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Delhi High Court judgments, 2023

6,105 judgments · page 305 of 306

High Courts04 Jan 2023Disposed Of

Jeewan Mondal Vs State NCT Of Delhi

Delhi High Court · (2023) 01 DEL CK 1001

Narcotic Drugs & Psychotropic Substances Act, 1985-Sections 20, 29, 42, 50, 37, 31, 31-ACode of Criminal Procedure, 1973-Section 311, 436A, 309, 439, 293Constitution of India-Article 21, 14, 32, Part III
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High Courts04 Jan 2023Dismissed

Dr. Anil Kumar Gupta Vs UOI & Ors.

Delhi High Court · (2023) 01 DEL CK 1025

Revised Pay Rules, 1997-Part BIndian Veterinary Council Act, 1984-First ScheduleConstitution of India-Article 32, 14, 16, 226
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High Courts04 Jan 2023Allowed

Armasuisse Vs The Trade Mark Registry & Anr.

Delhi High Court · (2023) 01 DEL CK 1064

Trade Marks Act, 1999-Section 2(1)(i)(I), 2(1)(i)(IV)(a), 2(1)(za), 2(1)(za)(iv), 2(1)(zg), 9(1)(a), 9(1)(b), 9(1)(c), 9(2)(a), 9(2)(b), 9(2)(c), 9(2)(d), 9(3)(a), 9(3)(b), 9(3)(c), 10, 10(2), 11(1), 11(2), 11(3)(a), 11(5), 12, 23, 28, 29, 30, 102, 103, 104, 139, 144Trade Marks Act, 1940-Section 8Geneva Conventions Act, 1960-Section 2(a), 3(1), 3(3)(a), 12(a), 12(d), 12(e)
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High Courts04 Jan 2023Dismissed

Rameshwar Vs DTC

Delhi High Court · (2023) 01 DEL CK 1209

Industrial Disputes Act, 1947-Section 33(2)(b)(Conditions of Appointment and Service) Regulations, 1952
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High Courts04 Jan 2023Disposed Of

Sanjay Jain (In JC) Vs Directorate Of Enforcement

Delhi High Court · (2023) 01 DEL CK 1244

Prevention of Money Laundering Act, 2002-Section 13(2), 25, 26, 54Prevention of Money Laundering (Taking Possession of Attached or Frozen Properties Confirmed by the Adjudicating Authority) Rules, 2013-Rule 5, 5(2), 5(3), 5(4), 5(5)Registration Act, 1908-Section 17, 18
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High Courts04 Jan 2023Disposed Of

Raj Kumar Vs State Of Delhi & Anr.

Delhi High Court · (2023) 01 DEL CK 1353

Code of Criminal Procedure, 1973-Sections 397, 401, 482, 311Indian Penal Code, 1860-Sections 328, 376, 354D, 506, 34, 376DConstitution of India-Article 21
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High Courts04 Jan 2023Allowed

Sh. Ram Sarup Lugani & Anr. Vs Nirmal Lugani & Ors.

Delhi High Court · (2023) 01 DEL CK 0838

Code of Civil Procedure, 1908-Section 6, 92, 151, Order I Rule 10, IV Rule 1, IV Rule 2, VII Rule 10, VII Rule 11, XXII Rule 3, XXII Rule 4, XXXIII Rule 1, XXXIII Rule 5, XXXIII Rule 8Indian Partnership Act, 1932-Section 69, 69(1), 69(2)Court-fees Act-Section 6
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