High Courts20 Mar 2024Disposed Of
Syed Abu Ala Vs NCB
Delhi High Court · (2024) 03 DEL CK 3616
Code of Criminal Procedure, 1973-Section 482NDPS Act-Section 29 read with Section 21(c), 25APassports Act, 1967-Section 5(2)(c), 6(2), 6(2)(e), 6(2)(f)
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Delhi High Court judgments
1,31,711 judgments · page 1,342 of 6,586
High Courts20 Mar 2024Disposed Of
Santra Devi @ Savita Kasana & Ors. Vs State & Anr.
Delhi High Court · (2024) 03 DEL CK 3615
Code of Criminal Procedure, 1973-Section 482, 156(3), 164, 156(1), 155(2)Indian Penal Code, 1860-Sections 376, 493, 495, 496, 417, 406, 323, 506, 120B, 34Constitution of India-Article 226
High Courts20 Mar 2024Dismissed
Siddharth Kasana Vs The State & Anr.
Delhi High Court · (2024) 03 DEL CK 3614
Code of Criminal Procedure, 1973-Section 482, 156(3), 164, 156(1), 155(2), Chapter XIVIndian Penal Code, 1860-Sections 376, 493, 495, 496, 417, 406, 323, 506, 120B, 34, 375 (Exception-2)Constitution of India-Article 226
High Courts20 Mar 2024Disposed Of
Dheeraj Pahwa Vs State (Govt Of NCT Delhi Criminal) & Anr.
Delhi High Court · (2024) 03 DEL CK 3613
Code of Criminal Procedure, 1973-Section 482, 261, 251Negotiable Instruments Act, 1881-Section 138, 141, sub-section 1 of Section 141Companies Act, 1956
High Courts20 Mar 2024Dismissed
Mohit Yadav Vs State Govt Of NCT Of Delhi
Delhi High Court · (2024) 03 DEL CK 3612
Code of Criminal Procedure, 1973-Section 482, 91, 421 r/w Section 431, Explanation(2) appended to Section 309IPC-Sections 328, 376(2)(n), 506Delhi Police Act, 1978-122(b)(iv)
High Courts20 Mar 2024
Vikash @ Aalu Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 3611
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 302, 120B, 34
High Courts20 Mar 2024Disposed Of
Vikash @ Aalu Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 3608
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 302, 120B and 34
High Courts20 Mar 2024
Mohd. Islam Vs State Of NCT Of Delhi
Delhi High Court · (2024) 03 DEL CK 3607
Constitution of India-Article 226Cr. P.C-Section 482Indian Penal Code, 1860-Sections 302, 201, 34, 308
High Courts20 Mar 2024Dismissed
Oriel Financial Solutions Private Limited Vs Bestech Advisors Private Limited
Delhi High Court · (2024) 03 DEL CK 3585
Arbitration and Conciliation Act, 1996-Section 16, 16(5), 37, 34, 11(4), 11(7), 11, 5Companies Act-Section 10ARegistration Act-Section 17
High Courts20 Mar 2024Disposed Of
Rishabh Duggal Vs Registrar General, Delhi High Court
Delhi High Court · (2024) 03 DEL CK 3573
Constitution of India-Article 226Delhi Judicial Service Rules, 1970-Rule 15Arbitration and Conciliation Act, 1996-Section 9, 42, 34, 2(1)(e)(i)
High Courts20 Mar 2024Dismissed
K J S Bains Vs Union Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 3549
BSF Act, 1968BSF Group ‘A’ (GD Officers) Amendment Rules, 2012BSF CLO, Additional CLO and LO Recruitment and Conditions of Service Rules, 2023
High Courts20 Mar 2024Dismissed
Seema Gupta Vs Assistant Commissioner Of Income Tax
Delhi High Court · (2024) 03 DEL CK 3540
Income Tax Act, 1961-Section 148, 143(2), 142(1), 133A, 147, 147(a), 147(b), 147(c), 150(1), 150(2), 151(1)
High Courts20 Mar 2024Dismissed
Delhi Transport Corporation Vs Sh. Suresh Kumar
Delhi High Court · (2024) 03 DEL CK 3536
High Courts20 Mar 2024Disposed Of
Good Life Zip India Vs Commissioner Of Delhi Goods And Service Tax & Anr.
Delhi High Court · (2024) 03 DEL CK 3529
Central Goods and Services Tax Act, 2017-Section 39, 29(2)(c), 10, 29(2), 29
High Courts20 Mar 2024Dismissed
Shri Sita Ram & Ors. Vs Municipal Corporation Of Delhi
Delhi High Court · (2024) 03 DEL CK 3517
Constitution of India-Article 226, 14
High Courts20 Mar 2024Dismissed
Oriel Financial Solutions Private Limited Vs Bestech Advisors Private Limited
Delhi High Court · (2024) 03 DEL CK 0228
Constitution of India, 1950 — Article 136, 226, 227Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(7), 16, 16(5), 34, 37Companies Act, 1956 — Section 10A
High Courts20 Mar 2024Dismissed
Virender Giri Vs State Govt. Of Nct Of Delhi & Anr
Delhi High Court · (2024) 03 DEL CK 0227
Code of Criminal Procedure, 1973 — Section 156(3), 200, 482Indian Penal Code, 1860 — Section 34, 147, 149, 166, 323, 341, 254, 392, 394, 397, 420, 427, 451, 506, 509
High Courts20 Mar 2024Disposed Of
Rishu Kant Sharma Vs Kulbir Singh & Anr
Delhi High Court · (2024) 03 DEL CK 0226
High Courts20 Mar 2024Disposed Of
Dr. Amit Thakur Vs Union Of India And Anr
Delhi High Court · (2024) 03 DEL CK 0225
High Courts20 Mar 2024
Wapcos Limited Vs Virgo Aqua
Delhi High Court · (2024) 03 DEL CK 0222
Arbitration and Conciliation Act, 1996 — Section 34, 76Micro, Small and Medium Enterprises Development Act, 2006 — Section 18, 18(2), 18(3), 18(5), 19, 19(1)