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Delhi High Court judgments

1,36,357 judgments · page 1,699 of 6,818

High Courts17 Aug 2023Disposed Of

Siddharth Govindani VsLeepakshi

Delhi High Court · (2023) 08 DEL CK 0112

Family Court Act, 1984 — Section 19Guardianship And Wards Act, 1890 — Section 12, 17Code of Civil Procedure, 1908 — Section 151
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High Courts16 Aug 2023Disposed Of

M/s Zeal Polyrubs Pvt Ltd Vs M/s Spinks India

Delhi High Court · (2023) 08 DEL CK 1031

Constitution of India-Article 227Code of Civil Procedure, 1908-Section 51(c), 55 to 59, 58(1)(a), 58(2), Order XXI Rule 41(2) & (3), XXI Rules 37 to 40, XXI Rule 46 and 46A
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High Courts16 Aug 2023Dismissed

Ujjwal Shori Vs University Of Delhi & Ors.

Delhi High Court · (2023) 08 DEL CK 1119

Delhi Professional Colleges or Institutions (Prohibition of Capitation Fee, Regulation of Admission, Fixation of Non-exploitative Fee and Other Measures to Ensure Equity and Excellence) Act, 2007-Section 3(f), 3(g), 12(1)(b)Constitution of India-Article 14, 226
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High Courts16 Aug 2023Allowed

M/S United Sanitations Through Its Partner Sh. Deepak Dhawan Vs Addl Commissioner Of Customs, ICD, Tughkakabad, New Delhi

Delhi High Court · (2023) 08 DEL CK 1153

Constitution of India-Article 226Customs Act, 1962-Section 129DD, 75, 113(h)(ii)Customs Tariff Act, 1975-Section Note 1(f) of Section XV, Rule 3(a) of the General Rules for Interpretation, 1 of the General Interpretative Rules, heading 8481, sub-heading 848180, sub-heading 84818020, heading 7418, heading 7419, heading 741902
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High Courts16 Aug 2023Dismissed

Kumar Raghvendra & Ors. Vs Union Of India & Ors.

Delhi High Court · (2023) 08 DEL CK 1150

Central Reserve Police Force Group "A" (General Duty) Officers Recruitment Rules, 2010-Rule 3(i), 3(ii), 6(3)(i), 6(3)(ii), proviso to Rule 6(3)Central Reserve Police Force Rules, 1955-Clause (ii) of sub rule (b) of rule 8Central Reserve Police Force Act, 1949-Section 18
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High Courts16 Aug 2023

Hero Motocorp Limited Vs Shree Amba Industries

Delhi High Court · (2023) 08 DEL CK 1149

Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, VI Rule 17, XXVI Rule 9Designs Act, 2000-Section 2(a), 2(d), 2(g), 3(2), 4(a), 4(b), 4(c), 5, 7, 19(1)(a), 19(1)(b), 19(1)(c), 19(1)(d), 19(1)(e), 19(2), 22(2), 22(3)Designs Act, 1911
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High Courts16 Aug 2023Disposed Of

Sun Pharma Laboratories Ltd. Vs Finecure Pharmaceuticals Ltd & Ors.

Delhi High Court · (2023) 08 DEL CK 1288

Trade Marks Act, 1999-Section 29(2)(b), 18(1), 17, 34, 11, 11(1), 11(1)(a), 11(2), 11(4), 12, 9, 31(1), 28(1), 29, 29(2)(a), 17(2)(a), 17(2)(b), 18, 18(4), 19, 21, 23, 36E, 154Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, XI Rule 4(1)Trade Marks Rules, 2002-Rule 51, 50
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High Courts16 Aug 2023Disposed Of

Imran Vs State

Delhi High Court · (2023) 08 DEL CK 1311

IPC-Section 302, 307, 308, 323, 325, 34Criminal Procedure Code-Section 161, 437(1), 439(1)
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