CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments

1,30,494 judgments · page 898 of 6,525

High Courts29 Jan 2025Disposed Of

Suleman Samad Vs State Of Nct Of Delhi

Delhi High Court · (2025) 01 DEL CK 1781

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 479, 483Code of Criminal Procedure, 1973 - Section 164Indian Penal Code, 1860 - Section 354, 354A
Read judgment
High Courts28 Jan 2025Partly Allowed

Raju @ Chanakya Vs The State (Govt. Of NCT) Delhi

Delhi High Court · (2025) 01 DEL CK 2097

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415 (2)Indian Penal Code, 1860-Section 302, 34, 300, Exception 1 to Section 300, Exception 4 of Section 300, 304 Part I, 304 Part IICode of Criminal Procedure-Section 164, 313
Read judgment
High Courts28 Jan 2025

Naresh Kumar Jain Vs R.L. Kapoor Since Deceased & Ors.

Delhi High Court · (2025) 01 DEL CK 2059

Code of Civil Procedure, 1908 (CPC)-Order VII Rule 10, XXI Rule 58, XXI Rule 97, XXI Rule 97(2), XXI Rule 98, XXI Rule 99, XXI Rule 100, XXI Rule 101, XXI Rule 102, XXI Rule 103, XXI Rules 97 to 106, Section 11, 96, 100, 151Delhi Land Reforms Act, 1954-Section 185Transfer of Property Act, 1882-Section 52
Read judgment
High Courts28 Jan 2025Disposed Of

Toheed Khan Vs State (Gnct Of Delhi) And Anr

Delhi High Court · (2025) 01 DEL CK 1773

Bhartiya Nagrik Suraksha Sanhita, 2023 - Section 64, 64B, 137(2), 180, 183, 483Code of Criminal Procedure, 1973 - Section 173(1)Prevention of Children from Sexual Offences Act, 2012 - Section 6, 21
Read judgment
High Courts28 Jan 2025Disposed Of

Rajesh Kumar Baliyan Vs State

Delhi High Court · (2025) 01 DEL CK 1772

Code of Criminal Procedure, 1973 - Section 313, 394(2), 428Prevention of Corruption Act, 1988 - Section 7, 13, 13(1)(d), 13 (1)(d)(i), 13 (1)(d)(ii)
Read judgment
High Courts28 Jan 2025Dismissed

Mohit Jaiswal Vs Central Bureau Of Investigation

Delhi High Court · (2025) 01 DEL CK 1771

Constitution of India, 1950 - Article 21Code of Criminal Procedure, 1973 - Section 161, 439Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 8, 22, 23, 29, 37, 37(1)(b), 67
Read judgment