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Delhi High Court judgments

1,15,525 judgments · page 371 of 5,777

High Courts24 Dec 2025

Dabur India Limited Vs Ashok Kumar & Ors.

Delhi High Court · (2025) 12 DEL CK 2237

Code of Civil Procedure, 1908-Section 20, 151, Order XXXIX Rules 1 & 2, XXXIX Rule 4, I Rule 10Trade Marks Act, 1999-Section 27, 2(2)(b), 28, 29, 101, 102Information Technology Act, 2000-Section 66C, 66D, 67A, 69, 69A, 79, 81
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High Courts24 Dec 2025

Mamta Das Vs Puneet Das

Delhi High Court · (2025) 12 DEL CK 2217

Constitution of India-Article 227Code of Civil Procedure, 1908-Section 114, Order XLVIIIndian Divorce Act, 1869-Section 10(1)(ix)
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High Courts24 Dec 2025

Astral Ltd Vs M/s. Ajay Enterprises

Delhi High Court · (2025) 12 DEL CK 2213

Code of Civil Procedure, 1908-Order VII Rules 10 and 11, Section 151, 20, 20(a), 20(b), 20(c), Explanation to Section 20Trade Mark Rules, 2017-Rule 45Copyright Act, 1957-Section 62, 62(2)
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High Courts24 Dec 2025

Bajaj Finance Limited Vs Registrant Of www.bajaj-finserve.org & Ors.

Delhi High Court · (2025) 12 DEL CK 2241

Code of Civil Procedure-Order XXXIX Rule 1 & 2, XXXIX Rule 3, I Rule 10, Section 151General Data Protection Regulation, Regulation (EU) 2016/679-Article 1, 4, 4(5), 5(1)(c), 6, 6(1)(f), 25, 42Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021-Rule 3, 3(1)(b)(iv), 3(2)(a), 3(b)(iv)
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High Courts24 Dec 2025

HT Media Ltd Vs Pooja Sharma & Ors.

Delhi High Court · (2025) 12 DEL CK 2242

Code of Civil Procedure-Order XXXIX Rules 1 & 2, Section 151, I Rule 10Constitution of India-Article 19(1), 19(1)(a), 19(2), 21, 14, Eighth ScheduleInformation Technology Act, 2000-Section 66A, 66C, 66D, 67A, 69, 69A, 79, 79(1), 79(2), 79(2)(c), 79(3), 79(3)(a), 79(3)(b), 81
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