CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments

1,35,544 judgments · page 1,474 of 6,778

High Courts04 Jan 2024Allowed

Harshdip Singh Dhillon Vs Union Of India Through The Commissioner Of Income Tax Tds

Delhi High Court · (2024) 01 DEL CK 3791

Constitution of India-Article 226Income Tax Act-Section 199, 199(1), 199(3), 205, Chapter XVII, 190, 191, 192, 192(IA), 193, 194, 194A, 194B, 194BB, 194C, 194D, 194DA, 194E, 194LB, 194LC, 194LD, 195, 198, 201, 201(1A), 201(2), 202, 221, 233, 234, 271C, 273B, 276B, 278AA, Chapter VII-B, Rule 37BACompanies Act-Section 433(e)&(f), 434
Read judgment
High Courts04 Jan 2024

Union Of India Vs Poonam & Ors.

Delhi High Court · (2024) 01 DEL CK 3866

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c)Code of Criminal Procedure-Section 174
Read judgment
High Courts04 Jan 2024Allowed

Bhura Vs Union Of India

Delhi High Court · (2024) 01 DEL CK 3828

The Railway Claims Tribunal Act, 1987-Section 23, 16, 18(3), 2(29), 2(n)Railways Act, 1989-Section 125, 123(c)(2), 123(C)Cr.P.C.-Section 174
Read judgment
High Courts04 Jan 2024Dismissed

State Vs Anish & Anr.

Delhi High Court · (2024) 01 DEL CK 3902

Code of Criminal Procedure, 1973-Section 378(1)(b), 164IPC-Section 354D, 506, 34
Read judgment
High Courts04 Jan 2024Dismissed

Union Of India Vs Rambir Singh

Delhi High Court · (2024) 01 DEL CK 3951

Code of Civil Procedure (CPC), 1908-Section 100, Order XLI Rule 27Central Civil Services (Temporary Service) Rules, 1965-Rule 5, 5(1)CRPF Rules, 1955-Rule 16, 163
Read judgment
High Courts04 Jan 2024Dismissed

Manohar Singh Vs Pradeep Mehta & Anr.

Delhi High Court · (2024) 01 DEL CK 4068

Code of Criminal Procedure, 1973-Section 200, 397(3), 482Right to Information Act, 2005Indian Penal Code, 1860-Sections 191, 192, 193, 218
Read judgment