COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 439 of 565

High Courts18 Mar 2024Disposed Of

Maj General S S Khara Vs Union Of India & Ors.

Delhi High Court · (2024) 03 DEL CK 3554

Constitution of India-Article 226, 227, 227(4), 136, 136(2), 14, 16Administrative Tribunals Act, 1985-Section 14, 14(1)Armed Forces Tribunal Act, 2007-Section 3(o), 14, 14(1), 14(4)

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High Courts18 Mar 2024Dismissed

Vinod Kumar Malik Vs National Highway Authority Of India & Ors.

Delhi High Court · (2024) 03 DEL CK 3534

Constitution of India-Article 14, 226Contract Act

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High Courts18 Mar 2024Disposed Of

Harmeet Singh & Anr. Vs Ravi Inder Singh, Deceased Through Legal Representatives

Delhi High Court · (2024) 03 DEL CK 3531

Code of Civil Procedure, 1908-Sections 151, 152, 153, 50 to 53, Order VI Rule 17

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High Courts18 Mar 2024Disposed Of

Mamta Verma Vs Sonmati Verma & Ors.

Delhi High Court · (2024) 03 DEL CK 3511

Civil Procedure Code, 1908-Order XI Rule 1, 12 & 14, Section 151Constitution of India-Article 227

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High Courts18 Mar 2024Dismissed

Laxmi Narain Vs Government Of National Capital Territory Of Delhi & Ors.

Delhi High Court · (2024) 03 DEL CK 0123

Central Civil Services (Pension) Rules, 1972 — Rule 13, 18, 19, 19(1)Ex-servicemen (Re-employment in Central Civil Services and Posts) Rules, 1979 — Rule 3, 19(1)Central Civil Services (Temporary Service) Rules, 1965 — Rule 10, 10(1B)

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High Courts18 Mar 2024Allowed

Mohd. Rafi Vs State (Nct Of Delhi)

Delhi High Court · (2024) 03 DEL CK 0121

Code of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 34, 120B, 302, 307Arms Act, 1959 — Section 25, 27

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High Courts18 Mar 2024Allowed

Sudhanshu Kumar Alias Sudhanshu Mishra Vs State Of Nct Of Delhi & Anr.

Delhi High Court · (2024) 03 DEL CK 0120

Code of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 376, 506

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High Courts18 Mar 2024Allowed

Satpal @ Kake Vs State Through Sho With P.S Prashant Vihar

Delhi High Court · (2024) 03 DEL CK 0119

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 394Arms Act, 1959 — Section 25, 27

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High Courts18 Mar 2024Allowed

Mohit @ Paddu Vs State (Govt. Of Nct Of Delhi)

Delhi High Court · (2024) 03 DEL CK 0118

Code of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 34, 302, 307Arms Act, 1959 — Section 25, 27

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High Courts18 Mar 2024Dismissed

Rajnish Bhandari Vs Union Of India

Delhi High Court · (2024) 03 DEL CK 0107

Constitution of India, 1950 — Article 136, 226, 227Army Rules, 1954 — Rule 49, 50, 53, 64Army Act, 1950 — Section 63, 69, 122, 155, 158, 160, 163, 164(2)

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High Courts18 Mar 2024Disposed Of

Maj General S S Khara Vs Union Of India & Ors.

Delhi High Court · (2024) 03 DEL CK 0106

Constitution of India, 1950 — Article 14, 16, 136, 136(2), 226, 227, 227(4)Administrative Tribunals Act, 1985 — Section 14, 14(1)Armed Forces Tribunal Act, 2007 — Section 3(o), 14(1)

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High Courts15 Mar 2024Disposed Of