High Courts15 Sept 2023
Burger King Corporation Vs Swapnil Patil & Ors.
Delhi High Court · (2023) 09 DEL CK 3962
CPC-Order I Rule 10, XXXIX Rule 3
COURT ARCHIVE
Delhi High Court judgments
1,36,336 judgments · page 1,640 of 6,817
High Courts15 Sept 2023
Aude Priya Donatelle Wacziarg Ep Engel & Ors. Vs Pan Macmillan Publishing India Private Limited & Ors.
Delhi High Court · (2023) 09 DEL CK 3986
Copyright Act, 1957-Section 57
High Courts15 Sept 2023Allowed
Raytheon Company Vs Controller General Of Patents And Designs
Delhi High Court · (2023) 09 DEL CK 3987
Patents Act, 1970-Section 117A, 15, 3(k)Tribunals Reforms Act, 2021Patents (Amendments) Act, 2002
High Courts15 Sept 2023Disposed Of
Pr. Commissioner Of Income Tax -Central -1 Vs VE Commercial Vehicles Ltd.
Delhi High Court · (2023) 09 DEL CK 4031
Income Tax Act, 1961-Sections 36(1)(vii) read with Section 36(2)
High Courts15 Sept 2023Allowed
Tia Majumdar Vs State & Ors.
Delhi High Court · (2023) 09 DEL CK 4053
Indian Succession Act, 1925-Section 276, 67Indian Evidence Act-Section 68
High Courts15 Sept 2023Allowed
Veena Pani Jha Vs State Govt.Of NCT Of Delhi
Delhi High Court · (2023) 09 DEL CK 4057
Indian Succession Act-Section 276Indian Evidence Act-Section 68
High Courts15 Sept 2023
Aslam Sayyed Vs State (NCT Of Delhi)
Delhi High Court · (2023) 09 DEL CK 4130
Code of Criminal Procedure, 1973-Section 438Indian Penal Code, 1860-Sections 419, 420, 34Information Technology Act, 2000-Section 66
High Courts15 Sept 2023
Chandra Shekhar Upadhyay Vs Union Of India & Ors.
Delhi High Court · (2023) 09 DEL CK 4150
Limitation Act, 1963-Section 5CPC-Section 151
High Courts15 Sept 2023Dismissed
Sidhartha Extension Pocket C Residents Welfare Association & Anr. Vs Union Of India & Ors.
Delhi High Court · (2023) 09 DEL CK 4160
Right to Information Act, 2005Constitution of India, 1950-Article 300A
High Courts15 Sept 2023Dismissed
Rusan Pharma Limited Vs Central Medical Services Society (CMSS) & Ors.
Delhi High Court · (2023) 09 DEL CK 4162
Drugs and Cosmetics Act, 1945
High Courts15 Sept 2023Dismissed
Harish Kumar Gautam Vs University Of Delhi
Delhi High Court · (2023) 09 DEL CK 4168
High Courts15 Sept 2023Disposed Of
Manish Sharma & Ors. Vs Edelweiss Asset Reconstruction Company Ltd & Anr.
Delhi High Court · (2023) 09 DEL CK 4133
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 17
High Courts15 Sept 2023Disposed Of
M/s. Indian Herbal Store Pvt. Ltd. Vs Union Of India & Ors.
Delhi High Court · (2023) 09 DEL CK 4174
Central Goods and Services Tax Rules, 2017-Rule 89, 89(4), 89(4)(A), 89(4)(B), 89(4)(C)Central Goods and Services Tax Act, 2017-Section 54, 54(1), Clause (2) of the Explanation to Section 54, Sub-clause (a) of Clause (2) of the Explanation to Section 54(1)Integrated Goods and Services Tax Act, 2017-Section 2(5), 16, 16(3)
High Courts15 Sept 2023Allowed
AJ Gold And Silver Refinery Vs Assistant Commissioner Of Customs, (Drawback) & Ors.
Delhi High Court · (2023) 09 DEL CK 4207
Customs, Central Excise Duties Drawback Rules, 1995-Rule 2(a), 3, 4, 12(1)Customs Tariff Act, 1975-Section 2, 3, 3(1), 3(3), 3(5), 3(6), 9-ACustoms Act, 1962-Section 12, 75(2), 75A, 149
High Courts15 Sept 2023Disposed Of
Manoj Dwivedi Vs State Through Govt. of NCT of Delhi
Delhi High Court · (2023) 09 DEL CK 4223
IPC-Section 174A, 34, 406, 420, 302, 304, 364, 367, 382, 392, 393, 394, 395, 396, 397, 398, 399, 400, 402, 436, 449, 459, 460Cr.P.C.-Section 82, 82(1), 82(4)
High Courts15 Sept 2023Dismissed
Pr. Commissioner Of Income Tax -Central-1 Vs Ve Commercial Vehicles Ltd
Delhi High Court · (2023) 09 DEL CK 4227
Income Tax Act, 1961-Section 36(1)(vii), 36(2), 37
High Courts15 Sept 2023Dismissed
Sanjay Kumar Pundeer Vs State Of Nct Of Delhi
Delhi High Court · (2023) 09 DEL CK 0117
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 161, 164, 167, 167(2), 173, 173(1), 173(2), 173(2)(i)(a), 173(2)(i)(b), 173(2)(i)(c), 173(2)(i)(d), 173(8), 175(5), 439, 482Indian Penal Code, 1860 — Section 34, 120B, 302, 377
High Courts15 Sept 2023
Court On Its Own Motion Vs Amar Singh Bhalla
Delhi High Court · (2023) 09 DEL CK 0116
Employee's Compensation Act, 1923 — Section 4(4)Revenue Recovery Act, 1890 — Section 5Contempt of Courts Act, 1971 — Section 2(b), 12
High Courts15 Sept 2023Disposed Of
Rajasthan Equestrain Association Vs Equestrian Federation Of India And Ors.
Delhi High Court · (2023) 09 DEL CK 0115