High Courts30 May 2024Dismissed
Raghav @ Raghi Vs State Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3503
Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Sections 302, 34, 307Arms Act, 1959-Sections 25, 54, 59, 27
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,213 of 6,586
High Courts30 May 2024Disposed Of
Bheemsen Vs State (Govt. Nct Of Delhi) & Anr.
Delhi High Court · (2024) 05 DEL CK 3502
Code of Criminal Procedure, 1973-Section 439, 164Indian Penal Code, 1860-Sections 376, 506, 174AProtection of Children from Sexual Offences Act, 2012-Sections 4, 5, 6
High Courts30 May 2024Disposed Of
Amit Gulia @ Andal Vs State Of NCT Of Delhi
Delhi High Court · (2024) 05 DEL CK 3500
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 302, 326, 452, 147, 148, 149
High Courts30 May 2024Dismissed
Vishal Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3499
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 364-A/34
High Courts30 May 2024
Anil Kumar Sharma Vs State
Delhi High Court · (2024) 05 DEL CK 3498
Code of Criminal Procedure, 1973-Section 374, 482Indian Penal Code, 1860-Sections 308/34
High Courts30 May 2024
Rakesh Vs State (NCT. Of Delhi)
Delhi High Court · (2024) 05 DEL CK 3496
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 302, 392, 394, 397, 34
High Courts30 May 2024Disposed Of
Parveen Vs State (GNCT) Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3495
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 366, 376(2)(g), 34, 323, 377
High Courts30 May 2024Disposed Of
Sunil Nayak @ Fundi Vs State (NCT Of Delhi)
Delhi High Court · (2024) 05 DEL CK 3493
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 302, 34
High Courts30 May 2024Dismissed
Principal Commissioner Of Income Tax 1 Vs M/S Care Health Insurance Limited (Earlier Known As M/S Religare Health Insurance Co. Ltd.)
Delhi High Court · (2024) 05 DEL CK 3842
Income Tax Act, 1961-Section 37, 115JB, 28, 40-A(1), 40-A(7), 30 to 39, Rule 6E, First ScheduleInsurance Act, 1938Insurance Regulatory and Development Authority Act, 1999
High Courts30 May 2024Allowed
Sh. Ashok Kumar Singh Vs State of NCT of Delhi
Delhi High Court · (2024) 05 DEL CK 3440
Criminal Procedure Code, 1973-Sections 397, 482, 227, 161, 162Indian Penal Code, 1860-Sections 307, 471, 120-B, 34, 379Arms Act-Section 25
High Courts30 May 2024Allowed
Sanjay Baweja Vs Deputy Commissioner Of Income Tax Tds Circle, 77 (1), Delhi & Anr
Delhi High Court · (2024) 05 DEL CK 3145
Income Tax Act, 1961- Section 2(24), 10(2)(xv), 15, 17(2), 17(2)(vi), 197Securities Contracts (Regulation) Act, 1956- Section 2
High Courts30 May 2024Dismissed
Jagdeep Singh Vs State Govt Of Nct Of Delhi & Anr
Delhi High Court · (2024) 05 DEL CK 0101
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 18, 25, 29, 37, 50, 52A
High Courts30 May 2024Dismissed
Afaaq Khan Vs State Nct Of Delhi
Delhi High Court · (2024) 05 DEL CK 0100
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21, 37, 50
High Courts30 May 2024Disposed Of
Sunil Nayak @ Fundi Vs State (Nct Of Delhi)
Delhi High Court · (2024) 05 DEL CK 0099
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 302
High Courts30 May 2024Dismissed
Vishal Vs State Nct Of Delhi
Delhi High Court · (2024) 05 DEL CK 0098
Constitution of India, 1950 — Article 226Delhi Prison Rules, 2018 — Rule 1200, 1201, 1203, 1208, 1210(IV), 1212(II)Code of Criminal Procedure, 1973 — Section 482
High Courts30 May 2024Disposed Of
Bharat Bhardwaj @ Nikku Vs State
Delhi High Court · (2024) 05 DEL CK 0097
Constitution of India, 1950 — Article 226Delhi Prison Rules, 2018 — Rule 1208, 1210, 1210(ii), 1211, 1271Code of Criminal Procedure, 1973 — Section 482
High Courts30 May 2024Disposed Of
Parveen Vs State (Gnct) Of Delhi
Delhi High Court · (2024) 05 DEL CK 0096
Constitution of India, 1950 — Article 226Delhi Prison Rules, 2018 — Rule 1210(ii), 1212Code of Criminal Procedure, 1973 — Section 482
High Courts30 May 2024Disposed Of
Bheemsen Vs State (Govt. Nct Of Delhi) & Anr
Delhi High Court · (2024) 05 DEL CK 0095
Code of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 174A, 376, 506Protection of Children from Sexual Offences Act, 2012 — Section 4, 5, 6
High Courts30 May 2024Disposed Of
Anil Kumar Sharma Vs State
Delhi High Court · (2024) 05 DEL CK 0094
Code of Criminal Procedure, 1973 — Section 397, 482Indian Penal Code, 1860 — Section 34, 308
High Courts29 May 2024Dismissed
Urmila Devi & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 4147
Constitution of India-Article 226, 226(1), 226(2), 21, 14, 19(1)(g), 19, 38Railways Act, 1989-Section 73, 79Transfer of Property Act