High Courts09 Jan 2024Partly Allowed

PepsiCo India Holdings Pvt Ltd Vs Kavitha Kuruganti

Delhi High Court · (2024) 01 DEL CK 3633

Protection of Plant Varieties and Farmers’ Rights Act, 2001-Section 2(j), 8(2)(a), 14, 15, 15(2), 15(3)(a), 15(3)(a)(ii), 15(3)(b), 15(3)(c), 15(3)(d), 16, 16(1)(a), 16(1)(b), 16(1)(c), 16(1)(d), 16(1)(e), 18, 18(1), 18(1)(h), 18(3), 20, 20(1), 20(2), Proviso to Section 20(2), 21, 23(8), 24(6), 24(6)(ii), 24(6)(iii), 28, 28(1), Proviso to Section 28(1), 28(2), 28(3), 28(4), 28(5), 28(6), 28(8), 28(9), 28(10), 28(11), 29(2), 34(a), 34(b), 34(c), 34(d), 34(e), 34(f), 34(g), 34(h), 39, 39(1)(i), 39(1)(ii), 39(1)(iv), 39(2), 47, 56Protection of Plant Varieties and Farmers' Rights Rules, 2003-Rule 22(2)(a), 22(2A), 27, 27(2)Protection of Plant Varieties and Farmers’ Rights Regulations, 2006
High Courts09 Jan 2024Allowed

Novartis AG Vs Natco Pharma Limited & Anr.

Delhi High Court · (2024) 01 DEL CK 3611

Patents Act, 1970-Sections 8, 11A, 11B, 12, 13, 14, 15, 16, 17, 18, 19, 20, 25(1), 25(2), 25(3), 25(4), 27, 28, 43(1), 43(2), 45, 51, 53, 54, 57(1), 57(2), 57(3), 59, 60, 61, 63, 64, 66, 69(3), 78, 84(1)-(5), 85, 88, 91, 92, 94, 117A, 117A(2)Code of Civil ProcedurePatents Rules, 2003-Rules 24, 24B, 28, 28A, 55(1), 55(1-A), 55(2), 55(3), 55(4), 55(5), 55(6), 81, 82, Entry 20 of Table I of the First Schedule
High Courts09 Jan 2024Disposed Of

Radexpo AG Vs Jayna Time Indus. Ltd.

Delhi High Court · (2024) 01 DEL CK 0033

Companies Act, 1956 — Section 333, 334, 433(1)(e), 433(t), 434, 450Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 22
High Courts09 Jan 2024Dismissed

Payal Sethi Vs Rohit Sethi

Delhi High Court · (2024) 01 DEL CK 0028

Family Court Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 11, 13(1)(ia), 28Indian Penal Code, 1860 — Section 34, 120B, 323, 379, 406, 495, 498A, 506