COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 1,201 of 6,586

High Courts01 Jul 2024Dismissed

Kalvakuntla Kavitha Vs Central Bureau Of Investigation

Delhi High Court · (2024) 07 DEL CK 2659

Prevention of Money Laundering Act, 2002-Section 3, 4, 24, 45, 45(1), proviso to Section 45, 50, 71Indian Penal Code, 1860-Sections 120B, 477APrevention of Corruption Act, 1988-Sections 7, 7A, 8

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High Courts01 Jul 2024Dismissed

Shri Anand Kumar Kapur Vs Union Of India & Ors.

Delhi High Court · (2024) 07 DEL CK 2661

Code of Criminal Procedure, 1973-Section 482, 313, 300Prevention of Money Laundering Act, 2002-Section 44, 45, 45(1), 3, 4, 2(1)(u), 2(1)(v), 5(1), SchedulePrevention of Corruption Act, 1988-Section 13, 13(1)(e), 13(2), 7

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High Courts01 Jul 2024Dismissed

Pintu Das Vs State Govt Of NCT Of Delhi

Delhi High Court · (2024) 07 DEL CK 2685

Indian Penal Code, 1860-Sections 354C, 509Protection of Children from Sexual Offences Act, 2012-Sections 12, 11Cr.P.C-Sections 164, 313

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High Courts01 Jul 2024Dismissed

M/S ATS Infrastructure Limited & Ors. Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 07 DEL CK 2684

Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 173, 173(2), 156(1), 155(2), Chapter XIVIndian Penal Code, 1860-Sections 406, 420, 120B

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High Courts01 Jul 2024

Rakesh Yadav & Ors. Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 07 DEL CK 2683

Code of Criminal Procedure, 1973-Section 482, 161, 164, 156(1), 155(2)Indian Penal Code, 1860-Section 376, 377, 323, 509, 34, 380Constitution of India-Article 226

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High Courts01 Jul 2024Disposed Of

Sh. Rohit Gautam & Anr. Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 07 DEL CK 2681

Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 354(A)(1), 354A, 354D, 509, 34

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High Courts01 Jul 2024

ATS Infrastructure Limited & Ors. Vs State Of NCT Of Delhi & Ors.

Delhi High Court · (2024) 07 DEL CK 2680

Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 156(1), 155(2), 173, 173(2), Chapter XIVIndian Penal Code, 1860-Section 406, 409, 420, 120B

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High Courts01 Jul 2024Dismissed

ATS Infrastructure Limited & Ors. Vs State Of NCT Of Delhi & Ors.

Delhi High Court · (2024) 07 DEL CK 2678

Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 156(1), 155(2), 173, 173(2), Chapter XIVIndian Penal Code, 1860-Section 406, 420, 120B

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High Courts01 Jul 2024

Bibhav Kumar Vs State Of NCT Of Delhi

Delhi High Court · (2024) 07 DEL CK 2677

Constitution of India-Article 226, 21, 22, Part IIICode of Criminal Procedure, 1973-Section 482, 41A

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High Courts01 Jul 2024Disposed Of

Vikash Kumar Vs State NCT Of Delhi

Delhi High Court · (2024) 07 DEL CK 2698

CrPC-Section 482Delhi Prevention of Defacement of Public Property Act, 2007-Section 3Constitution of India-Article 21

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High Courts01 Jul 2024Dismissed

Gurpreet Singh & Ors. Vs Protection Officer & Anr.

Delhi High Court · (2024) 07 DEL CK 2729

Protection of Women from Domestic Violence Act, 2005-Sections 12, 18, 19, 20, 22, 23, 29Code of Criminal Procedure-Section 125

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High Courts01 Jul 2024Disposed Of

Dongguan Huali Industries Co. Ltd. Vs Anand Aggarwal & Ors.

Delhi High Court · (2024) 07 DEL CK 2735

Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2, Section 151Trade Marks Act, 1999-Sections 27, 27(2), 28, 31, 34, 11(2)

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High Courts01 Jul 2024Dismissed

M/s. First Global Stock Broking Pvt. Ltd. Vs Tarun Gupta

Delhi High Court · (2024) 07 DEL CK 2759

Arbitration & Conciliation Act, 1996-Section 37(1)(c), 34, 34(2), 34(2A)National Stock Exchange of India Ltd. (F&O Segment) Trading Regulations, 2000-Regulation 3.4.1

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High Courts01 Jul 2024