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Delhi High Court judgments

1,14,955 judgments · page 270 of 5,748

High Courts03 Mar 2026

Rajveer Singh Vs The State Govt Of NCT Delhi

Delhi High Court · (2026) 03 DEL CK 1915

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 180Bharatiya Nyaya Sanhita, 2023-Sections 109(1), 115(2), 3(5), 109, 110, 115, 117Indian Penal Code, 1860-Sections 307, 308, 323, 325, 34
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High Courts03 Mar 2026

Chhote Singh Vs The State NCT Of Delhi

Delhi High Court · (2026) 03 DEL CK 1920

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, 320Bharatiya Nyaya Sanhita, 2023-Section 79, 109, 110, 3(5)
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High Courts03 Mar 2026Disposed Of

Rajveer Singh Vs State Govt Of Nct Delhi

Delhi High Court · (2026) 03 DEL CK 0437

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483Bharatiya Nyaya Sanhita, 2023- Section 3(5), 109(1), 110, 115, 115(2), 117Indian Penal Code, 1860- Section 34, 307, 308, 323, 325
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High Courts03 Mar 2026Disposed Of

Chhote Singh Vs State Nct Of Delhi

Delhi High Court · (2026) 03 DEL CK 0436

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 320, 482Bharatiya Nyaya Sanhita, 2023- Section 3(5), 79, 109, 110
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High Courts03 Mar 2026Disposed Of

Vineet Sorout Vs State Nct Of Delhi

Delhi High Court · (2026) 03 DEL CK 0435

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 183Code of Criminal Procedure, 1973- Section 164Indian Penal Code, 1860- Section 376, 376(2)(n), 506
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High Courts28 Feb 2026

Novartis Ag & Ors. Vs Noviets Pharma & Ors.

Delhi High Court · (2026) 02 DEL CK 2462

Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, Section 20, VII Rule 11, VII Rules 10 and 11Trade Marks Act, 1999-Section 29(2), (4), (5) and (6), 124(5), 134(2), 29Companies Act, 2013
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High Courts28 Feb 2026Partly Allowed

Britannia Industries Ltd Vs Desi Bites Snacks P Ltd & Ors.

Delhi High Court · (2026) 02 DEL CK 2675

Code of Civil Procedure, 1908-Order VI Rule 17, Section 151, I Rule 10, XXXIX Rules 1 and 2, XXXIX Rules 3 and 4Bharatiya Nagarik Suraksha Sanhita, 2023-Section 379, 215Code of Criminal Procedure, 1973-Section 340
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High Courts28 Feb 2026

Crystal Crop Protection Ltd Vs Assistant Controller Of Patents And Designs & Ors.

Delhi High Court · (2026) 02 DEL CK 2782

Delhi High Court Intellectual Property Division Rules, 2022-Rule 6(v)(xii), 6(iv), 6(v)Code of Civil Procedure, 1908-Order XLI Rule 27, XLI Rule 27(1)(a), XLI Rule 27(1)(aa), XLI Rule 27(1)(b), XLI Rule 24, Section 151, 107, 13(1)(a), 13(1)(b)Patents Act, 1970-Section 117A, 25(1), 11A, 2(1)(ja), 2(1)(j), 25(1)(e), 3(e), 25(1)(f), 14, 3(d), 64, 64(1), 25(2)
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