High Courts04 Sept 2023Allowed
Harsh Vardhan Vs Alna Biotech Pvt Limited & Anr.
Delhi High Court · (2023) 09 DEL CK 4282
Trade Marks Act-Section 57
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 1,662 of 6,818
High Courts04 Sept 2023
Poonam @ Pooja @ Priya Vs State (NCT Of Delhi)
Delhi High Court · (2023) 09 DEL CK 4285
Cr.P.C.-Section 439, 482IPC-Section 306, 34, 174A
High Courts04 Sept 2023
Naseeb Vs The State (Govt. Of NCT Of Delhi)
Delhi High Court · (2023) 09 DEL CK 4286
IPC-Sections 302, 120B, 34, 307, 148, 149, 365Arms Act-Sections 25, 27
High Courts04 Sept 2023Dismissed
Kailash Tuli Vs The State & Anr.
Delhi High Court · (2023) 09 DEL CK 4264
Cr P.C.-Section 439(2), 482IPC-Section 420
High Courts04 Sept 2023Disposed Of
Ashok Garg Vs State Of Nct Delhi
Delhi High Court · (2023) 09 DEL CK 4288
IPC-Sections 323, 341
High Courts04 Sept 2023Allowed
Sunil Kumar Chaudhary Vs Union Of India & Anr.
Delhi High Court · (2023) 09 DEL CK 4289
National Buildings Construction Company (Discipline & Appeal) Rules, 1993-Rule 2(b), 2(f), 2(g), 3, 7, 8, 8(2), 8(6), 8(20), 8(20)(i), 8(20)(i)(a), 8(20)(i)(b), 8(20)(i)(b)(1), 8(20)(i)(b)(2), ScheduleGovernment of India (Allocation of Business) Rules, 1961-First ScheduleNBCC Service (Conduct) Rules, 1969
High Courts04 Sept 2023Disposed Of
Akashdeep Nanda & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2023) 09 DEL CK 4290
Cr. PC-Section 482IPC-Section 498A, 406, 34
High Courts04 Sept 2023Allowed
Gabriel Allen Coder Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2023) 09 DEL CK 4291
Arms Act, 1959-Section 25, 25(1)(a)
High Courts04 Sept 2023Disposed Of
Mukesh Kumar & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2023) 09 DEL CK 4292
IPC-Section 326, 34, 308, 323, 341, 506, 307SC & ST Act-Section 3(1)
High Courts04 Sept 2023Disposed Of
Deepak & Ors. Vs The State (NCT Of Delhi) & Anr.
Delhi High Court · (2023) 09 DEL CK 4293
CrPC-Section 482, 125IPC-Section 354, 506, 323, 341, 34, 498A, 406, 308Hindu Marriage Act-Section 13(B)
High Courts04 Sept 2023
Vipin Chaurasia & Anr. Vs State Of NCT & Anr.
Delhi High Court · (2023) 09 DEL CK 4294
Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 452, 380, 323, 34
High Courts04 Sept 2023Disposed Of
Kapil Kumar & Ors. Vs State & Ors.
Delhi High Court · (2023) 09 DEL CK 4296
Cr.P.C.-Section 482IPC-Sections 323, 354, 509, 34Constitution of India-Article 226
High Courts04 Sept 2023Disposed Of
M/s Cobra Instalaciones Y Servicios, S.A & M/s Shyam Indus Power Solution Pvt. Ltd.(JV) Vs Haryana Vidyut Prasaran Nigam Ltd. (HVPNL)
Delhi High Court · (2023) 09 DEL CK 4298
Arbitration and Conciliation Act, 1996-Section 34, 36Code of Civil Procedure-Order XXI Rule 1, XXI Rule 1(1)(a), XXI Rule 1(2), XXI Rule 1(3), XXI Rule 1(4), XXI Rule 1(5), XXIVContract Act-Section 60
High Courts04 Sept 2023Disposed Of
Telecommunications Consultants India Ltd Vs Power Grid Corporation Of India Limited
Delhi High Court · (2023) 09 DEL CK 4300
Arbitration and Conciliation Act, 1996-Section 11(4), 11(6), Fourth Schedule
High Courts04 Sept 2023Disposed Of
The Oriental Insurance Co Ltd Vs Lalita Agarwal & Ors
Delhi High Court · (2023) 09 DEL CK 4305
IPC-Section 409
High Courts04 Sept 2023Allowed
SAP SE Vs ERP Training India & Ors.
Delhi High Court · (2023) 09 DEL CK 4316
CPC-Order I Rule 10, XXXIX Rule 3Copyright Act, 1957-Section 62(2), 2(o)Trade Marks Act, 1999-Section 134
High Courts04 Sept 2023Dismissed
K.V. Brahmaji Rao Vs Union Of India & Ors.
Delhi High Court · (2023) 09 DEL CK 4317
Indian Penal Code, 1860-Section 120-B, 409, 420Prevention of Corruption Act, 1988-Section 3(1)(d), 4(2), 13(1)(c), 13(1)(d), 13(2), 19, 19(1)(a), 19(1)(c)Code of Criminal Procedure-Section 173, 197
High Courts04 Sept 2023Disposed Of
W R Grace And Co Conn Vs The Controller Of Patents
Delhi High Court · (2023) 09 DEL CK 4325
Patents Act, 1970-Section 117A, 2(1)(ja), 3(d), 3(e)
High Courts04 Sept 2023Disposed Of
Principal Commissioner Of Income Tax, Central-3, Delhi Vs Hike Private Limited
Delhi High Court · (2023) 09 DEL CK 4315
Income Tax Act, 1961-Section 143(3), 263, 28, 30 to 37
High Courts04 Sept 2023Disposed Of
Dinesh Vs State Of NCT Of Delhi
Delhi High Court · (2023) 09 DEL CK 4313
Constitution of India-Article 226Cr.P.C.-Section 482Arms Act, 1959-Section 30, 25, 25(1)(a), 5