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Delhi High Court judgments

1,34,661 judgments · page 1,440 of 6,734

High Courts25 Jan 2024Disposed Of

Ahuja Radios Vs M/s. Rohini Electronics & Ors.

Delhi High Court · (2024) 01 DEL CK 3642

Code of Civil Procedure, 1908-Order VIII Rule 10, XIIIA, 7 Rule 11, Section 19, 20(c)Delhi High Court Intellectual Property Rights Division Rules, 2022-Rule 27Trade Marks Act, 1999-Section 28, 134(2)
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High Courts25 Jan 2024Disposed Of

Lavkush Vs Ms. Aishwarya Singh & Ors.

Delhi High Court · (2024) 01 DEL CK 3546

The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Sections 3, 4, 6Constitution of India-Article 226The Contempt of Courts Act, 1971
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High Courts25 Jan 2024Dismissed

Sumit Kumar Vs Manoj Kumar And Ors.

Delhi High Court · (2024) 01 DEL CK 0165

Constitution of India, 1950 — Article 227Code of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138
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High Courts25 Jan 2024

Sonia Khurana Vs Pradeep Khurana

Delhi High Court · (2024) 01 DEL CK 0155

Family Courts Act, 1984 — Section 19Protection of Women from Domestic Violence Act, 2005 — Section 2(s), 17, 17(1), 18, 19, 19(f), 20, 21, 22, 26, 26(2)Hindu Marriage Act, 1955 — Section 9, 13(1)(ia), 13(1)(ib), 24
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High Courts25 Jan 2024Disposed Of

Sandeep @ Chiku Vs State (Nct Of Delhi)

Delhi High Court · (2024) 01 DEL CK 0154

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — SectionNarcotic Drugs and Psychotropic Substances Act, 1985 — Section 20, 37, 41, 42, 43, 44, 52, 52A, 52A(2), 53, 57, 61, 85
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High Courts24 Jan 2024Dismissed

Directorate General Of Health Services Vs Som Pan Product Pvt. Ltd.

Delhi High Court · (2024) 01 DEL CK 3658

Civil Procedure Code, 1908-Section 94, 9, Order XLIII Rule 1(r), XXXIX Rule 1 & 2Trade Marks Act, 1999-Section 34Cigarettes and Other Tobacco Products (Prohibition of Advertising and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003-Section 5, 29, 3(a), 3(p), 31
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