High Courts04 Aug 2023

Sudhir Jain Vs R. P. Mittal

Delhi High Court · (2023) 08 DEL CK 1481

Code of Civil Procedure, 1908-Order II Rule 2, VI Rule 2(3), VII Rule 11Punjab Registration of Money Lender's Act, 1938-Section 3Usurious Loans Act, 1918-Section 3, 3(1), 3(2)(a), 3(2)(b), 3(3), 3(4), 3(5)
High Courts04 Aug 2023

Sudhir Jain Vs Sarla Mittal & Ors.

Delhi High Court · (2023) 08 DEL CK 1477

Code of Civil Procedure, 1908-Order XXXVIIPunjab Registration of Money Lenders Act, 1938-Section 3Indian Stamp Act, 1899-Section 33, Article 6 of Schedule I
High Courts04 Aug 2023Allowed

Vipin Vs The State

Delhi High Court · (2023) 08 DEL CK 1580

Code of Criminal Procedure, 1973-Section 439IPC-Sections 498A, 304B, 34, 302, 306Evidence Act-Section 113B
High Courts04 Aug 2023Disposed Of

Vivekananda Institute Of Professional Studies Vs Government Of NCT Of Delhi & Anr.

Delhi High Court · (2023) 08 DEL CK 1675

Constitution of India-Article 19(1)(g), 14, 19(6), 239, 239ADelhi Professional Colleges or Institutions (Prohibition of Capitation Fee, Regulation of Admission, Fixation of Non Exploitative Fee and Other Measures to Ensure Equity and Excellences) Act, 2007-Section 3(m), 3(j), 4, 4(13), 12 and 13, 14, 17Rules of 2007-Rule 8, 8(2), 8(2)(a), 8(2)(a)(viii)
High Courts04 Aug 2023

V. R. Holdings Vs Hero Investocorp Limited & Anr.

Delhi High Court · (2023) 08 DEL CK 1773

Trade Marks Act, 1999-Section 57, 91, 134, 135Commercial Courts Act, 2015-Section 2(1)(c), 2(1)(c)(xvii), 3, 4, 5, 6, 7, 8, 13, 13(1A), 13(2)Code of Civil Procedure, 1908-Section 2(4), 13, 44-A, 47, 104, Order XLIII, 43 Rule 1