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Delhi High Court judgments, 2024

11,287 judgments · page 259 of 565

High Courts19 Jul 2024Dismissed

Azad Singh Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 07 DEL CK 2148

Code of Criminal Procedure-Section 154, 155, 156, 157, 161, 162, 169, 170, 173, 173(2), 173(8), 190, 220, 482IPC-Section 34, 107, 120-B, 201, 204, 302, 307, 326, 406, 411, 419, 420, 467, 468, 471, 506, 511Constitution of India-Article 21, 226, 227
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High Courts19 Jul 2024Disposed Of

Raj Kumar Singh Vs Veena Gupta Alias Beena Gupta

Delhi High Court · (2024) 07 DEL CK 2663

Delhi Rent Control Act, 1958-Chapter III-A, Section 14(1)(e), 25B, 25B(1), 25B(2), 25B(3), 25B(3)(a), 25B(4), 25B(8), Proviso to Section 25B(8), Third ScheduleCPC-Order V Rule 20, Section 151, IX Rule 13, XXXVII Rule 4Limitation Act, 1963
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High Courts19 Jul 2024Disposed Of

Adidas AG Vs Keshav H Tulsiyani & Ors

Delhi High Court · (2024) 07 DEL CK 2788

Trade Marks Act, 1999-Section 28(3), 30(2)(e), 134(2), 47/57, 34, 29(2)(a)Code of Civil Procedure, 1908-Order VII Rule 11, XXXIX Rule 4, Section 20(c), 20Indian Evidence Act, 1872-Section 65B
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High Courts19 Jul 2024Dismissed

Gaurav Dhawan Vs Transasia Private Capital Limited

Delhi High Court · (2024) 07 DEL CK 1977

[English] Companies Act, 2006-Section 1140, 1140(2), 1140(2)(b), 1140(3), 1140(6)(b), 1046, 1143Code of Civil Procedure, 1908-Section 44A, 13, 13(a), 13(b), 13(d), Order XIII-ACharities Act 2011-Section 76
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High Courts18 Jul 2024Dismissed

Maruti Traders Vs Itron India Pvt Ltd

Delhi High Court · (2024) 07 DEL CK 2826

Arbitration and Conciliation Act, 1996-Section 34, 34(2), 34(2)(b)(ii), 34(3), 75, 81Contract Act-Section 2, 2(d), 7, 10, 13, 14, 15, 16, 17, 18, 20, 21, 22, 70Evidence Act-Section 65(B)
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