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Delhi High Court judgments

1,35,544 judgments · page 1,478 of 6,778

High Courts03 Jan 2024Disposed Of

Ramesh & Anr. Vs State Of Nct Of Delhi

Delhi High Court · (2024) 01 DEL CK 0025

Constitution of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 201, 304IICode of Criminal Procedure, 1973 — Section 382
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High Courts03 Jan 2024Disposed Of

Anil Kumar Sharma Vs State (Nct Of Delhi)

Delhi High Court · (2024) 01 DEL CK 0024

Code of Criminal Procedure, 1973 — Section 156(3), 482Indian Penal Code, 1860 — Section 120B, 406, 420Insolvency and Bankruptcy Code, 2016 — Section 7
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High Courts02 Jan 2024Dismissed

Sonu Surender Vs State Nct Of Delhi

Delhi High Court · (2024) 01 DEL CK 0181

Code of Criminal Procedure, 1973 — Section 161, 164, 313, 374(2)Indian Penal Code, 1860 — Section 376(2), 376(2)(i), 376(2)(n), 506IIProtection of Children from Sexual Offences Act, 2012 — Section 6, 42
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High Courts02 Jan 2024Allowed

Neeta Gupta Vs Suman Anand

Delhi High Court · (2024) 01 DEL CK 0180

Constitution of India, 1950 — Article 227Code of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 141
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High Courts28 Dec 2023Dismissed

Khadi And Village Industries Commission Vs Girdhar Industries & Anr.

Delhi High Court · (2023) 12 DEL CK 3805

Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, Section 55(3)Khadi and Village Industries Commission Act, 1956-Section 15Trade Marks Act, 1999-Sections 2(2)(c)(i), 9, 11, 11(1), 11(8), 11(10), 11(10)(ii), 11(11), 12, 28, 28(1), 28(3), 29, 29(1), 29(3), 29(4), 29(5), 30(2)(e), 31(1), 34, 57, 124, 134
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High Courts26 Dec 2023Disposed Of

Amritesh Jatia Vs Vidhi Binani Jatia

Delhi High Court · (2023) 12 DEL CK 3920

Constitution of India-Article 227Guardian and Wards Act, 1890-Sections 7, 10, 25, 12, 47, 47(d), 26Family Courts Act, 1984-Sections 7, 19, 19(1), 19(2)
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High Courts26 Dec 2023Disposed Of

Amritesh Jatia Vs Vidhi Binani Jatia

Delhi High Court · (2023) 12 DEL CK 0199

Constitution of India, 1950 — Article 227Guardian and Wards Act, 1890 — Section 7, 10, 12, 25, 47, 47(d)Family Courts Act, 1984 — Section 7, 19, 19(1)
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High Courts23 Dec 2023Disposed Of

Mukta Sharma Vs Union Of India & Ors.

Delhi High Court · (2023) 12 DEL CK 4048

Multi-State Co-operative Societies Act, 2002-Section 41(3), 45K(1)Multi-State Co-operative Societies Rules, 2002-Rule 19 F(a), 19(H)(2)
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