High Courts03 Sept 2014Disposed Off

Diageo Brands B.V. Vs Khoday Breweries Ltd.

Delhi High Court · (2015) 214 DLT 453 : (2014) 60 PTC 56

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 9Specific Relief Act, 1963 — Section 38(3), 41(h)Trade Marks Act, 1999 — Section 154, 18, 18, 19, 19
High Courts02 Sept 2014Allowed

Santosh Mittal Vs Sudha Dayal

Delhi High Court · (2014) 4 JCC 201

Criminal Procedure Code, 1973 (CrPC) — Section 145(3), 251, 313, 372, 372Negotiable Instruments Act, 1881 (NI) — Section 118(a), 138, 139, 142, 145(2)
High Courts02 Sept 2014Dismissed

Rima Gulshan Vs State of NCT of Delhi

Delhi High Court · (2014) 09 DEL CK 0152

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(3), 156(3), 190, 200Penal Code, 1860 (IPC) — Section 120B, 380, 453, 454, 506
High Courts02 Sept 2014Dismissed

Nitin Vs State

Delhi High Court · (2014) 09 DEL CK 0092

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 164, 311, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302
High Courts02 Sept 2014Dismissed

Gopal Krishan Aggarwal Vs State

Delhi High Court · (2014) 09 DEL CK 0069

Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 437(1)(i)