COURT ARCHIVE

Delhi High Court judgments, 2023

4,620 judgments · page 225 of 231

High Courts09 Jan 2023

Anubhav Jain Vs Satish Kumar Jain & Anr.

Delhi High Court · (2023) 01 DEL CK 1075

Trademarks Act, 1999-Sections 57, 125, 124, 124(1)(a), 124(1)(ii), 30(2)(e), 47Trade Marks Act, 1958-Sections 46, 56, 111, 111(2), 111(3), 111(4)Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2

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High Courts09 Jan 2023Dismissed

Dabur India Limited Vs The Advertising Standards Council Of India

Delhi High Court · (2023) 01 DEL CK 1159

CPC-Order XLIII Rule 1(r), Section 104, XXXIX Rules 1 and 2Drugs and Cosmetics Act, 1940Cable Television Networks Rules, 1994-Rule 7(9)

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High Courts09 Jan 2023Disposed Of

Laxmi Devi & Ors. Vs Rashid & Anr.

Delhi High Court · (2023) 01 DEL CK 1166

Employees’ Compensation Act, 1923-Section 30, 3, 4-A sub-section (3)(a), 4-A(3)(b)IPC-Sections 279, 337

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High Courts09 Jan 2023Partly Allowed

Amarendra Dhari Singh Vs R.C. Nursery Private Limited

Delhi High Court · (2023) 01 DEL CK 1172

Code of Civil Procedure, 1908-Order VIII Rule 1, proviso to Order VIII Rule 1, VIII Rule 9, VIII Rule 10, proviso to Order VIII Rule 10Delhi High Court (Original Side) Rules, 2018-Rule 2(i) of Chapter VII, 4 of Chapter VII, 5 of Chapter VII, 16 of Chapter ICommercial Courts Act, 2015

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High Courts09 Jan 2023Dismissed

Cepco Industries Private Limited Vs Tewari Restaurant Private Limited

Delhi High Court · (2023) 01 DEL CK 1192

Code of Civil Procedure, 1908-Order VII Rule 11(d), VI Rule 15A, Section 89Central Goods and Services Tax Act, 2017Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015-Section 7, 12A

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High Courts09 Jan 2023Allowed

M/s Shivshakti Enterprises Vs M/s Telecommunications Consultants India Ltd.

Delhi High Court · (2023) 01 DEL CK 1218

Code of Civil Procedure, 1908-Section 151Arbitration & Conciliation Act, 1996-Section 34, 34(3), 9, 11Limitation Act-Section 5

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High Courts09 Jan 2023Disposed Of

M/S Isherdas Sahni And Bros Vs Delhi Police & Anr.

Delhi High Court · (2023) 01 DEL CK 1252

Cinematograph Act, 1952-Section 10CPC-Order XIII-A, Section 151

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High Courts09 Jan 2023

Action Committee Unaided Recognized Private Schools Vs Directorate Of Education

Delhi High Court · (2023) 01 DEL CK 1253

The Delhi School Education Act, 1973-Section 3, 27, 28(1)The Delhi School Education Rules, 1973-Rule 43, 50

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High Courts09 Jan 2023Disposed Of

Redecon India Pvt. Ltd. Vs National Highways And Infrastructure Development Corporation Ltd.

Delhi High Court · (2023) 01 DEL CK 1250

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High Courts09 Jan 2023Allowed

Shri Ramsujan Patel & Ors. Vs Shri Dayanand Singh & Ors.

Delhi High Court · (2023) 01 DEL CK 1334

Constitution of India-Article 227Motor Vehicles Act

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High Courts09 Jan 2023Disposed Of

Ramdev Sharma Vs Union Of India Through Secretart MHA & Anr.

Delhi High Court · (2023) 01 DEL CK 1379

BSF Act, 1968-Section 117(2), 130BSF Rules, 1969-Rule 167, 129

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High Courts09 Jan 2023Disposed Of

Noor Alam Vs Union Of India & Ors.

Delhi High Court · (2023) 01 DEL CK 1380

BSF Rules, 1969-Rule 26

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High Courts09 Jan 2023Disposed Of

V Sundar Raj Vs Union Of India & Anr.

Delhi High Court · (2023) 01 DEL CK 1381

BSF (Tenue of Posting and Deputation) Rules, 2000-Rule 10

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High Courts09 Jan 2023Dismissed

Renew Vayu Energy Private Limited Vs Union Of India Through Ministry Of Railways & Anr.

Delhi High Court · (2023) 01 DEL CK 1403

Companies Act, 2013Constitution of India-Article 226, 14, 12

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High Courts09 Jan 2023Dismissed

M/s GKA Impex Pvt Ltd Vs Reserve Bank Of India & Ors.

Delhi High Court · (2023) 01 DEL CK 1407

Real Time Gross Settlement (RTGS) Regulations, 2013-Clause 11.1, 11.2, 11.11Constitution of India-Article 226, Part III

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High Courts09 Jan 2023

Oil And Natural Gas Corporation Ltd. Vs Joint Venture Of M/S Sai Rama Engineering Enterprises (Sree) & M/S Megha Engineering & Infrastructure Limited (Meil)

Delhi High Court · (2023) 01 DEL CK 1411

Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 34(3) (proviso), 14Commercial Courts Act, 2015-Order XI, Section 1Code of Civil Procedure, 1908-Order 6 Rule 15(4), 6 Rule 15, 6, 7, Section 26, 4, 4 Rule 1, 4 Rule 1(3), 8 Rule 1

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High Courts09 Jan 2023Dismissed

Sukruti Dugal Vs Jahnavi Dugal & Ors.

Delhi High Court · (2023) 01 DEL CK 0846

CPC-Order XXXIX Rule 4, XXIII Rule 3, VIII Rule 9, VIII Rule 5, VIII Rule 10, XII Rule 6, VI Rule 17, VII Rule 11, VIII

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High Courts09 Jan 2023Allowed

Mahendra Kumar Verma Vs Govt. Of NCT Of Delhi & Ors.

Delhi High Court · (2023) 01 DEL CK 0827

Constitution of India-Article 226, 21Central Services (Medical Attendance) Rules, 1944-Rule 3(i), 3(ii), 6(1), 6(2)Government Servant (Medical Attendance) Rules, 2011

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High Courts09 Jan 2023Disposed Of

Redecon India Pvt. Ltd Vs National Highways And Infrastructure Development Corporation Ltd.

Delhi High Court · (2023) 01 DEL CK 0038

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High Courts09 Jan 2023Disposed Of

Ramdev Sharma Vs Union Of India Through Secretart Mha & Anr.

Delhi High Court · (2023) 01 DEL CK 0036

Border Security Force Rules, 1969 — Rule 129, 167Border Security Force Act, 1968 — Section 117(2), 130

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