High Courts06 Jan 2023Allowed
M/S V-Guard Industries Ltd Vs The Registrar Of Trademarks & Anr.
Delhi High Court · (2023) 01 DEL CK 1073
Trade Mark Act, 1999-Section 21, 131Trade Marks Rules 2017-Rule 8, 45, 45(1), 45(2), 109
COURT ARCHIVE
Delhi High Court judgments, 2023
6,109 judgments · page 301 of 306
High Courts06 Jan 2023Dismissed
Cross Fit LLC Vs RTB Gym And Fitness Centre
Delhi High Court · (2023) 01 DEL CK 1058
Code of Civil Procedure, 1908-Order IX Rule 13Evidence Act, 1872-Section 114 Illustration (f)General Clauses Act, 1897-Section 27
High Courts06 Jan 2023Allowed
M/s V-Guard Industries Ltd. Vs M/s Livguard Energy Technologies Pvt Ltd & Anr.
Delhi High Court · (2023) 01 DEL CK 1076
Trade Mark Act, 1999-Section 21, 131Trade Marks Rules, 2017-Rule 8, 45(1), 45(2), 109
High Courts06 Jan 2023Disposed Of
Ved Prakash @ Mistri Vs The State (NCT Of Delhi)
Delhi High Court · (2023) 01 DEL CK 1089
NDPS Act, 1985-Section 21(1), 21(c), 29, 31, 31ACode of Criminal Procedure, 1973-Section 309
High Courts06 Jan 2023Disposed Of
Parvez Alam Vs State Of Delhi (NCT) & Ors.
Delhi High Court · (2023) 01 DEL CK 1097
IPC-Sections 279, 337, 338MV Act-Sections 146, 196
High Courts06 Jan 2023Disposed Of
Vikram Singh Vs The State (NCT Of Delhi)
Delhi High Court · (2023) 01 DEL CK 1102
Cr. P.C.-Section 439IPC-Section 302
High Courts06 Jan 2023Disposed Of
Pintu Ram Vs The State
Delhi High Court · (2023) 01 DEL CK 1103
Indian Penal Code-Sections 376, 354, 354B, 506, 509, 323, 34Code of Criminal Procedure, 1973-Section 438Constitution of India-Article 21
High Courts06 Jan 2023Disposed Of
Sh. Nitin Sharma & Anr. Vs The State (Govt Of Nct Of Delhi) & Anr.
Delhi High Court · (2023) 01 DEL CK 1105
IPC-Sections 498A, 406, 34Cr.P.C.-Section 482Constitution of India-Articles 226, 227
High Courts06 Jan 2023Allowed
Seema & Ors. Vs HDFC Ergo Gen Ins Co Ltd & Ors.
Delhi High Court · (2023) 01 DEL CK 1161
Limitation Act-Section 5Code of Civil Procedure, 1908-Section 151Employees' Compensation Act, 1923-Section 30, 3, 3(1), 3(1)(b), 3(1)(b)(i), 10
High Courts06 Jan 2023Dismissed
Sh. Laxmi Kant Sharma & Anr. Vs Smt. Kela Devi @ Kailashi Devi
Delhi High Court · (2023) 01 DEL CK 1163
CPC-Section 115, 151, Order IX Rule 7, IX Rule 13, 96(2)
High Courts06 Jan 2023
Raj Kumar Gupta Vs M/s Narang Constructions & Financiers Pvt. Ltd.
Delhi High Court · (2023) 01 DEL CK 1206
Code of Civil Procedure, 1908-Section 151, 26, 26(2), Order IV, IV Rule 1, VI, VI Rule 1, VI Rule 15, VIIArbitration and Conciliation Act, 1996-Section 5, 9, 11, 33, 34, 34(3)Limitation Act-Section 5
High Courts06 Jan 2023
Sh. Suraj Bhan Arya Vs Sh. Pooran Chand Arya & Ors.
Delhi High Court · (2023) 01 DEL CK 1213
Civil Procedure Code-Order XXXIX Rule 1 and 2Hindu Succession Act, 1956-Sections 6 and 8, sub-section 5 of Section 6
High Courts06 Jan 2023Disposed Of
Jitin Prakash Vs Union Of India & Ors.
Delhi High Court · (2023) 01 DEL CK 1214
High Courts06 Jan 2023Disposed Of
Amarpal Singh & Ors. Vs Union Of India Through Secretary MHA & Anr.
Delhi High Court · (2023) 01 DEL CK 1216
High Courts06 Jan 2023Disposed Of
Sarbraj Singh Vs Union Of India & Ors.
Delhi High Court · (2023) 01 DEL CK 1217
BSF Act, 1968-Section 117 (2), 130BSF Rules, 1969-Rule 167
High Courts06 Jan 2023Dismissed
Amit Brothers Vs Union Of India & Anr.
Delhi High Court · (2023) 01 DEL CK 1241
High Courts06 Jan 2023
Nishant Khatri Vs Bar Council Of India & Anr.
Delhi High Court · (2023) 01 DEL CK 1246
All India Bar Examination Rules, 2010-Rules 9, 10, 10(1), 10(1)(a)Advocates Act, 1961-Chapter VI
High Courts06 Jan 2023Disposed Of
Saurav Sen Gupta Vs Union Of India & Anr.
Delhi High Court · (2023) 01 DEL CK 1254
Indian Penal Code, 1860-Sections 498A, 323, 341, 420, 120B, 504, 506, 34Dowry Prohibition Act, 1961-Section 3, 4Special Marriage Act, 1954-Section 27(1)(b)(d), 28
High Courts06 Jan 2023Disposed Of
PR. Commissioner Of Income Tax-7 Vs M/s Steel Authority Of India Ltd.
Delhi High Court · (2023) 01 DEL CK 1292
Income Tax Act, 1961-Section 37(1), 30 to 36, Explanation 2 to Section 37(1)Companies Act, 2013-Section 135Finance Act, 2014
High Courts06 Jan 2023Dismissed
Virendra Kumar Vs Union Of India & Ors.
Delhi High Court · (2023) 01 DEL CK 1326
Air Force Act, 1950-Section 92(i), 92, 95Constitution of IndiaCr.P.C.-Section 125