High Courts31 Jan 2023Disposed Of

Teekam Singh Vs State Of Nct Of Delhi

Delhi High Court · (2023) 01 DEL CK 0148

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 304B, 498ACode Of Criminal Procedure, 1973 — Section 161
High Courts31 Jan 2023Dismissed

Sanser Pal Singh Vs State Of Nct Of Delhi

Delhi High Court · (2023) 01 DEL CK 0147

Indian Penal Code, 1860 — Section 177, 182, 193, 195, 211, 354, 506Code Of Criminal Procedure, 1973 — Section 195, 195(1)(b), 340, 340(1)Protection of Children from Sexual Offences Act, 2012 — Section 8
High Courts30 Jan 2023

Raj Kumar Sharma Vs Sandeep Kumar & Anr.

Delhi High Court · (2023) 01 DEL CK 1085

Trade Marks Act, 1999-Section 2(1)(h), 7(1), 7(2), 8(1), 8(2), 11(1), 11(1)(a), 11(1)(b), Explanation to Section 11 Clause (a), 12, 18, 36-E, 57, 57(2), 154Trade Marks Rules, 2017-Rule 20(1), 20(2), 185Trade Marks Rules, 2002-Fourth Schedule