High Courts30 Nov 2023Dismissed
Daulat Ram Gaur Vs Reeta
Delhi High Court · (2023) 11 DEL CK 3170
Hindu Marriage Act, 1955-Section 13(1)(i-a), 23(1)(a), 13B, 13B(2)Constitution of India-Article 142
COURT ARCHIVE
Delhi High Court judgments
1,35,544 judgments · page 1,514 of 6,778
High Courts30 Nov 2023Dismissed
Prem Bhutani & Anr. Vs Central Bureau Of Investigation
Delhi High Court · (2023) 11 DEL CK 3087
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 227, 228, 223, 220Indian Penal Code, 1860-Section 120-B, 419, 420, 468, 471
High Courts30 Nov 2023Allowed
Girish Kumar Vs Union Of India & Ors.
Delhi High Court · (2023) 11 DEL CK 3252
High Courts30 Nov 2023Allowed
Dheeraj Yadav Vs Union Of India & Ors.
Delhi High Court · (2023) 11 DEL CK 3255
High Courts30 Nov 2023
M/S Pioneer Aqua Vs M/S Top Line Build-Tech (P) Ltd
Delhi High Court · (2023) 11 DEL CK 3263
Companies Act, 2013-Section 433(1)(e), 434, 290, Chapter XXCompanies Act, 1956-Section 10E(1), 485(1)Companies (Court) Rules, 1959-Rule 26
High Courts30 Nov 2023Allowed
Nuziveedu Seeds Pvt. Ltd. Vs The Protection Of Plant Variety And Farmers Rights Authority & Ors.
Delhi High Court · (2023) 11 DEL CK 3277
Protection of Plant Varieties and Farmers' Rights Act, 2001-Sections 14, 14(b), 16, 18, 19, 19(1), 20, 20(1), 21, 21(1), 21(2), 21(3), 21(3)(b), 24(1), 24(1)(a), 29(2), 96Protection of Plant Varieties and Farmers' Rights Rules, 2003-Rules 29, 29(2), 29(3), 30, 30(2), 30(3)(b), 31(1), 32Protection of Plant Varieties and Farmers' Rights Regulations, 2006-Regulation 11
High Courts30 Nov 2023
Bhargava Phytolab Private Limited Vs LDD Bioscience Private Limited
Delhi High Court · (2023) 11 DEL CK 3340
Trade Marks Act-Section 2(zb)(ii), 9(1)(a), 9(1)(b), 11(1)(b), 11(4) and the Explanation thereto, 12, 17, 17(2), 18, 28(1), 29 (including Sections 29(1) to (5) and Section 29(2)(b)), 30(2)(e), 31(1), 33, 36-E, 154CPC-Order XXXIX Rules 1 and 2, VI Rule 17, XI, Section 151
High Courts30 Nov 2023Partly Allowed
Oriental Insurance Co. Ltd. Vs Reena Raghav & Ors.
Delhi High Court · (2023) 11 DEL CK 3392
Evidence Act, 1872-Section 138, 146
High Courts30 Nov 2023Disposed Of
U P State Road Transport Corporation Vs Sushma @ Savitri & Ors.
Delhi High Court · (2023) 11 DEL CK 3398
Motor Vehicles Act, 1988-Section 163-A, Second Schedule
High Courts30 Nov 2023Disposed Of
The Commissioner Of Income Tax - International Taxation -1 Vs Augustus Capital Pte. Ltd.
Delhi High Court · (2023) 11 DEL CK 3463
Income Tax Act, 1961-Section 9(1)(i) (including Explanations 4, 5, 6 and 7), 143(2), 142(1), 144C(2), 143(3), 144C, 2(47), 43-B, 28Finance Act, 2015Finance Act, 2012
High Courts30 Nov 2023Disposed Of
The Pr. Commissioner Of Income Tax -5 Vs Jaypee Powergrid Ltd.
Delhi High Court · (2023) 11 DEL CK 3465
Indian Trusts Act, 1882-Section 20Income Tax Act-Section 3, 4, 14
High Courts30 Nov 2023
A.C. Surgipharma Private Limited Vs Deputy Commissioner Of Income Tax Circle 1(1) & Anr.
Delhi High Court · (2023) 11 DEL CK 3469
Income Tax Act, 1961-Section 143(1), 115BAA, 115BAA(1), 115BAA(5), 246A, 119(2)(b), 139(1), Rule 21AE
High Courts30 Nov 2023
Himalayan Heli Services Private Limited Vs Himachal Helicopter Skiing Pty Ltd & Anr.
Delhi High Court · (2023) 11 DEL CK 3474
Trade Marks Act, 1999-Section 124(1)(d)(ii)Tribunals Reforms Act, 2021
High Courts30 Nov 2023Dismissed
Swaranjit Singh Sayal Vs M.K Jain
Delhi High Court · (2023) 11 DEL CK 3477
Code of Civil Procedure, 1908-Order XXXVII Rule 3(4), XXXVII Rule 3(5), XXXVII Rule 1(2)(b)(i), XXXVII Rule 1(2)(b)(ii), XXXVIII Rule 5, XXXVII, 12 Rule 6, 15Indian Contract Act-Section 73, 74Negotiable Instrument Act, 1881-Section 80
High Courts30 Nov 2023Allowed
Santosh Kumar Vs Union Of India & Ors.
Delhi High Court · (2023) 11 DEL CK 3493
High Courts30 Nov 2023Dismissed
Rohit Vs Indian Coast Guard & Ors.
Delhi High Court · (2023) 11 DEL CK 3501
IPC-Sections 148, 149, 320, 341, 379, 427, 506
High Courts30 Nov 2023Dismissed
Coconut Development Board Vs Mohan Das
Delhi High Court · (2023) 11 DEL CK 3560
Consumer Protection ActConstitution of India-Article 227
High Courts30 Nov 2023Dismissed
Bolt Technology Ou Vs Ujoy Technology Private Limited & Anr.
Delhi High Court · (2023) 11 DEL CK 3595
Trade Marks Act, 1999-Section 2(1)(zg), 7(7), 7(9), 11, 11(1), 11(4), 11(5), 11(6), 11(7), 11(8), 11(9)(v), 11(11), 12, 18, 36E, 154Trade Marks Act 1994-Section 56, 56(1), 56(2)Lanham Act-Section 43(a), 14, 14(3)
High Courts30 Nov 2023Allowed
Anil Kumar Gupta Vs Municipal Corporation Of Delhi & Anr.
Delhi High Court · (2023) 11 DEL CK 3610
Arbitration and Conciliation Act, 1996-Section 16, 31(7), 31(7)(a), 31(7)(b), 33, 34, 34(1), 34(2), 34(3), 34(4), 37, 43(4)Arbitration Act, 1940-Section 15, 16Limitation Act, 1963
High Courts30 Nov 2023Dismissed
Union Of India & Ors. Vs Nain Singh
Delhi High Court · (2023) 11 DEL CK 3065
RTI Act