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COURT ARCHIVE

Delhi High Court judgments, 2014

3,895 judgments · page 64 of 195

High Courts15 Sept 2014Disposed Off

Rolex SA Vs Alex Jewellery Pvt. Ltd.

Delhi High Court · (2015) 215 DLT 6 : (2014) 60 PTC 131

Civil Procedure Code, 1908 (CPC) — Section 151Companies Act, 1956 — Section 20, 22, 22(5)Constitution of India, 1950 — Article 215
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High Courts15 Sept 2014Disposed Off

Brahmos Aerospace Pvt. Ltd. Vs Brahmos Garments

Delhi High Court · (2014) 60 PTC 381

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 8 Rule 10Companies Act, 1956 — Section 20, 22, 22(5), 29(5)Trade Marks Act, 1999 — Section 11(6), 11(9)(i), 2(1)(zg), 2(4)(c), 2(m)
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High Courts15 Sept 2014

Pramod Kumar Gupta Vs State

Delhi High Court · (2014) 09 DEL CK 0154

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(1), 320(5), 482Penal Code, 1860 (IPC) — Section 307, 324
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High Courts15 Sept 2014Allowed

S.K. Mittal Vs The Director,Enforcement Directorate

Delhi High Court · (2014) 4 Crimes 125 : (2015) 215 DLT 409

Customs Act, 1962 — Section 108Foreign Exchange Regulation Act, 1973 — Section 40, 6(4), 6(5), 72, 8(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 67
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High Courts15 Sept 2014

Anupam Kumar Didwania Vs H.S. Toki

Delhi High Court · (2014) 09 DEL CK 0122

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Income Tax Act, 1961 — Section 276C(2)
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High Courts15 Sept 2014

Bharat Sharma Vs State

Delhi High Court · (2014) 09 DEL CK 0052

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 307, 323, 34, 452
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High Courts12 Sept 2014Disposed Off

Ghanshyam Vs State

Delhi High Court · (2014) 09 DEL CK 0348

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357, 357(1), 357APenal Code, 1860 (IPC) — Section 307
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