CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments, 2024

1,837 judgments · page 42 of 92

High Courts07 Jun 2024Disposed Of

Kuldeep & Ors Vs State Govt. Of Nct

Delhi High Court · (2024) 06 DEL CK 0018

Constitution of India, 1950 — Article 32, 226Code of Criminal Procedure, 1973 — Section 433A, 438, 482Indian Penal Code, 1860 — Section 302, 364
Read judgment
High Courts07 Jun 2024Disposed Of

Parvej Khan Vs State Govt. Of Nct

Delhi High Court · (2024) 06 DEL CK 0017

Constitution of India, 1950 — Article 21Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21, 29, 37, 37(1)(b)(ii), 41, 42, 42(1), 42(2), 43, 61, 85
Read judgment
High Courts31 May 2024Disposed Of

Shutham Electric Ltd. Vs Vaibhav Raheja

Delhi High Court · (2024) 05 DEL CK 0179

Code of Civil Procedure, 1908 — Section 151, Order 8 Rule 3, Order 8 Rule 5, Order 12 Rule 6, Order 7 Rule 11Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(8), 16, 21, 34Limitation Act, 1963 — Section 18
Read judgment
High Courts31 May 2024Dismissed

Kalyan Ram Vs State Govt. Of Nct Of Delhi

Delhi High Court · (2024) 05 DEL CK 0174

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 18, 21, 25, 29, 35, 37(1)(b)(ii), 50, 54
Read judgment