High Courts24 Dec 2025
Pramit Jain Vs State (NCT Of Delhi) & Ors.
Delhi High Court · (2025) 12 DEL CK 2226
Constitution of India-Article 226B.N.S.S., 2023-Section 528
COURT ARCHIVE
Delhi High Court judgments, 2025
6,287 judgments · page 4 of 315
High Courts24 Dec 2025
Nippon Steel Corporation Vs The Controller Of Patents
Delhi High Court · (2025) 12 DEL CK 2227
Patents Act, 1970-Section 117A, 15, 12, 14, 7, 7(2), 6, 6(1), 6(1)(b), 6(1)(c), 6(2), 68, 43(1)(b), 3, 2(1)(ja), 134Patent Rules, 2003-Rule 138, 28(7)CPC
High Courts24 Dec 2025
Telefonaktiebolaget LM Ericsson (Publ.) Vs Controller General Of Patents, Designs And Trademarks
Delhi High Court · (2025) 12 DEL CK 2228
Patents Act, 1970-Section 117A, 2(1)(ja), 12 and 13
High Courts24 Dec 2025Allowed
Ajay Kumar & Ors. Vs The State Nct Of Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 2229
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 506, 34
High Courts24 Dec 2025Allowed
Rajvaidya Shital Prasad And Sons Vs Karna Goomar & Anr.
Delhi High Court · (2025) 12 DEL CK 2230
Trade Marks Act, 1999-Sections 2(1)(h), 2(1)(zg), 9, 11, 11(10), 12, 15, 15(1), 17, 17(1), 17(2), 17(2)(b), 18, 34, 47, 47(1)(a), 57, 125
High Courts24 Dec 2025Allowed
Muneet Chaprana & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 2231
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34Code of Criminal Procedure, 1973-Section 482
High Courts24 Dec 2025
GNCTD Through Department Of Training And Technical Education Vs M/S Human Potential Development And Research Society
Delhi High Court · (2025) 12 DEL CK 2232
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 34(3)Commercial Courts Act, 2015-Section 13(1A)
High Courts24 Dec 2025
Reckitt And Colman Overseas Health Limited Vs Ind Swift Limited & Anr.
Delhi High Court · (2025) 12 DEL CK 2233
Trade Marks Act, 1999-Section 91, 12, 11, 11(1), 55Trade Marks Rules, 2017-Rule 156Companies Act, 1956
High Courts24 Dec 2025
Panchkuian Furniture Market Association Vs Delhi Metro Rail Corporation & Anr.
Delhi High Court · (2025) 12 DEL CK 2234
Government Grants Act, 1895-Sections 2 & 3
High Courts24 Dec 2025
Osaka University Vs Assistant Controller Of Patents And Designs
Delhi High Court · (2025) 12 DEL CK 2235
Patents Act, 1970-Section 2(1)(j), 2(1)(ja), 3(d)Indian Patents (Amendment) Act 2005-Section 3(d)
High Courts24 Dec 2025
Hubei Ji Su Kan Dian Technology Co., Ltd. Vs Lark Engineering Company (India) Pvt. Ltd. & Anr.
Delhi High Court · (2025) 12 DEL CK 2236
Trade Marks Act, 1999-Section 47, 57, 57(1), 57(2), 47(1), 47(1)(a), 47(1)(b), 46, 56Indian Companies Act, 2013
High Courts24 Dec 2025
Dabur India Limited Vs Ashok Kumar & Ors.
Delhi High Court · (2025) 12 DEL CK 2237
Code of Civil Procedure, 1908-Section 20, 151, Order XXXIX Rules 1 & 2, XXXIX Rule 4, I Rule 10Trade Marks Act, 1999-Section 27, 2(2)(b), 28, 29, 101, 102Information Technology Act, 2000-Section 66C, 66D, 67A, 69, 69A, 79, 81
High Courts24 Dec 2025
Mamta Das Vs Puneet Das
Delhi High Court · (2025) 12 DEL CK 2217
Constitution of India-Article 227Code of Civil Procedure, 1908-Section 114, Order XLVIIIndian Divorce Act, 1869-Section 10(1)(ix)
High Courts24 Dec 2025Disposed Of
Colgate Palmolive Company & Anr. Vs Nixi & Anr.
Delhi High Court · (2025) 12 DEL CK 2216
Code of Civil Procedure, 1908-Order XXXIX Rule 1&2, I Rule 10, Section 151, XIII-A, XV-AIndian Companies Act, 1919Indian Companies Act, 1956-Section 25
High Courts24 Dec 2025
Bhupinder Mehta Vs Pradeep Bareja & Anr.
Delhi High Court · (2025) 12 DEL CK 2215
Trade Marks Act, 1999-Section 57
High Courts24 Dec 2025
Delhi Airport Metro Express Private Limited (India) Vs Construcciones Y Auxiliar De Ferrocarriles & Anr.
Delhi High Court · (2025) 12 DEL CK 2214
Arbitration and Conciliation Act, 1996-Section 2(1)(e), 2(2), 2(f), 9, 20, 20(1), 20(2), 20(3), 27, 34, 37(1)(a), 37(1)(c), 37(3), 41, 42, 51Commercial Courts Act-Section 13Companies Act, 1956
High Courts24 Dec 2025
Astral Ltd Vs M/s. Ajay Enterprises
Delhi High Court · (2025) 12 DEL CK 2213
Code of Civil Procedure, 1908-Order VII Rules 10 and 11, Section 151, 20, 20(a), 20(b), 20(c), Explanation to Section 20Trade Mark Rules, 2017-Rule 45Copyright Act, 1957-Section 62, 62(2)
High Courts24 Dec 2025
A.O. Smith Corporation & Anr. Vs Star Smith Export Pvt. Ltd. & Anr.
Delhi High Court · (2025) 12 DEL CK 2212
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2Trade Marks Act, 1999-Section 29(5)
High Courts24 Dec 2025
Preeti Bhutani & Anr. Vs Goyal Publishers And Distributors Pvt. Ltd. & Ors.
Delhi High Court · (2025) 12 DEL CK 2210
Arbitration and Conciliation Act, 1996-Section 8, 9, 17, 34, 37, 37(2), 37(2)(b), 37(ii)(b)Copyright Act, 1957-Section 2(d), 2(o), 2(y), 55(2)Bhartiya Sakshya Adhiniyam, 2023-Section 105
High Courts24 Dec 2025
Rajesh Sharma Vs Lusent Technology Hindustan & Ors
Delhi High Court · (2025) 12 DEL CK 2238
Contract Labour (Regulation and Abolition) Act, 1970-Sections 1(4), 7, 9, 10, 12, 21(4)Payment of Wages Act, 1936ID Act-Section 2(k), 25F