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Delhi High Court judgments

1,36,357 judgments · page 1,808 of 6,818

High Courts31 May 2023

Gauri Shankar Jaiswal Vs Narcotics Control Bureau

Delhi High Court · (2023) 05 DEL CK 1192

Code of Criminal Procedure, 1973-Section 439NDPS Act-Sections 19, 20, 20(b)(i), 20(b)(ii), 20(b)(ii)(c), 23, 23(c), 24, 27, 27A, 35, 37, 37(1)(b)(ii), 41 to 44, 52, 52A, 52A(1), 53, 54, 57, 67, 76Indian Evidence Act, 1872
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High Courts31 May 2023Dismissed

Quentin Decon Vs Customs

Delhi High Court · (2023) 05 DEL CK 1200

Criminal Procedure Code, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8, 19, 20(b)(i), 20(b)(ii), 20(b)(ii)(c), 21, 23, 23(c), 24, 27, 27A, 29, 35, 37, 37(1)(b)(ii), 41 to 44, 43, 43(a), 52, 52A, 52A(1), 52A(2), 52A(3), 53, 54, 57, 60, 67, 76Customs Act, 1962-Sections 110, 111, 118, 119
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High Courts31 May 2023Disposed Of

Deep Chand Kumar Vs Narcotics Control Bureau

Delhi High Court · (2023) 05 DEL CK 1202

Code of Criminal Procedure, 1973-Sections 436, 437, 439, 436ANDPS Act-Sections 22(c), 23(c), 29, 50, 67, 54, 37, 52, 57, 52A, 76, 20(b)(ii), 27, 20(b)(i), 20(b)(ii)(c), 35, 37(1)(b)(ii), 19, 24, 27A, 52A(1), 53, 52A(2), 52A(3), 52A(4), 41 to 44Indian Evidence Act, 1872
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High Courts31 May 2023Dismissed

Satish Mishra Vs Deepak

Delhi High Court · (2023) 05 DEL CK 1394

CPC-Order VII Rule 11, XXXIX Rules 1 and 2, XXXVIII Rule 5, Section 80, 80(2)Commercial Courts Act, 2015-Section 12A, 12A(1), 12(1)Legal Services Authorities Act, 1987
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High Courts31 May 2023Dismissed

Maj Gen. V.K. Singh (Retd.) Vs C.B.I.

Delhi High Court · (2023) 05 DEL CK 1429

Official Secrets Act, 1923-Section 3, 5, 5(1)(d), 13(1), 13(3), 14Code of Criminal Procedure, 1973-Section 2(c), 4(2), 154, 167, 173, 190, 192, 197, 200, 202, 210, First ScheduleIndian Penal Code-Section 120B, 149, 204, 406, 409, 420, 426, 463, 465, 468, 471, 474
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High Courts31 May 2023Partly Allowed

Sh. Sudhir Sood Vs M/s. Hind Terminals Pvt. Ltd.

Delhi High Court · (2023) 05 DEL CK 1419

Haryana East Punjab Holdings (Consolidation & Prevention of Fragmentation) Act, 1948-Section 42Code of Civil Procedure, 1908-Order XII Rule 8Limitation Act, 1963-Article 72, 55
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High Courts31 May 2023Disposed Of

Bennet, Coleman & Company Limited Vs E! Entertainment Television LLC.

Delhi High Court · (2023) 05 DEL CK 1418

Code of Civil Procedure, 1908-Section 20, 20(a), 20(b), 20(c), Explanation to Section 20, Order XXXIX Rule 1 and 2, XXXIX Rule 4, VII Rule 10, VII Rule 11, VI Rule 17Trade Marks Act, 1999-Sections 18, 28, 29, 31, 34, 134, 142Trademarks Rules, 2017-Rule 3, 45, 47
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High Courts31 May 2023Allowed

Mr Dev Ranjan Mittra & Anr. Vs Aditya Barna Mittra

Delhi High Court · (2023) 05 DEL CK 1441

Code of the Civil Procedure, 1908-Order VII Rule 11(a) and (d)Limitation Act, 1963-Article 19, 113, 55, 19 to 22, Clauses 19 to 21, Sections 4 to 24Insolvency and Bankruptcy Code, 2016-Section 7
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