COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 1,133 of 6,586

High Courts09 Aug 2024Dismissed

Renu Bala & Anr. Vs State (Govt Of NCT Of Delhi) & Ors.

Delhi High Court · (2024) 08 DEL CK 1617

Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 200, 156(3), 154(1)IPC-Sections 186, 189, 352, 353, 34, 354D, 506, 509, 354

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High Courts09 Aug 2024Allowed

Satpal Singh Palli & Anr. Vs State & Anr.

Delhi High Court · (2024) 08 DEL CK 1620

Code of Criminal Procedure, 1973-Section 482, 200, 227, 468Securities and Exchange Board of India Act, 1992-Section 30, 11 and 19, 24(1), 27, 11B, 12(1B), 24Securities and Exchange Board of India (Collective Investment Schemes) Regulations, 1999-Regulation 5(1), 68(1), 68(2), 73, 74

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High Courts09 Aug 2024Disposed Of

Smt Rama Mishra Vs Life Insurance Corporation Of India

Delhi High Court · (2024) 08 DEL CK 1652

Constitution of India-Article 227

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High Courts09 Aug 2024Dismissed

Kirti Gupta Vs Vinay Kumar Aggarwal & Ors.

Delhi High Court · (2024) 08 DEL CK 1717

Motor Vehicles Act, 1988-Section 173, 143, 2(30), 2(9), 2(10)Indian Penal Code, 1860-Section 279, 338Workmen's Compensation Act, 1923-Schedule I

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High Courts09 Aug 2024Allowed

Tosca Master Vs The Deputy Commissioner Of Income Tax, Circle 3(1)(1), (Int.Tax), New Delhi

Delhi High Court · (2024) 08 DEL CK 1746

Income Tax Act, 1961-Section 147, 148, 148A(a), 148A(b), 148A(d), 148-A, 148-A(d)Constitution of India-Article 226

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High Courts09 Aug 2024Disposed Of

Shyamvir Singh Tyagi Vs U.O.I & Ors.

Delhi High Court · (2024) 08 DEL CK 1761

Constitution of India-Article 226Central Reserve Police Force, 1949-Section 11(1)Army Rules, 1954-Rule 95

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High Courts09 Aug 2024

M/s Zillion Infraprojects Pvt Ltd Vs M/s Keller Ground Engineering India Pvt Ltd & Anr

Delhi High Court · (2024) 08 DEL CK 1775

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(1), 14(1)(a)Arbitration and Conciliation Act, 1996Code of Civil Procedure, 1908-Order VIII Rule 6(a)

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High Courts09 Aug 2024Disposed Of

Shri Randip Singh Vs The State NCT Of Delhi & Anr.

Delhi High Court · (2024) 08 DEL CK 1796

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Section 420, 174-A, 406Code of Criminal Procedure-Section 482

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High Courts09 Aug 2024Disposed Of

Aditya Narayan Vs The State (Govt Of Nct Of Delhi) & Anr.

Delhi High Court · (2024) 08 DEL CK 1802

Code of Criminal Procedure, 1973-Section 482IPC-Section 406, 419, 420

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High Courts09 Aug 2024Allowed

Kone Elevator India Pvt Ltd Vs MBL Infrastructure Limited

Delhi High Court · (2024) 08 DEL CK 1887

Arbitration and Conciliation Act, 1996-Section 7, 11, 11(6), 11(6-A), 12(2), 16, 21Insolvency and Bankruptcy Code 2016Limitation Act, 1963-Article 137

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High Courts09 Aug 2024Allowed