CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments

1,38,161 judgments · page 3,340 of 6,909

High Courts06 Dec 2017Dismissed

Surinder @ Bhola Vs State (Nct Of Delhi)

Delhi High Court · (2017) 12 DEL CK 0152

Indian Penal Code, 1860 — Section 34, 302, 498, 498ACode Of Criminal Procedure, 1973 — Section 161, 313, 374(2)Evidence Act, 1872 — Section 106, 114
Read judgment
High Courts06 Dec 2017Disposed Of

JK Jute Mill Mazdoor Ekta Union Vs UOI And Ors

Delhi High Court · (2017) 12 DEL CK 0148

Constitution Of India, 1950 — Article 226Sick Industrial Companies (Special Provision) Repeal Act, 2003 — Section 4(b)Insolvency & Bankruptcy Code, 2016 — Section 5(20), 6, 8, 9, 47, 49
Read judgment
High Courts06 Dec 2017

Kusum Sharma Vs Mahinder Kumar Sharma

Delhi High Court · (2017) 12 DEL CK 0063

Code Of Civil Procedure, 1908 — Order 32A Rule 3Hindu Marriage Act, 1955 — Section 23(2), 24, 25Family Courts Act, 1984 — Section 9, 10, 10(3)
Read judgment
High Courts06 Dec 2017Dismissed

JALESHWAR MAJHI Vs STATE

Delhi High Court · (2017) 12 DEL CK 0008

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302 - Punishment for murder
Read judgment
High Courts05 Dec 2017

Sushil Arora & Ors Vs State

Delhi High Court · (2017) 12 DEL CK 0315

Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 324, 307, 365, 366, 376, 377, 428, 506Arms Act, 1959 — Section 24, 25, 26, 27, 54, 59Code Of Criminal Procedure, 1973 — Section 157(1), 161, 162, 313, 428
Read judgment
High Courts05 Dec 2017Disposed Of

Birender Singh Yadav & Ors Vs C B I

Delhi High Court · (2017) 12 DEL CK 0140

Indian Penal Code, 1860 — Section 120B, 420, 465, 468, 471, 477ACode Of Criminal Procedure, 1973 — Section 156(3), 190, 197, 482Prevention Of Corruption Act, 1988 — Section 7, 10, 11, 13, 13(1)(d), 13(2), 15, 19, 19(3)
Read judgment