High Courts09 Jan 2023Dismissed

Sh. Subhash Arora Vs Sh. Kishan Sharma & Ors.

Delhi High Court · (2023) 01 DEL CK 0867

Code of Civil Procedure, 1908-Order I Rule 10, I Rule 10(2), XXXIX Rule 1 and 2, XXXIX Rule 3, XXXIX Rule 4, Section 151Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(13), 34Specific Relief Act-Section 19, 19(a) to (e)
High Courts09 Jan 2023Allowed

Novartis AG & Anr. Vs Natco Pharma Limited

Delhi High Court · (2023) 01 DEL CK 1070

Patents Act, 1970-Section 2(1)(w), 112, 25(3), 48, 108(1), 107(1), 64(1)(a), (d), (e) and (f), 2(1)(ja), 2(1)(j), 6, 11A, 12, 13(1) and (2), 14, 15, 18(1), (2) and (3), 19, 29 to 34, 43(1), 54(1), 64, 104 to 115, 3(d), 11, 47, 9, 16, 137Patents Rules-Rule 56(4)CPC-Order XXXIX Rules 1 and 2
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
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