Vertex Pharmaceuticals Incorporated Vs Controller General Of Patents, Design, Trademark And Geographical Indications & Ors
.... 16. Per contra, Ms. Radhika Biswajit Dubey, learned counsel for respondent nos.1 and 2 did not dispute that the Controller allowed the subject Patent Application of the petitioner and granted the Patent in its favour. But, based on the timelines involved, Ms. Dubey contended that in view o ...
Delhi High Court
Jatin Kumar And Ors Vs State (Govt. Of Nct Of Delhi) And Anr
.... en with respondent no.2 (complainant de facto) in Hindi. The respondent no.2 affirms that parties have settled all their disputes through mediation. There is no child born in the wedlock of petitioner no.1 and respondent no.2. They have got their wedlock dissolved by way of decree of divorce wit ...
Delhi High Court
Subhash Chandra Tripathi & Ors Vs Directorate General, Indo Tibetan Border Police Force & Ors
.... 2 and 18.11.2019 and in which case inter se seniority could not be finalised by 18.11.2019, shall also be governed by the provisions of O.Ms. dated 7.2.1986/3.7.1986 read with OM dated 4.3.2014, unless where a different formulation/manner of determination of seniority has been decided by any Tri ...
Delhi High Court
Madhubala Yadav And Another Vs Union Of India
.... 67;कट ख़रीदा या नहीं ख़रीदा इसकी जानकारी मुझको नहीं दी ...
Delhi High Court
Desh Deepak Vs Municipal Corporation Of Delhi & Anr
.... w of the Sanctioned Plan, it is evident that the design of the map reflects similar empty spaces between various other plots, which serve the purpose of providing interconnections between wider galis/streets. 24. Learned Additional Standing Counsel for the respondent No. 1/MCD submits that ...
Delhi High Court
Mohd. Sahil Vs State Of Uttarakhand And Ors.
.... marriage of the present petitioner was solemnized with another girl on 11.04.2025, respondent No.3 lodged the FIR. 5. It is further contended by him that the respondent No.3 did not file any medical examination reports in support of the allegation mentioned in the impugned FIR which shows ...
Uttarakhand High Court
Prem Singh Payal And Ors. Vs State Of Uttarakhand And Ors.
.... which Hon’ble Supreme Court observed as below: “The position that emerges from the above discussion can be summarised thus: the power of the High Court in quashing a criminal proceeding or FIR or complaint in exercise of its inherent jurisdiction is distinct and different from the power gi ...
Uttarakhand High Court
Pradeep Kumar Garg And Another Vs State Of Uttarakhand And Ors.
.... “The position that emerges from the above discussion can be summarised thus: the power of the High Court in quashing a criminal proceeding or FIR or complaint in exercise of its inherent jurisdiction is distinct and different from the power given to a criminal court for compounding the off ...
Uttarakhand High Court
Molakram And Others Vs State Of Uttarakhand And Another
.... ication was filed by the parties before this Court, this Court vide order dated 22.04.2025 had directed the parties to appear before the Secretary, DLSA, Haridwar in order to get their statements recorded and to verify the compromise deed. 3. Pursuant to such order, the Secretary, DLSA, Har ...
Uttarakhand High Court
Rahul Kumar Vs State Of Uttarakhand
.... hould be curtailed only when it becomes imperative according to the peculiar facts and circumstances of the case. 6. Having heard the submissions of learned counsel for the parties and keeping in view of the facts and circumstances of the case, without commenting on the merits of the case, ...
Uttarakhand High Court
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