COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 1,298 of 6,586

High Courts15 Apr 2024Allowed

Pankaj Goel Vs State (Through CBI)

Delhi High Court · (2024) 04 DEL CK 3888

Code of Criminal Procedure, 1973-Section 374, 313, 428, 197IPC-Section 120A, 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988-Section 13(1)(d), 13(2)

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High Courts15 Apr 2024Disposed Of

Jabir Hussain Trading As M/s Hakeem Hotel Vs Ali Asgar Trading As M/s. Hakeem Restaurant

Delhi High Court · (2024) 04 DEL CK 3824

Code of Civil Procedure, 1908-Order VII Rule 10, XXXIX Rules 1 and 2, XIIIA

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High Courts15 Apr 2024Disposed Of

Smt. Savitri Devi Vs Union Of India Through Land Acquisition Collector District North Alipur Delhi

Delhi High Court · (2024) 04 DEL CK 3822

Land Acquisition Act, 1894-Section 4, 6, 17(1)Limitation Act, 1963Constitution of India-Article 226, 32

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High Courts15 Apr 2024Allowed

M Tech Developers Pvt. Ltd. Vs National Faceless Assessment Centre, Delhi & Anr.

Delhi High Court · (2024) 04 DEL CK 3755

Income Tax Act, 1961-Section 144B, 143(2), 142(1), 148Insolvency and Bankruptcy Code, 2016-Section 7, 30(2), 30(6), 31, 31(1), 60(6)Contract Act, 1872-Section 133

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High Courts15 Apr 2024Allowed

Anisa Singh & Anr. Vs Sir Sobha Singh Public Charitable Trust & Ors.

Delhi High Court · (2024) 04 DEL CK 3749

Constitution of India-Article 227Code of Civil Procedure, 1908-Order XV-A, XV-A Rule 1, XX Rule 12, XX Rule 12(1)(ba)/(c), Section 151, 2(12), VII Rule 11, XXI Rule 32, XXI Rule 32(5), XXXIX Rule 10Court Fees Act, 1870-Section 7(v)(e)

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High Courts15 Apr 2024Dismissed

Sh Anoj Sharma (Deceased) Vs All India Institute Of Medical Sciences

Delhi High Court · (2024) 04 DEL CK 3789

Constitution of India-Articles 226, 227, 14, 16, 21, 39(d), 32, 32(2)Industrial Disputes Act, 1947-Section 25-FLimitation Act, 1963

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High Courts15 Apr 2024Disposed Of

Anil Kumar Gothwal Vs The State Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 04 DEL CK 3785

Code of Criminal Procedure, 1973-Section 482IPC-Sections 354, 354A, 506, 498A, 406, 34Hindu Marriage Act-Section 13B(2)

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High Courts15 Apr 2024Dismissed

Vijay Kumar Gupta Vs Mohit Malik

Delhi High Court · (2024) 04 DEL CK 3782

Constitution of India-Article 227Code of Civil Procedure, 1908-Order VII Rule 11, VI Rule 17, Section 20(c)

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High Courts15 Apr 2024Disposed Of

Harjeet Singh & Anr. Vs The State NCT Of Delhi & Anr.

Delhi High Court · (2024) 04 DEL CK 3781

Code of Criminal Procedure, 1973-Section 482IPC-Sections 392, 394, 34

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High Courts15 Apr 2024

Subnam Gupta (Sabnam Gupta) Vs Union Of India & Ors.

Delhi High Court · (2024) 04 DEL CK 3963

Delhi Land Reforms Act, 1954-Section 81(2), 81-A, 150(3), 150(3)(a), 150(3)(d)Delhi Land Revenue Act, 1954-Section 64Delhi Municipal Corporation Act, 1957-Section 507, 507(a)

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High Courts15 Apr 2024Disposed Of

Rohit Pal Singh Vs State Nct Of Delhi & Anr

Delhi High Court · (2024) 04 DEL CK 0260

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 341, 506, 509

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High Courts15 Apr 2024Disposed Of

Bunty @Dinesh Vs State Nct Of Delhi And Anr

Delhi High Court · (2024) 04 DEL CK 0259

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 324

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High Courts15 Apr 2024Disposed Of

Harjeet Singh & Anr. Vs State Nct Of Delhi And Anr

Delhi High Court · (2024) 04 DEL CK 0258

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 392, 394

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High Courts15 Apr 2024Allowed

M Tech Developers Pvt. Ltd. Vs National Faceless Assessment Centre, Delhi & Anr.

Delhi High Court · (2024) 04 DEL CK 0257

Income Tax Act, 1961 — Section 142(1), 143(2), 144B, 148Insolvency and Bankruptcy Code, 2016 — Section 7, 30(2), 30(6), 31, 31(1), 60(6)Indian Contract Act, 1872 — Section 133

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High Courts15 Apr 2024Dismissed

Mohit Dabas & Anr Vs Principal Indraprastha World School & Ors.

Delhi High Court · (2024) 04 DEL CK 0256

Right of Children to Free and Compulsory Education Act, 2009 — Section — Section 12, 12(1)

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High Courts15 Apr 2024Dismissed

Vijay Malhotra Vs Directorate Of Education And Ors

Delhi High Court · (2024) 04 DEL CK 0255

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High Courts15 Apr 2024Dismissed

Govt. Of Nct Of Delhi And Ors Vs Jagbir Singh

Delhi High Court · (2024) 04 DEL CK 0214

Constitution of India, 1950 — Article 226, 227Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1)

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High Courts15 Apr 2024Disposed Of

Mithlesh Gupta Vs M/S National Industrial Corporation Limited

Delhi High Court · (2024) 04 DEL CK 0198

Code of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 141Companies Act, 1956 — Section 34

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High Courts15 Apr 2024Disposed Of

Suman Sapra Vs Rosy Dabas & Ors

Delhi High Court · (2024) 04 DEL CK 0197

Code of Civil Procedure, 1908 — Order 39 Rule 2A

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High Courts15 Apr 2024Allowed

Meena Kataria Vs Rekha & Ors.

Delhi High Court · (2024) 04 DEL CK 0124

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 18 Rule 2(3), Order 18 Rule 3Evidence Act, 1872 — Section 101, 102, 103

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