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Delhi High Court judgments

1,14,140 judgments · page 187 of 5,707

High Courts25 Apr 2026

Anil Vs Anita Gupta & Ors.

Delhi High Court · (2026) 04 DEL CK 2404

Code of Civil Procedure, 1908-Order I Rule 10, Section 146, 151, XXII Rule 13, XXII Rule 10, XXI Rule 58, Rule 97-101, IX Rule 13, XII Rule 10, 100
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High Courts25 Apr 2026Disposed Of

Anil Kumar Aggarwal Vs Board Of Discipline ICAI Thr Secretary & Ors.

Delhi High Court · (2026) 04 DEL CK 1979

Chartered Accountants Act, 1949-Section 22D(2)Chartered Accountants (Procedure of Investigation of Professional Misconduct and other Misconduct and Conduct of the Cases) Rules-Rule 7Procedure to be followed for appeals by the Appellate Authority, 2013-Rule 13
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High Courts25 Apr 2026Disposed Of

S.S. White Burs Inc. Vs The Registrar Of Trade Marks, & Anr.

Delhi High Court · (2026) 04 DEL CK 2068

Trade Marks Rules, 2002-Rule 37(2)Trade Mark Rules, 2017-Rule 33, 33(1), 38, 42Trade Marks Act, 1999-Sections 57(1), 57(2), 21, 57, 11(1), 11(2), 11(3), 9(1)(a), 11, 34, 12, 11(10), 11(10)(ii), 9, 20, 19, 47(1)(a), (b), (c), 47
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High Courts25 Apr 2026Disposed Of

S.S. White Burs Inc. Vs The Registrar Of Trade Marks, & Anr

Delhi High Court · (2026) 04 DEL CK 0838

Constitution of India, 1950- Article 226Companies Act, 1956- Section 20Trade Marks Act, 1999- Section 9, 9(1)(a), 9(1)(b), 9(1)(c), 11, 11(1), 11(2), 11(3), 11(10), 11(10)(ii), 12, 19, 21, 34, 47, 47(1)(a), 47(1)(b), 57, 57(1), 57(2)
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High Courts25 Apr 2026Disposed Of

Kishan Kumar Gupta Vs Raj Kumar

Delhi High Court · (2026) 04 DEL CK 0837

Code of Civil Procedure, 1908- Section 100Contract Act, 1872- Section 10Evidence Act, 1872- Section 91, 92
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