High Courts15 Jan 2024Allowed
Oguljeren Hajyyeva Vs Commissioner Of Customs
Delhi High Court · (2024) 01 DEL CK 3835
Customs Act, 1962-Sections 102, 110, 113, 114, 125
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 543 of 565
High Courts15 Jan 2024Dismissed
Suraj Vs State (NCT Of Delhi)
Delhi High Court · (2024) 01 DEL CK 3903
Code of Criminal Procedure, 1973-Section 374(2), 482, 161, 428Indian Penal Code-Section 308, 34, 379, 411, 302Indian Evidence Act, 1872-Section 154, 134
High Courts15 Jan 2024Disposed Of
Bablu Mandal Vs State (NCT Of Delhi)
Delhi High Court · (2024) 01 DEL CK 3900
Code of Criminal Procedure, 1973-Section 389, 428IPC-Sections 366, 376, 506, 34POCSO Act-Section 6
High Courts15 Jan 2024Disposed Of
Sanjay @ Sanjeev @ Baba Vs State
Delhi High Court · (2024) 01 DEL CK 3897
Code of Criminal Procedure, 1973-Section 389, 428IPC-Sections 307, 353, 186Arms Act-Sections 25, 27
High Courts15 Jan 2024Dismissed
Jamia Millia Islamia Vs Shabbir Hussain
Delhi High Court · (2024) 01 DEL CK 3925
Constitution of India-Article 226, 227, 12, 16, 14, 41, 43Industrial Disputes Act, 1947-Section 33C(1), 2(k), 10Minimum ages Act
High Courts15 Jan 2024Dismissed
Smt Jodhian (Since Deceased Through Lrs) & Ors. Vs Methodist Church In India
Delhi High Court · (2024) 01 DEL CK 3975
Code of Civil Procedure, 1908-Section 100, 96, Order II Rule 2
High Courts15 Jan 2024
Mangal Krishna Vs National Medical Commission & Anr.
Delhi High Court · (2024) 01 DEL CK 3967
High Courts15 Jan 2024Allowed
Vivek Kumar Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 01 DEL CK 4018
Constitution of India-Article 226, 22Cr.P.C.-Sections 107, 111, 113, 116(3), 117, 161, 482I.P.C.-Sections 341, 506, 448, 427, 323
High Courts15 Jan 2024Dismissed
Mr Pratham & Ors. Vs Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 01 DEL CK 4041
Cr.P.C.-Section 482, 156(3)
High Courts15 Jan 2024Dismissed
Vijay Kumar Bansal Vs Bhimsen Bansal & Ors.
Delhi High Court · (2024) 01 DEL CK 4076
Code of Civil Procedure, 1908-Order VII Rule 11, XII Rule 6, Section 151, VI Rule 2, 6 Rule 16Benami Transaction (Prohibition) Act, 1988-Section 4, 4(1), 4(2), 4(3)Court Fees Act, 1870-Section 7 (4) (b)
High Courts15 Jan 2024Dismissed
Sarabjit Singh Vs Surinder Mohan Tarun
Delhi High Court · (2024) 01 DEL CK 4116
CPC, 1908-Order XXII Rule 4, XXII Rule 5, I Rule 10, Section 151
High Courts15 Jan 2024Partly Allowed
Smt. Chand Grover & Ors. Vs M/S Mod Chits Pvt Limited & Ors.
Delhi High Court · (2024) 01 DEL CK 4113
CPC, 1908-Order VI Rule 17, I Rule 10(2), Section 151
High Courts15 Jan 2024Disposed Of
Allied Blenders @ Distillers Private Limited Vs Hermes Distillery Private Limited
Delhi High Court · 1972 INSC 31
CPC-Section 151, Order XXXIX Rule 1 & 2Companies Act, 2013-Section 18Trade Marks Act, 1999-Section 134, 135, 21
High Courts15 Jan 2024Dismissed
Smt. Harbans Kaur Vs Gurmarg Appliances Pvt. Ltd. & Ors.
Delhi High Court · (2024) 01 DEL CK 4117
Tribunals Reforms Act, 2021CPC-Order 9 Rule 6(a)
High Courts15 Jan 2024Disposed Of
Pr. Commissioner Of Income Tax- 18 Vs M/S Wig Investment
Delhi High Court · (2024) 01 DEL CK 4149
Income-tax Act, 1961-Section 263, 143(3), 2(22)(e), 234A, 234B, 234C, 234D, 271(1)(c), 271B, 150, 150(1), 260A
High Courts15 Jan 2024Dismissed
Union Of India & Anr. Vs Sushil Kohli
Delhi High Court · (2024) 01 DEL CK 4196
Constitution of India-Articles 226, 227Fundamental Rules-Rule 22(I)(a)(1)
High Courts15 Jan 2024Disposed Of
Ram Prasad Vs Union Of India & Anr
Delhi High Court · (2024) 01 DEL CK 4189
Constitution of India-Article 226, 227CCS (CCA) Pension Act & Rules 1972
High Courts15 Jan 2024Dismissed
Union Of India & Ors. Vs Akhilesh Kumar Rastogi
Delhi High Court · (2024) 01 DEL CK 4188
Constitution of India-Articles 226 and 227Fundamental Rules-Rule 22(I)(a)(1)CCS(RP)Rules, 2016-Rule 13
High Courts15 Jan 2024Disposed Of
Yogendra Mittal Vs Central Bureau Of Investigation
Delhi High Court · (2024) 01 DEL CK 4183
Code of Criminal Procedure, 1973-Section 482, 164, 306, 161, 227, 228, 173, 91, 311, 207Prevention of Corruption Act, 1988-Section 3(1)(d), 7, 12, 13, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(1)(d)(iii), 13(2), 19, 20Indian Evidence Act, 1872-Section 3, 24, 25, 26, 27, 30, 65B, 65B(4), 165
High Courts15 Jan 2024Disposed Of
Jeevan Kumar Vs Dy. Director Directorate Of Enforcement
Delhi High Court · (2024) 01 DEL CK 4207
Cr.P.C.-Section 482Prevention of Money Laundering Act, 2002-Section 3, 4Indian Penal Code, 1860-Sections 420, 326, 342, 417, 465, 473, 307, 506, 120B