High Courts31 Jul 2024Disposed Of
Union Of India & Anr VsVed Prakash
Delhi High Court · (2024) 07 DEL CK 0103
Constitution of India, 1950 — Article 141
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 242 of 565
High Courts31 Jul 2024Dismissed
Govt. Of Nct Of Delhi & Ors Vs Shashank Singh Tomar & Ors
Delhi High Court · (2024) 07 DEL CK 0102
High Courts31 Jul 2024Allowed
Mangalam Traders Vs Commissioner Of Delhi Value Added Tax Department Of Trade And Taxes And Anr
Delhi High Court · (2024) 07 DEL CK 0096
Delhi Value Added Tax Act, 2004 — Section 38, 38(3)(a)( i), 38(3)(a)(ii), 38(3), 39, 42, 42(1), 58, 59(2)Delhi Value Added Tax Rules, 2005 — Rule 34, 57
High Courts30 Jul 2024
Mitsubishi Corporation Vs Assistant Commissioner Of Income Tax, Circle International Tax (2)(2)(1) Delhi & Anr.
Delhi High Court · (2024) 07 DEL CK 2838
Income Tax Act, 1961-Section 254, 144C(3), 143(3), 156, 274, 271(1)(c), 143, 143(2), 143(5), 143(1)(a)(ii), 264, 35B
High Courts30 Jul 2024Dismissed
Termo Isi Sistemleri Ticaret Ve Sanayi Anonim Sirketi Vs Registrar Of Trade Marks
Delhi High Court · (2024) 07 DEL CK 2620
Trade Marks Act, 1999-Section 91, 11, 11(1), 18(5), 12, 17(1), 10(2)Trade Marks Rules, 2017-Rule 156
High Courts30 Jul 2024Disposed Of
Star Scientific Limited Vs The Controller Of Patents And Designs
Delhi High Court · (2024) 07 DEL CK 2368
Patents Act, 1970-Section 117A, 15, 14, 21, 21(1), 80Patent Rules, 2003-Rule 28, 28(5), 28(7), 129, 138
High Courts30 Jul 2024Disposed Of
Elanco Tiergesundheit AG Vs The Assistant Controller Of Patents And Designs
Delhi High Court · (2024) 07 DEL CK 2369
Patents Act, 1970-Section 117-A, 15, 2(1)(j), 2(1)(ja), 10, 10(4)Code of Civil Procedure, 1908-Section 151
High Courts30 Jul 2024Allowed
Irvinder Kaur Chadha Supreme Agencie Vs Garnish Electronics Pvt. Ltd. & Anr.
Delhi High Court · (2024) 07 DEL CK 2373
Trade Marks Act, 1999-Section 47, 57, 125CPC-Order XXIII Rule 3Cr.P.C.-Section 340
High Courts30 Jul 2024Disposed Of
Irvinder Kaur Chadha Supreme Agencie Vs Garnish Electronics Pvt. Ltd. & Anr.
Delhi High Court · (2024) 07 DEL CK 2378
The Trade Marks Act, 1999-Sections 47, 57, 125, 25(2), 25(3), 25(4)Trade Marks Rules, 2017-Rule 60
High Courts30 Jul 2024Dismissed
Dibakar Karad Vs State NCT Of Delhi
Delhi High Court · (2024) 07 DEL CK 2395
CrPC-Section 438NDPS Act-Sections 20, 25, 29 and 67
High Courts30 Jul 2024Partly Allowed
Ab Initio Technology LLC Vs Assistant Controller Of Patents And Designs
Delhi High Court · (2024) 07 DEL CK 2433
Patents Act, 1970-Section 3(k), 16, 16(1), 16(3), 2(1)(ja)Copyright Act, 1957Patents (Amendment) Act, 2002-Section 3(k)
High Courts30 Jul 2024Disposed Of
Komal Vs The State NCT Of Delhi
Delhi High Court · (2024) 07 DEL CK 2451
Indian Penal Code-Sections 302, 201, 34Indian Evidence Act-Section 25Constitution of India-Article 21
High Courts30 Jul 2024Dismissed
Sanjay Kumar Vs University Of Delhi & Ors.
Delhi High Court · (2024) 07 DEL CK 2473
University of Delhi Rules and Regulations (Non Teaching Employees), 2008-Rule 2(e), 6(ii), 6(ix)(b)
High Courts30 Jul 2024Disposed Of
Suresh & Ors. Vs The State (Govt Of NCT Of Delhi) & Anr.
Delhi High Court · (2024) 07 DEL CK 2299
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts30 Jul 2024Disposed Of
Bhushan Tiwari & Anr. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 07 DEL CK 2295
Code of Criminal Procedure, 1973-Section 482Constitution of India-Article 227IPC-Sections 498A, 406, 506, 34
High Courts30 Jul 2024Disposed Of
Dharmveer Alias Dharmbir & Ors. Vs State & Anr.
Delhi High Court · (2024) 07 DEL CK 2294
Code of Criminal Procedure, 1973-Section 482IPC-Sections 323, 354D, 509, 34
High Courts30 Jul 2024Dismissed
Sarita Devi Vs Sanjay Kumar Keshari
Delhi High Court · (2024) 07 DEL CK 2293
Limitation Act-Section 5Code of Criminal Procedure, 1973-Section 397 read with Section 401NI Act-Section 138, 118, 139
High Courts30 Jul 2024Disposed Of
Mr, Jasroop Singh Sodhi Vs State Government Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 07 DEL CK 2292
Code of Criminal Procedure, 1973-Section 482Constitution of India-Article 227IPC-Sections 498A, 406, 34
High Courts30 Jul 2024Disposed Of
Ambuj Hotel And Real Estate Pvt Ltd Vs Ministry Of Railways & Anr.
Delhi High Court · (2024) 07 DEL CK 2194
Arbitration and Conciliation Act, 1996-Section 11(6), 12(2)
High Courts30 Jul 2024Dismissed
Simplex Infrastructures Limited Vs Jammu And Kashmir Economic Reconstruction Agency
Delhi High Court · (2024) 07 DEL CK 2193
Arbitration and Conciliation Act, 1996-Section 11(6)CPC-Section 20