COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 1,230 of 6,586

High Courts22 May 2024Disposed Of

Guizar Islam & Ors. Vs State Of Gnct & Anr.

Delhi High Court · (2024) 05 DEL CK 0138

Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 406, 498A, 506

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High Courts22 May 2024Disposed Of

Faizan Qureshi & Ors. Vs State Of Govt Of Nct Delhi Through Sho Darya Ganj, New Delhi & Anr

Delhi High Court · (2024) 05 DEL CK 0137

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 354D, 506, 509

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High Courts22 May 2024Disposed Of

Raj Kumar Pandey And Ors Vs State Nct Of Delhi And Ors

Delhi High Court · (2024) 05 DEL CK 0136

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 377, 406, 498ADowry Prohibition Act, 1961 — Section 4

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High Courts22 May 2024Allowed

Raj Kumar Vs State

Delhi High Court · (2024) 05 DEL CK 0135

Code of Criminal Procedure, 1973 — Section 313, 374Indian Penal Code, 1860 — Section 34, 304B, 498A

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High Courts22 May 2024Allowed

Chand Ram Public School Vs Union Of India & Ors

Delhi High Court · (2024) 05 DEL CK 0134

Constitution of India, 1950 — Article 324Motor Vehicles Act, 1939 — Section 50Imports & Exports (Control) Act, 1947 — Section 4M

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High Courts22 May 2024Disposed Of

Munna Singh & Anr. Vs State Of Nct Of Delhi & Ors.

Delhi High Court · (2024) 05 DEL CK 0133

Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 313, 353, 437A, 482

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High Courts22 May 2024Dismissed

Surendra Mohan & Anr. Vs Punjab National Bank

Delhi High Court · (2024) 05 DEL CK 0132

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002 — Section 13(2)

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High Courts22 May 2024Dismissed

Sharanjeet Kaur Vs IDBI Bank Ltd

Delhi High Court · (2024) 05 DEL CK 0131

Sexual Harassment of Women at Workplace (Prevention, Prohibition And Redressal) Act, 2013 — Section 13(2), 18

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High Courts22 May 2024Dismissed

Manisha Kasana Vs Union Bank Of India & Anr.

Delhi High Court · (2024) 05 DEL CK 0112

Transfer of Property Act, 1882 — Section 106Code of Civil Procedure, 1908 — Section 151

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High Courts22 May 2024Dismissed

Noyal Data Ram @ Babu Ram Vs Bhushan & Ors

Delhi High Court · (2024) 05 DEL CK 0111

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 7 Rule 14, Order 7 Rule 14(3)

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High Courts22 May 2024Disposed Of

Shriram General Insurance Co Ltd Vs Deepak Kumar & Ors

Delhi High Court · (2024) 05 DEL CK 0110

Code of Civil Procedure, 1908 — Order 41 Rule 33Motor Vehicles Act, 1988 — Section 140, 166, 173Indian Penal Code, 1860 — Section 279, 304A

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High Courts22 May 2024Dismissed

Md. Shamim Vs Delhi Development Authority (DDA) & Ors.

Delhi High Court · (2024) 05 DEL CK 0109

Constitution of India, 1950 — Article 21, 226Right to Information Act, 2005 — Section 11(3)

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High Courts22 May 2024Disposed Of

Gaurav Goel & Ors. Vs Idbi Bank Limited & Ors.

Delhi High Court · (2024) 05 DEL CK 0108

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High Courts22 May 2024Disposed Of

Ravinder Kumar Garg Vs Punjab National Bank

Delhi High Court · (2024) 05 DEL CK 0107

Constitution of India, 1950 — Article 226Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 17

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High Courts22 May 2024Disposed Of

Shantanu Prakash Vs State Bank Of India & Ors

Delhi High Court · (2024) 05 DEL CK 0106

Constitution of India, 1950 — Article 19(1)(g)Insolvency and Bankruptcy Code, 2016 — Section 17

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High Courts22 May 2024Disposed Of

Lagadapati Madhusudhan Rao & Ors Vs Punjab National Bank

Delhi High Court · (2024) 05 DEL CK 0105

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High Courts22 May 2024Disposed Of

Jagriti Jain Vs Principal District And Session Judge - North & Ors.

Delhi High Court · (2024) 05 DEL CK 0104

Negotiable Instruments Act, 1881 — Section 138

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High Courts22 May 2024Disposed Of

Kumar Shashank Shekher Vs Election Commission Of India & Anr.

Delhi High Court · (2024) 05 DEL CK 0103

Constitution of India, 1950 — Article 226, 227Registration of Electoral Rules, 1960 — Rule 20, 21, 21A, 22, 23(1), 23(3)Representation of the People Act, 1950 — Section 23(3)

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High Courts22 May 2024Dismissed

Rippu Yadav Vs Returning Officer North East Delhi & Ors

Delhi High Court · (2024) 05 DEL CK 0102

Constitution of India, 1950 — Article 226, 327, 328, 329(b)Representation of the People Act, 1951 — Section 36(4), 80, 100, 105, 170

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High Courts22 May 2024Disposed Of

M/S Divyam Real Estate Pvt Ltd Vs M/S M2k Entertainment Pvt Ltd

Delhi High Court · (2024) 05 DEL CK 0076

Arbitration and Conciliation Act, 1996 — Section 34Indian Contract Act, 1872 — Section 73, 74

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