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Delhi High Court judgments, 2024

11,287 judgments · page 306 of 565

High Courts28 May 2024Allowed

Surya Prakash Vs State NCT Of Delhi

Delhi High Court · (2024) 05 DEL CK 4367

Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)(B), 29, 27A, 67, 37, 42, 53Evidence Act-Section 25
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High Courts28 May 2024Dismissed

The State (GNCT Of Delhi) Vs Sahil @ Chikna

Delhi High Court · (2024) 05 DEL CK 4369

Code of Criminal Procedure, 1973-Section 397Juvenile Justice (Care and Protection of Children) Act, 2015-Section 94, 14, 36, 9, 9(2)Indian Evidence Act-Section 35
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High Courts28 May 2024Allowed

Colgate Palmolive Company & Ors. Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 05 DEL CK 4425

Code of Criminal Procedure, 1973-Section 482, 340, 202, 192, 200, 195, 195(1)(a), 195(1)(b), 195(1)(b)(i), 195(1)(b)(ii), 197, 190Indian Penal Code, 1860-Section 34, 120B, 191, 192, 193, 196, 197, 199, 200, 201, 209, 463, 464, 465, 466, 467, 468, 469, 470, 471, 474, 475, 477-ATrade Marks Act, 1999-Section 6, 10, 18, 18(4), 18(5), 19, 20, 20(1), 20(2), 21, 23, 23(2), 23(4), 57, 57(4), 107, 137, 148
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High Courts28 May 2024Dismissed

Abubacker E. Vs National Investigation Agency

Delhi High Court · (2024) 05 DEL CK 4384

IPC-Section 120-B, 153-AUnlawful Activities (Prevention) Act, 1967-Section 2(d), 2(k), 7, 10, 15, 17, 18, 18B, 20, 22, 22B, 22C, 38, 39, 40, 43D, 43D(5), 43D(6), 43D(7), Chapter IV, Chapter VICr.P.C.-Section 164, 167, 173, 268, 437 to Section 439
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High Courts28 May 2024Allowed

Mohd Jabir Vs Union Of India & Ors.

Delhi High Court · (2024) 05 DEL CK 4423

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21/29Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3(1)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers and Drug Offenders Act, 1981-Section 3, 2(b-1)
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High Courts28 May 2024Dismissed

M/s Ekanek Networks Private Limited Vs Aditya Mertia

Delhi High Court · (2024) 05 DEL CK 4414

Code of Civil Procedure, 1908-Section 115, Order VII Rule 11Commercial Courts Act, 2015-Section 2, 2(1)(c), 2(1)(c)(vii), 2(1)(c)(xviii), 2(c)(i), 2(c)(ii), 2(c)(vii), 2(c)(xx)Copyright Act, 1957-Section 19A, 19(4)
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High Courts28 May 2024Disposed Of

Harmuny Entertainment Pvt Ltd Vs Mahuaa Media Pvt Ltd

Delhi High Court · (2024) 05 DEL CK 4409

Companies Act, 1956-Section 434, 446(1), 456(1), 535, 535(1)(a), 535(6)SARFAESI Act, 2002-Section 13(2), 13(4), 14, 17Recovery of Debts due to Banks and Financial Institutions Act, 1993-Section 19
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High Courts28 May 2024Disposed Of

Aurum Ventures Pvt. Ltd. Vs HT Media Ltd & Ors.

Delhi High Court · (2024) 05 DEL CK 4478

Arbitration and Conciliation Act, 1996-Section 11, 16, 34, 36, 36(2), 36(3)Code of Civil Procedure, 1908-Order XLI Rule 1, XLI Rule 5Arbitration and Conciliation (Amendment) Act, 2015 (3 of 2016)
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