High Courts09 Aug 2023Disposed Of
Resilient Innovations Private Limited Vs Registrar Of Trade Marks And Anr
Delhi High Court · (2023) 08 DEL CK 0105
Trade Mark Rules, 2017 — Rule 45(2)
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 1,715 of 6,818
High Courts09 Aug 2023Allowed
Ccs Computers Pvt. Ltd. Vs Telecommunications Consultants India Ltd. & Anr.
Delhi High Court · (2023) 08 DEL CK 0104
Constitution of India, 1950 — Article 226Micro, Small and Medium Enterprises Development Act, 2006 — Section 18Arbitration and Conciliation Act, 1996 — Section 9, 17
High Courts09 Aug 2023
National Highway Authority Of India Vs M/S T.K. Toll Private Limited
Delhi High Court · (2023) 08 DEL CK 0103
Limitation Act, 1963 — Article 18Arbitration and Conciliation Act, 1996 — Section 18, 34, 34(2)(a)(iii)
High Courts09 Aug 2023
Shazia Rehman Vs Anwar Elahi & Ors
Delhi High Court · (2023) 08 DEL CK 0102
Code of Civil Procedure, 1908 — Section 151, Order 7 Rule 10National Company Law Tribunal Rules, 2016 — Rule 70Commercial Courts Act, 2015 — Section 2(1)(c)(xii)
High Courts09 Aug 2023Disposed Of
Pr Director General Of Income Tax (ADMN & TPS) Vs M/S The Indian Plywood Mfg. Co. Pvt. Ltd. & Anr.
Delhi High Court · (2023) 08 DEL CK 0101
Constitution of India, 1950 — Article 226, 227Sick Industrial Companies (Special Provisions) Act, 1985 — Section 3(1)(o), 15(1), 17, 17(2), 18, 18(1), 18(2), 18(5), 18(9), 19(4), 22A, 25Insolvency and Bankruptcy Code, 2016 — Section 242(1)
High Courts09 Aug 2023Disposed Of
Nabal Thakur (In J.C.) Vs State
Delhi High Court · (2023) 08 DEL CK 0081
Code of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n)
High Courts09 Aug 2023Dismissed
Cherry Bahl Vs Cooperative Store Ltd
Delhi High Court · (2023) 08 DEL CK 0080
Constitution of India, 1950 — Article 226
High Courts09 Aug 2023Allowed
Chape Prajwal Laxmanrao Vs Union Of India & Ors.
Delhi High Court · (2023) 08 DEL CK 0079
High Courts09 Aug 2023Disposed Of
Delhi International Airport Limited Vs Union Of India Through Ministry Of Home Affairs & Ors
Delhi High Court · (2023) 08 DEL CK 0078
Cantonment Act, 2006 — Section 3, 73, 73(a), 73(b)Airports Authority of India Act, 1994 — Section 12A
High Courts08 Aug 2023Disposed Of
Mrs Kamlesh & Ors. Vs Mohan Thakur & Ors.
Delhi High Court · (2023) 08 DEL CK 1016
Code of Civil Procedure, 1908-Order XIV Rule 5, Section 151
High Courts08 Aug 2023Dismissed
Mohd Irshad Vs Jain Brother Sanitation Pvt. Ltd. & Anr.
Delhi High Court · (2023) 08 DEL CK 1045
Constitution of India-Article 227Code of Civil Procedure, 1908-Order 1 Rule 10, XII Rule 6, XXXIX Rule 1 & 2Specific Relief Act, 1963-Section 6
High Courts08 Aug 2023Disposed Of
Kanta Yadav Vs Ganga Vihar Colony & Ors.
Delhi High Court · (2023) 08 DEL CK 1041
Constitution of India-Article 227Code of Civil Procedure, 1908-Order 1 Rule 10, 8 Rule 9
High Courts08 Aug 2023Disposed Of
Pradeep Vs State & Anr.
Delhi High Court · (2023) 08 DEL CK 1056
Code of Criminal Procedure, 1973-Sections 439, 482Indian Penal Code, 1860-Sections 498A, 304B, 34, 306Dowry Prohibition Act, 1961-Section 2
High Courts08 Aug 2023Dismissed
Mr. Himanshu Mongia Vs Directorate Of Revenue Intelligence
Delhi High Court · (2023) 08 DEL CK 1102
Code of Criminal Procedure, 1973-Section 438Customs Act, 1962-Section 108
High Courts08 Aug 2023Dismissed
PPG College Of Education For Women Vs Southern Regional Committee
Delhi High Court · (2023) 08 DEL CK 1081
National Council for Teacher Education (Recognition Norms and Procedure) Regulations, 2014-Regulation 3, 5 (first proviso)
High Courts08 Aug 2023
Commissioner Of Income Tax (International Taxation)-1, New Delhi Vs Cognyte Technologies Israel Ltd. (Formerly Known As M/s Verint Systems Ltd.)
Delhi High Court · (2023) 08 DEL CK 1173
Indian Income Tax Act, 1961-Section 9(1)(vi)
High Courts08 Aug 2023Allowed
Kamlesh Sharma Vs Yogender Kumar Sharma
Delhi High Court · (2023) 08 DEL CK 1171
Hindu Marriage Act, 1955-Section 13(1)(i-a), 24, 12(1)(a) and (c), 13(1)(iii) ExplanationCriminal Procedure Code-Section 107/151
High Courts08 Aug 2023
Ridgeview Construction (P) Ltd. Vs South Delhi Municipal Corporation & Ors.
Delhi High Court · (2023) 08 DEL CK 1168
High Courts08 Aug 2023
The Commissioner Of Income Tax (International Taxation)-1, New Delhi Vs Cognyte Technologies Israel Ltd. (Formerly Known As M/S Verint Systems Ltd.)
Delhi High Court · (2023) 08 DEL CK 1165
Indian Income Tax Act, 1961-Section 9(1)(vi)
High Courts08 Aug 2023Dismissed
Mahanagar Telephone Nigam Limited (M.T.N.L) Vs Satya Narain Shahni
Delhi High Court · (2023) 08 DEL CK 1161
CCS Pension Rules, 1972Constitution of India-Article 142