COURT ARCHIVE

Delhi High Court judgments, 2023

5,496 judgments · page 270 of 275

High Courts06 Jan 2023Allowed

Bablu Moreshwar Lawatre Vs The State (Govt. Of NCT Of Delhi)

Delhi High Court · (2023) 01 DEL CK 0972

Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Sections 170, 419, 420, 468, 471, 120BInformation Technology Act, 2000-Sections 66C, 66D

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High Courts06 Jan 2023Dismissed

Mohd. Sabir & Ors. Vs State (Govt. Of NCT Of Delhi)

Delhi High Court · (2023) 01 DEL CK 1008

IPC-Section 396, 412, 302, 394, 397, 34Cr.P.C.-Section 313, 161Arms Act

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High Courts06 Jan 2023Dismissed

Ritu Sethi Vs State Of NCT Of Delhi & Ors.

Delhi High Court · (2023) 01 DEL CK 1012

Criminal Procedure Code, 1973-Section 482, 397, 397(1), 397(2), 397(3), 401, 483, 161IPC-Section 498A, 406, 34

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High Courts06 Jan 2023Dismissed

Ritu Sethi Vs State & Anr.

Delhi High Court · (2023) 01 DEL CK 1020

Criminal Procedure Code, 1973-Section 397, 401, 378, 384, 417Indian Penal Code-Section 498A, 406, 34, 302, 149Constitution of India-Article 21

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High Courts06 Jan 2023Dismissed

Dr. Shilpi Agarwal & Anr. Vs UOI & Ors.

Delhi High Court · (2023) 01 DEL CK 1027

Central Health Services Rules, 1996

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High Courts06 Jan 2023Partly Allowed

Global Music Junction Pvt. Ltd. Vs Annapurna Films Pvt. Ltd. & Ors.

Delhi High Court · (2023) 01 DEL CK 1033

Code of Civil Procedure, 1908-Order I Rule 10, XXXIX Rules 1 and 2, XXXIX Rule 2A, XXXIX Rule 4Indian Contract Act, 1872-Section 27Specific Relief Act, 1963-Section 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(c), 14(d)

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High Courts06 Jan 2023Disposed Of

Tata Capital Financial Services Limited Vs Solitaire Automotive & Ors.

Delhi High Court · (2023) 01 DEL CK 1039

Arbitration and Conciliation Act, 1996-Section 11, 12(1), Fourth Schedule

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High Courts06 Jan 2023Allowed

M/S V-Guard Industries Ltd Vs The Registrar Of Trademarks & Anr.

Delhi High Court · (2023) 01 DEL CK 1073

Trade Mark Act, 1999-Section 21, 131Trade Marks Rules 2017-Rule 8, 45, 45(1), 45(2), 109

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High Courts06 Jan 2023Dismissed

Cross Fit LLC Vs RTB Gym And Fitness Centre

Delhi High Court · (2023) 01 DEL CK 1058

Code of Civil Procedure, 1908-Order IX Rule 13Evidence Act, 1872-Section 114 Illustration (f)General Clauses Act, 1897-Section 27

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High Courts06 Jan 2023Allowed

M/s V-Guard Industries Ltd. Vs M/s Livguard Energy Technologies Pvt Ltd & Anr.

Delhi High Court · (2023) 01 DEL CK 1076

Trade Mark Act, 1999-Section 21, 131Trade Marks Rules, 2017-Rule 8, 45(1), 45(2), 109

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High Courts06 Jan 2023Disposed Of

Ved Prakash @ Mistri Vs The State (NCT Of Delhi)

Delhi High Court · (2023) 01 DEL CK 1089

NDPS Act, 1985-Section 21(1), 21(c), 29, 31, 31ACode of Criminal Procedure, 1973-Section 309

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High Courts06 Jan 2023Disposed Of

Parvez Alam Vs State Of Delhi (NCT) & Ors.

Delhi High Court · (2023) 01 DEL CK 1097

IPC-Sections 279, 337, 338MV Act-Sections 146, 196

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High Courts06 Jan 2023Disposed Of

Vikram Singh Vs The State (NCT Of Delhi)

Delhi High Court · (2023) 01 DEL CK 1102

Cr. P.C.-Section 439IPC-Section 302

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High Courts06 Jan 2023Disposed Of

Pintu Ram Vs The State

Delhi High Court · (2023) 01 DEL CK 1103

Indian Penal Code-Sections 376, 354, 354B, 506, 509, 323, 34Code of Criminal Procedure, 1973-Section 438Constitution of India-Article 21

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High Courts06 Jan 2023Disposed Of

Sh. Nitin Sharma & Anr. Vs The State (Govt Of Nct Of Delhi) & Anr.

Delhi High Court · (2023) 01 DEL CK 1105

IPC-Sections 498A, 406, 34Cr.P.C.-Section 482Constitution of India-Articles 226, 227

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High Courts06 Jan 2023Allowed

Seema & Ors. Vs HDFC Ergo Gen Ins Co Ltd & Ors.

Delhi High Court · (2023) 01 DEL CK 1161

Limitation Act-Section 5Code of Civil Procedure, 1908-Section 151Employees' Compensation Act, 1923-Section 30, 3, 3(1), 3(1)(b), 3(1)(b)(i), 10

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High Courts06 Jan 2023Dismissed

Sh. Laxmi Kant Sharma & Anr. Vs Smt. Kela Devi @ Kailashi Devi

Delhi High Court · (2023) 01 DEL CK 1163

CPC-Section 115, 151, Order IX Rule 7, IX Rule 13, 96(2)

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High Courts06 Jan 2023

Raj Kumar Gupta Vs M/s Narang Constructions & Financiers Pvt. Ltd.

Delhi High Court · (2023) 01 DEL CK 1206

Code of Civil Procedure, 1908-Section 151, 26, 26(2), Order IV, IV Rule 1, VI, VI Rule 1, VI Rule 15, VIIArbitration and Conciliation Act, 1996-Section 5, 9, 11, 33, 34, 34(3)Limitation Act-Section 5

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High Courts06 Jan 2023

Sh. Suraj Bhan Arya Vs Sh. Pooran Chand Arya & Ors.

Delhi High Court · (2023) 01 DEL CK 1213

Civil Procedure Code-Order XXXIX Rule 1 and 2Hindu Succession Act, 1956-Sections 6 and 8, sub-section 5 of Section 6

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High Courts06 Jan 2023Disposed Of

Jitin Prakash Vs Union Of India & Ors.

Delhi High Court · (2023) 01 DEL CK 1214

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