High Courts28 Feb 2026

Novartis Ag & Ors. Vs Noviets Pharma & Ors.

Delhi High Court · (2026) 02 DEL CK 2462

Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, Section 20, VII Rule 11, VII Rules 10 and 11Trade Marks Act, 1999-Section 29(2), (4), (5) and (6), 124(5), 134(2), 29Companies Act, 2013
High Courts28 Feb 2026Partly Allowed

Britannia Industries Ltd Vs Desi Bites Snacks P Ltd & Ors.

Delhi High Court · (2026) 02 DEL CK 2675

Code of Civil Procedure, 1908-Order VI Rule 17, Section 151, I Rule 10, XXXIX Rules 1 and 2, XXXIX Rules 3 and 4Bharatiya Nagarik Suraksha Sanhita, 2023-Section 379, 215Code of Criminal Procedure, 1973-Section 340
High Courts28 Feb 2026

Crystal Crop Protection Ltd Vs Assistant Controller Of Patents And Designs & Ors.

Delhi High Court · (2026) 02 DEL CK 2782

Delhi High Court Intellectual Property Division Rules, 2022-Rule 6(v)(xii), 6(iv), 6(v)Code of Civil Procedure, 1908-Order XLI Rule 27, XLI Rule 27(1)(a), XLI Rule 27(1)(aa), XLI Rule 27(1)(b), XLI Rule 24, Section 151, 107, 13(1)(a), 13(1)(b)Patents Act, 1970-Section 117A, 25(1), 11A, 2(1)(ja), 2(1)(j), 25(1)(e), 3(e), 25(1)(f), 14, 3(d), 64, 64(1), 25(2)
High Courts28 Feb 2026

Achal Kumar Jindal Vs State NCT Of Delhi & Ors.

Delhi High Court · (2026) 02 DEL CK 2166

IPC-Sections 420, 409, 120B, 415, 408, 463, 466, 474, 471, 406, 120-BCr.P.C.-Section 173(8), 482, 438, 41-ABharatiya Nagarik Suraksha Sanhita (BNSS), 2023-Section 75, 528, 35(3)