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Delhi High Court judgments

1,31,711 judgments · page 1,193 of 6,586

High Courts04 Jul 2024Disposed Of

Saurav Chaudhary Vs Union Of India & Anr.

Delhi High Court · (2024) 07 DEL CK 2052

Constitution of India-Article 226Patents Act, 1970-Chapter XXI, Section 2(1)(n), 8, 21(1), 73, 123, 125, 125(1), 125(2), 126, 127, 130, 130(1)(ii), 131, 131(2), 132, 159, 159(xiv)Patents Rules, 2003-Form 27, Rules 108-120, 114, 138
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High Courts04 Jul 2024Allowed

ITW GSE APS & Anr. Vs Dabico Airport Solutions Pvt Ltd & Ors.

Delhi High Court · (2024) 07 DEL CK 1979

Code of Civil Procedure, 1908-Order XXXIX Rule 1 and 2Patents Act, 1970-Section 2(1)(ja), 3(d), 3(f), 13(1)(b), 13(4), 53(4), 64, 64(1)(a), 64(1)(f), 64(1)(j), 64(1)(k), 64(1)(m), 107Delhi High Court Rules Governing Patent Suits 2022-Rule 3B(vi)
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High Courts03 Jul 2024

Ajay Gupta & Anr. Vs M/s. Greenways

Delhi High Court · (2024) 07 DEL CK 2822

Code of Civil Procedure, 1908-Order XII Rule 6, XXXIX Rule 3, VII Rule 11, I Rule 10, XV-A, XXXIX Rules 1 and 2Delhi Rent Control Act, 1958-Section 2(i), 2(1), 50Commercial Courts Act-Section 12A, 12A(1)
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High Courts03 Jul 2024Dismissed

Guruji Elevator Vs Union Of India & Ors.

Delhi High Court · (2024) 07 DEL CK 2397

Letters Patent Act, 1866-Clause XRules for Enlistment of Contractors in CPWD, 2021-Rule 2.0, 2.2, 6.1, 6.2.1, 6.2.7, 7.8Constitution of India, 1950-Article 226
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High Courts03 Jul 2024Dismissed

Harsh Dhanuka HUF Vs Principal Commissioner Of Income-Tax & Ors.

Delhi High Court · (2024) 07 DEL CK 2445

Income Tax Act, 1961-Section 132, 132(4), 153/147, 153A, 131, 143(3), 234A, 234B, 234C, 245A(b), 245BA, 245C, 245C(1), 245D, 245D(2-B), 245D(2C), 245D(3), 245D(4), 245D(6), 245E, 245F, 245H, 245I, 254D(4), 269ST, 271DA, Chapter XIX-AIncome Tax Settlement Commission (Procedure) Rules, 1997-Rule 9Taxation Laws (Amendment) Act, 1975
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High Courts03 Jul 2024Allowed

Pr. Commissioner Of Income Tax -Central -1 Vs Maharaji Education Trust

Delhi High Court · (2024) 07 DEL CK 2447

Income Tax Act, 1961-Section 11, 11(1)(a), 11(1)(b), 12, 12(2), 12A, 12AA, 12AA(1)(b), 12AA(3), 13(3), 10(23C), 10(23C)(iv), 68, 69, 69C, 115BBC, 132, 132(4), 143(1), 143(2), 143(3), 147, 148, 245-I, 245D(4), 245D(6), 245D(7), Chapter XIX-ATamil Nadu Educational Institutions (Prohibition of Collection of Capitation Fee) Act, 1992
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