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Delhi High Court judgments, 2023

6,819 judgments · page 340 of 341

High Courts05 Jan 2023Dismissed

State Vs Mohd. Naved@Pilla

Delhi High Court · (2023) 01 DEL CK 0014

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 437(3), 439, 439(2), 482Indian Penal Code, 1860 — Section 34, 186, 302, 307, 353, 394, 427, 506
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High Courts05 Jan 2023

Kamlesh Vs State

Delhi High Court · (2023) 01 DEL CK 0005

Code Of Criminal Procedure, 1973 — Section 294, 313, 374(2), 428, 432, 433, 433AIndian Penal Code, 1860 — Section 304, 305, 307, 375, 376, 376(2)(g), 394
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High Courts05 Jan 2023Allowed

Shabbir Malik Vs State & Anr

Delhi High Court · (2023) 01 DEL CK 0004

Code Of Criminal Procedure, 1973 — Section 156(3), 161, 173, 239, 240, 482Indian Penal Code, 1860 — Section 34, 120B, 408, 420, 506
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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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