High Courts01 Apr 2024

Tarun Kumar Vs Ajay Kumar

Delhi High Court · (2024) 04 DEL CK 0017

Code of Civil Procedure, 1908 — Order 23 Rule 1, Order 23 Rule 3, Order 23 Rule 3A, Order 7 Rule 11, Order 7 Rule 11(a)Hindu Succession Act, 1956 — Section 16(3)
High Courts01 Apr 2024Dismissed

Rajeev Jhawar Vs Directorate Of Enforcement

Delhi High Court · (2024) 04 DEL CK 0006

Code of Criminal Procedure, 1973 — Section 82, 83, 174, 438, 482Prevention of Money Laundering Act, 2002 — Section 2(1)(u), 3, 4, 8(5), 19, 44, 45, 50Prevention of Corruption Act, 1988 — Section 7, 7A, 8, 9, 10, 12, 13(1)(d), 13(2)
High Courts28 Mar 2024

Lava International Limited Vs Telefonaktiebolaget LM Ericsson

Delhi High Court · (2024) 03 DEL CK 4254

Patents Act, 1970-Section 2(1)(j), 2(1)(ja), 2(1)(ac), 3, 3(k), 3(m), 8, 8(1), 8(1)(b), 8(2), 10(4), 10(5), 13, 13(1), 29-34, 47, 48, 64, 64(1)(a), 64(1)(d), 64(1)(e), 64(1)(f), 64(1)(h), 64(1)(i), 64(1)(j), 64(1)(k), 64(1)(m), 104, 104A, 107A, 107A(b), 108(1), 113Copyright Act 1957-Section 2(ffc)CPC-Order XII Rule 6, VII Rule 14, Section 35-A, 35-B
High Courts28 Mar 2024Dismissed

Refop India Limited Vs Union Of India & Anr.

Delhi High Court · (2024) 03 DEL CK 4099

Companies Act, 2013-Sections 18, 18(3), 398, 400, 403, 13 (proviso), 2(92), 366Companies Act, 1956-Sections 628, 58A(6), 209(1) & (6) r/w 209(5), AS-9 r/w 211(3A), (3B) & (3C), 211(1) & (2) r/w 211(8), 217(2AA) r/w 217(6), 227(2) r/w 233, 166(1) & 210, 237, 247, 397, 398 r/w 402, 403 & 406Companies (Incorporation) Rules, 2014-Rule 37