COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 1,105 of 6,586

High Courts28 Aug 2024Dismissed

Ritika Raj & Ors. Vs The State Through S.H.O & Anr.

Delhi High Court · (2024) 08 DEL CK 1489

Constitution of India-Article 226, 227, 20(3)Code of Criminal Procedure, 1973-Section 482, 156(3), 173, 340, 300Indian Penal Code, 1860-Section 379, 406, 420, 467, 468, 471, 376, 506

Read judgment

High Courts28 Aug 2024Dismissed

Amarpal Singh Vs Mahender Singh & Ors.

Delhi High Court · (2024) 08 DEL CK 1510

CPC-Order XXXIX Rule 1 and 2Transfer of Property Act, 1882-Section 3Court Fees Act, 1870-Section 7 (iv) (c)

Read judgment

High Courts28 Aug 2024Disposed Of

Hari Ram Vs Delhi Building And Other Construction Workers Board

Delhi High Court · (2024) 08 DEL CK 1517

Building and Other Construction Workers Act, 1996-Section 2(b), 2(e), 16, 17 (including proviso)BOCW Rules-Rule 272Constitution of India-Article 21, 39(e), 42, 43

Read judgment

High Courts28 Aug 2024Disposed Of

Hari Ram Vs Delhi Building And Other Construction Workers Board

Delhi High Court · (2024) 08 DEL CK 1525

Building and Other Construction Workers Act, 1996Delhi Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002-Rules 272, 273, 273(1), 273(2), 273(3), 273(4)

Read judgment

High Courts28 Aug 2024Allowed

Mankind Pharma Ltd. Vs Manoj Kumar M/s Novakind Biosciences

Delhi High Court · (2024) 08 DEL CK 1542

Trade Marks Act, 1999-Section 57, 47 (1) (a) and (b), 30

Read judgment

High Courts28 Aug 2024Allowed

Arman Ali Vs State (NCT) Of Delhi & Anr.

Delhi High Court · (2024) 08 DEL CK 1592

Indian Penal Code, 1860-Sections 302/34, 302/120BArms Act, 1959-Sections 25/27

Read judgment

High Courts28 Aug 2024Dismissed

Vikas Gautam & Anr. Vs The State NCT Of Delhi

Delhi High Court · (2024) 08 DEL CK 1618

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14A, 3, 3(1)(x), 3(1)(r), 3(1)(s)Indian Penal Code, 1860-Sections 354, 509, 195A, 34Code of Criminal Procedure, 1973-Section 482, 161

Read judgment

High Courts28 Aug 2024Dismissed

Dayanand Vs State NCT of Delhi

Delhi High Court · 2023 INSC 761

Indian Penal Code, 1860-Sections 323, 376Protection of Children from Sexual Offences Act, 2012-Section 6, 29, 30Code of Criminal Procedure, 1973-Section 164

Read judgment

High Courts28 Aug 2024Dismissed

Union Of India & Anr. Vs Satish Kumar & Ors.

Delhi High Court · (2024) 08 DEL CK 1630

Constitution of India-Articles 226, 227

Read judgment

High Courts28 Aug 2024Dismissed

Govt Of NCT Of Delhi Through Secretary Labour Vs Gurpreet Singh

Delhi High Court · (2024) 08 DEL CK 1631

Constitution of India-Article 226CCS Rules, 1965-Rule 9(i), 10(e), 10(2)(b)Central Civil Services (Classification, Control and Appeal) Rules, 1957-Rule 12(3), 12(4)

Read judgment

High Courts28 Aug 2024Dismissed