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Delhi High Court judgments

1,31,711 judgments · page 1,347 of 6,586

High Courts19 Mar 2024Allowed

Sanjay Anand Vs Ritu Anand

Delhi High Court · (2024) 03 DEL CK 0135

Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 9, 13(1)(ia), 13(1)(ib)Indian Penal Code, 1860 — Section 498A
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High Courts19 Mar 2024Allowed

Gautam Rawal Vs Garima Rawal

Delhi High Court · (2024) 03 DEL CK 0134

Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 9, 13(1)(ia)Protection of Women from Domestic Violence Act, 2005 — Section 12
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High Courts18 Mar 2024Dismissed

Sulphur Mills Limited Vs Dharmaj Crop Guard Limited & Anr.

Delhi High Court · (2024) 03 DEL CK 4251

Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, Section 9, 12 Rule 6, 16 Rule 1Patents Act, 1970-Section 2(1)(ja), 3(d), 10(4), 25(1)(b), 25(1)(c), 25(1)(d), 25(1)(e), 25(1)(g), 25(1)(h), 48, 48(a), 49, 64, 64(1), 107(1)Trade Marks Act, 1999
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High Courts18 Mar 2024Allowed

Mohd. Rafi Vs State (NCT Of Delhi)

Delhi High Court · (2024) 03 DEL CK 4221

Code of Criminal Procedure, 1973-Section 439, 161Indian Penal Code, 1860-Sections 302, 307, 34, 120BArms Act, 1959-Sections 25, 27
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High Courts18 Mar 2024Dismissed

Bhushan @ Veera Vs State (NCT of Delhi)

Delhi High Court · (2024) 03 DEL CK 4220

Code of Criminal Procedure, 1973-Section 167(2), 439, 173(2), 173(8), 309(2), 158, 161, 170, 173(3), 173(4), 173(5), 173(7), 173(2)(i), 175(5)Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21, 25, 36A(4)Constitution of India-Article 21
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