Indian Trademarks Act, 1999-Section 2(1)(v), 38, 18(1), 9, 34, 29, 29(1), 29(2)(b)Code of Civil Procedure, 1908-Order VI Rule 17Commercial Courts Act, 2015

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High Courts01 May 2024Allowed

M/s Jaiprakash Associates Limited Vs M/s Ircon International Limited

Delhi High Court · (2024) 05 DEL CK 3827

Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 34(2), 34(2)(b)(ii), 31(7)(b), 75, 81Arbitration and Conciliation (Amendment) Act, 2015Contract Act, 1872-Section 62

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High Courts01 May 2024Dismissed

Rich Products Corporation Vs The Controller Of Patents & Anr.

Delhi High Court · (2024) 05 DEL CK 3797

Patents Act, 1970-Section 25, 25(1), clauses (b) to (g) of Section 25(1), 25(1)(b), 25(1)(d), 25(1)(e), 25(2), 25(4), 64, 117AConstitution of India-Article 226, 226/227

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High Courts01 May 2024Dismissed

Ravi Kumar & Ors. Vs Union Of India & Anr.

Delhi High Court · (2024) 05 DEL CK 3809

1978 Rules-Rule 15(4), 16(5)2015 Rules

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High Courts01 May 2024Dismissed

Renu Tushir Vs Union Of India & Ors.

Delhi High Court · (2024) 05 DEL CK 4098

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High Courts01 May 2024Disposed Of

Harinarayan Rajeshwar Vidya Vihar Vs Central Board Of Secondary Education & Anr.

Delhi High Court · (2024) 05 DEL CK 3472

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High Courts01 May 2024Dismissed

Union Of India Vs President Films Division Emplyees Union

Delhi High Court · (2024) 05 DEL CK 3444

Constitution of India-Article 226Industrial Disputes Act, 1947-Section 10(1), 10, 2(j), 2(ka), 2(s)CCS (CCA) Rules

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High Courts01 May 2024Disposed Of

Farooque Alam Vs The Jawaharlal Nehru Nuiversity (JNU) & Ors.

Delhi High Court · (2024) 05 DEL CK 3443

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High Courts01 May 2024Disposed Of

Akshita Jindal Vs Income Tax Officer Ward 54(1) Delhi & Ors

Delhi High Court · (2024) 05 DEL CK 0001

Income Tax Act, 1961 — Section 142(1), 144A(b), 144B, 147, 148, 148A, 148A(b), 148A(d), 151A

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High Courts30 Apr 2024Disposed Of

Food Corporation Of India Vs Union Of India & Ors.

Delhi High Court · (2024) 04 DEL CK 4488

Constitution of India-Article 226, 14, 19(1)(g), 21Food Corporation Act, 1964-Section 3Industrial Disputes Act, 1947-Section 2(b), 2(p), 2(q), 10, 10(1), 10(1)(d), 10(2), 10A, 18, 18(1), 18(2), 18(3), 25(1), 25-1, 25-FF, 25-FFF, 29, 33-A, 33C, 33C(1), 33C(2), 33C(3), 33(G)(1), 34, 36-A, Chapter V-A, Chapter V-B

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High Courts30 Apr 2024

Mercator Ltd. Vs Dredging Corporation Of India Ltd.

Delhi High Court · (2024) 04 DEL CK 4486

Arbitration and Conciliation Act, 1996-Part I, Part II, Section 48, 48(1)(d), 48(2), 48(2)(b), Explanation 2 to Section 48(2), 34, 34(2)(b)(ii), 44, 75, 81English Arbitration Act, 1996-Section 68Merchant Shipping Act, 1958-Section 313, 436

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High Courts30 Apr 2024Dismissed

Association Of NCTE Approved Colleges Trust Vs National Council For Teacher Education Through Its Registrar Cum Member Secretary & Ors.

Delhi High Court · (2024) 04 DEL CK 4430

Constitution of India-Article 226, 14, 19 and 21National Council for Teacher Education Act, 1993-Section 14/15, 15, 15(1), 29National Council for Teacher Education (Recognition Norms and Procedure) Regulations, 2014-Regulation 9, 2(ca), Appendix 4, Appendix 13, Appendix 15

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High Courts30 Apr 2024Dismissed