High Courts14 Mar 2024Dismissed
State Vs Raja Ram
Delhi High Court · (2024) 03 DEL CK 4232
IPC-Sections 363, 366, 342, 354B, 376Protection of Children from Sexual Offences Act (POCSO Act)-Section 6Cr.P.C.-Sections 164, 313
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Delhi High Court judgments
1,31,711 judgments · page 1,353 of 6,586
High Courts14 Mar 2024Dismissed
State Vs Rohit
Delhi High Court · (2024) 03 DEL CK 4228
Indian Penal Code-Section 363, 366, 376(2)(i)Protection of Children from Sexual Offences Act-Section 4Cr.P.C.-Section 164, 313
High Courts14 Mar 2024Disposed Of
Smt. Chandani Vs State (NCT Of Delhi)
Delhi High Court · (2024) 03 DEL CK 4090
Constitution of India-Article 226Cr.P.C-Section 482
High Courts14 Mar 2024Disposed Of
Kailash Aggarwal Vs Ashwani Sharma
Delhi High Court · (2024) 03 DEL CK 4070
Civil Procedure Code, 1908-Section 115, Order XXXVII, VII Rule 11Indian Contract Act, 1872-Section 31, 32, 33
High Courts14 Mar 2024Dismissed
Gaurav Kumar Vs Nirmal Singh & Ors (National Insurnace Co)
Delhi High Court · (2024) 03 DEL CK 4067
Motor Vehicles Act, 1988-Section 173, 166, 140, 177/184IPC-Sections 279/338/427
High Courts14 Mar 2024Disposed Of
Re-M/s Lumax Auto Pvt Ltd Vs ...
Delhi High Court · (2024) 03 DEL CK 4066
Companies Act, 1956-Section 481, 433(e), 434, 454, 535
High Courts14 Mar 2024Dismissed
G & S International Vs Commissioner Of Customs
Delhi High Court · (2024) 03 DEL CK 4045
Customs Act, 1962-Section 130, 75(2), 121, 114, 113(d), (h), (i & ii), (k), 129, 129-A, 129(2A), 129ECustoms and Central Excise Duty Drawback Rules 1995-Rule 16, 16AFinance Act, 2014
High Courts14 Mar 2024
RR Balaji AD Vs Commissioner Of SGST Delhi & Ors.
Delhi High Court · (2024) 03 DEL CK 4044
Central Goods and Services Tax Act, 2017-Section 29(2), 61Central Goods and Services Tax Rules, 2017-Rule 23
High Courts14 Mar 2024Allowed
Rajkumar Singhal, Sole Proprietor Shri Balaji Agro Industries Vs The Goods And Services Tax Network & Ors.
Delhi High Court · (2024) 03 DEL CK 4038
Central Goods and Services Tax Act, 2017-Rule 21A
High Courts14 Mar 2024Disposed Of
Three Ess Industries Vs Commissioner Of VAT & Anr.
Delhi High Court · (2024) 03 DEL CK 4036
Delhi Value Added Tax Act-Section 42
High Courts14 Mar 2024Allowed
Usha Rani (Deceased) Thr Lrs & Ors. Vs Kanta & Ors.
Delhi High Court · (2024) 03 DEL CK 4020
Constitution of India-Article 227Code of Civil Procedure, 1908-Order XXII Rule 3, XXII Rule 3(2), XLIII Rule 1 (k), Section 151Limitation Act, 1963-Section 5
High Courts14 Mar 2024Dismissed
Bijender Singh Lather Vs Govt Of NCT Of Delhi
Delhi High Court · (2024) 03 DEL CK 3980
Code of Criminal Procedure, 1973-Section 482, 82, 82(4)Indian Penal Code, 1860-Section 406, 420, 120B
High Courts14 Mar 2024Disposed Of
Narender Kumar & Anr. Vs The State & Anr.
Delhi High Court · (2024) 03 DEL CK 3978
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts14 Mar 2024Disposed Of
Ravinder Kumar @ Ravi & Ors. Vs The State, NCT Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 3972
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34DP Act, 1961-Sections 3, 4
High Courts14 Mar 2024Disposed Of
Deepali Panwar & Ors. Vs Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 03 DEL CK 3967
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 156(3), 200IPC-Sections 506, 509, 323, 34
High Courts14 Mar 2024Dismissed
Bala Devi & Ors. Vs Hukum Chand
Delhi High Court · (2024) 03 DEL CK 3922
Constitution of India-Articles 226, 227Delhi Shops & Establishment Act, 1954-Section 21, Sub-section 3 of Section 21
High Courts14 Mar 2024Dismissed
Late Akshem Chand Through LR Atlo Devi Vs Suresh Bala & Ors.
Delhi High Court · (2024) 03 DEL CK 3885
Code of Criminal Procedure, 1973-Section 340, 195IPC-Section 195CPC-Section 100, Order VII Rule 11, 2 Rule 2, 11
High Courts14 Mar 2024Dismissed
M/S Magnum Resources Pvt Ltd Vs M/S India Sewing Machine Company & Anr.
Delhi High Court · (2024) 03 DEL CK 3827
Cr.P.C.-Section 482, 311, 313NI Act-Section 138
High Courts14 Mar 2024Dismissed
Naresh Arya Vs Savitri Kukreja
Delhi High Court · (2024) 03 DEL CK 3825
Cr.PC-Section 482, 294NI Act, 1881-Section 143A, 143A(5), 143(1)
High Courts14 Mar 2024Allowed
Shri Suman Kumar Pahuja Vs State & Ors.
Delhi High Court · (2024) 03 DEL CK 3764
Indian Succession Act, 1925-Section 276, 63(c), 69Indian Evidence Act, 1872-Section 68