High Courts05 Mar 2024Allowed

Ravi Kumar Vs State

Delhi High Court · (2024) 03 DEL CK 4247

IPC-Sections 498A, 34, 306, 302, 304-BEvidence Act-Section 113-A
High Courts05 Mar 2024Disposed Of

Naeem Vs State NCT Of Delhi

Delhi High Court · (2024) 03 DEL CK 3993

Code of Criminal Procedure, 1973-Section 482, 440, 440(2)NDPS Act-Section 21, 29, 37Constitution of India-Article 21
High Courts05 Mar 2024Allowed

Hemant Kumar & Ors. Vs Govt Of India Ministry Of Labour And Employment & Ors.

Delhi High Court · (2024) 03 DEL CK 3957

Constitution of India-Article 226, 14, 39(a)Industrial Disputes Act, 1947-Section 10, 10(1), 10(1A), 10(2A), 10(3), 10(4), 10(5), 10(6), 10(7), 12, 12(1), 12(4), 12(5), 22, 15, 17, 19, 33A, 33B, 36A, 11-A, 2-A, 2(ra), 2(s), Schedule V Item 10, Third ScheduleContract Labour (Regulation & Abolition) Act, 1970-Section 10, 30
High Courts05 Mar 2024Partly Allowed

Sabu Trade Pvt Ltd Vs Sh Raj Kumar Sabu & Ors.

Delhi High Court · (2024) 03 DEL CK 3908

CPC-Order XXXIX Rules 1 and 2Companies Act, 1956-Section 630Trade Marks Act, 1999-Section 9, 11, 11(10)(ii), 18(1), 28(1), 29(1), (2), (3) and (4), 30, 31(1), 34, 35, 57