High Courts25 Apr 2024Disposed Of
Rajnish @ Bantu Vs State Of NCT Of Delhi
Delhi High Court · (2024) 04 DEL CK 3870
Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Section 365, 302, 2021, 404Arms Act-Section 265, 27
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 373 of 565
High Courts25 Apr 2024Dismissed
Sh. Rajesh Gogna Vs The State (Govt. Of Nct, Delhi)
Delhi High Court · (2024) 04 DEL CK 3869
Code of Criminal Procedure, 1973-Section 438, 164Indian Penal Code, 1860-Sections 506Arms Act, 1959-Section 25
High Courts25 Apr 2024Disposed Of
Guddu Vs State Of NCT Of Delhi
Delhi High Court · (2024) 04 DEL CK 3868
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 302, 394, 397, 34, 307, 304
High Courts25 Apr 2024Disposed Of
Ashok Kumar Vs State Of NCT Of Delhi
Delhi High Court · (2024) 04 DEL CK 3866
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Section 376(2), 376
High Courts25 Apr 2024Partly Allowed
Nageena Arora Vs State & Anr.
Delhi High Court · (2024) 04 DEL CK 3864
Code of Criminal Procedure, 1973-Section 482, 251, 313, 311Negotiable Instruments Act, 1881-Section 138, 145(2)
High Courts25 Apr 2024Disposed Of
Deepak Vs State Of NCT Of Delhi
Delhi High Court · (2024) 04 DEL CK 3861
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Section 376, 376(2)(i)
High Courts25 Apr 2024Disposed Of
Amit @ Nitu Vs State Of NCT Of Delhi
Delhi High Court · (2024) 04 DEL CK 3860
Constitution of India-Articles 226, 227Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 365, 392, 302, 201, 34
High Courts25 Apr 2024
Mohd Amin Deceased Through Lrs Vs Mohd Iqbal Deceased Through Lrs
Delhi High Court · (2024) 04 DEL CK 3811
Arbitration & Conciliation Act, 1996-Section 34, 37(1)(c), 43Limitation Act, 1963-Section 3(1), 5, 14(1)
High Courts25 Apr 2024Disposed Of
Nirmal Upadhyay Vs Union Of India & Ors.
Delhi High Court · (2024) 04 DEL CK 3762
Rules of CAPF Examination 2021-Rule 8Constitution of India-Article 226
High Courts25 Apr 2024Dismissed
Alok Gupta & Ors. Vs Nikita Gupta
Delhi High Court · (2024) 04 DEL CK 3752
Code of Civil Procedure, 1908-Order XII Rule 6Contempt of Court Act
High Courts25 Apr 2024Dismissed
Sunil Joshi Vs Manish Singh
Delhi High Court · (2024) 04 DEL CK 3737
Limitation Act-Section 5Cr.P.C.-Section 378(1), 482, 313Negotiable Instruments Act, 1881-Section 138, 118(a), 139
High Courts25 Apr 2024Allowed
Vivek Kashyap Vs State (Govt. Of Nct Of Delhi)
Delhi High Court · (2024) 04 DEL CK 0230
Code of Criminal Procedure, 1973 — Section 439, 482Indian Penal Code, 1860 — Section 363, 366, 376(3), 471Protection of Children from Sexual Offences Act (POCSO), 2012 — Section 6
High Courts25 Apr 2024Disposed Of
Guddu Vs State Of Nct Of Delhi
Delhi High Court · (2024) 04 DEL CK 0229
Constitution of India, 1950 — Article 226Delhi Prison Rules, 2018 — Rule 1223, 1223ICode of Criminal Procedure, 1973 — Section 482
High Courts25 Apr 2024Disposed Of
Deepak Vs State Of Nct Of Delhi
Delhi High Court · (2024) 04 DEL CK 0228
Constitution of India, 1950 — Article 226Delhi Prison Rules, 2018 — Rule 1223Code of Criminal Procedure, 1973 — Section 482
High Courts25 Apr 2024Disposed Of
Amit @ Nitu Vs State Of Nct Of Delhi
Delhi High Court · (2024) 04 DEL CK 0227
Constitution of India, 1950 — Article 226, 227Delhi Prison Rules, 2018 — Rule 1200, 1223Code of Criminal Procedure, 1973 — Section 482
High Courts25 Apr 2024Dismissed
Raj Kumar Vs Usha
Delhi High Court · (2024) 04 DEL CK 0220
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 15, 151, Order 13A, Order 7 Rule 1, Order 8 Rule 1, Order 37 Rule 3(5), Order 6 Rule 15A, Order 6 Rule 15A(1)Commercial Courts Act, 2015 — Section 2(1)(c), 6
High Courts24 Apr 2024
Puri Investment & Ors. Vs New Delhi Municipal Council & Ors.
Delhi High Court · (2024) 04 DEL CK 4374
New Delhi Municipal Council Act, 1994-Section 102, 72, 63(1)
High Courts24 Apr 2024Disposed Of
Rumit Kumar Vs Transport Department GNCTD & Ors.
Delhi High Court · (2024) 04 DEL CK 4371
Motor Vehicles Act, 1988-Section 52, 53, 53(1), 57Arms Act-Section 25, 35
High Courts24 Apr 2024
Rajender Singh Sisodia Vs Shafeena Begum & Ors.
Delhi High Court · (2024) 04 DEL CK 4390
Constitution of India-Article 227Specific Relief Act, 1963-Section 6Cr.P.C.-Section 200
High Courts24 Apr 2024Dismissed
Gautam Kumar Laha Vs Union Of India & Ors.
Delhi High Court · (2024) 04 DEL CK 4385
Constitution of India-Articles 20, 21, 226Criminal Procedure Code, 1973-Chapter XXI A