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Delhi High Court judgments

1,14,574 judgments · page 68 of 5,729

High Courts28 Jul 2026

Parle Products Pvt Ltd Vs The Registrar Of Trade Marks & Anr.

Delhi High Court · (2026) 07 DEL CK 0776

Trade Marks Act, 1999-Section 2(1)(zg), 9, 9(1)(b), 11, 11(1), 11(3)(a), 18, 18(1), 28, 29, 34, 47, 91Trade and Merchandise Marks Act, 1958-Section 11, 11(a), 12, 18, 18(1), 21, 27(2), 28(1), 29, 29(1), 33, 34(b), 102, 106U.K. Act of 1875-Section 10
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High Courts28 Jul 2026

M/S GCD Prime Vs DCM Limited

Delhi High Court · (2026) 07 DEL CK 1065

Arbitration and Conciliation Act, 1996-Section 9, 17, 21Specific Relief Act, 1963-Section 14(d), 14, 20A, 41(ha), 41(e)Civil Procedure Code, 1908-Order XXXIX
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High Courts28 Jul 2026

Vinita Bhargava Vs M.C.D

Delhi High Court · (2026) 07 DEL CK 1182

Delhi Municipal Corporation Act, 1957-Section 147, 147(2)(b), 147(2)(b)(vi), 147(2), 128, 128(5)Indian Stamp Act, 1899-Section 128Registration Act, 1908
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High Courts28 Jul 2026

Akeel Azhar @ Rinku Vs State (NCT Of Delhi)

Delhi High Court · (2026) 07 DEL CK 1174

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2)Code of Criminal Procedure, 1973-Section 374(2), 207, 313(1)(b), 232, 164, 2(n)Indian Penal Code, 1860-Sections 376(2), 323, 506, 506(1), 354, 109
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High Courts28 Jul 2026

D.T.C. Vs Shamsher Singh

Delhi High Court · (2026) 07 DEL CK 1164

Constitution of India-Article 226, 227, 14 and 16Road Transport Corporations Act, 1950Delhi Road Transport Laws (Amendment) Act, 1971
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