High Courts08 Jan 2024Allowed
Deepak Kumar Sony Vs State (Nct Of Delhi)
Delhi High Court · (2024) 01 DEL CK 0043
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 406, 419, 420, 467, 468, 471
COURT ARCHIVE
Delhi High Court judgments
1,35,544 judgments · page 1,471 of 6,778
High Courts08 Jan 2024Disposed Of
Bijender@Vishnu Vs State Of Nct Of Delhi
Delhi High Court · (2024) 01 DEL CK 0042
Constitution of India, 1950 — Article 226Delhi Prison Rules, 2018 — Rule 1208, 1210, 1211, 1213(xi)Code of Criminal Procedure, 1973 — Section 482
High Courts08 Jan 2024Disposed Of
Amandeep Singh Dhal Vs Directorate Of Enforcement
Delhi High Court · (2024) 01 DEL CK 0041
Code of Criminal Procedure, 1973 — Section 482
High Courts08 Jan 2024Dismissed
Manish Nayak Vs State Govt. Of Nct Of Delhi & Anr.
Delhi High Court · (2024) 01 DEL CK 0040
Code of Criminal Procedure, 1973 — Section 164, 439, 482Indian Penal Code, 1860 — Section 313, 328, 376, 506
High Courts08 Jan 2024Disposed Of
Kaushal Vs State (Govt. Of Nct) Delhi
Delhi High Court · (2024) 01 DEL CK 0039
Constitution of India, 1950 — Article 226Delhi Prison Rules, 2018 — Rule 1197, 1200, 1208, 1210(II), 1210(IV), 1211Code of Criminal Procedure, 1973 — Section 482
High Courts08 Jan 2024Dismissed
Manjinder Singh Sirsa Vs State Of Nct Of Delhi And Anr.
Delhi High Court · (2024) 01 DEL CK 0038
Code of Criminal Procedure, 1973 — Section 482Representation of the People Act, 1951 — Section 11
High Courts08 Jan 2024Disposed Of
New Delhi Municipal Council Vs Tek Chand Narula And Ors
Delhi High Court · (2024) 01 DEL CK 0023
Punjab Municipal Act, 1911 — Section 189, 194
High Courts08 Jan 2024Allowed
Ashish Jain And Anr Vs Delhi Development Authority
Delhi High Court · (2024) 01 DEL CK 0022
Constitution of India, 1950 — Article 14, 226Master Plan for Delhi � 2021 — Rule 12.13.7Transfer of Property Act, 1882 — Section 53A, 54, 55
High Courts08 Jan 2024Disposed Of
Jitendra Virwani Vs Santosh Kumar Garg
Delhi High Court · (2024) 01 DEL CK 0021
Code of Civil Procedure, 1908 — Section 149, Order 37, Order 37 Rule 1, Order 37 Rule 3(5)Evidence Act, 1872 — Section 65BInterest Act, 1978 — Section 3(1)
High Courts08 Jan 2024Dismissed
Veerendra Singh Vs Union Of India & Ors
Delhi High Court · (2024) 01 DEL CK 0012
Customs Act, 1962 — Section 77, 79, 108, 110, 111(d), 111(I), 111(m), 112, 129DD
High Courts08 Jan 2024Dismissed
Sanjay Kumar Verma Vs Planning And Infrastructural Development Consultants Pvt. Ltd.
Delhi High Court · (2024) 01 DEL CK 0011
Arbitration and Conciliation Act, 1996 — Section 2(1)(e), 8, 11, 11(6), 20, 42Code of Civil Procedure, 1908 — Section 16, 17, 18, 19, 20
High Courts05 Jan 2024Dismissed
Pawan Verma Vs Sardar Manmohan Singh
Delhi High Court · (2024) 01 DEL CK 3667
Constitution of India-Article 227Code of Civil Procedure, 1908-Order XXXVII Rule 3 (5), XXXVIINegotiable Instruments Act, 1881-Section 138, 118
High Courts05 Jan 2024Dismissed
Baljit Singh Vs Delhi Medical Council & Anr.
Delhi High Court · (2024) 01 DEL CK 3672
Constitution of India-Article 226National Medical Council Act, 2019Letters Patent-Clause 10
High Courts05 Jan 2024Dismissed
Mr. Sachin Jain & Ors. Vs Mr. Rajesh Jain
Delhi High Court · (2024) 01 DEL CK 3704
Code of Criminal Procedure, 1973-Section 378(4)Negotiable Instruments Act, 1881-Section 138, 142IPC-Section 406, 420, 467, 468, 471, 120-B
High Courts05 Jan 2024Dismissed
Bhagwati Devi Through L.Rs. Pramod Kumar Vs Sh. Balraj Singh Chopra
Delhi High Court · (2024) 01 DEL CK 3705
Code of Criminal Procedure, 1973-Section 378(4), 251, 313Negotiable Instruments Act, 1881-Section 138, 145(2), 139
High Courts05 Jan 2024Disposed Of
Shubham Pratap Singh Vs Kendriya Vidyalaya Sangathan (KVS) & Ors.
Delhi High Court · (2024) 01 DEL CK 3743
Constitution of India-Article 226Administrative Tribunal Act, 1985-Section 14(2)
High Courts05 Jan 2024Dismissed
Pr. Commissioner Of Income Tax-2 Vs M/S BT Global Communications India Pvt. Ltd.
Delhi High Court · (2024) 01 DEL CK 3790
Income Tax Act, 1961-Section 260A, 80IA, 143(1), 143(2), 92CA(1), 92CA(3), 92CA(4), 143(3), 144C(13), 263, 80IA(4)(ii), 144C, 80IA(5)
High Courts05 Jan 2024Allowed
Bar Council Of India Vs Commissioner Of Income Tax (Exemption)
Delhi High Court · (2024) 01 DEL CK 3813
Constitution of India-Article 226Advocates Act, 1961Income Tax Act-Section 12A, 10(23A), 11, 13, 11(2), 119(2), 119(2)(b)
High Courts05 Jan 2024Dismissed
Smt Shashi Vs The Of State Nct Of Delhi & Ors.
Delhi High Court · (2024) 01 DEL CK 3803
Constitution of India-Article 226
High Courts05 Jan 2024Dismissed
Omkar & Anr. Vs Union Of India
Delhi High Court · (2024) 01 DEL CK 3802
The Railway Claims Tribunal Act, 1987-Section 23Railways Act 24 of 1989-Section 124-A, 2(29), 123(c)Railway Act 1980-Section 13