COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 1,116 of 6,586

High Courts22 Aug 2024Allowed

Surender Beniwal Vs State Of NCT Of Delhi Through SHO PS Nihal Vihar

Delhi High Court · (2024) 08 DEL CK 2120

Code of Criminal Procedure, 1973-Section 439, 482, 41A, 167(2), 161, 82Indian Penal Code, 1860-Section 406, 419, 420, 120B, 34, 448, 467, 468, 471, 382, 506Specific Relief Act-Section 6

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High Courts22 Aug 2024

Shahzad @ Chota Nanha Vs State Of NCT Of Delhi

Delhi High Court · (2024) 08 DEL CK 2121

Code of Criminal Procedure, 1973-Section 439, 482Indian Penal Code, 1860-Sections 302, 307, 34Arms Act-Sections 25, 27

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High Courts22 Aug 2024Allowed

Asha Budhani Vs State & Anr.

Delhi High Court · (2024) 08 DEL CK 2122

Cr.P.C.-Section 482, 164IPC-Section 304A

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High Courts22 Aug 2024Allowed

Neeraj Kumar Nagar @ Nagar Vs State Of Nct Of Delhi

Delhi High Court · (2024) 08 DEL CK 2128

Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 302, 307, 34, 326, 304

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High Courts22 Aug 2024Disposed Of

Simran Vs The State (Govt. Of NCT Of Delhi)

Delhi High Court · (2024) 08 DEL CK 2129

Code of Criminal Procedure, 1973-Section 439NDPS Act-Section 21(B), 50

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High Courts22 Aug 2024Disposed Of

Court On Its Own Motion Vs Sanjay Rathod (Advocate)

Delhi High Court · (2024) 08 DEL CK 2163

Indian Penal Code-Sections 186, 189, 188, 288, 354-A, 509, 353, 228Advocates Act, 1961Contempt of Courts Act, 1971-Section 10

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High Courts22 Aug 2024Disposed Of

Deputy Director (Through Shri Yogeshwar Sharma, Dy Director) Vs M/S KRBL Ltd & Anr

Delhi High Court · (2024) 08 DEL CK 2164

Prevention of Money Laundering Act, 2002-Section 5, 5(1), 5(4), 8, 8(3), 8(4), 8(5), 8(6), 8(7), 26, 42, 50, 58B, 60, 73Prevention of Money-Laundering (Taking Possession of Attached or Frozen Properties Confirmed by the Adjudicating Authority) Rules, 2013-Rule 5(2)

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High Courts22 Aug 2024Dismissed

Bharat Broadband Network Ltd. Vs Paramount Communications Ltd.

Delhi High Court · (2024) 08 DEL CK 2172

Arbitration and Conciliation Act, 1996-Section 34, 16

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High Courts22 Aug 2024Allowed

LBN Vs VJK

Delhi High Court · (2024) 08 DEL CK 2109

Family Courts Act, 1984-Section 19, 10(1), 7(1)Code of Civil Procedure, 1908-Section 151Protection of Women from Domestic Violence Act, 2005-Section 2(a), 12, 12(1), 12(2), 19, 19(1), 19(1)(f), 26

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High Courts22 Aug 2024Dismissed

Palyam Delhi Prasad Vs Union Of India & Ors.

Delhi High Court · (2024) 08 DEL CK 2108

Constitution of India-Article 226BSF Act, 1968-Section 62, 11(2)BSF Rules-Rules 22, 177

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High Courts22 Aug 2024Disposed Of

Gunjan As Guardian Of Pihu Vs Govt Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 08 DEL CK 2104

Right of Children to Free and Compulsory Education Act, 2009Constitution of India-Article 226, 21A, 14, 15, 21Delhi School Education Act

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High Courts22 Aug 2024Allowed

Ravi Vs Avato Ward 84 State Goods And Services Tax & Anr.

Delhi High Court · (2024) 08 DEL CK 2308

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High Courts22 Aug 2024

ESS Singapore Branch Vs Deputy Commissioner Of Income Tax & Ors.

Delhi High Court · (2024) 08 DEL CK 1462

Income Tax Act, 1961-Section 244A, 9(1)(vz), 194J, 9(1)(vi), 239, 240, 199, 244A(1)(a), 254, Explanation 2 to Section 9(1)(vi), Explanation (ba) to Section 194JCopyright Act, 1957-Section 2(dd), 2(y), 13, 14

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High Courts22 Aug 2024Allowed