CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 332 of 565

High Courts16 May 2024Allowed

Communication Components Antenna Inc. Vs Mobi Antenna Technologies (Shenzhen) Co Ltd & Ors.

Delhi High Court · (2024) 05 DEL CK 4046

CPC-Order 39 Rule 4; Order 1 Rule 8APatents Act, 1970-Section 64(e); Section 64(f); Section 3(d); Section 64(d); Section 64(1)(k); Section 3(f); Section 64(1)(h); Section 10; Section 113; Section 2(1)(j); Section 2(1)(ja); Section 2(1)(ac); Section 48; Section 108(1); Section 7A; Section 10(4)(c); 1st Schedule; Section 11(1)Indian Evidence Act, 1872-Section 65A; Section 65B
Read judgment
High Courts16 May 2024Allowed

Babita Jain Vs State (GNCT Of Delhi)

Delhi High Court · (2024) 05 DEL CK 3739

Code of Criminal Procedure, 1973-Sections 164, 482Indian Penal Code, 1860-Sections 323, 354, 354A, 354B, 498A, 506, 506(2), 509Constitution of India-Article 226
Read judgment
High Courts16 May 2024Dismissed

Mohd. Shueb Vs Fayza Nisar & Anr.

Delhi High Court · (2024) 05 DEL CK 3738

Code of Criminal Procedure, 1973-Section 397, 401, 482, 125Code of Civil Procedure, 1908-Order IX Rule 13, Section 151
Read judgment
High Courts16 May 2024Disposed Of

S Vs Jeet Singh & Anr.

Delhi High Court · (2024) 05 DEL CK 0047

Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 41A, 482Indian Penal Code, 1860 — Section 34, 506, 509
Read judgment