High Courts08 Jan 2024Disposed Of
Shantala Palat Vs Jayakumar Menon
Delhi High Court · (2024) 01 DEL CK 4145
COURT ARCHIVE
Delhi High Court judgments, 2024
11,286 judgments · page 556 of 565
High Courts08 Jan 2024Disposed Of
MS Sumit Enterprises Through Its Proprietor Mr. Sumit Jindal Vs Commissioner Of Delhi Goods And Services Tax & Anr.
Delhi High Court · (2024) 01 DEL CK 4220
Central Goods Services Tax Act, 2017-Section 29(2), 29(5)
High Courts08 Jan 2024
Vizien Organics Vs Union Of India & Ors.
Delhi High Court · (2024) 01 DEL CK 4218
High Courts08 Jan 2024Dismissed
Hardesh Kumar Vs State
Delhi High Court · (2024) 01 DEL CK 4229
Code of Criminal Procedure, 1973-Section 439, 482Indian Penal Code, 1860-Sections 304B, 498A, 34
High Courts08 Jan 2024Dismissed
Manish Nayak Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 01 DEL CK 4228
Code of Criminal Procedure, 1973-Section 439, 482, 164Indian Penal Code, 1860-Sections 376, 328, 313, 506
High Courts08 Jan 2024
Manjinder Singh Sirsa Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 01 DEL CK 4227
Code of Criminal Procedure, 1973-Section 482Representation of the People Act, 1951-Section 11
High Courts08 Jan 2024Disposed Of
Bijender@Vishnu Vs State Of NCT Of Delhi
Delhi High Court · (2024) 01 DEL CK 4270
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 302, 147, 148, 149, 120B, 34
High Courts08 Jan 2024Disposed Of
Amandeep Singh Dhal Vs Directorate Of Enforcement
Delhi High Court · (2024) 01 DEL CK 4269
Code of Criminal Procedure, 1973-Section 482
High Courts08 Jan 2024Disposed Of
Ram Nath Vs State (NCT Of Delhi)
Delhi High Court · (2024) 01 DEL CK 4268
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 302, 307, 397, 34
High Courts08 Jan 2024Allowed
Himanshu Chopra Vs M/s Equitas Small Finance Bank Ltd.
Delhi High Court · (2024) 01 DEL CK 4267
Code of Criminal Procedure, 1973-Section 482Negotiable Instrument Act, 1881-Section 138, 141, 142
High Courts08 Jan 2024Disposed Of
Kaushal Vs The State (Govt. Of Nct) Delhi
Delhi High Court · (2024) 01 DEL CK 4262
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 302, 201
High Courts08 Jan 2024Disposed Of
M Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 01 DEL CK 4290
Constitution of India-Article 226Cr.P.C.-Section 482
High Courts08 Jan 2024Disposed Of
Anita Devi Vs State
Delhi High Court · (2024) 01 DEL CK 4303
Constitution of India-Article 226Cr.P.C.-Section 482, 164
High Courts08 Jan 2024Disposed Of
Mina Devi Vs State Of Nct Of Delhi & Ors.
Delhi High Court · (2024) 01 DEL CK 4302
Constitution of India-Article 226Cr.P.C.-Section 482IPC-Section 363
High Courts08 Jan 2024Disposed Of
Parul Devi Vs State (Govt. Of NCT Of Delhi) & Ors.
Delhi High Court · (2024) 01 DEL CK 4301
Constitution of India-Article 226Cr.P.C.-Section 482, 164
High Courts08 Jan 2024Dismissed
Sarwan Singh Bharaj Vs Union Of India
Delhi High Court · (2024) 01 DEL CK 4293
CrPC-Section 156(3), 173IPC-Sections 465/468/471/34Constitution of India-Article 227
High Courts08 Jan 2024Dismissed
Sangeeta Jeswani & Ors. Vs Oriental Bank Of Commerce & Ors.
Delhi High Court · (2024) 01 DEL CK 3628
Recovery of Debts Due to Banks and Financial Institutions Act, 1993-Section 30Cr.P.C.-Section 340
High Courts08 Jan 2024Disposed Of
Jitendra Virwani Vs Santosh Kumar Garg
Delhi High Court · (2024) 01 DEL CK 3627
Code of Civil Procedure, 1908-Order XXXVII Rule 3(5), XXXVII, XXXVII Rule 1, Section 149Indian Evidence Act, 1872-Section 65BIPC-506, 341, 120(B), 406, 409, 468, 471, 420
High Courts08 Jan 2024Dismissed
Upendra Kumar & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 01 DEL CK 3616
Constitution of India-Article 14
High Courts08 Jan 2024Disposed Of
New Delhi Municipal Council Vs Tek Chand Narula & Ors.
Delhi High Court · (2024) 01 DEL CK 3582
Punjab Municipal Act, 1911-Section 194, 189Uttar Pradesh Urban Planning and Development Act, 1973-Section 28(1), 27(1)