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Delhi High Court judgments

1,15,203 judgments · page 111 of 5,761

High Courts22 Jun 2026Dismissed

Shaafi Naturcure LLP Vs Assistant Controller Of Patents And Designs

Delhi High Court · (2026) 06 DEL CK 0815

Patents Act, 1970-Section 117A, 2(1)(j), 3(p), 10(4)(a), 10(4)(b), 6, 10(4), 64(1)(f), 2 (1)(ja), 2(1)(ja), 3Biological Diversity Act, 2002-Section 6, 19, 3, 7, 8, 18 and 19, Sub-section 3 of Section 19, and 19Biological Diversity Rules, 2024-Rule 16
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High Courts19 Jun 2026

Ranjan Pratap Singh Vs Union Of India & Ors.

Delhi High Court · (2026) 06 DEL CK 0902

Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 14CCS (Conduct) Rules, 1964-Rule 3 (1) (ii), (iii), (vi) and (xviii)NDPS Act-Section 20/61/85
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High Courts19 Jun 2026

Telegram FZ LLC & Anr. Vs Union Of India & Ors.

Delhi High Court · 2025 INSC 1119

Constitution of India-Articles 226, 227Information Technology Act, 2000-Section 69A, 2(1)(v), 2(1)(k), 2(1)(i), 66DInformation Technology (Procedure and Safeguards for Blocking for Access of Information by Public) Rules, 2009-Rule 7, 9, 9(1), 9(4), 16
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High Courts19 Jun 2026Partly Allowed

Novamax Industries LLP Vs Prem Appliances & Anr.

Delhi High Court · (2026) 06 DEL CK 0818

Code of Civil Procedure, 1908-Order XIII A, XIII-A, XXXIX Rule 4Designs Act, 2000-Section 19, 22, 22(3), 2(d), 4(b), 2(c), 11, 19(1)(b), 2(d) of section 2Trade Marks Act, 1999-Section 2, Clause (zb), 27(2), 28(1), 21, 27(1)
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High Courts18 Jun 2026

Court On Its Own Motion Vs State Of Delhi

Delhi High Court · (2026) 06 DEL CK 0938

Code of Criminal Procedure, 1973-Section 4(2), 2(d), 16, 42, 154, 156, 157, 173, 190, 190(1)(a), 190(1)(b), 195, 258, 395(2), 468, Chapter XII, Chapter XX, Chapter XXXVIDelhi Municipal Corporation Act, 1957-Section 313, 317(1), 320(1), 321(1), 325(1), 332, 333(1), 334, 339, 343, 344, 345, 347, 461, 466-A, 467, 469, 471Indian Penal Code-Section 188
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