COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 1,299 of 6,586

High Courts15 Apr 2024Dismissed

Bal Krishan Sharma Vs Kanta Kumari Sharma And Ors

Delhi High Court · (2024) 04 DEL CK 0123

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 8 Rule 1, Order 7 Rule 14, Order 7 Rule 14(2), Order 7 Rule 14(3), Order 6 Rule 17

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High Courts15 Apr 2024Dismissed

Swapnil Aeron Vs Jagmohan Sapra

Delhi High Court · (2024) 04 DEL CK 0122

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 16 Rule 1, Order 1 Rule 10Code of Criminal Procedure, 1973 — Section 340

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High Courts15 Apr 2024Dismissed

Reliance General Insurance Co Ltd. Vs Jagdish Prasad Aggarwal & Ors

Delhi High Court · (2024) 04 DEL CK 0121

Motor Vehicles Act, 1988 — Section 140, 166, 173

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High Courts15 Apr 2024Dismissed

Vijay Kumar Gupta Vs Mohit Malik

Delhi High Court · (2024) 04 DEL CK 0120

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 20(c), Order 7 Rule 11, Order 6 Rule 17

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High Courts15 Apr 2024Disposed Of

United India Insurance Co Ltd Vs Jagat & Ors

Delhi High Court · (2024) 04 DEL CK 0119

Code of Civil Procedure, 1908 — Order 21 Rule 1, Order 12 Rule 8, Order 41 Rule 33Motor Vehicles Act, 1988 — Section 2(10), 2(28), 140, 147, 166, 167

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High Courts15 Apr 2024Disposed Of

Shahid Khan @ Chote Pradhan Vs Union Of India & Anr.

Delhi High Court · (2024) 04 DEL CK 0118

Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substance (PITNDPS) Act, 1988 — Section 2(e), 3(1), 9(f)

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High Courts15 Apr 2024Disposed Of

Ravi Vs State Of Nct Of Delhi & Anr

Delhi High Court · (2024) 04 DEL CK 0117

Code of Criminal Procedure, 1973 — Section 161, 164Indian Penal Code, 1860 — Section 323, 376(2)(n), 377, 506

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High Courts15 Apr 2024Disposed Of

Mohd.Bilal Vs State Of Nct Of Delhi

Delhi High Court · (2024) 04 DEL CK 0116

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 302

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High Courts15 Apr 2024Allowed

Veerpal @ Titu Vs State

Delhi High Court · (2024) 04 DEL CK 0115

Code of Criminal Procedure, 1973 — Section 161, 164, 313, 374(2), 428Indian Penal Code, 1860 — Section 354, 376, 506, 509Protection of Children from Sexual Offences Act (POCSO), 2012 — Section 6, 8, 10, 29, 30

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High Courts10 Apr 2024Disposed Of

Deepak Vs Department Of Transport

Delhi High Court · (2024) 04 DEL CK 4377

Motor Vehicles Act, 1988-Section 19, 19(1), 19(1)(d), 19(1)(f), 19(3), 22(3), 119, 127Narcotic Drugs and Psychotropic Substances Act, 1985Central Motor Vehicles Rules, 1989-Rule 21

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High Courts10 Apr 2024Dismissed

Magnum Steels Ltd & Ors. Vs Asset Reconstruction Company (India) Ltd. & Anr.

Delhi High Court · (2024) 04 DEL CK 4399

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 14, 17, 18, 35, 37Recovery of Debts and Bankruptcy Act, 1993-Section 19, 20Constitution of India-Article 226

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High Courts10 Apr 2024

XYZ Vs Union Of India Through Its Secretary & Ors.

Delhi High Court · (2024) 04 DEL CK 4393

Letters Patent of the High Court of Judicature at Lahore-Clause XCentral Civil Services (Classification, Control and Appeal) Rules-Rule 10, 10(5)(c)

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High Courts10 Apr 2024Disposed Of

Neerja Tiku Vs School Of Planning And Architecture & Anr.

Delhi High Court · (2024) 04 DEL CK 4465

Constitution of India-Article 226School of Planning and Architecture Act, 2014Contributory Provident Fund Rules (India), 1962

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High Courts10 Apr 2024Allowed

Ritu Phore Vs Ramjas School & Ors.

Delhi High Court · (2024) 04 DEL CK 4462

Constitution of India-Article 226Delhi School Education Rules, 1973-Rule 114, 109, 109(iv)

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High Courts10 Apr 2024Allowed

Pr. Commissioner Of Income Tax (Central) 2, Delhi Vs Pankaj Buildwell Ltd. & Group

Delhi High Court · (2024) 04 DEL CK 4525

Income Tax Act, 1961-Chapter XIX-A (Sections 245A to 245L), Section 132(1), 143(3), 234A, 234B, 234C, 245C, 245C(1), 245C(3), 245D, 245D(1), 245D(2B), 245D(3), 245D(4), 245H, 245H(1), 245H(1A)Income Tax Settlement Commission Procedure Rules, 1997-Rule 9Indian Penal Code, 1860

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High Courts10 Apr 2024Dismissed