High Courts01 May 2024Disposed Of
Anil Vs Central Information Commission & Ors.
Delhi High Court · (2024) 05 DEL CK 3485
RTI Act, 2005-Section 20, 19, 19(8)(c), 7(1)
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,273 of 6,586
High Courts01 May 2024Disposed Of
Pfizer Products Inc. Vs Renovision Exports Pvt. Ltd. & Anr.
Delhi High Court · (2024) 05 DEL CK 3619
Indian Trademarks Act, 1999-Section 2(1)(v), 38, 18(1), 9, 34, 29, 29(1), 29(2)(b)Code of Civil Procedure, 1908-Order VI Rule 17Commercial Courts Act, 2015
High Courts01 May 2024Allowed
M/s Jaiprakash Associates Limited Vs M/s Ircon International Limited
Delhi High Court · (2024) 05 DEL CK 3827
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 34(2), 34(2)(b)(ii), 31(7)(b), 75, 81Arbitration and Conciliation (Amendment) Act, 2015Contract Act, 1872-Section 62
High Courts01 May 2024Dismissed
Rich Products Corporation Vs The Controller Of Patents & Anr.
Delhi High Court · (2024) 05 DEL CK 3797
Patents Act, 1970-Section 25, 25(1), clauses (b) to (g) of Section 25(1), 25(1)(b), 25(1)(d), 25(1)(e), 25(2), 25(4), 64, 117AConstitution of India-Article 226, 226/227
High Courts01 May 2024Dismissed
Ravi Kumar & Ors. Vs Union Of India & Anr.
Delhi High Court · (2024) 05 DEL CK 3809
1978 Rules-Rule 15(4), 16(5)2015 Rules
High Courts01 May 2024Dismissed
Renu Tushir Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 4098
High Courts01 May 2024Disposed Of
Harinarayan Rajeshwar Vidya Vihar Vs Central Board Of Secondary Education & Anr.
Delhi High Court · (2024) 05 DEL CK 3472
High Courts01 May 2024Dismissed
Union Of India Vs President Films Division Emplyees Union
Delhi High Court · (2024) 05 DEL CK 3444
Constitution of India-Article 226Industrial Disputes Act, 1947-Section 10(1), 10, 2(j), 2(ka), 2(s)CCS (CCA) Rules
High Courts01 May 2024Disposed Of
Farooque Alam Vs The Jawaharlal Nehru Nuiversity (JNU) & Ors.
Delhi High Court · (2024) 05 DEL CK 3443
High Courts01 May 2024Disposed Of
Akshita Jindal Vs Income Tax Officer Ward 54(1) Delhi & Ors
Delhi High Court · (2024) 05 DEL CK 0001
Income Tax Act, 1961 — Section 142(1), 144A(b), 144B, 147, 148, 148A, 148A(b), 148A(d), 151A
High Courts30 Apr 2024Disposed Of
Food Corporation Of India Vs Union Of India & Ors.
Delhi High Court · (2024) 04 DEL CK 4488
Constitution of India-Article 226, 14, 19(1)(g), 21Food Corporation Act, 1964-Section 3Industrial Disputes Act, 1947-Section 2(b), 2(p), 2(q), 10, 10(1), 10(1)(d), 10(2), 10A, 18, 18(1), 18(2), 18(3), 25(1), 25-1, 25-FF, 25-FFF, 29, 33-A, 33C, 33C(1), 33C(2), 33C(3), 33(G)(1), 34, 36-A, Chapter V-A, Chapter V-B
High Courts30 Apr 2024
Mercator Ltd. Vs Dredging Corporation Of India Ltd.
Delhi High Court · (2024) 04 DEL CK 4486
Arbitration and Conciliation Act, 1996-Part I, Part II, Section 48, 48(1)(d), 48(2), 48(2)(b), Explanation 2 to Section 48(2), 34, 34(2)(b)(ii), 44, 75, 81English Arbitration Act, 1996-Section 68Merchant Shipping Act, 1958-Section 313, 436
High Courts30 Apr 2024Dismissed
Association Of NCTE Approved Colleges Trust Vs National Council For Teacher Education Through Its Registrar Cum Member Secretary & Ors.
Delhi High Court · (2024) 04 DEL CK 4430
Constitution of India-Article 226, 14, 19 and 21National Council for Teacher Education Act, 1993-Section 14/15, 15, 15(1), 29National Council for Teacher Education (Recognition Norms and Procedure) Regulations, 2014-Regulation 9, 2(ca), Appendix 4, Appendix 13, Appendix 15
High Courts30 Apr 2024Dismissed
VI Exports India Private Limited Vs Union Of India
Delhi High Court · (2024) 04 DEL CK 4426
Foreign Trade (Development & Regulation) Act, 1992-Section 3 read with Section 5
High Courts30 Apr 2024Dismissed
Razia Begum Vs The Appellate Court Of Divisional Commissioner & Ors.
Delhi High Court · (2024) 04 DEL CK 4422
Delhi Maintenance and Welfare of Parents and Senior Citizens Rules (Amendment) Rules, 2016-Rule 22 (3) (1)
High Courts30 Apr 2024Dismissed
Dhruv Chawla Vs Union Of India & Ors.
Delhi High Court · (2024) 04 DEL CK 4421
Constitution of India-Article 226, 14
High Courts30 Apr 2024Dismissed
Manju Yadav @ Richa Yadav Vs Rajesh Yadav & Anr.
Delhi High Court · (2024) 04 DEL CK 4436
Indian Penal Code, 1860-Sections 498A, 406, 34Code of Criminal Procedure, 1973-Section 125Domestic Violence Act, 2005
High Courts30 Apr 2024Disposed Of
Arun Mittal & Anr. Vs Punjab National Bank & Anr.
Delhi High Court · (2024) 04 DEL CK 4435
Master Directions on Frauds-Clause 8.12.1
High Courts30 Apr 2024Dismissed
Directorate Of Enforcement Vs Akhilesh Singh & Ors.
Delhi High Court · (2024) 04 DEL CK 4471
Prevention of Money Laundering Act, 2002-Section 2(1)(u), 3, 4, 8(3), 8(6)IPC-Sections 419/420/467/468/471 read with Section 120BCrPC-Section 227 read with Section 239
High Courts30 Apr 2024Disposed Of
New Balance Athletics Inc. Vs Nineplus Shoes Private Limited
Delhi High Court · (2024) 04 DEL CK 4518
Trade Marks Act, 1999-Section 2(1)(zg), 11(1), 11(3), 11(6), 11(7), 11(8), 11(9), 30 and 34Trade Marks Rules, 2017-Rule 124, 124(1), 124(2), 124(3), 124(4), 124(5), 124(6)