High Courts07 Feb 2024Dismissed
Micromax Informatics Limited Vs M/s Wave Mobiles
Delhi High Court · (2024) 02 DEL CK 4440
Cr.P.C-Section 378(3), 482, 313Evidence Act-Section 65BNI Act-Section 139
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Delhi High Court judgments
1,31,711 judgments · page 1,418 of 6,586
High Courts07 Feb 2024Allowed
Mater Dei School Through Sister Sheeba Antony Secretary Society Of The Franciscan Sisters Of Mary Delhi Vs State Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 02 DEL CK 4467
Code of Criminal Procedure, 1973-Section 482, 91, 160, 156(3), 294Indian Evidence Act, 1872-Sections 123, 124, 3Bankers' Books Evidence Act, 1891
High Courts07 Feb 2024Allowed
Shabnam Hashmi Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 4471
Code of Criminal Procedure, 1973-Section 482, 195, 195(1)(a)(i), 195(1)(a), 2(d), 144, 173Indian Penal Code, 1860-Section 188, 186
High Courts07 Feb 2024Disposed Of
M/S Unisys Infosolutions Pvt. Ltd. Vs Gurbani Media Pvt. Ltd.
Delhi High Court · (2024) 02 DEL CK 4510
Arbitration and Conciliation Act, 1996-Section 11(6), 11(4), 11, 43, 21, 8, 12(1), 12(5), Fourth ScheduleLimitation Act, 1963-Article 137, Section 137, 14Arbitration Act, 1940-Section 21
High Courts07 Feb 2024Dismissed
Balvinder Kaur Brar Vs Baldev Singh Gill & Ors.
Delhi High Court · (2024) 02 DEL CK 4505
Code of Civil Procedure, 1908-Section 151, Order XL Rule 1Indian Evidence Act, 1872-Sections 91, 92
High Courts07 Feb 2024Allowed
Ravinder Singh Pratap & Ors. Vs Inderjeet Singh & Ors.
Delhi High Court · (2024) 02 DEL CK 4515
Code of Civil Procedure, 1908-Order IX Rule 7, Section 151, 8(1), I Rule 10(2), VI Rule 17Limitation Act, 1963-Section 5
High Courts07 Feb 2024Disposed Of
Dr Lalchandani Labs Limited Vs Hopeberry Diagnostics And Healthcare Llp & Ors.
Delhi High Court · (2024) 02 DEL CK 4517
Arbitration and Conciliation Act, 1996-Section 11(6), 12
High Courts07 Feb 2024Dismissed
Abhishek Srivastava Vs Shruti Srivastava
Delhi High Court · (2024) 02 DEL CK 3876
High Courts07 Feb 2024Disposed Of
Harpreet Kaur Vs Jasjeet Singh
Delhi High Court · (2024) 02 DEL CK 3875
High Courts07 Feb 2024Dismissed
Virender Vs Commissioner Of Police & Ors.
Delhi High Court · (2024) 02 DEL CK 3952
Constitution of India-Article 226, 227
High Courts07 Feb 2024Disposed Of
Arun Goel Vs Union Of India & Anr.
Delhi High Court · (2024) 02 DEL CK 3854
Central Goods and Services Tax Act
High Courts07 Feb 2024Allowed
M/s Sri Krishan Traders Vs Principal Commissioner Of Goods And Service Tax North Delhi
Delhi High Court · (2024) 02 DEL CK 3853
Central Goods and Services Tax Act, 2017-Section 29, Rule 20
High Courts07 Feb 2024Disposed Of
Sanjay Singh Vs Directorate Of Enforcement
Delhi High Court · (2024) 02 DEL CK 3799
Code of Criminal Procedure, 1973-Sections 161, 164, 164(5), 306, 439Prevention of Money Laundering Act, 2002-Sections 3, 4, 5(1), 19, 24, 45, 45(1), 45(1A), 45(2), 50, 65, 66(2), 71Indian Penal Code, 1860-Sections 384 to 389, 120B, 447A
High Courts07 Feb 2024Disposed Of
Sunita Devi Vs Commissioner Of Police & Ors.
Delhi High Court · (2024) 02 DEL CK 3776
Constitution of India-Article 226Cr.P.C.-Section 482, 164IPC-Section 363
High Courts07 Feb 2024Disposed Of
Sterling Agro Industries Limited Vs M/S ASR Trading Company & Ors.
Delhi High Court · (2024) 02 DEL CK 3753
Code of Civil Procedure, 1908-Order XIIIA Rules 3 and 6 (1) (a), Section 151Commercial Courts Act, 2015Delhi High Court (Original Side) Rules, 2018-Rule 5 of Chapter XXIII
High Courts07 Feb 2024Dismissed
Oynx Management Services Pvt.Ltd & Anr. Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 3728
High Courts07 Feb 2024Allowed
Sachin Kumar Vs Union Of India & Ors
Delhi High Court · (2024) 02 DEL CK 3662
High Courts07 Feb 2024Dismissed
S. N. Sharma & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 3659
Relaxation Rules, 2006-Rule 4, 8 4Rules, 1990Constitution of India-Article 226
High Courts07 Feb 2024
Vifor (International) Limited & Anr. Vs MSN Laboratories Pvt Ltd & Anr.
Delhi High Court · (2024) 02 DEL CK 3658
Patents Act, 1970-Section 2(1)(j), 2(1)(m), 10, 10(4), 10(4)(a), 10(4)(c), 10(5), 11A, 43, 47, 48, 48(a), 48(b), 57 to 59, 64, 107, 107A, First SchedulePatents Act 1977-Section 1(1), 1(1)(a), 2(1), 14, 60, 60(1)(c)Patents Act 1949
High Courts07 Feb 2024Disposed Of
Anand Kumar Singh Vs Jamia Millia Islamia Through Prof. Mr. Eqbal Hussain Officiating Vice Chancellor & Ors.
Delhi High Court · (2024) 02 DEL CK 3704