High Courts03 Sept 2025Disposed Of

Ashiana Ispat Limited Vs Kamdhenu Limited & Ors.

Delhi High Court · (2025) 09 DEL CK 1935

Trade Marks Act, 1999-Section 9, 11, 11(1), 11(2), 12, 18(1), 18(4), 19, 20, 20(1), 21, 21(1), 21(2), 21(3), 21(5), 23Trade Marks Rules, 2017-Rule 33, 33(1), 33(2), 33(4), 33(5), 33(8)Constitution of India-Article 226, 226(1), 227, 329, 32
High Courts03 Sept 2025Allowed

Delhi Development Authority Vs Smt. Santosh Malik & Ors.

Delhi High Court · (2025) 09 DEL CK 1967

CPC-Order VII Rule 11, VII Rule 11(a), VII Rule 11(b), VII Rule 11(d), XXIII Rule 3ALimitation Act, 1963-Article 58, 59, 60, 65, 66, 95, 113, Section 2(j), 3, 27Indian Limitation Act, 1908-Article 59, 91, 114, 120
High Courts03 Sept 2025Allowed

Ankit Raj Vs State Of NCT Of Delhi & Ors.

Delhi High Court · (2025) 09 DEL CK 2077

Indian Penal Code, 1860-Section 376, 506, 90Bharatiya Nagarika Suraksha Sanhita, 2023-Section 183Bharatiya Nyaya Sanhita, 2023-Section 69, 351(3)
High Courts03 Sept 2025Disposed Of

XXXXX Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2025) 09 DEL CK 2078

Indian Penal Code, 1860-Sections 328, 342, 363, 366, 368, 376Protection of Children from Sexual Offences Act, 2012-Sections 6, 12Indian Evidence Act-Sections 136, 65A, 65B
High Courts03 Sept 2025Dismissed

Kailash Katyal Vs State Govt. Of NCT Of Delhi

Delhi High Court · (2025) 09 DEL CK 2079

Indian Penal Code, 1860-Section 308, 353, 332, 300, 299, 304, 186, 279, 307, 34, 323, 324, 325, 326Motor Vehicles Act, 1988-Section 113, 133Cr.P.C.-Section 195, 482, 397/401, 439