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Delhi High Court judgments

1,35,544 judgments · page 1,502 of 6,778

High Courts14 Dec 2023Allowed

Shri Niwas Vs Mrs Rajni

Delhi High Court · (2023) 12 DEL CK 3924

Hindu Marriage Act, 1955-Sections 9, 13(1)(ia), 13(1)(ib)Indian Penal Code, 1860-Sections 125, 498A, 323, 504, 506Dowry Prohibition Act-Sections 3, 4
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High Courts14 Dec 2023

Freebit AS Vs Exotic Mile Private Limited

Delhi High Court · (2023) 12 DEL CK 3930

Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015-Section 12ACode of Civil Procedure-Order XXXIX Rules 1 & 2, XI Rule 1, 39 Rule 1, 39 Rule 2DHC (Original Side) Rules, 2018
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High Courts14 Dec 2023Allowed

Vishnu Dutt Sharma Vs Manju Sharma

Delhi High Court · (2023) 12 DEL CK 4002

Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 13(1)(ia), 13(1)(ib), 13, 13-B, 9IPC-Section 406, 498A, 506, 34, 506(II), 182
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High Courts14 Dec 2023Disposed Of

Google LLC Vs MakeMyTrip (India) Private Limited & Ors.

Delhi High Court · (2023) 12 DEL CK 4023

Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2Companies Act, 1956Trade Marks Act, 1999-Section 2(2)(b), 29(1), 29(2), 29(3), 29(4), 29(4)(b), 29(4)(c), 29(6)(d), 29(7), 29(8), 29(8)(a), 30(1)(a), 30(1)(b)
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High Courts14 Dec 2023

M/s. Om Gems And Jewellery Vs Principal Commissioner, Directorate Of International Customs, Free Trade Agreements (FTA) Cell New Delhi & Ors.

Delhi High Court · (2023) 12 DEL CK 4047

Customs Tariff [Determination of Origin of Goods under Preferential Trade Agreement between the Government of Members States of the Association of South-East Asian Nations (ASEAN) and the Republic of India] Rules, 2009Customs Act, 1962-Sections 17, 18, 26, 27(1), 27-A, 28-AA, 46, 50, 74, 75, 110(2), 110(3), 129-ECustoms (Finalisation of Provisional Assessment) Regulations, 2018-Regulations 4, 5, 5(1), 5(2), 6
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High Courts14 Dec 2023Allowed

Sapphire Intrex Limited Vs Union Of India & Ors.

Delhi High Court · (2023) 12 DEL CK 0119

Constitution of India, 1950 — Article 265, 300ACentral Goods and Services Tax Rules, 2017 — Rule 89, 89(2)(m), 90, 90(3), 142, 142(2)Central Goods and Services Tax Act, 2017 — Section 67(2), 73(1), 73(3), 73(5), 73(6), 74(1), 79, 83, 142
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High Courts14 Dec 2023Disposed Of

Hamida Khatoon Vs GNCTD Ors

Delhi High Court · (2023) 12 DEL CK 0114

Constitution of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 482
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