Trade Marks Act, 1999-Section 2(2)(b), 2(m), 18, 29, 29(1), 29(2)(b), 30(2)(a), 35Constitution of India-Article 19, 19(1)(a)CPC-Order XXXIX Rules 1 and 2

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High Courts07 Mar 2024Allowed

Ritika Prasad Vs Guru Gobind Singh Indraprastha University

Delhi High Court · (2024) 03 DEL CK 3896

Constitution of India-Article 15(1), 16(1)University Grants Commission Act, 1956

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High Courts07 Mar 2024Disposed Of

Master Prashant & Anr. Vs New St. Michael Academy & Anr.

Delhi High Court · (2024) 03 DEL CK 3894

RTE Act

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High Courts07 Mar 2024Disposed Of

Shivansh Sharma & Anr. Vs GLT Saraswati Bal Mandir Sr Sec School & Anr.

Delhi High Court · (2024) 03 DEL CK 3893

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High Courts07 Mar 2024Disposed Of

Essar Exploration And Production India Limited Vs Nayara Energy Limited

Delhi High Court · (2024) 03 DEL CK 3855

Arbitration and Conciliation Act, 1996-Section 9, 33Indian Trusteeship Act-Section 66Specific Relief Act-Section 38(3)

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High Courts07 Mar 2024Disposed Of

Shiv Ram Singh Vs Ruby Gautam & Ors.

Delhi High Court · (2024) 03 DEL CK 3829

Constitution of India-Article 227Cr.P.C.-Section 482Protection of Women from Domestic Violence Act, 2005-Section 12, 23

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High Courts07 Mar 2024

Nitasha Kohli Vs Ish Kumar Anand & Ors.

Delhi High Court · (2024) 03 DEL CK 3785

Code of Civil Procedure, 1908-Order VI Rule 17, Section 151

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High Courts07 Mar 2024Disposed Of

Giani Ram/Gyani Ram & Anr. Vs Arjun Yadav & Anr.

Delhi High Court · (2024) 03 DEL CK 3779

Delhi High Court (Original Side) Rules, 2018-Rule 5 of Chapter IICode of Civil Procedure, 1908-Order IX Rule 7, Section 151

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High Courts07 Mar 2024Partly Allowed

RITES Ltd Vs Ahluwalia Contract (India) Ltd. & Anr.

Delhi High Court · (2024) 03 DEL CK 3737

1996 Act-Section 31(7)(a), 31(7)Arbitration Act, 1940Interest Act, 1978-Section 2(a), 3, 3(3), 3(3)(a)(ii)

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High Courts07 Mar 2024Dismissed

Union Of India Through Secretary Ministry Of Defence & Ors. Vs M S Hashmi

Delhi High Court · (2024) 03 DEL CK 3704

Constitution of India-Article 226, 227

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High Courts07 Mar 2024Disposed Of

Polytec Industries Through Its Proprietor Mr.Rohit Gupta Vs The Commissioner Delhi Goods And Services Tax Trade And Tax Department & Ors.

Delhi High Court · (2024) 03 DEL CK 3678

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High Courts07 Mar 2024Disposed Of

Rajeev Dagar Vs State & Ors.

Delhi High Court · (2024) 03 DEL CK 3642

Protection of Children from Sexual Offences Act, 2012-Sections 7, 24, 25, 33, 35Constitution of India-Article 226, 227Code of Criminal Procedure, 1973-Sections 156(3), 161, 164, 190(1), 200 to 202, 320, 477, 482; Chapters XIV and XV

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High Courts07 Mar 2024

Virender Chahal @ Virender Vs State & Anr.

Delhi High Court · (2024) 03 DEL CK 3641

Indian Penal Code, 1860-Section 376, 377, 328, 506, 354C, 376(2)(n)Code of Criminal Procedure, 1973-Section 482, 164, 91, 161, 320Prevention of Corruption Act

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High Courts07 Mar 2024Disposed Of