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Delhi High Court judgments

1,36,357 judgments · page 1,789 of 6,818

High Courts03 Jul 2023Disposed Of

Karan Arora Vs The State (NCT Of Delhi) & Anr.

Delhi High Court · (2023) 07 DEL CK 4097

Protection of Women from Domestic Violence Act, 2005-Section 20(6)Code of Civil Procedure, 1908-Sections 51, 55, 58, 60, Order 21, 21 Rule 37Hindu Marriage Act, 1955-Section 28-A
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High Courts03 Jul 2023Allowed

Zydus Wellness Products Limited Vs Cipla Health Ltd & Anr.

Delhi High Court · (2023) 07 DEL CK 4197

Trade Marks Act, 1999-Section 2(zb), 2(zg), 9, 9(1), 9(1)(a), 9(1)(b), 9(1)(c), 11, 12, 28, 28(1), 29, 29(2)(b), 30, 30(2), 30(2)(a), 30(2)(b), 31(1), 31(2), 32, 32(a), 35, 57, 124, 124(1)(a), 124(2), 124(5)Trade Marks Act, 1940-Section 6, 6(1), 8, 8(a), 10(1), 10(2), 21Trade Marks Act, 1938-Section 4, 30, 34 and 35
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High Courts03 Jul 2023

Jayson Industries & Anr. Vs Crown Craft (India) Pvt. Ltd.

Delhi High Court · (2023) 07 DEL CK 4209

Designs Act, 2000-Section 2(a), 2(d), 2(g), 4(a), 4(b), 19(1)(a), 19(1)(b), 19(1)(c), 19(1)(d), 19(2), 22(1), 22(2), 22(3), 47(a), 47(b)Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, XXXIX Rule 4Trade Marks Act 1999-Section 31(1), 57
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High Courts03 Jul 2023Dismissed

Metro Machinery Traders & Anr. Vs State Trading Corporation Of India Ltd

Delhi High Court · (2023) 07 DEL CK 4214

Arbitration and Conciliation Act, 1996-Section 34, 21, 28(3), 75, 81, 34(2), 34(2)(b), 34(2)(b)(ii), 34(2A), 37, 13(5), 16(6)Arbitration & Conciliation (Amendment) Act, 2015-Section 14, 262016 Amendment Act-Section 34(2A), 28(3), Explanation 1 and 2 to Section 34(2)(b)
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High Courts03 Jul 2023Dismissed

Shri Anil Kumar Gupta (Deceased) Through Lrs & Ors. Vs Smt. Nisha Sharma

Delhi High Court · (2023) 07 DEL CK 4195

Delhi Rent Control Act, 1958-Section 14(1)(a), 14(1)(b), 14(1)(d), 14(2), 14, 16, 16(1), 16(2), 17, 17(1), 17(2), 18, 26, 38, 38(1), 39, 41(b), 56Transfer of Property Act, 1882-Section 111(f)Code of Civil Procedure-Order 41 Rule 27, Section 100, 100(4), XXI Rule 26, XXI Rule 26(1)
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High Courts03 Jul 2023Dismissed

Vijay Nair Vs Directorate Of Enforcement

Delhi High Court · (2023) 07 DEL CK 4386

Indian Penal Code, 1860-Section 120B r/w 477APrevention of Corruption Act, 1988-Section 7Prevention of Money Laundering Act (PMLA), 2002-Section 2(u), 3, 45, 50, 63
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High Courts03 Jul 2023Dismissed

Abhishek Boinpally Vs Directorate Of Enforcement

Delhi High Court · (2023) 07 DEL CK 4246

Prevention of Money Laundering Act, 2002-Section 19, 19(1), 19(2), 45, 45(1), 50, 50(3), 50(4), 63, 65, 68Cr.P.C.-Section 167, 167(1), 167(2), 267, 267(1), 267(1)(A)Income Tax Act-Section 292(B)
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High Courts03 Jul 2023Dismissed

Manish Sisodia Vs Directorate Of Enforcement

Delhi High Court · (2023) 07 DEL CK 4244

Indian Penal Code, 1860-Section 120B, 477A, 201, 420Prevention of Corruption Act, 1988-Section 7, 7A, 8, 12Prevention of Money Laundering Act, 2002-Section 2(u), 3, 45, 50, 63
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