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Delhi High Court judgments

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High Courts12 May 2023Dismissed

Ten Events And Entertainment Vs Novex Communications Private Limited & Ors.

Delhi High Court · (2023) 05 DEL CK 1287

Copyright Act, 1957-Section 14, 14(e)(iii), 33, 51, 51(a), 51(a)(i), 51(a)(ii), 51(b), 51(b)(i), 51(b)(ii), 51(b)(iii), 51(b)(iv), 52, 52(1), 52(1)(za), 52(1)(ad), 52(1)(k), 52(1)(l), 52(1)(n), 52(1)(o), 52(1)(zb), 60Specific Relief Act, 1963-Section 34, 42Code of Civil Procedure, 1908-Section 9, 151, Order I Rule 3, I Rule 3(a), I Rule 3(b), I Rule 3A, I Rule 8, I Rule 8A, I Rule 10, I Rule 10(2), II Rule 1(4), II Rule 2, II Rule 3, II Rule 4, VII Rule 7, VII Rule 11, VIII Rule 1, XXXIX Rules 1 and 2, XLVII Rule 1
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High Courts12 May 2023Dismissed

Hitender Shokeen Vs Rajan Kumar Shokeen & Ors.

Delhi High Court · (2023) 05 DEL CK 1369

Code of Civil Procedure-Order VII Rule 11, VII Rule 11(a), VII Rule 11(d), II Rule 2, XXII Rule 4, 14 Rule 1, 14 Rule 2, 14 Rule 2(1), 14 Rule 2(2), 14 Rule 2(2)(b)Land Acquisition Act, 1894Limitation Act, 1963-Section 17, 3(1), Article 59
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