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Delhi High Court judgments

1,37,750 judgments · page 2,081 of 6,888

High Courts13 Dec 2022Disposed Of

Abhishek Kumar Vs State

Delhi High Court · (2022) 12 DEL CK 0948

Cr.P.C-Section 439, 438, 161Indian Penal Code, 1860-Section 498A, 306, 34, 304BEvidence Act-Section 113-B, 114 Illustration (a)
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High Courts13 Dec 2022Dismissed

Ravi Saini Vs State NCT Of Delhi

Delhi High Court · (2022) 12 DEL CK 0951

Code of Criminal Procedure, 1973-Sections 397, 161, 164, 227, 228, 401, 482Indian Penal Code, 1860-Sections 498A, 304B, 34Dowry Prohibition Act, 1961-Section 2
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High Courts13 Dec 2022Allowed

D.S. Chewing Product LLP & Ors. Vs Food Safety Officer

Delhi High Court · (2022) 12 DEL CK 0954

Code of Criminal Procedure, 1973-Sections 482, 200Food Safety and Standards Act, 2006-Sections 3, 3(1)(zz)(i), 18, 26, 27, 30(2)(a), 42(4), 52, 58, 59Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003-Sections 3(p), 20
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High Courts13 Dec 2022Dismissed

Ujjwal Gupta & Anr. Vs State (GNCTD) & Anr.

Delhi High Court · (2022) 12 DEL CK 0955

Code of Criminal Procedure, 1973-Sections 397, 401, 482, 161, 227, 228 and 173(2)Indian Penal Code, 1860-Sections 498A, 304B, 302 and 34Dowry Prohibition Act, 1961-Section 2
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High Courts13 Dec 2022Allowed

Montblanc-Simplo GmbH Vs M/s Jai Lakshman & Ors.

Delhi High Court · (2022) 12 DEL CK 0990

CPC-Order XIII-A Rules 3 & 6, 12 Rule 6, XXVI Rule 10(2), XXXIX Rules 1 & 2, Section 151Delhi High Court (Original Side) Rules, 2018-Chapter XVA Rule 1, Rule 5 of Chapter XXIIITrade Marks Act, 1999-Section 2(l)(zg), 28, 29
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High Courts13 Dec 2022Dismissed

Kailash Chand Vs UOI & Ors

Delhi High Court · (2022) 12 DEL CK 0085

Constitution Of India, 1950 — Article 226, 227Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1), 17(1)
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High Courts13 Dec 2022Disposed Of

Abhishek Kumar Vs State

Delhi High Court · (2022) 12 DEL CK 0084

Evidence Act, 1872 — Section 113B, 114Indian Penal Code, 1860 — Section 34, 304B, 306, 498ACode Of Criminal Procedure, 1973 — Section 161, 438, 439
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High Courts12 Dec 2022Allowed

Partha Ghosh Vs Registrar Of Companies & Anr.

Delhi High Court · (2022) 12 DEL CK 0679

Code of the Criminal Procedure, 1973-Section 482, 468, 468(2), 468(2)(a), 468(2)(b), 469, 469(1)(b), 470, 470(3)Companies Act, 1956-Section 233, 227(2), 227(3)(d), 209(A), 211, 211(7), 211(3A), 211(3B), 211(3C), 113, 162, 168, 621, 621(1)
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