Delhi High Court · (2024) 05 DEL CK 0188
Code of Criminal Procedure, 1973 — Section 482Protection of Women from Domestic Violence Act, 2005 — Section 2(a), 2(b), 2(f), 12, 20, 25(2)
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 360 of 565
High Courts02 May 2024Dismissed
Nazim Vs State (Nct Of Delhi)
Delhi High Court · (2024) 05 DEL CK 0187
Code of Criminal Procedure, 1973 — Section 161, 164, 437(1), 437(2), 439, 439(1)Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 153A, 201, 302, 365, 436, 505
High Courts02 May 2024Disposed Of
Javed Vs State (Nct Of Delhi)
Delhi High Court · (2024) 05 DEL CK 0186
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 161, 164, 437(1), 437(2), 439(1), 439Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 153A, 201, 302, 365, 436, 505
High Courts02 May 2024Disposed Of
Gulfam Vs State (Nct Of Delhi)
Delhi High Court · (2024) 05 DEL CK 0185
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 161, 164, 437(1), 437(2), 439(1), 439Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 153A, 201, 302, 365, 436, 505
High Courts02 May 2024Dismissed
Karrar Husain Khan Vs Nct Of Delhi And Anr.
Delhi High Court · (2024) 05 DEL CK 0184
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 406, 420
High Courts02 May 2024Disposed Of
Shoaib Alam @ Bobby Vs State (Nct Of Delhi)
Delhi High Court · (2024) 05 DEL CK 0183
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 161, 164, 437(1), 437(2), 439(1), 439Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 153A, 201, 302, 365, 436, 505
High Courts02 May 2024Disposed Of
Bunch Microtechnologies Pvt Ltd Vs Amcp Edutech Pvt Ltd And Others
Delhi High Court · (2024) 05 DEL CK 0182
High Courts02 May 2024Disposed Of
MGS(India) Pvt Ltd Vs South Delhi Municipal Corporation Of Delhi & Ors
Delhi High Court · (2024) 05 DEL CK 0181
Code of Civil Procedure, 1908 — Order 23 Rule 3
High Courts02 May 2024Dismissed
Union Of India Vs M/S Mahesh Edible Oil Industries Ltd
Delhi High Court · (2024) 05 DEL CK 0180
Arbitration and Conciliation Act, 1996 — Section 34, 34(3), 37(1)(c)Limitation Act, 1963 — Section 14
High Courts01 May 2024Disposed Of
T.V. Today Network Limited & Anr. Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 4156
Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021-Rule 3-A
High Courts01 May 2024Dismissed
Amarjeet Gupta Vs Election Commission Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 4155
Criminal Procedure Code-Section 57
High Courts01 May 2024Dismissed
Union Of India Through Secretary Ministry Of Information And Broadcasting & Anr. Vs Nina Lath Gupta
Delhi High Court · (2024) 05 DEL CK 4208
High Courts01 May 2024Dismissed
Mr. Suman Kumar Singh & Ors. Vs Dedicated Freight Corridor Corporation Of India Ltd & Anr.
Delhi High Court · (2024) 05 DEL CK 4270
Constitution of India, 1950-Article 226Revised Recruitment & Promotion Policy dated 16.10.2020-Rule 8.1, 8.2, 8.2.1(a), 8.3, 8.3(b), 8.3(b)(iv), 8.4, 8.4(b)(i)Revised IRCTC Promotion Policy and Rules-2014 dated 21.04.2014-Clause 4.6
High Courts01 May 2024Allowed
Pritpal Singh Vs State & Anr.
Delhi High Court · (2024) 05 DEL CK 4351
Code of Criminal Procedure, 1973-Section 482Arms Act, 1959-Section 25, 25(1)(a), 45(D)Arms Act, 1878-Section 19(1)(f)
High Courts01 May 2024Dismissed
Mr Biswajeet Singh & Ors. Vs Mr Bikramjit Singh (Since Deceased Thr Lrs)
Delhi High Court · (2024) 05 DEL CK 4352
Code of Civil Procedure, 1908-Order XXI, XLI, XXII Rule 4, XXII Rule 3, XXI Rule 18(2), Section 51, 47, XXI Rule 28, XLI Rule 33, 96(3)Partnership Act, 1932-Section 2
High Courts01 May 2024Dismissed
Smt. Sudha Dewan Vs M/s. JMD Buildcon
Delhi High Court · (2024) 05 DEL CK 4356
Code of Civil Procedure, 1908-Section 96, Order XLI, 151Commercial Courts Act, 2015-Section 13(1A)Indian Partnership Act, 1932-Section 69(2), 9, 59
High Courts01 May 2024Dismissed
BDR Builders And Developers Private Limited Vs Assistant Commissioner Of Income Tax, Central Circle -15, New Delhi
Delhi High Court · (2024) 05 DEL CK 4332
Income Tax Act, 1961-Section 115JB, 133A, 139, 142, 143(1), 143(3), 147, 148, 148(2), 148A(d), 151, 153
High Courts01 May 2024Allowed
Akshita Jindal Vs Income Tax Officer Ward 54(1) Delhi & Ors.
Delhi High Court · (2024) 05 DEL CK 4327
Income Tax Act, 1961-Section 142(1); Section 144A(b); Section 144B; Section 147; Sections 147 to 151A; Section 148; Section 148A; Section 148A(b); Section 148A(d)Finance Act, 2021
High Courts01 May 2024Dismissed
State Of NCT Of Delhi Vs Sunder & Ors.
Delhi High Court · (2024) 05 DEL CK 4397
Cr.P.C.-Section 378(1), 161, 164, 313IPC-Section 363/34, 376(2)(g), 377
High Courts01 May 2024Dismissed
The New India Assurance Co Ltd Vs Neelam & Ors
Delhi High Court · (2024) 05 DEL CK 4114
Motor Vehicles Act, 1988-Section 173, 149(2)(a)(ii)