High Courts10 Jan 2023Disposed Of
Dhruv Goyal And Ors. Vs Anand Prakash Goyal Through Lrs And Ors
Delhi High Court · (2023) 01 DEL CK 0030
Code Of Civil Procedure, 1908 — Section 151
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Delhi High Court judgments, 2023
7,032 judgments · page 345 of 352
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 2023Disposed Of
Openwave Mobility Inc Vs Deputy Commissioner Of Income Tax & Anr
Delhi High Court · (2023) 01 DEL CK 0872
Income Tax Act 1961-Section 197
High Courts09 Jan 2023Disposed Of
Jeevashram Vs Government Of NCT Of Delhi & Ors.
Delhi High Court · (2023) 01 DEL CK 0937
CPC-Section 151Delhi Land Reforms Act, 1954-Section 85, 86A, 150(3)(d), 185(4), 187, 81, 92Delhi Municipal Corporation Act, 1957-Section 507, 507(A)
High Courts09 Jan 2023Dismissed
D. Suraj Kumar D.S Rao & Anr. Vs PNB Housing Finance Ltd & Ors.
Delhi High Court · (2023) 01 DEL CK 0916
Arbitration and Conciliation Act, 1996-Section 34, 34 sub-section 3Limitation Act-Section 5
High Courts09 Jan 2023Dismissed
Chameli Devi & Ors. Vs Lucky Choudhary
Delhi High Court · (2023) 01 DEL CK 0948
CPC, 1908-Order VIII Rule 1A(3), XVI, Section 151
High Courts09 Jan 2023Disposed Of
Arun Khanna Vs Arun Batra
Delhi High Court · (2023) 01 DEL CK 0950
CPC, 1908-Order XII Rule 8
High Courts09 Jan 2023Dismissed
Mr. Dhanesh Gupta & Ors. Vs Reserve Bank Of India & Anr.
Delhi High Court · (2023) 01 DEL CK 1030
Letters Patent-Clause XDelhi High Court Act-Section 10Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 14, 17, 17(1)
High Courts09 Jan 2023Dismissed
Tushar Jarwal & Anr. Vs State Bank Of India & Ors.
Delhi High Court · (2023) 01 DEL CK 1032
Constitution of India-Article 226
High Courts09 Jan 2023Allowed
V-Guard Industries Ltd Vs Rakesh Malhotra & Ors.
Delhi High Court · (2023) 01 DEL CK 1043
Code of Civil Procedure, 1908 (CPC)-Section 10, Order XXIII Rule 1, XVIII
High Courts09 Jan 2023Allowed
V-Guard Industries Ltd. Vs Rakesh Malhotra & Ors.
Delhi High Court · (2023) 01 DEL CK 1046
Code of Civil Procedure, 1908 (CPC)-Section 10, Order XXIII Rule 1, XVIII
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 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)
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
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
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
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
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
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