High Courts09 Feb 2024Allowed
M/s Deepak Trading Co. Through Its Proprietor Sh. Deepak Adlakha Vs Government Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 02 DEL CK 4197
Central Goods and Services Tax Act, 2017-Section 39, 29(2)
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Delhi High Court judgments
1,31,711 judgments · page 1,413 of 6,586
High Courts09 Feb 2024Allowed
Green Work Metal Vs Principal Commissioner Of Gst & Anr.
Delhi High Court · (2024) 02 DEL CK 4198
Goods and Services Tax Act, 2017Central Goods and Services Tax Act, 2017-Section 29(2)
High Courts09 Feb 2024Disposed Of
M/s NP Trading Co. Vs Commissioner Of GST & Anr.
Delhi High Court · (2024) 02 DEL CK 4202
High Courts09 Feb 2024Disposed Of
Anuj Karwa & Ors. Vs State & Anr.
Delhi High Court · (2024) 02 DEL CK 4319
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts09 Feb 2024Dismissed
The Manager, Central Warehousing Corporation Vs Veer Singh & Ors.
Delhi High Court · (2024) 02 DEL CK 4298
Constitution of India-Article 226, 38, 39, 42, 43, 43-AWarehousing Corporation Act, 1962Industrial Disputes Act-Section 2(s)
High Courts09 Feb 2024Disposed Of
PR Memorial Private ITI Vs Directorate General Of Training
Delhi High Court · (2024) 02 DEL CK 4272
High Courts09 Feb 2024
Pallavi Kar Vs National Board Of Examination In Medical Science & Ors.
Delhi High Court · (2024) 02 DEL CK 4373
High Courts09 Feb 2024Disposed Of
Baby Namirah Ayat & Ors. Vs Kulachi Hansraj Model School & Anr.
Delhi High Court · (2024) 02 DEL CK 4398
Right of Children to Free and Compulsory Education Act, 2009
High Courts09 Feb 2024Disposed Of
EIT Services India Private Limited Vs India Post Payments Bank Limited
Delhi High Court · (2024) 02 DEL CK 4425
Arbitration and Conciliation Act, 1996-Section 11, 9, 12Companies Act 1956Companies Act, 2013
High Courts09 Feb 2024Disposed Of
Sanjay More Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 4468
Code of Criminal Procedure, 1973-Section 482, 167, 167(2), Proviso (a)(i) to Section 167(2), Proviso (a)(ii) to Section 167(2), 167(2)(a)(i)Indian Penal Code, 1860-Sections 304, 34, 304-I, 304-IIConstitution of India-Article 21
High Courts09 Feb 2024
Sameer Paul Chaudhary & Ors. Vs State & Ors.
Delhi High Court · (2024) 02 DEL CK 4543
Indian Succession Act, 1925-Section 276, 82
High Courts09 Feb 2024
The Hershey Company Vs Dilip Kumar Bacha, Trading As Shree Ganesh Namkeen & Anr.
Delhi High Court · (2024) 02 DEL CK 3916
Trade Marks Act, 1999-Chapter IVA, Section 2(1)(ze), 3, 5, 5(2), 6, 36A to 36G, 47, 57, 84, 84(2), 84(4), 91, 92, 97, 124, 124(1)(ii), 134, 142Trade Marks Rules, 2017-Rules 4, 5, 6, 7 and 8Tribunal Reforms Act, 2021-Section 34
High Courts09 Feb 2024Disposed Of
Sun Pharma Laboratories Ltd. Vs Dabur India Ltd. & Anr.
Delhi High Court · (2024) 02 DEL CK 3913
Trade Marks Act, 1999-Section 91, 21, 21(1), 21(2), 21(3), 21(4), 2(1)(s), 131, 19, 157Trade Marks Rules, 2002-Rule 50, 50(1), 50(2), 50(3), 51, 105, 105(1), 79, 80(4), 101Trade Marks Rules, 1959-Rule 53, 53(1), 53(2), 106, 106(1), 81, 82(4)
High Courts09 Feb 2024Dismissed
Ovid Therapeutics, Inc. Vs Assistant Controller Of Patents And Designs
Delhi High Court · (2024) 02 DEL CK 3911
Patents Act, 1970-Section 117A, 15, 3, 3(d), 3(e), 3(i), 2(1)(ja), 10(4), 10(4)(c), 10(5), 59, 59(1)
High Courts09 Feb 2024Allowed
Puneet Kumar Vs Anju Kumari & Anr.
Delhi High Court · (2024) 02 DEL CK 3882
Cr.-Section 125
High Courts09 Feb 2024Dismissed
Nigar Fatima Vs Bharat Sanchar Nigam Limited (BSNL) & Ors.
Delhi High Court · (2024) 02 DEL CK 3946
Constitution of India-Articles 226, 227
High Courts09 Feb 2024Disposed Of
Krishna Mahto Vs State Of NCT And Anr. & Anr.
Delhi High Court · (2024) 02 DEL CK 3771
Constitution of India-Article 226Cr.P.C.-Section 482, 164
High Courts09 Feb 2024Disposed Of
Praveen Kumar Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 3770
Constitution of India-Article 226/227Cr.P.C.-Section 482
High Courts09 Feb 2024Allowed
Khalid Akhtar Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 3692
High Courts09 Feb 2024Dismissed
Smt Rajesh Devi Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 3686
Army Rules, 1954-Rule 17