High Courts22 Oct 2024Dismissed
M/s Abbott GMBH Vs Registrar Of Trademarks & Anr
Delhi High Court · (2024) 10 DEL CK 0102
Trade Marks Act, 1999 — Section 20(1), 91
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 107 of 565
High Courts21 Oct 2024Disposed Of
KKH Finvest Private Limited & Anr. Vs Jonas Haggard & Ors.
Delhi High Court · (2024) 10 DEL CK 2278
Arbitration and Conciliation Act, 1996-Sections 2(1)(h), 5, 7, 8, 9, 11, 11(5), 11(6), 11(6A), 12, 16, 21Companies Act, 1956CPC-Order II Rule 2
High Courts21 Oct 2024Disposed Of
Subhash Chand Amar Vs Mohd Jamshed
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 3, 7, 8, 11, 11(6A), 12, 16, 21, Fourth ScheduleIndian Stamp Act, 1899Arbitration and Conciliation (Amendment) Act, 2015
High Courts21 Oct 2024Disposed Of
VLCC Personal Care Limited Vs M/S Uday Enterprises (Through Its Partners
Delhi High Court · (2024) 10 DEL CK 1833
Arbitration and Conciliation Act, 1996-Section 12, Fourth Schedule
High Courts21 Oct 2024Disposed Of
M/S Shri Buddho Matey LLP Through Its Partner Mr Sanjay Gupta Vs Zyngo EV Mobility Private Limited & Ors.
Delhi High Court · (2024) 10 DEL CK 1837
Arbitration and Conciliation Act, 1996-Section 11, 21, 12, Fourth ScheduleNI Act, 1881-Section 138
High Courts21 Oct 2024Disposed Of
Cars 24 Financial Services Private Limited Vs Shobha Harmaz Siddiqui & Anr.
Delhi High Court · (2024) 10 DEL CK 1838
A&C Act-Section 12, Fourth Schedule
High Courts21 Oct 2024Disposed Of
Cars 24 Financial Services Private Limited Vs Mohammed Abdul Rayees & Anr.
Delhi High Court · (2024) 10 DEL CK 1839
A&C Act-Section 12, Fourth Schedule
High Courts21 Oct 2024Disposed Of
Cars 24 Financial Services Private Limited Vs Bmadhivanan & Anr.
Delhi High Court · (2024) 10 DEL CK 1840
A&C Act-Section 12, Fourth Schedule
High Courts21 Oct 2024Disposed Of
Cars 24 Financial Services Private Limited Vs Dharmender Singh & Anr.
Delhi High Court · (2024) 10 DEL CK 1842
A&C Act-Section 12, Fourth Schedule
High Courts21 Oct 2024Disposed Of
Cars 24 Financialservices Private Limited Vs Kartik & Anr.
Delhi High Court · (2024) 10 DEL CK 1845
A&C Act-Section 12, Fourth Schedule
High Courts21 Oct 2024Disposed Of
M/S J.A Brothers Vs M/S Jordan Construction & Ors.
Delhi High Court · (2024) 10 DEL CK 1847
Arbitration and Conciliation Act, 1996-Section 11, 21, 12, Fourth Schedule
High Courts21 Oct 2024Disposed Of
Gammon Engineers & Contractors Pvt Ltd Vs Delhi Tourism & Transportation Development Corporation & Anr
Delhi High Court · (2024) 10 DEL CK 1897
Constitution of India, 1950-Article 226
High Courts21 Oct 2024Disposed Of
New Balance Athletics, Inc. Vs Pulkit Khubchandani
Delhi High Court · (2024) 10 DEL CK 1928
High Courts21 Oct 2024Disposed Of
Gurnam Singh, Trading As M/s G.C. Laboratories Vs Deepak Arora, Trading As Ms Heena Cosmetics & Anr.
Delhi High Court · (2024) 10 DEL CK 1930
Trade Marks Act, 1999-Sections 45, 59, 125; Section 9(1)(a); Section 9(2); Section 11(2)Copyright Act, 1957
High Courts21 Oct 2024Disposed Of
Dewan Izzat Rai Nanda Thru LR's Vs Dewan Iqbal Nath Thru LR's & Ors.
Delhi High Court · (2024) 10 DEL CK 1947
CPC-Section 151
High Courts21 Oct 2024Dismissed
Kelawati Vs DDA
Delhi High Court · (2024) 10 DEL CK 2267
Letters Patent Act, 1866-Clause X
High Courts21 Oct 2024Allowed
Vikash @ Vicky Vs State (Govt. Of NCT Of Delhi)
Delhi High Court · (2024) 10 DEL CK 1968
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 19, 21, 21 (c), 24, 27-A, 37, 37(1)(b), 37(1)(b)(ii), 50, 52A, 436ACode of Criminal Procedure, 1973-Section 100 (8), 436ABharatiya Nagarik Suraksha Sanhita, 2023
High Courts21 Oct 2024
Akash Tanwar Vs State Of Delhi & Ors.
Delhi High Court · (2024) 10 DEL CK 1972
Indian Penal Code, 1860-Sections 153A, 153B, 505(1), 505(2), 153-AScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3, 3(1)(r), 3(1)(s), 3(1)(u), 3(1)(x)CrPC-Section 41A, 482
High Courts21 Oct 2024Allowed
Pyare Lal Vs The State Nct Of Delhi & Anr.
Delhi High Court · (2024) 10 DEL CK 1973
Indian Penal Code, 1860-Section 363CrPC-Section 161, 164Constitution of India-Article 21
High Courts21 Oct 2024Allowed
Ravi Vs State Of NCT Of Delhi
Delhi High Court · (2024) 10 DEL CK 1974
Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Section 308, 306, 366, 376, 376D, 109, 201, 34Constitution of India-Article 21