High Courts19 Jul 2024Disposed Of

Adidas AG Vs Keshav H Tulsiyani & Ors

Delhi High Court · (2024) 07 DEL CK 2788

Trade Marks Act, 1999-Section 28(3), 30(2)(e), 134(2), 47/57, 34, 29(2)(a)Code of Civil Procedure, 1908-Order VII Rule 11, XXXIX Rule 4, Section 20(c), 20Indian Evidence Act, 1872-Section 65B
High Courts19 Jul 2024Dismissed

Gaurav Dhawan Vs Transasia Private Capital Limited

Delhi High Court · (2024) 07 DEL CK 1977

[English] Companies Act, 2006-Section 1140, 1140(2), 1140(2)(b), 1140(3), 1140(6)(b), 1046, 1143Code of Civil Procedure, 1908-Section 44A, 13, 13(a), 13(b), 13(d), Order XIII-ACharities Act 2011-Section 76
High Courts18 Jul 2024Dismissed

Maruti Traders Vs Itron India Pvt Ltd

Delhi High Court · (2024) 07 DEL CK 2826

Arbitration and Conciliation Act, 1996-Section 34, 34(2), 34(2)(b)(ii), 34(3), 75, 81Contract Act-Section 2, 2(d), 7, 10, 13, 14, 15, 16, 17, 18, 20, 21, 22, 70Evidence Act-Section 65(B)