CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments

1,38,161 judgments · page 3,431 of 6,909

High Courts09 Aug 2017Disposed off

SHABANA Vs SHAHID BEG

Delhi High Court · (2017) 08 DEL CK 0024

Constitution of India, Article 14, Article 21, Article 15 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous
Read judgment
High Courts08 Aug 2017

R.P.S. PANWAR Vs UNION OF INDIA & ORS

Delhi High Court · (2017) 08 DEL CK 0022

Central Civil Services (Classification, Control and Appeal) Rules, 1965, Rule 10 -Central Civil Services (Conduct) Rules, 1964, Rule 3(1)(i),
Read judgment
High Courts04 Aug 2017

Neetu Singh Vs Rajiv Saumitra & Ors

Delhi High Court · (2017) 08 DEL CK 0106

Copyright Act, 1957 — Section 17, 17(c), 19, 63Indian Penal Code, 1860 — Section 120, 420, 485, 486Companies Act, 1956 — Section 166
Read judgment
High Courts04 Aug 2017

USHA RASTOGI Vs NISHA RASTOGI

Delhi High Court · (2017) 08 DEL CK 0017

Code of Civil Procedure, 1908, Section 100, Section 100, Order 7Rule 6 - Second appeal - Second appealTransfer of Property Act, 1882,
Read judgment
High Courts04 Aug 2017Dismissed

DURGESH JHA Vs STATE OF NCT OF DELHI

Delhi High Court · (2017) 08 DEL CK 0015

Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 506, Section 376 (2) (f) -
Read judgment
High Courts04 Aug 2017

SAJIDUR REHMAN Vs RAJIV KASHYAP & ANR

Delhi High Court · (2017) 08 DEL CK 0014

Code of Criminal Procedure, 1973, Section 313, Section 251 - Power to examine the accused - Substance of accusation to be statedNegotiable Instruments Act, 1881,
Read judgment
High Courts04 Aug 2017Dismissed

SANTOSH Vs HORI LAL

Delhi High Court · (2017) 08 DEL CK 0013

Code of Criminal Procedure, 1973, Section 107, Section 150 - Security for keeping the peace in other cases - Information of design to commit cognizable offencesIndian Pena
Read judgment
High Courts04 Aug 2017Allowed

MANVENDER SINGH Vs STATE

Delhi High Court · (2017) 08 DEL CK 0011

Indian Penal Code, 1860, Section 279, Section 304A - Rash driving or riding on a public way - Causing death by negligenceMotor Vehicles Act, 1988, Se
Read judgment
High Courts04 Aug 2017Dismissed

ROOP KISHORE @ BOBBY Vs STATE

Delhi High Court · (2017) 08 DEL CK 0010

Indian Penal Code, 1860, Section 34, Section 307, Section 506 - Acts done by several persons in furtherance of common intention - Attempt to murder - Punishment for crimina
Read judgment
High Courts03 Aug 2017

HARE KRISHNA MISHRA Vs STATE

Delhi High Court · (2017) 08 DEL CK 0009

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 420, S
Read judgment
High Courts02 Aug 2017Allowed

SANTOSH Vs STATE

Delhi High Court · (2017) 08 DEL CK 0007

Code of Criminal Procedure, 1973, Section 313, Section 164, Section 374 - Power to examine the accused - Recording of confessions and statements - Appeals from convictions
Read judgment
High Courts02 Aug 2017Allowed

GURDAYAL @ SURAJ Vs STATE

Delhi High Court · (2017) 08 DEL CK 0005

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 397, Section 412,
Read judgment