High Courts10 Jan 2019
M/S S K Jain Bros, Helemet (I) Pvt Ltd Vs M/S Vega Auto Accessories Pvt Ltd
Delhi High Court · (2019) 01 DEL CK 0556
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4
COURT ARCHIVE
Delhi High Court judgments, 2019
5,581 judgments · page 273 of 280
High Courts10 Jan 2019Dismissed
Carlos Alberto Perez Lafuente Vs UOI & Ors
Delhi High Court · (2019) 01 DEL CK 0555
Patents Rules, 2003 — Rule 24, 24B, 24B(1), 24B(1)(i), 24B(1)(iii), 24B(1)(iv), 24B(1)(v), 137, 138Code Of Civil Procedure, 1908 — Section 89, Order 5 Rule 1, Order 8 Rule 1, Order 10 Rule 1A, Order 10 Rule 1B, Order 10 Rule 1C, Order 8 Rule 10, Order 8 Rule 1A(4), Order 7 Rule 14(4), Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 86Delhi Land Reforms Rules, 1954 — Rule 285D, 285E
High Courts10 Jan 2019Dismissed
Rajpal Singh Vs Avleen Kaur @ Neetu
Delhi High Court · (2019) 257 DLT 690
Hindu Marriage Act, 1955 — Section 24Hindu Adoptions And Maintenance Act, 1956 — Section 3(b), 18, 20
High Courts10 Jan 2019Dismissed
Ics Systems Private Limited Vs Commissioner Of Income Tax
Delhi High Court · (2019) 261 Taxman 169
Income Tax Act, 1961 — Section 143(2), 260A
High Courts10 Jan 2019Allowed
Greaves Cotton Limited Vs Arg Distributors Private Limited
Delhi High Court · (2019) 01 DEL CK 0270
Delhi High Court (Original Side) Rules, 1967 — Rule 5(3)Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(3)Limitation Act, 1963 — Section 5
High Courts10 Jan 2019Disposed Off
N.R.N Agro Foods Pvt. Ltd Vs Sanjeev Bhardwaj
Delhi High Court · (2019) 01 DEL CK 0269
High Courts10 Jan 2019Disposed Off
Pooja Press & Prakashan Pvt Ltd Vs Spectrum Magazine Ltd & Ors
Delhi High Court · (2019) 01 DEL CK 0268
Negotiable Instrument Act, 1881 — Section 138
High Courts10 Jan 2019Disposed Off
Mohd. Kafil Vs State Of Delhi & Anr
Delhi High Court · (2019) 01 DEL CK 0267
Indian Penal Code, 1860 — Section 34, 406, 498ADowry Prohibition Act, 1961 — Section 4
High Courts10 Jan 2019Disposed Off
Farman & Ors Vs State (Nct Of Delhi) & Anr
Delhi High Court · (2019) 01 DEL CK 0266
Indian Penal Code, 1860 — Section 34, 406, 498A
High Courts10 Jan 2019Disposed Off
Deepak & Anr Vs State & Anr
Delhi High Court · (2019) 01 DEL CK 0265
Indian Penal Code, 1860 — Section 324
High Courts10 Jan 2019Disposed Off
Rakesh Kumar Vs Kiran Verma
Delhi High Court · (2019) 01 DEL CK 0229
High Courts10 Jan 2019Allowed
International Lease Finance Corporation Vs Union Of India & Ors
Delhi High Court · (2019) 366 ELT 462
Customs Act, 1962 — Section 51, 71, 74, 74(1), 75A, 77, 82
High Courts10 Jan 2019Dismissed
N.K. Arora & Ors Vs Municipal Corporation Of Delhi & Anr
Delhi High Court · (2019) 01 DEL CK 0227
Delhi Municipal Corporation Act, 1957 — Section 98, 480, 480(2)
High Courts10 Jan 2019
In-Fer India Vs B.A.G Films And Media Ltd
Delhi High Court · (2019) 01 DEL CK 0226
Companies Act, 1956 — Section 433(e), 434, 439
High Courts10 Jan 2019Allowed
Greaves Cotton Limited Vs Newage Generators Private Limited
Delhi High Court · (2019) 01 DEL CK 0225
Arbitration and Conciliation Act, 1996 — Section 34, 34(3)Limitation Act, 1963 — Section 5Code of Civil Procedure, 1908 — Section 89
High Courts10 Jan 2019Dismissed
Chhatarpal Singh & Ors Vs Govt. Of NCT Delhi & Ors
Delhi High Court · (2019) 01 DEL CK 0224
High Courts10 Jan 2019Dismissed
Vijay Nirman Company Pvt. Ltd Vs Delhi Metro Rail Corporation Ltd. & Anr
Delhi High Court · (2019) 01 DEL CK 0223
Arbitration and Conciliation Act, 1996 — Section 9Constitution of India, 1950 — Article 226
High Courts10 Jan 2019Dismissed
Union Of India Vs Mago Construction Pvt. Ltd
Delhi High Court · (2019) 3 R.A.J. 425 : (2019) 259 DLT 357
Arbitration and Conciliation Act, 1996 — Section 34Indian Contract Act, 1872 — Section 73
High Courts10 Jan 2019Dismissed
Food Corporation Of India(Amritsar) Vs Lekh Raj Dhawan Rice & General Mills & Its Partners Amritsar
Delhi High Court · (2019) 01 DEL CK 0136
Code of Civil Procedure, 1908 — Order 1 Rule 10
High Courts10 Jan 2019Dismissed
Delhi Transport Corporation Vs Rajbir Singh
Delhi High Court · (2019) LLR 243
Industrial Disputes Act, 1947 — Section 17(b), 33(2)(b)