High Courts23 Dec 2024Disposed Of
Reliance General Insurance Co. Ltd Vs Satbir Singh & Ors.
Delhi High Court · (2024) 12 DEL CK 2168
Motor Vehicles Act, 1973-Section 173, 166, 140Indian Penal Code, 1860-Section 279, 304A
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 918 of 6,586
High Courts23 Dec 2024
U P State Road Transport Corporation Vs Sapna & Ors.
Delhi High Court · (2024) 12 DEL CK 2170
Motor Vehicles Act, 1988-Section 173
High Courts23 Dec 2024Dismissed
SBI General Insurance Company Limited Vs Smt Asha Divedi & Ors.
Delhi High Court · (2024) 12 DEL CK 2171
Motor Vehicles Act, 1988-Section 173
High Courts23 Dec 2024Disposed Of
The New India Assurance Co. Ltd. Vs Munni Devi & Ors.
Delhi High Court · (2024) 12 DEL CK 2172
Motor Vehicles Act, 1973-Section 173
High Courts23 Dec 2024Disposed Of
The Oriental Insurance Co. Ltd. Vs Mohini Tripathi & Ors.
Delhi High Court · (2024) 12 DEL CK 2213
Motor Vehicles Act, 1988-Section 173, 166IPC-Sections 279, 304A
High Courts23 Dec 2024Dismissed
Pawan Kumar Vs Smt. Sushila & Ors.
Delhi High Court · (2024) 12 DEL CK 2215
Limitation Act, 1963-Section 5Motor Vehicles Act, 1973-Section 173CPC-Order IX Rule 13
High Courts23 Dec 2024
U P State Road Transport Corporation Vs Sapna & Ors.
Delhi High Court · (2024) 12 DEL CK 2216
Motor Vehicles Act, 1988-Section 173
High Courts23 Dec 2024
U P State Road Transport Corporation Vs Sapna & Ors.
Delhi High Court · (2024) 12 DEL CK 2217
Motor Vehicles Act, 1988-Section 173
High Courts23 Dec 2024
U P State Road Transport Corporation Vs Sapna & Ors.
Delhi High Court · (2024) 12 DEL CK 2218
Motor Vehicles Act, 1988-Section 173
High Courts23 Dec 2024Dismissed
Mohd Abdul Rehman Vs State NCT Of Delhi
Delhi High Court · (2024) 12 DEL CK 2244
National Investigation Agency Act, 2008-Section 21(1) and (2)Unlawful Activities (Prevention) Act, 1967-Section 2(o), 6, 8, 15, 18, 18B, 19, 20, 23, 46Cr.P.C-Section 91, 161, 164, 313
High Courts23 Dec 2024Allowed
Sahjan Ali Through Parokar Banu Khatun Vs State Through SHO PS Madhu Vihar
Delhi High Court · (2024) 12 DEL CK 2254
IPC-Section 363, 366, 376, 375POCSO Act, 2017-Section 4, 3Cr.P.C-Section 164, 313
High Courts23 Dec 2024Partly Allowed
Ram Preet Vs State
Delhi High Court · (2024) 12 DEL CK 2257
Code of Criminal Procedure-Section 374(2), 383, 313, 428, 357A, 164Indian Penal Code, 1860-Section 376, 376(2)(i), 376(2)(f)(i), 82, 83, 375, 511, 354BProtection of Children from Sexual Offences Act, 2012-Section 3, 3(b), 4, 5, 5(m), 5(n), 6, 7, 8, 29, 42
High Courts23 Dec 2024Disposed Of
Maersk Line India Private Limited Vs Union Of India & Ors.
Delhi High Court · (2024) 12 DEL CK 1627
Constitution of India-Article 226Customs Act, 1962-Section 48, 49, 150
High Courts23 Dec 2024Disposed Of
Jindal Saw Ltd. Vs Deputy/Assistant Commissioner Of Income Tax
Delhi High Court · (2024) 12 DEL CK 1575
Income Tax Act, 1961-Section 148A(b), 148A(d), 148
High Courts23 Dec 2024Dismissed
Shri Sunil Dhingra Vs Government of NCT of Delhi & Ors.
Delhi High Court · (2024) 12 DEL CK 1572
Registration Act, 1908-Section 82, 83Right to Information Act, 2005Delhi Land Reforms Act, 1954-Section 81
High Courts23 Dec 2024Disposed Of
Raja Halder Vs State NCT Of Delhi
Delhi High Court · (2024) 12 DEL CK 1570
Indian Penal Code-Section 376, 376(2)(n), 376AB, 376A, 228APOCSO Act, 2012-Section 2(a), 3, 5, 5(m), 6, 7, 18, 24, 24(5), 29, 33(7), 34, 37Cr.P.C.-Section 161, 164, 313, 374(2)
High Courts23 Dec 2024Disposed Of
Harpal Singh Vs State Of Uttrakhand & Ors
Delhi High Court · (2024) 12 DEL CK 0099
Code of Criminal Procedure, 1973 — Section 82, 83, 482Indian Penal Code, 1860 — Section 34, 114, 302Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)
High Courts21 Dec 2024
Dabur India Limited Vs Ashok Kumar & Ors.
Delhi High Court · (2024) 12 DEL CK 2229
High Courts20 Dec 2024Disposed Of
Vinod Kumar & Ors. Vs National Institute Of Immunology Through Its Director & Ors.
Delhi High Court · (2024) 12 DEL CK 2267
Constitution of India-Article 226, 12Central Civil Services (Pension) Rules, 1972Societies Registration Act, 1860
High Courts20 Dec 2024Disposed Of
Prime Class Kashmir (Through Its Director Mr. Yasir Nisar) Vs Aakash Educational Services Limited
Delhi High Court · (2024) 12 DEL CK 1686
Arbitration and Conciliation Act, 1996-Section 7, 8, 10, 11, 11(6), 11(6-A), 12, 16, Fourth ScheduleIndian Partnership Act, 1962-Section 69, 69(1), 69(2), 69(3)Indian Stamp Act, 1899