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Delhi High Court judgments

1,37,208 judgments · page 1,927 of 6,861

High Courts29 Mar 2023

Boehringer Ingelheim Pharma GMBH & Co. KG Vs Vee Excel Drugs And Pharmaceuticals Private Ltd. & Ors.

Delhi High Court · (2023) 03 DEL CK 4149

Patents Act, 1970-Section 2(1)(ac), 2(1)(j), 2(1)(ja), 3(d), 7(1), 8, 8(2), 10, 10(4), 10(4)(a), 10(4)(b), 10(4)(c), 10(5), 11A, 12, 13, 13(1)(b), 13(4), 43, 43(2), 46(2), 47, 48, 52(1), 53(4), 54, 64, 64(1)(a), 64(1)(d), 64(1)(f), 64(1)(k), 64(1)(m), 100(4), 100(5), 104, 107, 113, 122, 146, 146(2)Trademarks Act, 1999-Section 31, 31(1), 57Code of Civil Procedure, 1908-Order XXXIX Rule 1, XXXIX Rule 2, VII Rule 11, XXVI Rule 9, XI Rule 1(6), 39 Rule 1, 39 Rule 2, Section 151
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High Courts29 Mar 2023

Boehringer Ingelheim Pharma GmbH & Co. KG Vs Vee Excel Drugs And Pharmaceuticals Private Ltd. & Ors.

Delhi High Court · (2023) 03 DEL CK 4148

Patents Act, 1970-Section 2(1)(ac), 2(1)(j), 2(1)(ja), 3(d), 7(1), 8, 8(2), 10, 10(4), 10(4)(a), 10(4)(b), 10(4)(c), 10(5), 11A, 12, 13, 13(1)(b), 13(4), 43, 43(2), 46(2), 47, 48, 52(1), 53(4), 54, 64, 64(1)(a), 64(1)(d), 64(1)(f), 64(1)(k), 64(1)(m), 100(4), 100(5), 104, 107, 113, 122, 146Trademarks Act, 1999-Section 31, 31(1), 57Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, VII Rule 11, XXVI Rule 9, XI Rule 1(6), Section 151
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High Courts29 Mar 2023

Boehringer Ingelheim Pharma GmbH & Co. KG Vs Vee Excel Drugs And Pharmaceuticals Private Ltd. & Ors.

Delhi High Court · (2023) 03 DEL CK 4714

Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, VII Rule 11, XXVI Rule 9, XI Rule 1(6), Section 151Patents Act, 1970-Section 2(1)(ac), 2(1)(j), 2(1)(ja), 3(d), 7(1), 8, 8(2), 10, 10(4), 10(4)(a) to (c), 10(4)(c), 10(5), 11A, 12, 13, 13(1)(b), 13(4), 43, 43(2), 46(2), 47, 48, 52(1), 53(4), 54, 64, 64(1)(a), 64(1)(d), 64(1)(f), 64(1)(k), 64(1)(m), 100(4), 100(5), 104, 107, 113, 122, 146, 146(2)Patents Rules, 2003-Rule 131
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High Courts29 Mar 2023Disposed Of

Raghbir Singh Chhabra Vs Holy Star Natural Resources Ltd & Ors.

Delhi High Court · (2023) 03 DEL CK 4663

CPC-Order XXXIX Rule 1, XXXIX Rule 2, XXXIX Rule 4, VI Rule 17, VII Rule 11, I Rule 10, Section 151CrPC-Section 340Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(4), 14, 17(1)
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High Courts29 Mar 2023Disposed Of

The Wire Through Its Editor & Anr. Vs Amita Singh

Delhi High Court · (2023) 03 DEL CK 4670

Code of Criminal Procedure, 1973-Section 482, 199, 156(3), 190(1)(a), 190(1)(b), 190(1)(c), 200, 202, 203, 204Constitution of India-Article 227Indian Penal Code, 1860-Sections 499, 500, 501, 502
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High Courts29 Mar 2023Dismissed

Sanjay Kalra Vs State

Delhi High Court · (2023) 03 DEL CK 4704

Indian Succession Act, 1925-Section 276, 2(h), 65, 86, 59, 61, 63, 2(f)Evidence Act, 1872-Section 67, 68, 45, 47
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High Courts29 Mar 2023Disposed Of

Devendra Pandey Vs Union Of India & Anr.

Delhi High Court · (2023) 03 DEL CK 4800

Companies Act, 2013-Section 248(5), 248, 10A, 10A(3), 248(1), 252, 12(2), 455, 10A(1), 12(9), 248(2), 248(3), 8, 248(4), 248(6), 248(7), 248(8), 252(3), 10A(2), Chapter XVIIICompanies (Removal of Names of Companies from the Register of Companies) Rules, 2016-Rule 9, 3, 7, 3(2)Companies (Amendment) Act, 2019
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