High Courts03 Apr 2024Dismissed
Irshad @ Bhuru Vs State N.C.T Of Delhi
Delhi High Court · (2024) 04 DEL CK 0038
Code of Criminal Procedure, 1973 — Section 439, 482Indian Penal Code, 1860 — Section 34, 489B, 489C
COURT ARCHIVE
Delhi High Court judgments, 2024
1,837 judgments · page 63 of 92
High Courts03 Apr 2024Disposed Of
Gagan Gupta & Ors Vs State And Anr.
Delhi High Court · (2024) 04 DEL CK 0037
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 323, 354, 506, 509
High Courts03 Apr 2024Disposed Of
Manish Soni And Ors. Vs State (Govt. Of Nct Of Delhi) And Anr
Delhi High Court · (2024) 04 DEL CK 0036
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 406, 498A, 506, 509
High Courts03 Apr 2024Disposed Of
I S Vs Govt Of Nct Of Delhi & Anr
Delhi High Court · (2024) 04 DEL CK 0035
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 376, 380
High Courts03 Apr 2024Disposed Of
Manish Soni And Ors. Vs State (Govt. Of Nct Of Delhi) And Ors
Delhi High Court · (2024) 04 DEL CK 0034
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 406, 498AHindu Marriage Act, 1955 — Section 13B(2)
High Courts03 Apr 2024Disposed Of
Birender @ Beeru@Veerpal & Ors Vs State (Nct Of Delhi) & Anr.
Delhi High Court · (2024) 04 DEL CK 0033
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 406, 498A
High Courts03 Apr 2024Disposed Of
Alok Jolly And Others. Vs State Nct Of Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 0032
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 406, 498ADowry Prohibition Act, 1961 — Section 4
High Courts03 Apr 2024Disposed Of
Alok Singhal Vs State (Govt.Of Nct Of Delhi)& Anr.
Delhi High Court · (2024) 04 DEL CK 0031
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 354, 354B, 509
High Courts03 Apr 2024Disposed Of
Vrc Constructions India Pvt Ltd Vs National Highways Authority Of India
Delhi High Court · (2024) 04 DEL CK 0022
High Courts03 Apr 2024Disposed Of
Prof Dr. Mohan Rao & Ors. Vs Jawarharlal Nehru University & Ors.
Delhi High Court · (2024) 04 DEL CK 0015
Constitution of India, 1950 — Article 148(5), 226, 309
High Courts03 Apr 2024Disposed Of
M/S D S S Buildtech Pvt Ltd Vs Manoj Kayal
Delhi High Court · (2024) 04 DEL CK 0014
Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 19
High Courts03 Apr 2024Dismissed
Raj Kumar Verma & Ors Vs Late Nanak Chand Thr Lrs
Delhi High Court · (2024) 04 DEL CK 0013
Code of Civil Procedure, 1908 — Order 1 Rule 10Delhi Rent Control Act, 1958 — Section 14A, 14B, 14D, 14(1)(e), 25B, 25B(8)
High Courts02 Apr 2024Disposed Of
Manpowergroup Services India Pvt Ltd Vs Sales Tax Officer Class-II Ward-I Zone-I Delhi & Ors.
Delhi High Court · (2024) 04 DEL CK 0180
High Courts02 Apr 2024Disposed Of
Kiran D. Patki & Anr. Vs State & Ors
Delhi High Court · (2024) 04 DEL CK 0179
High Courts02 Apr 2024Disposed Of
Abdul Wahid Sait Vs National Investigation Agency
Delhi High Court · (2024) 04 DEL CK 0178
National Investigation Agency Act, 2008 — Section 21(4)Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 121A, 122, 153A
High Courts02 Apr 2024Dismissed
Anuj Malhotra Vs Govt Of Nct Of Delhi & Ors.
Delhi High Court · (2024) 04 DEL CK 0177
High Courts02 Apr 2024Disposed Of
Ravinder Tyagi Vs Municipal Corporation Of Delhi And Anr
Delhi High Court · (2024) 04 DEL CK 0176
High Courts02 Apr 2024
In Re: Designated Courts For Mps/Mlas Vs Union Of India & Ors.
Delhi High Court · (2024) 04 DEL CK 0175
High Courts02 Apr 2024
Centre For Education On Crime Prevention Social And Cultural NGO Through Its President South East District Aftab Khan Vs Commissioner MCD & Ors.
Delhi High Court · (2024) 04 DEL CK 0174
High Courts02 Apr 2024Dismissed
Union Of India & Ors. Vs Kailash
Delhi High Court · (2024) 04 DEL CK 0165
Constitution of India, 1950 — Article 226Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(16), 14(23)