Constitution of India, 1950 - Article 142Income Tax Act, 1961 - Section 69, 148, 148A, 148A(b), 149, 149(1)(b), 151Taxation and other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020 - Section 3, 3(1)

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High Courts15 Jan 2025Dismissed

Sumit Sangwan Vs Union Of India And Ors

Delhi High Court · (2025) 01 DEL CK 1690

Constitution of India, 1950 - Article 226Army Act, 1950 - Section 19Army Rules, 1954 - Rule 14

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High Courts15 Jan 2025Dismissed

Macleods Pharmaceuticals Ltd Vs The Controller Of Patents & Anr

Delhi High Court · (2025) 01 DEL CK 1671

Code of Civil Procedure, 1908 - Section 151, Order 7 Rule 11Indian Patent Act 1970 - Section 2(1)(t), 58(1), 64, 64(1), 71, 71(1), 104, 105, 106, 107, 114, 151(1), 151(2)

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High Courts15 Jan 2025Dismissed

Neeraj Sehrawat @ Neeraj Bawaniya Vs State Nct Of Delhi

Delhi High Court · (2025) 01 DEL CK 1670

Constitution of India, 1950 - Article 21Code of Criminal Procedure, 1973 - Section 436A, 437, 437(1)(i), 439Indian Penal Code, 1860 - Section 34, 120B, 186, 302, 307, 332, 353, 387, 506

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High Courts14 Jan 2025

Usha Drager Private Ltd & Anr. Vs Draegerwerk Aktiengesellschaft & Ors.

Delhi High Court · (2025) 01 DEL CK 2095

Code of Civil Procedure, 1908-Order VI Rule 17, 11 Rule 12Amendment Act 46 of 1999Amendment Act 22 of 2002

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High Courts14 Jan 2025

Gaurav Trehan Substituted By Jai Kumar Trehan Through LR. Vs Gurvinder Singh Brar & Ors.

Delhi High Court · (2025) 01 DEL CK 2098

Constitution of India-Article 227CPC-Order 18 Rule 17

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High Courts14 Jan 2025

M/s Jainsons Westend Pvt Ltd & Ors. Vs S Tarjit Singh & Ors.

Delhi High Court · (2025) 01 DEL CK 2073

Specific Relief Act, 1963-Section 34, 42Delhi Rent Control Act, 1958-Section 3(c), 6-A, 8, 14(1)(a), 14(i)(a), 50CPC-Section 100, Order 23 Rule 3

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High Courts14 Jan 2025

S. Vaikundarajan Vs Union Of India & Anr.

Delhi High Court · (2025) 01 DEL CK 2035

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High Courts14 Jan 2025Dismissed

Sunil Kumar Singh Vs Union Of India And Ors

Delhi High Court · (2025) 01 DEL CK 1673

Constitution of India, 1950 - Article 226Central Reserve Police Force Act 1949 - Section 11(1)Central Reserve Police Force Rules, 1955 - Rule 28

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High Courts14 Jan 2025Disposed Of

Mohd Tahir Hussain Vs State (Nct Of Delhi)

Delhi High Court · (2025) 01 DEL CK 1672

Constitution of India, 1950 - Article 84, 173Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 479, 483Code of Criminal Procedure, 1973 - Section 436A

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High Courts14 Jan 2025ii Ravi Sharma v. State (NCT of Delhi)